Authored By: Hagar Ahmed Rizk Tanta University , Faculty of Law Introduction: The unilateral arbitration clause stands as one of […]
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Authored By: Vaishali Singh City Academy Law College, Lucknow University The Prevention of Money Laundering Act, 2002 (PMLA), was introduced
News By: Saurabh Pandey Introduction Indian conglomerate Adani Group is facing legal troubles in the United States over allegations of
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News By: Khooshi Redij The European Union (EU) has taken a significant step in regulating artificial intelligence (AI) with the
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News By: Yara Khair “Kobalia and Others v. Russia” is a group of 107 applicants who argue that the Russian
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Authored By: Rooshan Saeed Introduction Alternative Dispute Resolution (ADR) is increasingly becoming a cornerstone of the legal system in the
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Authored By: JABALIN SU KAN YA Junior Associate at White & Wise Law Firm Introduction Non-Banking Financial Companies (NBFCs) play
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Authored By: Irij Zuberi City University of London Immigration rights in the United Kingdom present a complex interplay between state
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Authored By: Saurabh Pandey Amity University Lucknow Background In the early hours of January 16, an unauthorized individual entered the
Incident Of Knife Stabbing Involving Saif Ali Khan Read More »
Authored By: Yuvraj Pandey University of Allahabad INTRODUCTION: In today’s rapidly growing digital world, we all are witnessing increased cases
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Authored By: Amritya Sen Guru Gobind Singh Indraprastha University “INTRODUCTION”. “The dilemma of how to determine if someone is an
Authored By: Tanushree Patnayak Lloyd School of Law CITATION:- (2023) 4 SCC 1 BENCH – Justice B.R. Gavai, Justice A.S.
KAUSHAL KISHORE V STATE OF UTTAR PRADESH Read More »
