NILABATI BEHERA V. STATE OF ORISSA (1993)
Authored By: Tanishq Chaudhary JIMS, GGSIPU Case Title & Citation Full name of the case: Nilabati Behera V. State of […]
NILABATI BEHERA V. STATE OF ORISSA (1993) Read More »
Authored By: Tanishq Chaudhary JIMS, GGSIPU Case Title & Citation Full name of the case: Nilabati Behera V. State of […]
NILABATI BEHERA V. STATE OF ORISSA (1993) Read More »
Authored By: Rahul Raj Allahabad University Introduction The case of Subramanian Swamy v. Union of India, Ministry of Law &
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Authored By: Divyanshi Shukla Himachal Pradesh National Law University ABSTRACT In the twenty-first century, technology has transformed human communication. Nevertheless,
Authored By: Muhammad Umar University of The Punjab, Lahore Abstract Geographical Indications (GIs) are a crucial form of intellectual property,
Authored By: NALULE SAUDAH CAVENDISH UNIVERSITY UGANDA Abstract Climate change is the ongoing threat to the global environment. Globally, countries
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Authored By: Mmudi Mogashoa From 1910-1994, before the establishment of the Constitution, South Africa was characterized by division, inequality, and
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