Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune Abstract Corporate Social Responsibility (CSR) refers to the concept that
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Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College In India, the concept of reservation is a
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Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0. ABSTRACT Freedom of expression is one of the essential rights of a
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Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION The law of airspace is a dynamic and
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Authored By: Shalom Manamela Noida International University Introduction Each nation cherishes its independence, the power to decide, to govern and
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Authored By: Neha University Institute of Legal Studies, Panjab University, Chandigarh. Abstract This paper examines the dramatic transformation of poppy
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Authored By: Ngo-Herbert Ruby Rivers State University ABSTRACT. Man is as an embodiment of rights. The preamble to the American
Authored By: Akhilesh Kakade High Court of Bombay ABSTRACT The emergence of artificial intelligence (AI) as a tool for arbitral
Authored By: Sankha Brata Mitra St. Xavier’s University INTRODUCTION A pre-incorporation contract is an agreement entered into by a promoter
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Authored By: Ayush Choudhary Damodaram Sanjivyya National Law University Introduction The “Law of Torts” is the part of law that
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Authored By: Lawson Boladuro Joan Lead City University ABSTRACT This article examines how sensitive personal data is protected under Nigerian
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Authored By: Sizwe Lugalo Cape Peninsula of University of Technology Abstract This article examines the delicate balance between the constitutional
Balancing Freedom of Expression and Hate Speech in South Africa Read More »
