Authored By: MERCY OLUWANIFEMI OLA ADEKUNLE AJASIN UNIVERSITY ABSTRACT This article examines Nigeria’s legal and ethical landscape on compulsory vaccination, […]
COMPULSORY VACCINATION IN NIGERIA: NAVIGATING THE LEGAL AND ETHICAL CROSSROADS Read More »
Authored By: Gaurika Kothari Alankar Law College AbstractThis article traces the evolution and recent reforms in India’s trademark law regime,
Recent developments in trademark law regime in India: An analysis Read More »
Authored By: TIEBA IBRAHIM MIDDLESEX UNIVERSITY Abstract This article will be discussing the pros and cons of allowing birthright citizenship
Is Birthright citizenship good for America Read More »
Authored By: Grace Akhihiero University of Benin Abstract This article explains how to write a case summary. A case summary
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Authored By: Yasmin Nabili Middlesex University Dubai Abstract Significant legal developments have been achieved in the United Arab Emirates to reform family
Guardianship and Custody Laws in the UAE: Gender Equality in Progress Read More »
Authored By: Ehinomen Musa-Agboneni Ambrose Alli University There has been a recognizable shift in the World in regards to how
LAW AND TECHNOLOGY IN NIGERIA TODAY Read More »
Authored By: Taniya Yadav The NorthCap University INTRODUCTION India once was envisioned as a democratic country rooted by its well-written
DETERIORATING INDIA: A SILENT COLLAPSE OF INDIA’S CONSTITUTION Read More »
Authored By: Sayali Talegaonkar Abstract: As the Metaverse reshapes how companies interact, work, and even hire, Indian corporate law finds
Metaverse & Corporate Law: Will Virtual Offices Need Real Compliance Read More »
Authored By: Rania Khan SOAS University of London Introduction: In recent years, the rapid development of artificial intelligence (AI) has
Will AI Replace Lawyers? The Future of Legal Practice in the Age of Automation Read More »
Authored By: Ogunji Sylvia Babcock University ABSTRACT This essay examines the legal role of Incoterms in maritime trade, focusing on
Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University Introduction In the shadowy corners of encrypted apps, a new kind of
Revenge Porn and the Legal Dilemma of Encrypted Messaging Read More »
Authored By: Mitali Jethani Middlesex University Dubai Introduction Marital rape, defined as non-consensual sexual intercourse by a husband with his
Evolving Jurisprudence on Marital Rape in India: A Constitutional Reckoning Read More »
