Guardianship Laws in India: An Overview
Authored By: Deepak Sriramadasu PMR LAW COLLEGE(osmania university) Abstract : This article provides an overview of guardianship laws in India, […]
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The Territoriality Principle in Indian Trademark Law: A National Perspective
Authored By: Saachi Dhingra Vivekananda Institute of professional studies India’s approach to trademark territoriality reflects its unique position as both
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Sexual Harassment Laws in the Workplace
Authored By: ADITI SINGH INDIAN INSTITUTE OF MANGEMENT ROHTAK INTRODUCTION Workplace sexual harassment is a very widespread problem that undermines
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The Role of International Law in Addressing Climate Change
Authored By: Aarti Ashok Sharma MKES College of Law Introduction Climate Change Climate change is one of the most serious
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The Role of International Law in Addressing Climate Change
Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai Introduction Climate Change Climate change is one of the most
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EXAMINING NCPCR’S ALLEGED BIAS AGAINST RELIGIOUS EDUCATION SYSTEM
Authored By: Rahul Jamatia KLE Law College, Bengaluru KEYWORDS: – Madarsas, Religious Education, Right to Education Act, Secularism, NCPCR, Fundamental
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Legal News: A Crime In Lebanon
News By : Yara Khair On Sunday morning, the Lebanese woke up on a horrific murder, which killed a young
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Supreme Court Upholds Conviction in Eknath Kisan Kumbharkar Case,Reinforces Fair Trial Principles
News By : Saurabh Pandey Date: February 3, 2025 In a significant ruling, the Supreme Court of India has upheld
Union budget 2025
News By: Purvi Goyal Finance Minister Nirmala Sitharaman announced her Union Budget for 2025-26 on (February 1, 2025) slowing economic
OpenAI Faces Legal Challenges in India Over Copyright Infringement
NEWS BY: CH ROHAN SAI OpenAI which developed ChatGPT faces several active legal challenges throughout India. Multiple Indian news organizations
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Knife Crime in the UK: Evaluating Legal Responses and Community-Based Solutions
Authored By: Basmala El-Kadry London School of Economics Abstract: The effectiveness of present legislation and law enforcement tactics is examined
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Analysing Freedom of Information Law in the United Kingdom: Examining the Handling of Freedom of Information (FOI) Requests and the Role of the Information Commissioner’s Office
Authored By: Saffiya Badat SOAS University of London Abstract This article will rigorously explore FOI law within the United Kingdom,