Strengthening Survivors: Transforming Rape Laws
Authored By:Aditya Shankar Rawani Radha Govind University Abstract This article examines the urgent need to reform sexual assault laws in […]
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Corporate Negligence and CSR: Bridging the gap between Ethics and Accountability
Authored By : Samuel Xavier Oliveira De Montfort University Dubai Abstract: Corporate negligence is one of the biggest problems in
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Arbitration on Trial: The Case of Gayatri Balaswamy vs ISG Novasoft
Authored By: Kunal Pratap Singh Lloyd Law College Abstract “Alternative dispute resolution” has gain significant global attention over the last
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Deceased Estates in South Africa: Wills Drafted by Financial Institutions Compared to Wills Drafted by Legal Professionals
Authored By: Sisanda Hlatshwayo Boston City Campus Abstract Most people opt to get their Wills drafted by financial institutions due
THE MATRIMONIAL CYBER FRAUD IN INDIA: LEGAL FRAMEWORK AND EMERGING TRENDS
Authored By:V.Chithra Chennai Dr Ambedkar Government Law College pudupakkam Abstract: Matrimonial cyber fraud has emerged as one of the fastest-growing
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NAVTEJ SINGH JOHAR V. UNION OF INDIA, AIR 2018 SC 4321
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Case Name: Navtej Singh Johar v. Union of
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Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Muhammad Haqim Hussin Bin Mohd Roslan (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Karthiga Elenggo (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Akhshaya Adlyn (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by FILZAH HUSNA BINTI MOHD NAZLI (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Samantha Koh Zi En (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with