Alternative Development (non-government Organisations In Third-world Countries)

It is worthwile to recall what Ms. Hillary Rodham Clinton stated at the Rajiv Gandhi foundation speech in March 1995,  ...Read More

An Interpretative Analysis Of Art. 2.7 Of The Un Charter

Nothing contained in the present Charter shall authorize the United Nations to intervene in matters which are essentially within the domestic jurisdi  ...Read More

Article 16(4) A: An Amendment Or An Overhaul?

The concept of 'reservations' has been an essential ingredient of our constitutional history since independence. It has elicited different responses  ...Read More

Codification of Parliamentary Privileges- A Need Based Perspective

Even as we celebrate the glory of nearly half a century of Independence, the Indian Parliament still suffers from a colonial hangover and unhesitantl  ...Read More

Control Of Abuse Of Administrative Discretion: Judicial Trends

Discretion has been defined as the freedom or authority to make judgements and to act as one sees fit. i.e. to say, free exercise of power as regards  ...Read More

Death Sentence -rethinking In Terms Of Abolition: A Criminological Viewpoint

The question of abolition of capital punishment has fuelled endless debate without producing any substantive conclusions which can be scientifically  ...Read More

Escaped Turnover: Assessment Under Sales Tax Law

In ordinary parlance, it can easily be said that a Sales Tax is a tax levied on the occasion of a sale. There was a lot of confusion about the word "  ...Read More

Foreign Instruments, Conflict Of Laws And Attempts For Unification: A Study

Chapter XIV of the Negotiable Instruments Act begins with a title of Baconian mode- 'of international Law'. But there is nothing international in the  ...Read More

Fugue State In Relation To Criminal Behaviour

The aim of this article is to examine a rare psychratric phenomenon called the fugue state and to ascertain whether criminal behaviour is possible in  ...Read More

Insurgency And International Law & Its Legal Consequences

There is a very thin line of distinction between the terms 'terrorism', 'insurgency' and 'belligerency'; and in almost all cases these are terms deno  ...Read More