September 2026

IFLLI

Power, Sovereignty and the Rule of Law: A Critical Examination of Military and Paramilitary Activities in and against Nicaragua (Nicaragua v. United States of America, 1986) and Its Enduring Legacy in International Law

Authored By: Priyal Singh ICFAI University, Jharkhand Abstract The decision of the International Court of Justice in Military and Paramilitary

Power, Sovereignty and the Rule of Law: A Critical Examination of Military and Paramilitary Activities in and against Nicaragua (Nicaragua v. United States of America, 1986) and Its Enduring Legacy in International Law Read More »

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