Centre for Public Law, ILS Law College, released the fifth volume of Public Law Bulletin, on the auspicious and momentous occasion of Constitution Day. In this special issue, we focus on ‘Deciphering the Indian Constitution’ wherein we analyze and deal with ABCs of the Indian Constitution, Doctrines, Standards, Baselines of Fundamental Rights, Parentage of Important Constitutional Articles, Excerpts from Constituent Assembly Debates, Salient Features and Salient Omissions in the Indian Constitution as well as comparison of the Indian Constitution with UDHR, ICCPR and ICESCR.
Public Law Bulletin is the pathway to keep pace with most recent public law news updates, appurtenant judicial pronouncements by High courts and Supreme court of India as well as other jurisdictions, while also swivelling through a few intriguing questions of Constitutional interpretation. It also displays public law scholarship, both national and international. Moreover the contemporary public law developments on other leading blogs are also highlighted.
To read the Volume 5, click HERE

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