Articles & Opinions

Articles on various legal subjects contributed by learned legal fraternity

In Defense Of The Legislature
Sudeep Mahajan, Advocate
Ex-Additional Advocate General, Haryana
Punjab & Haryana High Court, Chandigarh
Life Imprisonment Must Be Abolished
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Mesne Profit : Compensation On Account Of Unauthorized Holding
Vishal Garg Narwana, Advocate
Punjab & Haryana High Court, Chandigarh
Penetrative Sexual Assault Against Child Below 12 Years Punishable As 'Aggravated Sexual Assault' : Supreme Court
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Court Not A Post Office Or Mouthpiece Of State/District Magistrate : Allahabad High Court
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Every Human Being Has Right To Choose His Or Her Gender Identity : Rajasthan High Court
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Magistrate Cannot Impose Condition To Deposit Cash Security While Granting Default Bail : Kerala High Court
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Advocates Office Run From Residence Not Subject To Property Tax As Business Building : Delhi High Court
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Interplay Of Amended/Repealed Provisions Of The Motor Vehicles Act In Context Of Stare Decisis/Repeal/Prohibition
Rajesh Marimuthu. B.A.B.L.
Profession : Senior Manager, Third Party Claims, General Insurance Industry
Chennai, Tamil Nadu
Non-Tribal Person's Right To Settle Down and Vote In Scheduled Areas Not Taken Away By 5th Schedule Of Constitution
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
FIR - A Saving Grace For Limitation Under The Motor Vehicles Amendment Act, 2019?
J. Michael Visuvasam, Advocate
Madras High Court
Specific Performance Of Contracts
Nishitha S., B.A. LL.B, 3rd year
University College of Law, Osmania University
Maternity Leave Is A Fundamental Human Right; Its Denial Violate Articles 29 and 39 Of Constitution
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Submission Of Claims In CIRP-IBC, 2016
Monica Mall, Advocate
Hyderabad, Telangana
Comparative Research Crime Against Women In The States Of Punjab And Haryana In Indian Context
L.M. Gulati Advocate
Punjab and Haryana High Court, Chandigarh
The Narcotic Drugs And Psychotropic Substances Act (Current Situation And Suggestion)
Sandeep Kotla, Advocate
Room No. 2, New Bar Complex
Punjab and Haryana High Court, Chandigarh
The `Supreme' And The `Supremer'
Sudeep Mahajan, Advocate
Ex-Additional Advocate General, Haryana
Punjab & Haryana High Court, Chandigarh
Balancing Faith And Freedom: Navigating India's Anti-Conversion Of Religion Laws
Vishal Garg Narwana, Advocate
Punjab and Haryana High Court, Chandigarh
Criminal Procedure (Identification) Act, 2022: Piercing Into The Fundamental Right Against Self-incrimination Enshrined Under Article 20(3) Constitution Of India
Vishal Garg Narwana, Advocate
Punjab and Haryana High Court, Chandigarh
No To Custody and Yes To Liberty: The Gleam And Glow Of The Revamped Contours Of Section 41 And 41-A Cr.P.C.
