Authored By: Saman Fiaz Bahria University Islamabad Campus ABSTRACT This article critically examines the judicial activism practiced by the Supreme […]
Authored By: Kirti Sanjay Patil KLE Society’s KLE Law College Of Navi Mumbai Abstract India’s legal regime addressing matrimonial and
RIGHTS OF WOMEN IN MATRIMONIAL AND PROPERTY DISPUTES Read More »
Authored By: Koketso Taunyane University of South Africa (UNISA) Introduction The purpose of this article is to discuss the legal
Men in South Africa can now Assume their Wive’s Surname Read More »
AUTHORED BY: RENEE TIKOLO Abstract Imagine you walk into an office block in Nairobi’s central business district: at security you
Authored By: Priyanshu Singh Amity University, Noida Abstract The 2025 Supreme Court judgment in State of Tamil Nadu vs. Governor
Authored By: Mohammed Ayaan Khan Middlesex University Dubai The United Kingdom’s exit from the European Union has presented significant issues
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Authored By: SALAUDEEN, Hikmat Oloruntola University of Abuja Abstract In recent times, the right to a clean and healthy
Right to A Healthy Environment: The Roles of The Judiciary in environmental protection Read More »
Authored By: Aditi Abhinav Dass Bhagat Phool Singh Mahila Vishwavidyalaya Abstract Environmental, Social, and Governance (ESG) factors have become pivotal
ESG (Environmental, Social, and Governance) Compliance in India: A Critical Analysis Read More »
Authored By: PRECIOUS INIOLUWA ADEDOKUN GRADUATE-OBAFEMI AWOLOWO UNIVERSITY, ILE-IFE, OSUN STATE, NIGERIA Abstract Foreign participation in Nigerian businesses is crucial
Authored By: Sradha Ramachandran Calicut University Abstract The Indian penal code (IPC), drafted in 1860 during colonial rule, has served
FROM IPC TO BNS : THE TRANSFORMATION OF INDIAN CRIMINALLAW Read More »
Authored By: Navneet Kumar Trinity Institute of Innovations In Professional Studies Gr. Noida Affiliated to GGSIPU Delhi Abstract The rapid
Cyber Bullying in India – Legal Protection and Challenges for Victims Read More »
Authored By: Muhammad Daniyal Qureshi University of London A collateral attack is a challenge to the validity of a court
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