The Effectiveness of the Criminal Case Review Commission in Preventing Miscarriages of Justice
Authored By: Afrah Jinnah Middlesex University Dubai Introduction The Criminal Cases Review Commission (CCRC) is an important protection in the […]
INTERNATIONAL LAW AND INDO-PAK ARMED CONFLICT MAY 2025
Authored By: Sanan Khan Jadoon Bahria University Islamabad Abstract This article discusses that how the International Law plays its role
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A South African Constitutional Analysis of the 2:1 Ratio of the Islamic Law of Intestate Succession
Authored By: Aqeelah Laloo University of the Western Cape ABSTRACT The 2:1 rule is derived from the Holy Qur’an[1], in
Navigating Real Estate Fraud: Legal Protections for Homebuyers in Ontario’s Competitive Housing Market
Authored By: Gurveen Bains University of Leicester Abstract As Ontario’s housing market becomes increasingly competitive, the risk of real estate
Strengthening the WTO: Preservation through Reform
Authored By: James Dunne Maynooth University Abstract: The EU Commission has proposed a new world trade system in response to
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The influence of culture in law: In reference to Marital Rape and Spousal Inheritance Laws in Ethiopia
Authored By: Tsion Taddele Hagos Addis Ababa University Abstract This article explores the dynamic relationship between culture and law in
Bridging Nigeria’s Taxation Policy: Implementation Divide.
Authored By: Amaechi Kamsiyochukwu Eileen Ngoma Afebabalola University Abstract This study examined the taxation system in Nigeria, highlighting the gaps
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STRENGTHENING OF INTERNATIONAL LAW
Authored By: Ritika Gaidhani NBT Law College INTRODUCTION International law simply refers to the body of rules and regulations which
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More Than Compliance: Listening to Children with Type 1 Diabetes in Medical Law
Authored By: Emma Lewis University of South Wales Abstract This article examines the complex legal and ethical question of whether
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Racial bias in the criminal justice system: Is the due process model of fairness a legal illusion
Authored By: Inaya Ahmed Khan SOAS University of London Abstract There are concerns regarding racial bias in the English and
Constitutional Rights in the Age of Neuromarketing and Brain-Computer Interfaces
Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Abstract: Emerging neurotechnologies, from neuromarketing tools to advanced Brain-Computer Interfaces, blur
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Should England and Wales have a Written Constitution
Authored By: Amandeep Kaur Basra University of Birmingham Abstract A constitution is an established composition of laws that determine how
Should England and Wales have a Written Constitution Read More »