Preetinder Singh Ahluwalia, Advocate
Punjab and Haryana High Court, Chandigarh
Critical Overview Of The New Industrial Relations Code
Avinash K. Jalisatgi, Advocate
Mumbai, 9B, 1st Floor, Islam Building, 46, Veer Nariman Road, Fort Mumbai
Reservation System In India : Derivatives And Rationality
Anurag Goyal, Advocate
P/314/1997, Chamber No. 73
Punjab and Haryana High Court, Chandigarh
Suggestions Of SCBA President Must Be Now Considered Promptly And Most Seriously
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Critical Analysis Of Inheritance Rights And Impact Of Conversion
Priya Fandon, Student
Tamil Nadu National Law University, Tamil Nadu
Indian Judicial Doctrines Principles Of Constitutional Law
Aman Bahri, Advocate
P/842/2000
Punjab and Haryana High Court, Chandigarh
Prohibiting Forced Religious Conversions - Precautions Required To Be Taken While Drafting Such Enactment
Aman Bahri, Advocate
P/842/2000
Punjab and Haryana High Court, Chandigarh
Pre-Deposit As A Condition Precedent For Arbitration - A Deterrent Or An Aid To Prevent Frivolous Claims
Aman Bahri, Advocate
P/842/2000
Punjab and Haryana High Court, Chandigarh
Legal Provisions On Compensation To Victims Of Crime
Deepak Sabherwal, Advocate
Additional Advocate General, Haryana
Punjab and Haryana High Court, Chandigarh
Group Of Companies Doctrine : Nod Given By Supreme Court In Cox And King
Ankur Mittal, Additional Advocate General Haryana
Punjab and Haryana High Court, Chandigarh
High Court And District Family Courts Giving Burial To Sacraments/Sanskara Of Marriage Institution In Hindus
P.L. Goyal, Advocate
District Courts Faridabad
Retd. Additional District and Sessions Judge
Using Criminal Prosecution To Extract Dues For Which A Civil Remedy Is Available Is Unacceptable
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Extra Judicial Confession Must Be Of `Sterling Quality' - Supreme Court Of India
Ankur Mittal, Additional Advocate General Haryana
Punjab and Haryana High Court, Chandigarh
100% Reservation For Women Is Unconstitutional
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Revisional Powers U/S 102 Juvenile Justice Act Vested With High Court, Cannot Be Exercised By Sessions Court/Children's Court
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Identify And Take Immediate Steps For Removal Of Encroachments From Lands Meant For Airport
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Juvenile Directed To Be Tried As Adult Can Seek Bail From Children's Court U/S 12 JJ Act, Need Not Resort To CrPC
Sanjeev Sirohi, Advocate
A-82, Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
Scope And Extent Of Review Jurisdiction Of The Court
Ankur Mittal, Additional Advocate General Haryana and Ms. Kushaldeep K. Manchanda, Advocate
Punjab & Haryana High Court, Chandigarh
Evidentiary Value Of Confession Or Disclosure Statement Made By Accused
Vishal Garg Narwana, Advocate
Punjab & Haryana High Court, Chandigarh
Scheduled Caste Reservation - Untying the Knots
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Foreign Court Decree Of Divorce, Its Competency & Validity In India With Analysis Of Concept Of Matrimonial Property
Rajinder Goyal, Advocate
Former Addl. Advocate General, Punjab
Punjab & Haryana High Court, Chandigarh
Proclaimed Offender
Vishal Garg Narwana, Advocate
Punjab & Haryana High Court, Chandigarh
Overview Of Rent Laws
Divanshu Jain, Advocate
Punjab & Haryana High Court, Chandigarh
Hindu Women's Right To Property Act, 1937 : A Path Not So Paved
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
An Ode To Lawyering
Sudeep Mahajan, Advocate
Ex-Additional Advocate General, Haryana
Punjab & Haryana High Court, Chandigarh
A Critical Analysis Of Bailable And Non-Bailable Offences
Vishal Garg Narwana, Advocate
Punjab & Haryana High Court, Chandigarh
Fair Trial
Brahmadandi Ramesh, Advocate
Telangana and Andhra Pradesh High Court
Intervention Of Third Parties Including Defacto Complainant In Criminal Proceedings
Brahmadandi Ramesh, Advocate
Telangana and Andhra Pradesh High Court
Judicial Remand And Police Custody
Brahmadandi Ramesh, Advocate
Telangana and Andhra Pradesh High Court
Covid-19 Pandemic In India And The Remedial/Protective Steps Taken By Judiciary
K.V. Bhanu Prasad, Advocate
Bar Association of High Court for Telangana and Enrolled Telangana State Bar Council
Telangana and Andhra Pradesh High Court
Jail - Bail
Brahmadandi Ramesh, Advocate
Telangana and Andhra Pradesh High Court
Analysis Of Criminal Jurisprudence
Rajinder Goyal, Advocate
Former Addl. Advocate General, Punjab
Punjab & Haryana High Court, Chandigarh
What Is Judiciary?
Brahmadandi Ramesh, Advocate
Telangana High Court
Marital Rape: Marriage Or Rape; Legal Or Illegal?
