Novartis AG v. Union of India
Authored By: Sahibpreet Singh Rayat Bahra University, Mohali Case Name: Novartis AG v. Union of India Citation: (2013) 6 SCC […]
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Amgen Inc. v. Sanofi, 598 U.S. 594, 143 S. Ct. 1243 (2023)
Authored By: Vishali Government Law College Coimbatore CASE CITATION AND BASIC INFORMATION Amgen Inc. v. Sanofi, 598 U.S. 594, 143
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State of Meghalaya V. All Dimasa Students Union, Dima Hasao District Committee & Ors.,
Authored By: SATHIYA S Government Law College, Villupuram CASE TITLE & CITATION State of Meghalaya V. All Dimasa Students Union,
State of Meghalaya V. All Dimasa Students Union, Dima Hasao District Committee & Ors., Read More »
Indra Sawhney and Others v Union of India and Others
Authored By: Vaishnavi Santosh Nighute ILS Law College Pune Case Name: Indra Sawhney and Others v Union of India and
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R v Dudley and Stephens (1884) 14 Q.B.D. 273, Queen’s Bench Division (5-Judge Bench) Decided on December 9, 1884.
Authored By: Julia Wieczorek University of East Anglia Introduction: R v Dudley and Stephens (1884) is a landmark case in
Situation in the Islamic Republic of Afghanistan: International Criminal Court, Appeals Chamber
Authored By: Gulici Karaaslan University of Exeter I Introduction The authorisation of the International Criminal Court’s investigation into the Situation
Inch by inch: The 131st Amendment, Mask of Progressive Rhetoric of Autocratic Legalism
Authored By: Syeda Momina Anjum Sultan Ul Uloom Collage of Law Introduction According to the seminal analysis of modern democratic
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Owning the Output: AI-Generated Intellectual Property and the Limits of the Copyright Act in Kenya’s Digital Economy
Authored By: NYAKARA JOY SHALOM STRATHMORE UNIVERSITY I. Introduction Kenya’s ambition to lead Africa’s technology sector is no longer rhetorical.
SAME-SEX MARRIAGE AND THE RIGHT TO EQUALITY: A CONSTITUTIONAL ANALYSIS
Authored By: Fathimathe Shahana Chorapilan Government Law College Kozhikode INTRODUCTION The ongoing civil rights battle surrounding same-sex marriage is one
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Deepfake Evidence and Criminal Liability: Challenges of Proving AI-Generated Digital Manipulation
Authored By: Mustafa Kamal Abu Shaqra Al-Zaytoonah University of Jordan Introduction The rapid proliferation of deepfake technology, characterized by the
Beyond the Workplace: Should Maternity Protection Extend Fully to Women in Higher Education
Authored By: GUNN BHARDWAJ Indian Institute of Management, Rohtak Introduction The problem of motherhood becomes one of the major challenges
Balancing Privacy and Governance: Understanding India’s Digital Personal Data Protection Framework
Authored By: Pratishtha Mishra Introduction India’s rapid digital transformation has changed how citizens interact with businesses and the State. Initiatives