Arbitration as a Method of Adjudication of Industrial Disputes: An Analysis
by Amrut Anil Joshi† and Anand Ratnakar Pai††
Continue readingby Amrut Anil Joshi† and Anand Ratnakar Pai††
Continue readingby Agrani Bhati† and Aditya Singh††
Continue readingby Niraj Seth* and Harsh Diwakar**
Continue readingby Kunal Mimani† and Kartikey Bhatt††
Continue readingThe Constitution of independent India was the result of a fervent desire for Swaraj. The Constitution as we know it, was born from a massive struggle to assert India’s right to exist without foreign trespass and govern her own destiny.
Continue readingby Samidha Shekhar* and Nandha Krishnan Rajendra Prasad**
Continue readingby Justice N.V. Ramana†
Continue readingby Dr. G.K. Goswami† and Aditi Goswami‡
Continue readingby Abhijnan Jha†, Bhagya K. Yadav†† and Pranav Tomar†††
Continue readingby Sayaboyena Nikhil Sai Krishna*
Continue readingby Anirudh Goyal† and Jaspreet Singh††
Continue readingby Zorawar Singh† and Hitesh Mankar††
Continue readingThe President gave assent on 25-12-2023 to the new criminal laws.
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