Ajay Aggarwal, Advocate
Delhi High Court
Legal And Functional Perspective Of Primary Evidence
Ajay Kumar Jindal and Abhay Kumar Jindal, Advocates
Districts Courts, Ludhiana, Punjab
Sedition
Vishal Garg Narwana, Advocate
Punjab & Haryana High Court, Chandigarh
Procedure Applicable To Revenue Officers
Ajay Kumar Jindal and Abhay Kumar Jindal, Advocates
Districts Courts, Ludhiana, Punjab
Hierarchy Of Revenue Officers Under Punjab Land Revenue Act, 1887
Ajay Kumar Jindal and Abhay Kumar Jindal, Advocates
Districts Courts, Ludhiana, Punjab
Writ Jurisdiction Of High Courts
Deepak Sabherwal, Advocate
Additional Advocate General, Haryana
Punjab and Haryana High Court, Chandigarh
Understanding Malicious Prosecution: A Legal Perspective
Deepak Sabherwal, Advocate
Additional Advocate General, Haryana
Punjab and Haryana High Court, Chandigarh
Sanctity Of Limitation Period Prescribed Under Land Acquisition Act 1894
Ankur Mittal, Additional Advocate General Haryana and Ms. Kushaldeep K. Manchanda, Advocate
Punjab & Haryana High Court, Chandigarh
Law Of Adverse Possession - Whether Might Is Right?
Rakesh Chopra, Advocate
Punjab and Haryana High Court
The Insanity Defense In Criminal Cases: Balancing Justice And Mental Health
Deepak Sabherwal, Advocate
Additional Advocate General, Haryana
Punjab and Haryana High Court, Chandigarh
Exploring The Scope Of Section 34 In The Arbitration And Conciliation Act
Deepak Sabherwal, Advocate
Additional Advocate General, Haryana
Punjab and Haryana High Court, Chandigarh
Ongoing Projects - Extent And Scope Under Real Estate (Regulation And Development) Act, 2016
Ankur Mittal, Additional Advocate General Haryana and Co-Author Kushaldeep Kaur, Advocate
Punjab & Haryana High Court, Chandigarh
There Must Be Strictest Rules For MPs And MLAs
Sanjeev Sirohi, Advocate
Defence Enclave, Sardhana Road, Kankerkhera, Meerut, Uttar Pradesh
India Needs A Law To Protect The Victims From Wrongful Prosecution
Aditya Chopra, 5th Year, Law Student
Rajiv Gandhi National University of Law, Punjab
Pleadings: To "Plead" Or Not To "Plead"
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
The Writs Of Prohibition And Certiorari : A Comparative Analysis
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Euthanasia- Is It "Right" To Die?
Aarushi Mittal, Student
Kelley School of Business, Bloomington, Indiana University, USA
Rarest Of Rare
Arnav Ghai, Law Student
Doctrine Of Resjudicata
Konduri Nanda Kishore, Advocate
High Court of Andhra Pradesh at Amaravati
Arbitrability Of Oppression And Mismanagement Disputes Under Companies Act, 2013
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Doctrine Of Precedent
P. Sunil alias Sunil Prakash, Advocate
Madras High Court
Electronic Document: Admissibility And Relevancy, In The Light Of Section 65B Of Evidence Act, 1872
Vishal Garg Narwana, Advocate
Punjab & Haryana High Court, Chandigarh
Covid-19, Medical Professionals And Archaic Legal Immunity
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Analysis Of The Fruit Of Poisonous Tree Doctrine
Arnav Ghai, Law Student
Analysis Of Law Of Recovery Under The Indian Evidence Act
Arnav Ghai, Law Student
Right To Privacy
Anushtha Parmar, B.A.L.L.B. (Hons.)
Evolution Of Sentencing Policy Of India Post-Independence
Raman Kumar Sharma, Addl. AG Haryana
Punjab & Haryana High Court, Chandigarh
Secondary Evidence
Rajinder Goyal, Advocate
Former Addl. Advocate General, Punjab
Punjab & Haryana High Court, Chandigarh
Frame Of A Suit: Order II Of The Code Of Civil Procedure, 1908
Prateek Mahajan, Advocate
Punjab & Haryana High Court, Chandigarh
The Dimensions Of Doctrine Of Res Judicata
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Quantum Of Monthly Wages Notified In Terms Of Section 4(1)(B) Of Employees Compensation Act, 1923 - Whether Minimum Or Maximum ?
