The High Court of Judicature at Patna

1	In article Gender Equality and Women Empowerment: A Critical Analysis of Nari Shakti Vandan Adhiniyam faces the History behind Women Reservation Bill and Scrutinises the ambit of Nari Shakti Vandan Adhiniyam. Nari Shakti Vandan Adhiniyam Other Author : Raj Krishna Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
2	Trial by Media: free speech versus fair trial. Right to privacy and freedom of press. Article 19(1) a 21 of the Indian Constitution Other Author : Mr. Gaurav Kamal Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
3	Statutory provisions guiding Motor Vehicles Accident claim compensation Motor Vehicle Act & other Judicial pronouncements. Judgment Based Author : Ritik Sah Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
4	The justice delivery system has gone sea change with time from ancient India when king administered justice based on 'Dharma' to the modern Judicial Administration. It still has to go a long way conquering many challenges which it faces now. Judicial Administration, Justice Delivery System. Other Author : Raghvendra Kumar Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
5	Gender Prejudices in legalization have been debatable issues. The idea of equality before the law is violated by Gender-biased laws. The validity of legalisation that discriminate against women is sensitive subject contested in several nations. Fundamental Rights; Constitution of India Other Author : Akshat Anunay Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
6	Digital technology may help finding right solution for imparting justice as the grass root level. Section 66D of IT Act 2000, Section 319 of BNSS, Section 66 of IT Act 2000, Section 66C of IT Act 2000 Other Author : Monika Verma Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
7	Individual's right to data or information is private to the person. The "right to be forgotten" or "the right to erasure" is a specific sector of law that deals with individual rights to control the use of their data, including images, videos, etc., and to have it deleted from organisations records. This right has become popular due to the advent of technology and the availability of private information on open platforms. It gained popularity via the European Union-based case Google Spain SL, Google Inc v Agencia Española de Protección de Datos, Mario Costeja González of the year (2014). The data protection Act 2023 and IT Act 2000 Other Author : Rahul Kumar Dubey Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
8	This essay delves into alcohol prohibition in India, United States, Russia, Canada, Scandinavian countries, and West Asian countries. The grounds for prohibition, the difficulties encountered in enforcing the prohibition, and the reasons for the demise of prohibition legislation. In spite of the obstacles in implementation prohibition laws in India it still exists with varying degrees of restrictions and effectiveness depending upon the state governments. Excies- prohibition laws Other Author : Akshat Anunay Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
9	Amendment of pleadings under Order VI Rule 17 of the Code of Civil Procedure, 1908 may be permitted during the proceedings in a way and on any terms that may be reasonable. All necessary amendments must be allowed in order to identify the actual issues that the parties are disputing with the caveat that no amendment will be granted once the trial has begun unless the Court determines that the party could not have brought up the petition before the commencement of the trial despite their best efforts. The Courts must consider the case on its merits and, as a result, permit any changes that may be required to ascertain the real issue at hand between the parties, so long as doing so does not unfairly or negatively impact other side. Order VI Rule 17 of the Code of Civil Procedure, 1908 Other Author : Nilesh Bhardwaj Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
10	India is working towards becoming a developed country, a journey that has been ongoing since the economy opened to foreign investment in 1991. changes like privatisation, liberalisation, and globalisation have boosted the economy but increased competition. To attract foreign investors, it is crucial that Indian courts operate efficiently, avoiding delays. The Law Commission's 188th Report discusses the need for specialised Commercial Divisions in High Courts to handle high-value commercial disputes quickly. These divisions would use fast-track procedures and advanced technology, such as video conferencing, to mimic successful international practices. The report recommends establishing a Commercial Division in each High Court to expediate cases and outlines specific timelines for pleadings, evidence and judgments. The commercial courts act 2015 Other Author : Purushottam Kumar Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
11	The Constitution of India includes Fundamental Rights in Part III, shaped by global rights movements and social inequalities in India. While these rights are guaranteed, they are not unlimited, and their practical application continues to evolve. The government has enacted laws related to fundamental rights, but issues like climate change show that not all rights are fully protected. Events and actions by the community can impact citizens' right, particularly the right to life under Article 21 and other rights linked with it. Climate Change and Article 21 of the Constitution Other Author : Shashwat Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.
12	Electricity Act, 2003 and Electricity (Right of consumer) Rules 2020 - Torch bearer in progress of Indian power sector The Electricity Act, 2003 Other Author : Suraj Samdarshi Pdf Disclaimer : By submitting legal articles for publication on this website, the author acknowledges and agrees to be solely responsible for ensuring that the content submitted does not violate any copyright or intellectual property rights. The website assumes no liability for any legal consequences, including but not limited to copyright infringement or plagiarism, resulting from the publication of submitted articles. Authors must confirm that the work is original and does not infringe upon the rights of others.

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