A Human Rights Approach to Protection of Indigenous Knowledge: Looking
at Solutions Beyond the Intellectual Property Law Regime

Introduction

The growing concern over indigenous peoples’ right to protection of indigenous  ...Read More

A Right To Have Rights – The German Constitutional Concept Of Human Dignity

The German constitution declares in its first Amendment that human dignity is inviolable and declares its protection a duty of the state. The followi  ...Read More

Access To Justice For The Socially And Economically Failed

In the words of Prof. Sidgwick: “In determining a nation’s rank in political civilization, no test is mote decisive than the degree in which justice  ...Read More

Afspa: A Mockery Of Human Rights

India is popularly considered as a nation which gives due importance to the rights and liberties of its citizens. It has absorbed the ideals of democ  ...Read More

An Overview On Indian Personal Laws On The Basis Of Cultural Relativism And Human Rights.

The liberal and universal paradigm of the concept of human rights is endowed with reason and conscience.This paper thrives to forward a holistic appr  ...Read More

Beyond the Rhetoric-Feminism and Social Scripting in India:
An agenda for Women’s Empowerment

Introduction

Every minute one woman dies needlessly of pregnancy-related causes. Women do two-thir  ...Read More

Cancellation Of Refugee Status By The United Nations High Commissioner For Refugees

The Cancellation of Refugee Status means the invalidation of a refugee status of persons who, at the time of recognition, were not entitled to refuge  ...Read More

Child Rights In The Era Of Globalization And Human Rights International Scenario

The question of rights of children has emerged as one of the most vibrant issues for discussion. The children remained a part of disadvantaged minori  ...Read More

Civil Death Of Prisoner : Disenfranchising The Prisoner In Reality Causes His Civil Death

The author by way of this paper has attempted to argue that disenfranchisement of prisoners often tantamounts to their civil death. In pursuance of t  ...Read More

Civil Social Organizations And Their Increasing Prominence In The Sphere Of Human Rights

This paper deals with two aspects which are heavily debated i.e. politics and governance. On one hand, we argue about the notion of expanding modern  ...Read More