NUALS Law Journal
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About the Journal The Editorial Board of the NUALS Law Journal (ISSN Number 2319-8273) is inviting submissions for the second issue of

NLUD Journal of Legal Studies
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ABOUT The Journal of Legal Studies (JLS) is National Law University Delhi’s annual student-edited, double-blind peer-reviewed law journal. It seeks to provide

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*The Law Reviews will be ranked as per the number of times the articles are accessed on SCC Online® for a calendar month.

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    About the Opportunity NUALS Law Journal accepts submissions from the authors/contributors willing to submit their original work. The call for

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Contents Editorial Note …………………………………………………………………………  ix Articles The Goldfish Model of Arbitration: An ‘Out-Of-Bowl’ Approach to Demystifying Procedural Laws in Commercial Arbitration —Garv

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Reported by Dikshi Arora

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Table of Contents Articles Theory of Mutual Consent of Divorce – A Development Based Anecdote Nirmala Devi & Arshdeep Singh Sanghera ……………………………….. 1

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Contents Articles India’s Electoral Legal System: Need for Structural Reform Krishan Mahajan………………………………………………………………… 1 Elections and Election Commission of India: A Contemporary Evaluation

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Contents Foreword ……………………………………………………………………..  vii Editorial Note …………………………………………………………………  xi Re-Examining India’s Juvenile Justice Framework: A Call to Recognize A Juvenile’s Mitigated Culpability and Potential for

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Table of Contents Articles Indian Courts and Divorce in Muslim Personal Law- A Case of Transformative Constitutionalism for Triple Talaq —Abhishek Mishra 

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Table of Contents What does it Take to be a Human Being: Issues of Conferring Citizenship and Civil Rights on ‘Intelligent Machines’

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Contents Articles A RIGHT TO THE INDIAN CITY? LEGAL AND POLITICAL CLAIMS OVER HOUSING AND URBAN SPACE IN INDIA………………1 —Mathew Idiculla COEXISTENCE

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Contents Articles DESIGNED FOR ABUSE: SPECIAL CRIMINAL LAWS AND RIGHTS OF THE ACCUSED…………………………………………………………………………………………. 1 —Kunal Ambasta UNIFORMITY IN DIVERSITY?: REFLECTING ON THE

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Contents Articles India’s Electoral Legal System: Need for Structural Reform Krishan Mahajan………………………………………………………………… 1 Elections and Election Commission of India: A Contemporary Evaluation

Case BriefsHigh Courts

Jammu and Kashmir High Court: An application was filed by the petitioner before a Single Judge Bench comprising of M.K. Hanjura, J.,