Authored By: Khadija Munir De Montfort University The freedom of religion is a fundamental constitutional importance of the United Kingdom, […]
The Freedom of Religion and Compelled Accommodations in the UK Law Read More »
Authored By: Mpho Mkhonto University of South Africa Abstract This Article explores how forensic evidence contributes to criminal convictions in
Authored By: Solin Rasouli The University Of Law Abstract A difficult moral and legal challenge was raised in Re A
The Legal and Ethical Dilemmas of Re A (Children) (Conjoined Twin: Surgical Separation) Read More »
Authored By: Aditi Singh IILM University, Greater Noida The internet has become a big part of everyday life. Nowadays we
Online Harassment Laws in India : What Young Users Should Know Read More »
Authored By: Vishnu Vardhan .G SASTRA DEEMED TO BE UNIVERSITY Abstract Climate change is a critical global issue affecting marginalized
Climate Changes and Marginalized Communities Read More »
Authored By: CHARUPRIYA NIMS School Of Law, Jaipur, Rajasthan INTRODUCTION Criminal probes in India are shifting fast as AI steps
AI-GENERATED EVIDENCE IN INDIAN COURTS: EMERGING CHALLENGES AND THE REGULATORY VACUUM Read More »
Authored By: Taylor Arm City St George’s University of London Consideration was defined in Currie v Misa by Lush J
Should the Law Reform the Doctrine of Consideration in Modern Commercial Contracts Read More »
Authored By: PRAJWAL G Seshadripuram Law College, Bengaluru, Karnataka State Law University. We the people and Constitution The heart of
Authored By: Ojaswini Verma Savitribai Phule Pune University Introduction Independent Directors (IDs) have become crucial pillars of India’s corporate governance
Authored By: Devanshu Singh Chandel Bundelkhand University Jhansi The condition of undertrial prisoners in India is one of the clearest
Authored By: Pooja Walwe MMSCLC, SPPU The mischief rule is a principle used by judges when they need to interpret
THE MISCHIEF RULE OF STATUTORY INTERPRETATION Read More »
Authored By: Sbongakonke University of Zululand CASE SUMMARY: MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04)
MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04) [2005] Read More »
