Authored By: Gurveen Bains University of Leicester Abstract The gig economy in Ontario has expanded rapidly, providing flexible work but […]
Ontario’s Digital Platform Workers’ Rights Act: A Game Changer for the Gig Economy Read More »
Authored By: James Dunne Maynooth University Adverse possession (AP) law seeks to protect land interests for those who factually occupy
Arguments that are used to justify the doctrine of adverse possession. Read More »
Authored By: Tsion Taddele Hagos Addis Ababa University Abstract The Ethiopian civil code defines lease under the civil code, Article
Lease system in Ethiopia: A brief Analysis and Reform Proposal Read More »
Authored By: Amaechi Kamsiyochukwu Eileen Ngoma Afebabalola University Introduction In the rapidly evolving digital landscape, the intersection of technology and
The Evolution and Impact of Data Privacy Law in the Digital Age Read More »
Authored By: Emma Lewis University of South Wales Abstract Russia’s invasion of Ukraine shattered not only borders but the illusion
The Crime of Aggression: Why Ukraine Needs a Special Tribunal Read More »
Authored By: Inaya Ahmed Khan SOAS University of London Abstract This article discusses the Divorce, Dissolution and Separation Act 2020
Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Key Finding: The prevailing international patent regime can protect highly engineered
Authored By: Amandeep Kaur Basra University of Birmingham Abstract I will be arguing that the rules of offer and acceptance
Why the Rules of Offer and Acceptance should be Changed Read More »
Authored By: Natalie Searle University of Lincoln Abstract International law took a pivotal turn in the 1940s, after the events
Authored By: Priya Nayyar Queen Mary University of London Introduction: Environmental, social and governance (ESG) considerations have become essential drivers
How is ESG Transforming M&A Dealmaking and Legal Strategy Read More »
Authored By: Sadia Mehmood Denning Law School (University of London) Introduction In recent decades, Pakistan’s judiciary continues to face significant
From Litigation to Negotiation: Embracing Mediation in Pakistan’s Legal System Read More »
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]Within the Indian socio-legal environment, this research study explores the
LEGAL REFORMS FOR ENSURING GENDER EQUALITY: A SHORT ANALYSIS Read More »
