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Authored By: Ramahana Mpho Fhatuwani University of Venda PHILANI GODFREY MAVUNDLA
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Authored By: Erai Aruli. P Jeppiaar University COURSE: BSC FORENSIC SCIENCE INSTITUTION: JEPPIAAR UNIVERSITY LOCATION OF INSTITUTION: CHENNAI, TAMIL NADU
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Authored By: Samiksha Sharma Dr. B. R. Ambedkar National Law University, Sonepat CASE TITLE & CITATION: L. Muruganantham v. State
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Authored By: Ashutosh Raj Lloyd Law College Greater Noida Case Citation Additional District Magistrate, Jabalpur v Shivkant Shukla(1976) 2 SCC
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Authored By: NITHYAPRASATH S School of Law, Pondicherry University Case Name: Anuradha Bhasin v. Union of India Citations: Supreme Court
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Authored By: Sneha Sharma Himachal Pradesh National Law University, Shimla IN THE SUPREME COURT OF INDIA Decided on: 11.10.2017 Hon’ble
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Authored By: Shahzanan Fakih Lebanese University Abstract International arbitration has become a central mechanism for resolving cross-border disputes in an
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Authored By: Mbali Mchunu Varsity College Abstract This article examines the legal implications faced by sex workers in South
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Authored By: Somya Agarwal Nirma University Law Capital punishment is the harshest sanction in our justice system and is still
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