MISTAKE AS A LIMIT TO CONTRACTUAL CONSENT
Authored By: MIDRACH ANGEL MUKOOZA NKUMBA UNIVERSITY Introduction A contract is an agreement enforceable by law. For the contract to […]
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Judicial Trends in Insurance Claim Settlements: A Case Law–Based Study of Life Marine and Motor Vehicle Insurance in India
Authored By: Naman Srivastava Manipal University Jaipur Abstract Insurance contracts play a pivotal role in risk management and economic stability.
Self-Defence and the South African Law: The Constitutionality of Survival
Authored By: Sisanda Hlatshwayo Boston City Campus Self-Defence and the South African Law: The Constitutionality of Survival Abstract South Africa
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Role of AML Compliance in Non-Financial Businesses (DNFBPs)
Authored By: Sahithi Reddy Koralla Dr. B. R. Ambedkar Law College Introduction Anti Money Laundering (AML) compliance is no longer
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Director Accountability under the Companies Act 71 of 2008
Authored By: Bafundi Masina Eduvos Introduction Corporate governance forms the backbone of a credible and sustainable corporate environment. In South
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Minority Shareholder Rights in India: Legal Framework and Enforcement Mechanisms
Authored By:Uppala Tejaswini Alliance University, Bangalore Introduction Majority rule is one of the leading characteristics in corporative decision making, but,
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POWER OF COURTS TO MODIFY ARBITRAL AWARDS
Authored By: ADITI PATEL SVKM Narsee Monjee Institute of Managment, Bengaluru ABSTRACT Under Section 34 of the Arbitration and Conciliation
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Who Owns the Tune? : Legal Disputes in Bollywood Music
Authored By: Princess Chopra Institute of Legal Studies and Research, GLA University, Mathura ABSTRACT The Indian Entertainment Industry, popularly known
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The Core Pillars of AI Ethics: A Global Perspective on Responsible Artificial Intelligence
Authored By: Dennis Okile Kenyatta University Parklands Introduction Artificial Intelligence (AI) is transforming society, the economy, and governance at an
INDIGO FLIGHT DISRUPTIONS: CONSUMER RIGHTS AND REGULATORY RESPONSE IN INDIA
Authored By: Pushkar Singh Gujarat National Law University, Gandhinagar INTRODUCTION Air transport in modern India is no longer a luxury
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Setting the Boundaries for the Use of Artificial Intelligence in Indian Arbitration
Authored By: Ankita Ramteke National Law University Odisha Abstract Artificial Intelligence (AI) is rapidly transforming global dispute resolution. While AI
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Corporate Social Responsibility (CSR)
Authored By: Priya Bharati GOPAL NARAYAN SINGH UNIVERSITY Abstract The shift in Corporate Social Responsibility (CSR) from mere legal compliance
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