Authored By: Sneha Kumari Amity Law School, Amity University Patna ABSTRACT The Uniform Civil Code (UCC) is a proposed reform […]
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Authored By: Shivani Singh Amity University Patna ABSTRACT The death penalty in India continues to be a deeply divisive subject,
REVISITING THE DEATH PENALTY IN INDIA: LAW, MORALITY AND REFORMS Read More »
Authored By: Randle Eldad Ayomikun University Of Lagos(Unilag) ABSTRACT National security in Nigeria has definitely become much more complicated recently.The
Authored By: Mishaal Amjad Pakistan College of Law The power to pardon is one of the most extraordinary privileges vested
Presidential Pardon: A Constitutional Privilege or a Political Loophole Read More »
Authored By: Vibha Tiwari Atal Bihari Vajpayee School of Legal Studies, CSJMU Introduction The issue of environmental degradation, exacerbated by
The Role of the Judiciary in Environmental Protection: An Analysis of Landmark Rulings Read More »
Authored By: Ayushi Shreya Bennett University Introduction It is the accelerating impacts that climate change is creating, which has stimulated
Authored By: Enujiugha Vanessea Afe Babalola University INTRODUCTION Onuoha Kalu v The State (1998) is a landmark decision by the
Authored By: Soohemba Agatha Aker Nigerian Law School INTRODUCTION The case Application of the Convention on the Prevention and Punishment
Authored By: Ahmad Abdulrahim Parpia Strathmore University Case Name: LC v Sotik Tea Company Limited [2022] KEELRC 563 (KLR) Court: Employment and Labour
LC v Sotik Tea Company Limited [2022] KEELRC 563 (KLR) Read More »
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Case Name: Vishaka v. State of Rajasthan Court:
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Authored By: Oboh Daniella Chidera Babcock University BACKGROUND [1]Grainger & Son v Gough is a landmark decision delivered by the
Grainger & Son v Gough [1896] AC 325 (HL). Read More »
Authored By: Puseletso Agnes Mpeisa CASE NAME: THE INTERNATIONAL COURT OF JUSTICE (ICJ)’S DISMISSAL OF SUDAN’S GENOCIDE CASE AGAINST: UAE
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