Administrative Litigation In China: Parties And Their Rights And Obligations

The rights and obligations of the parties involved in an administrative litigation in China are important for realizing the targets, to protect the i  ...Read More

Growth Of Administrative Law In India

The history shows that man has always appealed to something higher than that which is his own creation. In jurisprudence, Romans call it ‘jus natural  ...Read More

Policing the Nation in the 21st Century : An Appraisal of the Proposed Reforms

The subject matter of this paper deals with the status of police reforms being implemented in India. The issue has been addressed in a number of Supr  ...Read More

Privacy And The National Identification Authority Of Indiabill: Leaving Much To The Imagination

The National Identification Authority of India Bill (‘the Bill’) leaves many things unsaid. It has delegated most key areas relating to the instituti  ...Read More

Public Procurement Law In Bangladesh: From Bureaucratisation To Accountabilit

Bangladesh’s public procurement law has sought to ensure transparency, accountability and fairness in government procurements. Whether its accountabi  ...Read More

The Use Of The Public Trust Doctrine In Environmental Law

The assertion that the public trust doctrine (PTD) applied to South Africa’s water law only by dint of the Constitution and to equate it to expropria  ...Read More

The Wto Agreement And The Right To Health: Conflict Or Consensus? A Developing Country Perspective

I seek to delve deep into a problem area of the modern International Trade Jurisprudence – an issue of immense implications for the Developing World  ...Read More