‘asean’: Bilaterism or Regionalism?

The Association of Southeast Asian Nations, popularly known as ASEAN, was establish in 1967 as a framework for political, legal, economic and cultura  ...Read More

A Legal Exclusion Through ‘criminalization’, ‘stigmatization’ And ‘invisibilization’ In The Pre And Post-independence India

Law as an institution strives to perform both inclusionary and exclusionary functions in any societal structure. In the present paper, the author hig  ...Read More

Access To Medicines, Paragraph 6 Of The Doha Declaration On Public Health, And Developing Countries In International Treaty Negotiations

Paragraph 6 of the Doha Declaration on Public Health, dealing with access to medicines for countries lacking the manufacturing capacity for them, bec  ...Read More

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

Amnesty International

Ammesty International is a world wide organization whose main aim is the protection of human rights. It began in 1961 with a newspaper article callin  ...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

Analytical Look Of The International Court Of Justice On The Strife Regarding Continental Shelf And The Exclusive Economical Zones' Delimitation Between Romania And Ukraine: A Case Comment

Manifestation of interest of mankind in sea problems is evident since ancient time. However, this new sea spaces use has created several technical, e  ...Read More

Anti Satellite Missile Testing: A Challenge To Article Iv Of The Outer Space Treaty

Although Article IV of the Outer Space Treaty (OST) prohibits the deployment of nuclear weapons and any other kinds of weapons of mass destruction in  ...Read More

Application of Choice of Law to Foreign Torts

This article analysis the key issue on application of choice of law and foreign tort, firstly, it categories the theories relating application of Law  ...Read More

Compensation As Equity In Context Of Common Heritage Of Mankind: Akey To Sustainability And Inter-generational & Inter-regional Equity

The principle of inter-generational equity, a recognised legal norm, is being threatened in the current global scene of rapid climate when those huma  ...Read More