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Inspector of Police, Tamilnadu vs. John David
Authored By:Thejashwini S The Central Law College, Salem Case title and citation Inspector of Police, Tamilnadu vs. John David 2011 AIR […]
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Johnson v. Misericordia Community Hospital
Authored By: Kiyaan Thomas Florida International University Date of judgement: May 12, 1980 Docket Number: 79-696 Judges: Decker, Moser, Cannon
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Meridian International Services Ltd v Richardson and others [2008] EWCA Civ 609
Authored By : Eve Richardson Royal Holloway University of London Case name and citation: Meridian International Services Ltd v Richardson
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NAILA QURESHI & ANOTHER VS DR. RAFFIQUE PARKER & 2 OTHERS
Authored By:Gregory Bosire JOMO KENYATTA UNIVERSITY OF AGRICULTURE AND TECHNOLOGY 1: Case Title and citation Qureshi & another v Parkar
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KUDA MICROFINANCE BANK LIMITED V. MRS. AMARACHI KENNETH BLESSING (2024) LPELR-80643(CA)
Authored By:Okunromade Mary Oluwaseyifunmi Afe Babalola University Case Title: Kuda Microfinance Bank Ltd v. Amarachi Kenneth Blessing Citation: (2024) LPELR-80643(CA)
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Donoghue v Stevenson [1932] UKHL 100.
Authored By :Meher Jahan Aiman Premier university Chittagong Court Name & Bench House of Lords (United Kingdom) The highest appellate
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The Death Penalty in South Africa: A Constitutional and Human Rights Analysis
Authored By: Lumka Ama Acheaw Boston City Campus Abstract This article explores the current discussion about the death penalty in
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BRIDGING THE GAP BETWEEN THE LEGAL REGIME OF AI AND OUR CURRENT REALITY
Authored By: Justina Oluwatimilehin Babade University of Abuja What is AI Artificial intelligence is the ability of computer systems to
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BEYOND THE CLICK: THE LEGAL ENFORCEABILITY OF DIGITAL CONSENT UNDER INDIAN LAW
Authored By: Leya Mahesh St. Joseph’s College of Law ABSTRACT: Technology is transforming how we enter into contracts and for
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THE PARAGRAPHS THAT PROTECT YOUR DEAL: ANANALYSIS OF BOILERPLATE CLAUSES
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Introduction Contracts are entered into everyday by diverse personalities. From the
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EQUALITY IN INHERITANCE: HOW SOUTH AFRICAN LAW HAS CONFRONTED AND REFORMED MALE PRIMOGENITURE.
Authored By: Motshegetsi Zawadi Kekana University of South Africa Introduction This rule of male primogeniture occurs when the male heir
PRINCIPLES OF NATURAL JUSTICE A COMPREHENSIVE ANALYSIS WITH REFERENCE TO JUDICIAL PRECEDENTS
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) INTRODUCTION Natural justice