An Analysis of Union Budget 2011-12: Impact of Service Tax
– Mehul Seth

The article by Mehul Seth examines the impact of the various provisions with regard to Service Tax, as proposed by the Finance Minister in the Union Budget 2011 -12.

The Rights of Major Unmarriied Daughters in Hindu Co-Parcenary
– Rahul Shrivastava

Thia article deals with empowerment of women giving them equal staus in the society.The rights that women have under personal law are often usurped even though the law provides for a judicial procedure and penalty thereof. 
Here an attempt has been made to bring to the notice as to how The Hindu Succession (Amendment ) Bill 2004 proposes to remove the discrimination as contained in section 6 of the Hindu Succession Act, 1956 by giving equal rights to daughters in the Hindu Mitakshara coparcenary property as the sons have.

Sanctions for Prosecution of Public Servants: A Necessary Evil
– Biplab Kumar Lenin

This article is an attempt to explain the sanctions contained in the respective pieces of legislations for the purpose of removal of public servants, its validity under the Indian Constitution and when the provisions can be considered thereto.