The Failings of the family justice system
Authored By: Joel Okpa-Iroha University of Surrey Abstract Family courts play a pivotal role in the United Kingdom’s justice system, […]
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TRAFFICKING AND SMUGGLING: THE ROLE OF INTERNATIONAL LAW IN TACKLING MYRIAD FORMS OF CROSS-BORDER TRAFFICKING
Authored By: Nidhi Yadav ILS Law College, Pune Trafficking and smuggling are the insidious undercurrents of globalization that has shackled
The Rise of ADR and its Impact on Commercial Disputes Around the UK
Authored By: Ethan Ellison-Evans Fulston Manor Sixth-Form Introduction The recent rise in the use of alternative dispute resolution (ADR) goes
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How does the European Court on Human Rights (ECHR) protect the Roma in France?
Authored By: Charlotte Jones This legal article will investigate how the European Court of Human Rights[1] (ECHR) protects the Roma
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Legal Challenges in the Metaverse
Authored By: Andrea Pereira Middlesex University Dubai The metaverse, a linked virtual realm in which users may communicate in real
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India’s Burning Question: A Crisis of Fire Safety
Authored By: Subhadra S Nair NALSAR University of Law Every so often, while flipping through the newspaper, you encounter reports
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India Drafts the Income Tax Bill, 2025: A Giant Leap Towards Simplification
News By: Khooshi Redij Background & Objective On February 13, 2025, Finance Minister Nirmala Sitharaman brought the Income Tax Bill,
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The Jan Vishwas (Amendment of Provisions) Act, 2023
News By: Saurabh Pandey Introduction: Easing Business Operations in India The Jan Vishwas (Amendment of Provisions) Act, 2023, introduced by
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Amending The Citizenship Law In India In 2019
News By: Yara Khair Seven years after India’s independence, the government issued the Citizenship law in 1955, which prohibited illegal
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Overview of Criterion Properties plc v Stratford UK Properties LLC [2004] UKHL 28
Authored By: Abhar Qais Royal Holloway University of London Introduction The case of Criterion Properties plc v Stratford UK Properties
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Carlill v Carbolic Smoke Ball Company [1892]
Authored By: Joel Okpa-Iroha University of Surrey Court: Court of Appeal Judgement Date: December 7th or 8th 1892 Citation: 1
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Home Office v Dorset Yacht Co Ltd
Authored By: Saffiya Badat SOAS University of London Court: House of Lords Judgement Date: 6 May 1970 Citation: [1970] UKHL
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