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1. Introduction:India a country of cultural values and rituals, ceremonies cannot afford to plunge into western society. But since growing economy and...more >>

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by 47 users

Published by Sandip Bhosale

Strengthening Consumer Protection against Abuse of Intellectual Property Rights

"Consumer is the sole end and purpose of all production; and the interest of the producer ought to be attended to only so far as it may be necessa...more >>

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by 11 users

Published by Sandip Bhosale

Indian Judiciary: Protection of Rights of Children

1. Introduction:The role of the India Judiciary and the scope of judicial interpretation have expanded remarkably in recent times, partly because of t...more >>

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by 35 users

Published by Sandip Bhosale

Good Governance and Fundamental Rights

"Good governance is perhaps the single most important factor in eradicating poverty and promoting development." &nbs...more >>

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by 9 users

Published by Sandip Bhosale

CLAT 2012: Students upset over Static GK questions; Result on 28th May

The Common Law Admission Test (CLAT) 2012 elicited mixed response from aspiring lawyers after the exam on 13th May, 2012 at 46 centres across 20 citie...more >>

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by 4 users

Published by Law Student

Trademark registration in India

What is a Trademark?A TRADEMARK is a word, phrase, symbol or design, or combination of words, phrases, symbols or designs are used in the course of tr...more >>

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by 9 users

Published by Law Student

Law, HRD ministries lock horns over regulation of legal education

In a debate over the right to regulate the legal education in India, the apex regulator for legal profession and education, the Bar Council of India (...more >>

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by 1 user

Published by Law Student

Right to Information Act (RTI)

The Right to Information Act was established to make the government accountable for its work by empowering citizens to demand information regarding it...more >>

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by 5 users

Published by Law Student

New Bills to be introduced in the parliament this winter session

The winter session of parliament which starts today will be introducing new bills and this session is scheduled to conclude on 21st December, 2011. Th...more >>

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by 3 users

Published by Law Student

How to make a valid gift?

Gift is a very common mode of transfer in case of immovable as well as movable properties. Section 122 of the Transfer Of property Act defines a Gift ...more >>

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by 7 users

Published by Mento Issac