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1.

SECURITY OF CONSUMERS THROUGH DIGITAL PAYMENTS

By Purushottam Kumar , Tanushri

Published In

AIR 2026 Journal Section 23

2.

Electoral Roll Purity versus Universal Adult Suffrage: A Constitutional Analysis of the Bihar Special Intensive Revision Judgment

By Animesh Shukla , Aarati Sah

Published In

AIROnline-2026

3.

FIFTY YEARS OF PUBLIC INTEREST LITIGATION (PIL) (1976–2026): EVOLUTION, CONSTITUTIONAL TRANSFORMATION, JUDICIAL INNOVATION AND CHALLENGES

By K.S.Hareesh Kumar , Varshini Rachamalla

Published In

AIROnline-2026

4.

Whether Court can fix a suit for hearing on the point of maintainability suo-motu without a petition from the side of the defendant : A critical study

By Suranjan Chakraborty

Published In

AIROnline-2026

5.

From Paper Leak to Public Trust: Legal Accountability in Competitive Examinations - A Constitutional & Administrative Law Perspective

By Dr. Rinku Gangwani

Published In

AIROnline-2026

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