J. Michael Visuvasam, Advocate
Madras High Court
Paradigm Of Law On Regularisation Of Services
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Farm Laws : Constitutional Provisions
Meher Sachdev, 2nd Year, Law Student
Bennett University, Greater Noida, Uttar Pradesh
Paradox Surrounding The Statutory Age Of Minority
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Articles 226 And 227 : Power, Scope And Difference
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Applicability Of Real Estate (Regulation And Development) Act 2016 To Industrial Premises
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Necessity To Review The Policies For Utilizing The Acquired Land After Indore Development Authority V. Manoharlal By The State Governments
Ankur Mittal, Additional Advocate General Haryana
Punjab & Haryana High Court, Chandigarh
Custodial Violence-A Barrier On A Democratic System
Aditya Chopra, 4th Year, Law Student
Rajiv Gandhi National University of Law, Patiala, Punjab
Now Time For Diagnosis Of The Ills Of Subordinate Judiciary
P.L. Goyal, Advocate
District Courts Faridabad
(Retd. Additional District and Sessions Judge)
Order 2 Rule 2 - A Bar To Splitting Of Evil
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Jamabandi - A Document Of Title
Ajay Kumar Jindal and Abhay Kumar Jindal, Advocates
Districts Courts, Ludhiana, Punjab
Supreme Court Usurping The Cave Of Legislatures Like Arabian Camel - Need For Restraint Or Control On This Trend
P.L. Goyal, Advocate
District Courts Faridabad
(Retd. Additional District and Sessions Judge)
Order XII Rule 6 - A Decree By Consent And The Challenges Ahead
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Partition Of HUF After Commencement Of Hindu Succession Act, 1956
Liladhar Agarwal, Practicing Sr. Advocate
Rajasthan High Court, Jaipur
Section 67 Of It Act 2000 And It's Scope And Misuse To Violate Digital Freedom
Avish Bhati, Advocate
Delhi High Court
Section 34 Of Arbitration And Conciliation Act
Nandini Tripathy, Final Year BBA LL.B Student
Law Intern, R&S Law Associates, Chandigarh
Need For Regulating Media Trials
P.L. Goyal, Advocate
District Courts Faridabad
(Retd. Additional District and Sessions Judge)
NDPS Act: To Vitiate Or Not To Vitiate: A Legal Conundrum Survives
Jay S. Shah, Advocate
B.Com., LL.M., PG in Cyber Law
Practicing Advocate at Gujarat High Court
Scope Of Section 16 Arbitration And Conciliation Act, 1996
Ravinder Singh Randhawa, Advocate, Founder Partner &
Harjeet Savra, Advocate, Senior Associate
R&S Law Associates, Chandigarh
Covid 19 And The Law In India
Avish Bhati, Advocate
Delhi High Court
Data Theft - Issues And Laws
Shaurya Gupta, DAC, SAP India, Author and Vaibhav Gupta, Advocate (Co-Author)
Punjab & Haryana High Court, Chandigarh
Necessity For Permission To Lead Secondary Evidence
Ajay Kumar Jindal and Abhay Kumar Jindal, Advocates
Districts Courts, Ludhiana, Punjab
Contempt Of Court Is A Special Jurisdiction To Be Exercised Sparingly And With Caution
Kush Kalra, Advocate
BA LL.B, LL.M, Delhi
Section 6, Hindu Succession Act- Vineeta Sharma vs. Rakesh Sharma:- Removing Gender Bias
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Juvenile Justice Act, 2015 : Preliminary Assessment Evaluation: A Two-Tier Process
Ayan Bhattacherjee, Advocate
Calcutta High Court
Preliminary Assessment Under Juvenile Justice (Care And Protection Of Children) Act, 2015 : A Sword Or Shield
Mohit K. Shah, Civil Judge
Gandhidham, Dist. Kutch, Gujarat
Vineeta Sharma vs. Rakesh Sharma: Clearing The Last Hurdle Towards Gender Equality In Hindu Law
Amit Jain, Advocate
Punjab & Haryana High Court, Chandigarh
Land In West Bengal
Bibaswan Mukherjee, Advocate
Calcutta High Court
Betting In Sports
Tejal Ratnakar Patil, BA LL.B Student
G.J. Advani Law College, Mumbai
Nip The Evil In The Bud- Says Order 7 Rule 11
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
An Analysis Of Faridkot Ruler Property Dispute And How The HC Upholds The Verdict
Rakesh Nehra & Sachin Kaushik, Advocates
Punjab & Haryana High Court, Chandigarh
Principle Of Res-Judicata-The Backbone Of Code Of Civil Procedure 1908
Aditya Chopra, 3rd Year Law Student
Rajiv Gandhi National University of Law, Patiala, Punjab
The Rule is Specific Performance - Unless...
