Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law 1.0 Introduction Gender-Based Violence (GBV) is a critical societal […]
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Authored By: Angel Onwubuya Nottingham Trent University Abstract This article examines Taylor Swift’s strategic use of copyright and trademark law
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Authored By: Thato Malebana University of Johannesburg ABSTRACT The death penalty in India remains one of the most contentious issues
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Authored By: Ntando Madonsela North West University Abstract: This article critically analyses the implementation and constitutional dimensions of the Hague
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Authored By: Sa’adatu Temitope Bello INTRODUCTION Equity can be defined as a particular set of remedies and procedures involved with
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Authored By: Akatwijuka Comfort UGANDA CHRISTIAN UNIVERSITY Parties Involved. SIMBA GROUP. Simba Properties Investment Co. Ltd. Simba Telecom Limited. Linda
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Authored By: Kanchan Ahirwar Sage University Bhopal CONSTITUTIONAL AMENDMENT The term “Constitutional Amendment” refers to making changes in the existing
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Authored By : Reema basheer Middlesex university Dubai Case Title and Citation Aishat Shifa and Others v State of Karnataka
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Authored By:Gopika Krishna Government law college Kozhikode This case was decided by the Supreme Court of India, sitting as a
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Authored By :Mohammad Yamin Hoque Bangladesh Army International University of Science and Technology Court: Appellate Division, Supreme Court of Bangladesh
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Authored By:Rafiah Mairaj Llyod Law College Case Title & Citation Vishakha & Others v. State of Rajasthan & Others (1997)
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