Authored By: GANIYAH SHITTU ABSTRACT. The business world has evolved, digitization and the rapid growth of social media has affected […]
BUSINESS NAME VS TRADEMARK IN NIGERIA: UNDERSTANDING THE SYNERGY Read More »
Authored By: LUBUTO MOONDE University of Zambia ABSTRACT Technology is the application of scientific knowledge for practical purposes, particularly in
Authored By: Bhoomi Panjwani Amity University Gwalior Madhya Pradesh Reproduction is a life process most of the individuals go through
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Authored By: REDIET RETA YIGEZU Hawassa University, Ethiopia Abstract The digital era has brought unprecedented opportunities for advancing gender equality
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Authored By: Nayab Zahra ISLAMABAD BAR COUNCIL During his second term, United States President Donald Trump initiated a global trade
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Authored By: Ansh Chanana Lloyd Law College Introduction- India’s motorisation over the last three decades has been astounding: from a
Vehicular Emissions Control in India: Challenges and Legal Framework Read More »
Authored By: Akash Deep Bharati Vidyapeeth University, New Law College, Pune, Maharashtra ABSTRACT In the world of offences and criminal
DEATH PENALTY IN INDIA: DETERRENCE OR RETRIBUTION Read More »
Authored By: Tselane Johannah Moatshe University of South Africa Abstract Article 35(1) of the European Convention on Human Rights (ECHR)
Exhaustion of Domestic Remedies under the European Human Rights System Read More »
Authored By: Lindokuhle Hlongwane University of South Africa Abstract This article delves into the obstacles that underprivileged law graduates encounter
Authored By: Ankita Vijay Kamerkar Lala Lajpatrai College of Law Introduction: The criminal offense of abetment to suicide refers to
Cultural and Societal Influences on Suicide and Its Prosecution Read More »
Authored By: SAMEERA P. S BHARATA MATA SCHOOL OF LEGAL STUDIES, ALUVA, KERALA Abstract This paper investigates the dynamic link
Finding a Balance in Global Governance: Artificial Intelligence and Human Rights Read More »
Authored By: Agbeyo John Obafemi Awolowo University Abstract: This article shall undertake the analysis of disputes within the Sports industry,
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