Authored By: Yuvraj Pandey University of Allahabad CASE ANALYSIS OF WARNER BROS ENTERTAINMENT LTD Vs. MR. SANTOSH V.G. ABSTRACT: This […]
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Authored By: Rooshan Saeed Khan v D’Aubigny [2025] Introduction The case Khan v D’Aubigny[1] was heard in the Court of
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Authored By: Harshit Sharma Maharaja Agrasen Institute of Management Studies R. Bommai v. Union of India Case Overview Court: Supreme
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Authored By: Saurabh Pandey Amity University Lucknow Mohd. Afzal Guru v. State of NCT of Delhi (Parliament Attack Case) Case
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Authored By: Irij Zuberi City University of London Case name: HM Advocate v Cooney (Paul) Court: High Court of Justiciary
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Authored By: Ishan Sharma Gurugram University INTRODUCTION: In the last few years, India has seen many disasters such as earthquakes,
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Record of Law is pleased to announce the International Case Law Analysis Challenge 2025, an opportunity for law students, researchers,
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Authored By: Tanushree Patnayak Lloyd School of Law INTRODUCTION Since the Indian Constitution’s establishment, the judiciary in India has consistently
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📢 Applications Now Open for March 2025 Cohort Record Of Law invites applications for its Online Legal Research Internship starting
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Authored By: Basmala El-Kadry London School of Economics ABSTRACT: Global condemnation of the Taliban’s abuse of women in Afghanistan has
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Authored By: Saffiya Badat SOAS University of London Introduction The Domestic Abuse Act 2021 (DAA 2021) saw the introduction of
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Authored By: Zainab Ahmed De Montfort University Introduction The discussion surrounding assisted suicide and euthanasia has long been a contentious
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