Avnish Mittal, Advocate, Assisted by : Aarushi Mittal
Punjab & Haryana High Court, Chandigarh
Joint Hindu Family, Ancestral and Coparcenery Property
Rajinder Goyal, Advocate
Former Addl. Advocate General, Punjab
Punjab & Haryana High Court, Chandigarh
Transferee Pendent Lite Viz A Viz Lis Pendence
Ajay Kumar Jindal, Advocate
(B.Sc., LL.B LL.M)
Abhay Kumar Jindal, Advocate
(B.A.LL.B)
Stare Decisis - The Principle Of Precedents And Its Practice In India
A. Shanmuga Sundaram, Research Scholar
Dr. P.R.L. Rajavenkatesan, Associate Professor & Head of the Department
A Critical Analysis Of Limitation Viz. A Viz Claim Of Inheritance
Ajay Kumar Jindal, Advocate
(B.Sc., LL.B LL.M)
Abhay Kumar Jindal, Advocate
(B.A.LL.B)
Eclipse Of Rule Of Law In The Aftermath Of The Police Encounters Of The Gangster Vikas Dubey And His Allies - Now Imperative Upon The Apex Court, Human Rights Commissions, Parliamentarians And The Intelligentsia To Bring The System Back On Rails
P.L. Goyal, Advocate
District Courts Faridabad
(Retd. Additional District and Sessions Judge)
To `Will' Willfully
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Government's decision to Decriminalize Section 138 of Negotiable Instruments Act is Right?
Jashan Chopra, Advocate
Punjab & Haryana High Court, Chandigarh
Adverse Possession - Boon or Curse
Rajinder Goyal, Advocate
Former Addl. Advocate General, Punjab
Punjab & Haryana High Court, Chandigarh
Boundary Dispute And Its Resolution
Rajinder Goyal, Advocate
Former Addl. Advocate General, Punjab
Punjab & Haryana High Court, Chandigarh
Stay "off" the Suit- Says Res Sub Judice
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Codified Laws (Evolution & Transition)
Ravinder Singh Randhawa, Advocate
Former Additional Advocate General, Punjab
Founder Partner, R&S Law Associates
Chandigarh
The Punjab Rent Act 1995 : Treading On Thin Ice
Amit Jain, Advocate
Punjab & Haryana High Court, Chandigarh
E-Pharmacy & The Legal Framework
Chanchal K. Singla, Advocate
Managing Partner, R&S Law Associates
Chandigarh
"Passing Off" Intellectual Property - by not so intellectuals
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Courts In India : Divided By English As A Common Language
Amit Jain, Advocate
Punjab & Haryana High Court, Chandigarh
Note on Hindu Succession - Manuscript by B.V. Jigjinni
B.V. Jigjinni, Advocate
Hon'ble High Court of Karnataka
Bengaluru
Right to be Forgotten - Indian Perspective
Ravinder Singh Randhawa, Advocate
Former Additional Advocate General, Punjab
Founder Partner, R&S Law Associates
Chandigarh
Insolvency and Bankruptcy Code, 2016 is one of the best examples of Modern-day Codified Laws
Ravinder Singh Randhawa, Advocate
Founder Partner, R&S Law Associates
Chandigarh
Rights Of Women Under Hindu Succession Act 1956 : Justice A Task Ahead
Amit Jain, Advocate
Punjab & Haryana High Court, Chandigarh
Commercial Courts an Overview
Ravinder Singh Randhawa, Advocate
Founder Partner, R&S Law Associates
Chandigarh
International Law : Historical Development and Future
Amit Jain, Advocate
Punjab & Haryana High Court, Chandigarh
The Web of Web Series - A legal perspective
Chanchal K. Singla, Advocate
Managing Partner, R&S Law Associates
Chandigarh
Article 370 : A Diplomacy
Mohit Rathee, Advocate (P/3349/2014)
Nitu Kumari, Advocate (P/811/2015)
Punjab & Haryana High Court, Chandigarh
Section 6, Hindu Succession Act- Resolved Yet Unsolved Possibilities
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Execution Of A Decree : All You Need To Know About
Sachin Kaushik, Advocate
Punjab & Haryana High Court, Chandigarh
Open up the gates, Mi Lords!
