AI and the Medical World: A Brief Legal Analysis
Authored By: Niimatullah Abdulmumin Baze University, Abuja Abstract AI is quickly changing the world and the medical field is not […]
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The Right to Free Speech in the Age of social media: Navigating the Balance in the UK
Authored By: Anisah Uddin University Of Roehampton Introduction Social media has become central to public discourse, offering a platform for
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DEFAMATION IN THE AGE OF CANCEL CULTURE: ARE COURTS REDEFINING REPUTATION
Authored By: Ricca Marrieh M. Quinagoran Middlesex University Dubai ABSTRACT When an individual, primarily on social media, displays unethical or
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AN INSIGHT INTO INDIA’S CORPORATE TAX REGIME
Authored By: Aditi Gahlot Dr. B.R. Ambedkar National Law University, Sonipat INTRODUCTION Tax is one of the major sources from
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Emergency Powers in Nigeria: Balancing Security and Democratic Principles
Authored By: Emmanuel Oise Ejere University of Uyo, Akwa ibom State, Nigeria Abstract This article examines the legal framework governing
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The Advent of ESG Regulations: How Businesses Are Adapting
Authored By: Saurabh Goel City St George’s, University of London Environmental, Social, and Governance (ESG) considerations have rapidly transformed from
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Graffiti, the Law, and Artistic Resistance
Authored By: Lana Thaer Dhaou Al Zuhour Private School Abstract: This article examines the legal paradoxes surrounding street art: a
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The Doctrine of Stare Decisis: Foundation of Judicial Consistency
Authored By: Baibhav Kumar Nayak SOA National Institute of Law Introduction The doctrine of stare decisis is a fundamental principle
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Effects and challenges of Oil Swap in Nigeria
Authored By: Peculiar Osahon University of Benin, Nigeria Abstract Oil swap arrangements in Nigeria have played a critical role in
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THE ROLE OF SELF-REGULATION IN BLOCKCHAIN: CAN DECENTRALISED COMMUNITIES ENFORCE INTELLECTUAL PROPERTY PROTECTION
Authored By: Pa Hema INTRODUCTION: The rise of blockchain technology has brought fresh ideas to the way we think about
RUDUL SHAH V. STATE OF BIHAR (1983) 4 SCC 141
Authored By: Twinkle Baghel Case name: Rudul sah v. state of Bihar Court: supreme court of India Date: 01 august
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DUMPING AND ANTI-DUMPING MEASURES IN INDIA
Authored By: Twinkle Baghel ABSTRACT: Dumping is a practice in international trade where exporters sell goods in a foreign market
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