Authored By: Prafull Prakash Shelake DES’s Shri Navalmal Firodia Law College, Pune Abstract MSRTC runs over 16,000 buses every day […]
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Authored By: Nthabiseng Mokgomole University of Mpumalanga INTRODUCTION The coming into force of the Constitution of the Republic of South
Authored By: Zoha Bilal Pakistan College of Law Negligence in tort is a legal wrong occurring when a party fails
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Authored By: ALYA AQILAH BINTI ACHMAD TARMIZI Universiti Teknologi MARA (UiTM) Introduction In Malaysian civil action, discovery under Order 24
Authored By: Bhagyashree Dhingra Kanoria School Of Law For Women I. Introduction In 2023, what began as a small-scale juice-selling
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Authored By: Catherine A Kristu Jayanti College of Law Introduction The term “lis pendens” is derived from Latin and can
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Authored By: Ravi Kumar Verma CENTRAL LAW COLLEGE LUCKNOW 1. Introduction The emergence of Bitcoin in 2009 marked a fundamental
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Authored By: Ayesha Salma Yusoof Middlesex University Dubai Introduction The assertion that “trials are a fundamental part of a democratic
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Authored By: Lesego Maoko University of South Africa Introduction Corporate accountability is fundamental to maintaining trust in the business environment
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Authored By: Abhik Dutta The Assam Royal Global University INTRODUCTION The significant discourse in India today is whether the right
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Authored By: VIDHYASRI A/ P SANTHIRAN UNIVERSITI UTARA MALAYSIA INTRODUCTION “Sometimes it’s the people who no one imagines anything of
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Authored By: Mahitab Mohamed Mohsen Beni-Suef University (BSU) Criminal law has long been perceived as a rigid instrument of social