Sudeep Mahajan Advocate
Formerly Additional Advocate General, Haryana
Legal Aspects of Coronavirus Pandemic (Prisons-Parole-Pandemic)
Aditya Chopra, Law Student
(Rajiv Gandhi National University of Law, Punjab)
Contract - Its Registration and the Defence of Part-Performance
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Applicability of Section 100 CPC for Second Appeals in the Punjab and Haryana High Court
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Mesne Profits - As claimed under East Punjab Rent Restriction Act 1949
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
East Punjab Rent Restriction Law 1949 - Inception and Conception
Avnish Mittal, Advocate
Punjab & Haryana High Court, Chandigarh
Basic Principles of Dying Declaration
Jasdev Singh Mehndiratta, Advocate
Punjab & Haryana High Court, Chandigarh
Covid-19 World: A Socio-Legal Capsule
Gaurav Mohunta, Advocate
Punjab & Haryana High Court, Chandigarh
Bio-Warfare Weapon: Corona Virus [COVID-19] - Has China violated International Law ??
Himanshu Raj, Advocate
(Author is a lawyer in Punjab and Haryana High Court & has also been awarded "National Law Day Award by The President of India")
Whether confessional statement under section 67 NDPS Act is admissible in evidence?
Sachin Kaushik, Advocate
Punjab & Haryana High Court, Chandigarh
The jury system of USA;
Sudeep Mahajan
Addl. Advocate General, Haryana
Need To Sensitised Central Government
P.L. Goyal, Advocate
District Courts Faridabad
(Retd. Additional District and Sessions Judge)
Deviation from the path of rectitude by the President of India in his inaugural address of the new building of the High Court of Rajasthan on 7th December, 2019 vis-a-vis his powers of clemency/pardon under Article 72 of the Constitution of India.
P.L. Goyal, Advocate
District Courts Faridabad
(Retd. Additional District and Sessions Judge)
Whether an FIR can be registered against a person accused of offence punishable under section 174-A IPC?
Sachin Kaushik, Advocate
Punjab & Haryana High Court, Chandigarh
Road Tax on GST Amounts To Double Taxation With Special Reference To Haryana
Gaurav Mohunta, Advocate
Punjab & Haryana High Court, Chandigarh
Need For Review of Full Bench Judgment of Punjab and Haryana High Court In M/s. Tata Steel Ltd. Vs. M/s. Atma Tube Products Ltd.
P.L. Goyal, Advocate
District Courts Faridabad
Additional District and Sessions Judge (Retd.)
Does Section 27 of Indian Evidence Act, 1872 Need an Amendment?
Sachin Kaushik, Advocate
Punjab & Haryana High Court
Confessional FIR : All You Need to Know
Sachin Kaushik, Advocate
Punjab & Haryana High Court
Which out of the conflicting judgments of co-equal Benches is binding ?
P.L. Goyal, Advocate
(Retd. Additional District & Sessions Judge)
Is the Constitution (Application to Jammu and Kashmir) Order, 2019 abhorrent to the provisions of Indian Constitution?
