Donoghue v Stevenson [1932] AC 562
Authored By: Basmala El-Kadry London School of Economics Court: House of Lords Judgment Date: 26 May 1932 Claimant: Mrs. May […]
Donoghue v Stevenson [1932] AC 562 Read More »
Donoghue v Stevenson [1932] AC 562
Authored By: Zainab Ahmed De Montfort University Court: House of Lords Judgment Date: 26 May 1932 Citation: Donoghue v Stevenson
Donoghue v Stevenson [1932] AC 562 Read More »
Assisted Dying in the UK: A Complex Legal and Ethical Debate
Authored By: Tara madi The university of law Few legal topics spark as much ethical and emotional discussion as assisted
Assisted Dying in the UK: A Complex Legal and Ethical Debate Read More »
Criminal Justice Reforms in India: Speedy Trials and Prison Overcrowding
Authored By: Jaspreet Indal BPSMV The pursuit of justice in India, despite being a constitutional right, is frequently mired in
Criminal Justice Reforms in India: Speedy Trials and Prison Overcrowding Read More »
DIGITAL OWNERSHIP AND COPYRIGHT CHALLENGES IN THE METAVERSE
Authored By: Amritya Sen Guru Gobind Singh Indraprastha University Abstract The metaverse, an emerging and transformative digital ecosystem, is reshaping
DIGITAL OWNERSHIP AND COPYRIGHT CHALLENGES IN THE METAVERSE Read More »
Analysis of the theory of corporate veil lifting
Authored By: Rishabh Krishan Amity University Jharkhand Introduction A company is an independent legal person with a unique identity under
Analysis of the theory of corporate veil lifting Read More »
Artificial Intelligence in Content Creation: The New Creative Muse
Authored By: Simran Kaur Goldsmiths University of London This legal article will discuss artificial intelligence within the creative industry and
Artificial Intelligence in Content Creation: The New Creative Muse Read More »
Marital Rape & Indian Laws: Social and legal Perspective
Authored By: Manav Kumar Singh School of legal Studies, CMR University 1.Introduction: The term ‘Marital’ rape or spouse rape is
Marital Rape & Indian Laws: Social and legal Perspective Read More »
Landmark Supreme Court Verdict on Gender Equality in Indian Armed Forces
News By : Saurabh Pandey In a landmark decision, the Supreme Court of India has upheld gender equality by granting
Landmark Supreme Court Verdict on Gender Equality in Indian Armed Forces Read More »
Artificial Intelligence and Intellectual Property Rights in India: Legal Challenges andOpportunities
Authored By: JABALIN SU KAN YA Junior Associate at White & Wise Law Firm Introduction Intelligence – We call ourselves
Tackling Delays in the UK Civil and Criminal Courts: Challenges, Impacts, and Technological Innovations
Authored By: Rooshan Saeed The maxim “justice delayed is justice denied” is a cornerstone of the justice systems around the
CLIMATE CHANGE AND INDIAN LAWS & COMMITMENT
Authored By: Yuvraj Pandey University of Allahabad INTRODUCTION: Climate change is a major issue under environmental law. The term “climate
CLIMATE CHANGE AND INDIAN LAWS & COMMITMENT Read More »