Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Karthiga Elenggo (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with […]
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Akhshaya Adlyn (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by FILZAH HUSNA BINTI MOHD NAZLI (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Samantha Koh Zi En (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
CRIMINAL LAW REFORMS IN INDIA : AT BHARATIYA NAGARIK SURAK SHASANHITA 2023
Authored By: Tanvir Uddin Molla Shyambazar Law College ABSTRACT Criminal law is basically a fundamental part of the judiciary system
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Sovereign Debt vs Corporate Debt: SEBI’s New FPI Rules and the Emerging Investment Landscape
Authored By: Bhavika Khetrapal S.S. Khanna Girls’ Degree College, University of Allahabad Introduction In the ever-changing economic scenario where global
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW LIABILITY
Authored By: Vishnu Vardhan G SASTRA DEEMED UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law liability has
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Stabilization Clauses: Striking a Balance Between State Sovereignty and Investor Protection
Authored By: BIYINZIKA JAEL KAKULIRA Legal Issue: Whether stabilization clause in international investment agreements can be imposed in a way
The Role and Evolution of Alternative Dispute Resolution (ADR) in South Africa: AHistorical and Contemporary Analysis of Mediation and Arbitration in Civil and Criminal Justice.
Authored By: Mbalenhle University of South Africa Introduction In South Africa, Alternative Dispute Resolution (ADR) mechanisms such as mediation, arbitration,
The Sentencing Discount: An Empirical Study of Plea Bargain Outcomes
Authored By: Shaurya Pratap Shishodia Law College Dehradun, Uttaranchal University Abstract This article attempts to examine the origins and the
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THE INTERSECTION OF RELIGION AND FAMILY LAW IN THE UK: THE SHARIA COUNCILS DEBATE
Authored By: Lamisha Hasan ABSTRACT The intertwined existence of religious heterogeneity and state law has been a unique feature of
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PUBLIC INTEREST LITIGATION AND LOCUS STANDI IN INDIA
Authored By: Nitya Ramachandran Government Law College, Coimbatore ABSTRACT This article examines the evolution of Public Interest Litigation (PIL) in
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