Sachin Kaushik, Advocate
Punjab and Haryana High Court
Volunteering Information
Ajay Kumar Jindal, Advocate
(B.Sc., LL.B LL.M)
Falsus in uno and falsus in omnibus with regard to grounds of ejectment under the Rent Acts and Under the Law of Evidence Act
Rakesh Chopra, Advocate
Punjab And Haryana High Court
Necessity of Use of Modern Techniques In Investigation and The Parametres Laid In Law- A Brief Note
Srinivasa Murthy, Advocate
Witness Protection
Srinivasa Murthy, Advocate
National Commission For Women : Its Role & Responsibility
Gaurav Mohunta, Advocate
Punjab & Haryana High Court
Pre-Suit Mandatory Mediation
Raman Sharma, Advocate
Documents - Proof, Admissibility and Exhibition
Ajay Kumar Jindal, Advocate
(B.SC LL.M)
What Constitutes Medical Negligence
Jasdev Singh Mehndiratta, Advocate
Principles of Natural Justice and Compulsory Retirement : Union of India & State of Andhra Pradesh v. M.E. Reddy and Related Jurisprudence
Suman Jain, Advocate
Punjab & Haryana High Court, Chandigarh
Family Courts Act, 1984 : A Step in the Right Direction
Suman Jain, Advocate
Punjab & Haryana High Court, Chandigarh
Section 89, Civil Procedure Code, 1908 : A Critical Analysis
Suman Jain, Advocate
Punjab & Haryana High Court, Chandigarh
Juvenility Determines Juvenile Justice : A Comparative Analysis - India And USA
Gaurav Mohunta, Advocate,
Punjab & Haryana High Court, Chandigarh
Rights of Prisoners of War Emanating From The Third Geneva Convention
Gaurav Mohunta, Advocate
Punjab & Haryana High Court, Chandigarh
A Case for a Relook at Capital Punishment
Jasdev Singh Mehndiratta, Advocate
Welfare & Care of Senior Citizens - Legal Provisions and Need to Fill in Gaps
Raman Sharma, Advocate
Reversionary Suits
Anil Bansal, Advocate
Plea Bargain
Ankur Mittal, Additional Advocate General
Personal Liberty And Criminal Justice System
Ankur Mittal, Additional Advocate General
Human Rights : Concept and Enforcement
Mohit Malhotra
DNA & Criminal Justice System
Dr. Rupam Jagota Lecturer, School of Legal Studies, G.N.D.U. Regional Campus, Ladhewali, Jalandhar.
Juvenile Justice System In India - An Overview
Dr. Rupam Jagota Lecturer, School of Legal Studies, G.N.D.U. Regional Campus, Ladhewali, Jalandhar.
Law, Legal Literacy, Communication Strategies And The Media: Changing Dimensions
Dr. Bharat Bhushan Parsoon Judge, Punjab and Haryana High Court, Chandigarh
Socio Legal Aspects of Live-in Relationship: An Analysis
Dr. Nimmi, Assistant Prof. in Law, Pbi Uni. Regional Centre, Bathinda.
Sodomy
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Freedom of Speech and Expression - Article 19(1)(a) of The Constitution of India
Anisha Gupta, Faculty of Law, Delhi University
Pornography Laws In India
Prof.( Dr.) Vijay Nagpal, Professor, Departments of laws, Panjab University Chandigarh.
Sushma, Research Scholar, Departments of laws , Panjab University Chandigarh.
Socio Economic Empowerment of Women
Dr. Rupam Jagota Lecturer in Law School of Legal Studies, G.N.D.U. Regional Campus, Ladhewali, Jalandhar.
Implementation of ADR in India
Gagan Deep Kaur, CJM/SPL Judge, Environmental Court
Law as an Instrument of Social Change
Dr. Anupama Goel Associate Professor, Department of laws, Panjab University, Chandigarh
Sohan Singh Research Scholar , Department of laws, Panjab University, Chandigarh

Alternate Dispute Resolution System Position in India
Mohit Malhotra
Immoral Trafficking of Women and Children in India - A Legal Analysis
Anisha Gupta, Faculty of Law (CLC), Delhi University.
Concept of Plea Bargaining in India - A Critical Analysis
Anisha Gupta, Faculty of law (CLC), Delhi University.
Fundamental Duties
Pooja Sharma
Role of Higher Courts towards Subordinate Judiciary
Jagdish Rai, Advocate
(P&H High Court, Chandigarh)
Child Labour Under International Conventions and National Legislations in India
Rupesh Banga
Whether Hindu Succession Act, 1956 has abolished the concept of joint family property of Hindu Law?
Anil Bansal, Advocate
Hisar, Haryana
Whether a married Hindu husband can legally perform second valid marriage in the lifetime of his first legally wedded wife without obtaining divorce from her?
Anil Bansal, Advocate
Hisar, Haryana
An Analysis of Recent Amendments in Sexual Offences Laws of India
Anoop Chitkara, Advocate
High Court of Himachal Pradesh at Shimla
Tying Us Up In Knots