Trade Dress
Authored By: Rudraksh Sharma Amity University, Noida Trade dress is a functional, consumer-oriented aspect of trademark law: it safeguards the […]
MORTGAGE LAW IN INDIA: RECONCILING SECURED CREDIT WITH BORROWERS’ RIGHTS
Authored By: Prisha Verma New Law College, Pune ABSTRACT The perspective of Mortgage law in India lies in a narrow
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Criminal Conspiracy and Abetment by Conspiracy in Malaysia: KeyDistinctions in Law and Practice
Authored By: Ivry Choo Jing Ying Multimedia University Melaka Campus INTRODUCTION According to the Oxford English Dictionary, the word “conspiracy”
Privacy in the Shadows: What the DPDP Act Leaves Unsaid
Authored By: Naukhaiz Aftab Sankalp Institute of Law Abstract India’s Digital Personal Data Protection Act, 2023, is a landmark attempt
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Gross Negligence Manslaughter in Medicine: The Problem of Vagueness andthe Case for Reform
Authored By: Prisca E.Hayford University of South Wales Medical negligence in Anglo-Welsh law spans civil and criminal domains. Civil claims
From Identification to Prevention: How ECCTA 2023 Rewires Corporate CriminalLiability and What Boards Must Do Before 1 Sept 2025
Authored By: Vesna likar King’s College London The Economic Crime and Corporate Transparency Act 2023 (ECCTA) represents the most significant
Euthanasia: Mercy or Murder
Authored By: Sageda El-Sanossi University of Liverpool Introduction Euthanasia, the act of deliberately ending a person’s life to relieve them
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Corporate liability in the UK: are small firms aware of the unlimited liabilities heading their way
Authored By: Amna Osman Birmingham City University Abstract Corporate liability in the United Kingdom is undergoing a complete shift. Traditionally
MP Finance Group CC (in liquidation) v Commissioner, South African Revenue Service 2007 (5) SA 521 (SCA)
Published On: 18th November 2025 Authored By: Kicó Moeng Graduate Case Title & Citation MP Finance Group CC (in liquidation)
The Best Interests of the Child in South African Family Law: Evaluating Parental Plans and Judicial Consistency under Section 28(2) of the Constitution
Published On: 18th November 2025 Authored By: Kicó Moeng Graduate The Best Interests of the Child in South African Family
Do We Need Digital Courts for the Digital Generation
Authored By: Tanushree Vishnoi Trinity Institute of Professional Studies Affiliated with GGSIPU Abstract The twenty-first century has been marked by
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Protective Discrimination; A Legal Perspective into India and Liberia’s Legal Jurisprudence
Authored By: Sam S Siryon Apeejay Stya University-Gurgaon Abstract: India is a country in the subcontinent of Asia specifically situated