Caparo Industries plc v Dickman
Authored By: Ayesha Minhas University of Greenwich Case Name: Caparo Industries plc v Dickman Date: 26 February 1990 Court: House […]
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Attorney General Of Bendel State V The Attorney General Of The Federation
Authored By: Chinweze Abraham Chinedu University of Nigeria Nsukka CASE NAME: Attorney General Of Bendel State V The Attorney General
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Begum (Appellant) v Secretary of State for the Home Department (Respondent)
Authored By: Aqsa Khalid City ST George’s, University of London This is a detailed case summary outline for the Shamima
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The Journey of a Patent: From Publication to Opposition and Grant
Published On: 17th May, 2025 Authored By: Aarti Suresh yadav HVPS law college ghatkopar Section 11A and Section 11B in
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White Collar Crime in Malaysia: Are we tough enough on Corruption
Authored By: Anussha A/P Komarasamy Universiti Kebangsaan Malaysia Introduction The phrase “white collar crime” was first used by sociologist Edwin
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THE EFFICIENCY OF THE ARTIFICIAL INTELLIGENCE IN THE MALAYSIAN COURT SYSTEM
Authored By: AMEERA NAZIRAH BINTI BADRUL ZAKUAN Universiti Teknologi MARA (UiTM) Shah Alam Introduction The advanced technology called Artificial Intelligence
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Media Censorship and the Struggle for Free Speech in Malaysia: A Legal Perspective
Authored By: Tan Zhi Qin Brickfields Asia College Abstract This paper looks at why freedom of speech matters in democratic
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Deepfake: Unveiling a New Frontier in Cybercrime
Authored By: Ho Eng Yee Taylor’s University Abstract: Deepfake technology is rapidly evolving, blending realistic audio and visual manipulations that
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From Human Creation to Machine Generation: A Legal Inquiry into AI Copyright Protection in Malaysia
Authored By: TEO JANE Multimedia University The Rise of Machines, The Fall of the Author? Artificial Intelligence (AI), a term
Malaysia’s Personal Data Protection Act (PDPA): Is It Effective Enough
Authored By: TAN KAI XIN Multimedia University Introduction In Malaysia, the Personal Data Protection Act 2010 (‘PDPA’) was introduced by
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AGE OF CRIMINAL RESPONSIBILITY: MALAYSIA VS INDIA
Authored By: YEOGHINI GANESAN ABSTRACT This article examines the age of criminal responsibility (ACR) and sentencing principles for youth offenders
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A CRITICAL ANALYSIS OF THE DOMESTIC VIOLENCE ACT 1994
Authored By: WONG KAI TONG Multimedia University Melaka Introduction This article will primarily analyse whether Malaysia’s existing safeguards under the
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