Authored By: Shibrah Aftab Khan University of Kashmir Abstract This article examines the contentious role of Anti-Suit Injunctions (ASIs) in […]
Authored By: Sri Durga O Government Law College, Tirunelveli Abstract The Global Minimum Corporate Tax (GMCT) marks a landmark in
Authored By: Sama Hany Mansoura University Abstract The recent issuance of the proposed Criminal Procedure Code has sparked deep concern
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Authored By: Sakshi Singh Amity Law School Noida Abstract In the last decade, India has witnessed an unprecedented surge in
Authored By: NOR ERIN NATASHA BINTI MOHAMMAD SHAHRIL MULTIMEDIA UNIVERSITY MELAKA MALAYSIA Abstract This article examines the complexities in identifying
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Authored By: Adrita Chowdhury George School of Law, Calcutta University Abstract The traditional knowledge of India is a huge part
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Authored By: Daniel Charo Kombe Kenya School of Law Introduction Justice delayed is Justice denied and Justice hurried is Justice
Authored By: RANVEER SINGH RATHORE Jaipur National University INTRODUCTION In the digital age, personal data act no longer merely as
Authored By: JUDITH OGOCHUKWU OKENNA NNAMDI AZIKIWE UNIVERSITY 1.0 ABSTRACT Nigeria’s entertainment industry, comprising music, film, and digital content, has
Authored By: Ritu Bhartiya MERI-PROFESSIONAL AND LAW INSTITUTE MDU Abstract The technological revolution has completely transformed forms of communication to
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Authored By: Hamna Javed Abstract The threat caused by climate change creates sea level rise problems, which result in affecting
Authored By: Mussie Baye Dagnew Addis Ababa City Justice Bureau Introduction After Eritrea was granted its independence, Ethiopia lost something
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