ENVIRONMENTAL PROTECTION LAW
Authored By: Ahmed Hanatu Ohogo University of Abuja, Nigeria. Abstract There are certain aspect of our day to day activities […]
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Brand Name Duplication: Exploring the Limits of Trademark Protection
Authored By: Akinyemi Oluwanifemi Sarat Lagos State University Abstract This comprehensive article delves into the intricate legal landscape surrounding trademark
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A Legal Framework for Work-Life Balance: Supporting Working Mothers through Optional Flexible Employment Law
Authored By: Tala Badawi Abstract This article proposes a progressive and optional employment law designed to support working mothers in
Legal Challenges of Artificial Intelligence in India: Accountability, Ethics, and the Need for Regulation
Authored By: Aarti Shree Guru Gobind Singh Tricentenary University Abstract Artificial Intelligence (AI) is rapidly transforming industries and societal norms,
Legal Liability in Accidents Involving Autonomous Vehicles: Who is Responsible
Authored By: NUR AMIRA FARHANA BINTI ISMAIL ISLAMIC SCIENCE UNIVERSITY OF MALAYSIA Abstract As artificial intelligence (AI) technology increasingly powers
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LEGAL ARCHITECTURES FOR CARBON NEUTRALITY AND NET ZERO: IMPLICATIONS FOR INDIA
Authored By: PURNASRI BS Symbiosis Law School, Nagpur ABSTRACT The global climate crisis requires urgent action, with nations adopting carbon
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Executing the Innocent: The Case for Abolishing the Death Penalty in the United States
Authored By: Ipek Vatansever Introduction The application of the death penalty has been contentious in America for decades. It’s justified
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CYBERCRIME AND CYBER SECURITY IN THE DIGITAL ERA
Authored by: Amar Singh Islamia college of law hyderabad telangana India Abstract In the digital era, Internet is the fastest
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INDIA AND THE UNCITRAL MODEL LAW: A STEP TOWARDS CROSS-BORDER INSOLVENCY REFORM
Authored By: Pratik Parashar Chanakya National Law University, Patna Introduction If the insolvent debtor has assets and creditors spread across
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Judicial Review and the Doctrine of Separation of Powers
Authored By: Soumali Chatterjee Calcutta University Abstract The separation of powers theory and the crucial ideas of judicial review with
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Analysis of the causes of difficulty in developing the law on a principled or moral basis, in terms of the defence of consent under the Offences Against the Person Act 1861
Hantian Zhang Authored By: University of Manchester Introduction The Offences Against the Person Act 1861 (OAPA 1861) is a foundational
THE CASE SUMMARY: Tarr v The State [2018] ZACC 35
Authored By: Mokhabela Moeti University of the Free State (South Africa) Facts and background: Mr Tarr, the applicant, was convicted
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