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Subject: Miscellaneous Results: 170

“cancer Synonym Of Corruption”

“Corruption debases democracy, undermines rule of law, distorts market, stifles economic growth and denies many, their rightful share of economic res  ...Read More

By: Mr. Aniket Pandey | | Miscellaneous

“japanese Crisis – The Future Of Nuclear Industry”

Forget wind. Forget solar. Forget green energy. Japan’s nuclear disaster will only intensify the global race for cheap fossil fuels while most future  ...Read More

By: Mr. Aniket Pandey | | Miscellaneous

“the Road From Rio – How Far Have Traveled”

Man is perhaps the most selfish animal on earth , as long as he lives he lives on the mercy of nature and each activity of his is directed at exploit  ...Read More

By: Miss Monika Saroha | 09/15/2005 | MISCELLANEOUS

21st Century - Nuclear War Or Gandhism?

The 20th Cenrury has witnessed two things: Gandhi's non-violence and nuclear weapons. Which one will the 21st century choose and why?  ...Read More

By: Mr. G. Natraj | | Miscellaneous

A Case For Enacting Adequate Sports Legislation Through An Analysis Of The Legal Debacle Of The 2010 Common Wealth Games

In this paper I argue that the lack the sports legislation in the country was one of the reasons behind the Commonwealth Games organizational fiasco.  ...Read More

By: Shan Kohli | | Miscellaneous

A Critical Contemporary Perspective On The Delhi Mms Scandal

Sir Alexander Graham Bell’s invention of telephone has revolutionized interactive person-to person communication in more than one ways. On-line servi  ...Read More

By: Mr. Sumantra Sinha | 07/18/2005 | MISCELLANEOUS

A Paradigm Shift In The Role Of Domestic Courts In Implementing International Treaty Provisions: An Indian Perspective

Treaties are frequently described as contracts between nations. As instruments of international law, they establish obligations with which internatio  ...Read More

By: Mr. Narendra Kadoliya,Mr. Narendra Kadoliya and Mr. Narendra Kadoliya | 10/08/2007 | MISCELLANEOUS

A Paradigm Shift In The Role Of Domestic Courts In Implementing International Treaty Provisions: An Indian Perspective

Treaties are frequently described as contracts between nations. As instruments of international law, they establish obligations with which internatio  ...Read More

By: Mr. Narendra Kadoliya | 10/08/2007 | MISCELLANEOUS

A Time To Reconsider Section 112 Of The Indian Evidence Act

The conclusive proof of legitimacy of a child born during the continuance of a valid marriage is significantly analysed under section 112 of the Evid  ...Read More

By: Mr. Shuchi Singh | | Miscellaneous

Adequacy Of Legal And Regulatory Framework To Combat Corruption In India

“Corruption is like diabetes can only be controlled but cannot totally be eliminated”  ...Read More

By: Mr. Kush Kalra | | Miscellaneous
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