Authored By: RAJNANDINI VERMA Vivekananda College of law Aligarh (Raja Mahendra Pratap Singh University) ABSTRACT This article provides an in-depth […]
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Authored By: Daniel Lemma Bule Hora University Abstract This article critically examines the legitimacy of retrials under the African human
Authored By: Hope Neema Namarome Barasa Middlesex University Dubai There has been a noticeable surge in the use of informal
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Authored By: Reethu Merin Joseph St.Joseph’s College of Law Introduction The COVID-19 pandemic marked an unprecedented shift in the functioning
Authored By: Manasvi Sharma BDS School of Law, Meerut ABSTRACT : The development of judicial systems across the globe
Authored By: Himanshi Shishodia BDS School of Law Abstract Judicial review and separation of powers form the bedrock of India’s
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Authored By: Sofia Lamri Middlesex University Dubai Introduction: The police play a key role in the criminal justice system (CJS),
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Authored By: Vesna Likar King’s College London Medical negligence in Anglo-Welsh law spans civil and criminal domains. Civil claims focus
Authored By: Nina Angela Fernando Middlesex University Dubai The death penalty remains one of the most divisive and sensitive issues
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Authored By: Siphelele Nyovane University of Fort Hare INTRODUCTION The Constitution of the Republic of South Africa, 1996, provides a
Authored By: Urishita Gadhok I. Introduction In an increasingly interconnected global economy, corporate insolvencies rarely remain confined within national borders.
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Authored By: Nitu Kumari IIMT COLLEGE OF LAW, GREATER NOIDA Introduction India’s constitutional framework is a tapestry of linguistic pluralism,
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