Authored By: Pratik Parashar Chanakya National Law University, Patna Abstract: This article critically evaluates the efficacy of Indian legal frameworks […]
Balancing Interests: Minority Shareholder Protection in Indian M&A Law Read More »
Authored By: Hantian Zhang University of Manchester Introduction The HRA represents a transformative constitutional statute, incorporating ECHR rights into domestic
Authored By: Rupali Mathur Currently working as an Advocate. Case Title and Citation Case Name: Supriyo @ Supriya Chakraborty &
Supriyo @ Supriya Chakraborty & Anr. v. Union of India Read More »
Authored By: Nadine Hesham Ain Shames TikTok Inc. v. Garland SUPREME COURT OF THE UNITED STATES (2024) Nos. 24–656
TikTok Inc. v. Garland Read More »
Authored By: Lambert Divine-gift Boma Afe Babalola University Case Name: ENEJO v. SANUSI & ANOR Court: Supreme Court of Nigeria
ENEJO v. SANUSI & ANOR Read More »
Authored By: Kasim Patel Manipal University Jaipur Introduction India’s digital landscape has undergone a transformative shift with the implementation of
Authored By: Niimatullah Abdulmumin Baze University, Abuja Facts At around six o’clock in the evening, Kihodu Ajebor, who had not
Okoro Mariagbe v The State (SC.481/75) [1977] NGSC 8;(1977) All NLR 31. Read More »
Authored By: Anisah Uddin University Of Roehampton Facts of the Case In this case, Ms Yemshaw applied for housing assistance
Authored By: Lana Thaer Dhaou Al Zuhour Private School Case Title and Citation: Lachaux v Independent Print Ltd and another
Lachaux v Independent Print Ltd and Another [2019] UKSC 27 Read More »
Authored By: Saurabh Goel City St George’s, University of London Introduction Carlill v Carbolic Smoke Ball Co [1893] 1 QB
Carlill v Carbolic Smoke Ball Co [1893] 1 QB 256 Read More »
Authored By: Peculiar Osahon University of Benin, Nigeria CASE Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR-46961(SC)
Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR Read More »
Authored By: Pa Hema INTRODUCTION: IPR is a exclusive right granted to the inventor for his creation/inventions. Intellectual Property Rights
FERID ALLAN’S VS UNION OF INDIA, 2019 Read More »
