Sale of Goods Act 1979: Achieving Certainty with Flexibility for Modern Commerce – A Critical Assessment.
Authored By: Hania zainab Middlesex university Dubai ABSTRACT: In an era of rapidly evolving commercial practices, legal systems must adapt […]
Integrating Artificial Intelligence Into Legal Practice : A Functional Perspective
Authored By: Aakanksha Pandey I.P.E.M LAW ACADEMY Abstract The incorporation of Artificial Intelligence (AI) into the legal field is transforming
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MARITAL RAPE: LEGAL OR ILLEGAL IN INDIA
Authored By: ANTAVYA SINGH Amity university lucknow campus Abstract Rape per se is an offence against women violating its dignity
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Legal and Analytical Review: Implementation of Article 43 of the Kenyan Constitution and the Connived Access to Sexual and Reproductive Healthcare for Adolescent Girls and Women
Authored By: Loreen Chebet Kenya school of law Introduction The Constitution of Kenya, 2010, stands as a progressive legal instrument,
AI in Legal Practice: Comparative Perspectives from the UK, UAE, and Beyond
Authored By: Ashitha Murugesan Middlesex University Dubai Abstract: Artificial intelligence (AI) has rapidly evolved from a futuristic concept to an
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The 1980 Hague Convention: Challenges of the Exceptions
Authored By: Sapnarao Sharma University of Aberdeen Abstract This article examines the exceptions to the return mechanism under the 1980
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GUN-JUMPING: A COMPARATIVE ANALYSIS OFENFORCEMENT IN INDIA, THE EU, AND THE US
Authored By: MADHAV MALHOTRA SYMBIOSIS LAW SCHOOL, NOIDA Abstract This research paper examines the enforcement of gun-jumping regulations in India,
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INVESTOR-STATE MEDIATION: A COLLABORATIVE PATH TO SUSTAINABLE RESOLUTION OF INVESTMENT DISPUTES
Authored By: Opeyemi Tunde-Ayinuola Obafemi Awolowo University ABSTRACT Mounting concerns over the exorbitant costs and adversarial nature of investor-state arbitration
THE CONSTRUCTION AND LIMITS OF ARBITRATION CLAUSES: INSIGHTS FROM NIGERIAN JUDICIAL DECISIONS
Authored By: Mmesomachukwu Cynthia Ndubueze-Nduka University of Benin, Nigeria. ABSTRACT In today’s business environment, arbitration has become the dispute resolution
International Laws on Deep-Sea Mining:The Legal Battle Over Resource Extraction in Unclaimed Ocean Territory
Authored By: Aashna Malik Maharaja Surajmal Institute ABSTRACT Deep-sea mining is emerging as a cutting-edge technological frontier and a legal
Children’s Voices in Family Court: How Much Weight Should Be Given?
Authored By: Khayra Rashid Middlesex University Dubai Abstract This article explores all of the legal and practical considerations that are
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THE ENDURING RELEVANCE OF ARBITRATION IN DISPUTE RESOLUTION: A CRITICAL EXAMINATION OF IT’S PLACE WITHIN ALTERNATIVE DISPUTE RESOLUTION
Authored By: Nwachukwu Favour Chiamaka Enugu State University of Science and Technology, Nigeria. Abstract The arbitral process has remained quite