Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Jabalin Su Kan Ya (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 Manas Pratim Talukdar (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 Shahana Khan (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Case Summary: Military and Paramilitary Activities in and Against Nicaragua (Nicaragua v. United States) (1986)
Authored By: Harsh Tyagi NIMS School of Law , NIMS University Jaipur 1. Case Title & Citation Full Name: Case
GLC Mumbai | Freedom Fighter Late Shri. Prem Nidhi Agrawal Memorial EssayCompetition
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FREE 10-Day International Winter Legal Boot Camp 2025 | Record Of Law
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Case Summary: Kesavananda Bharati Sripadagalvaru & Ors. v. State of Kerala & Anr. (1973)
Published On: 12th December 2025 Authored By: Adarsh yadav University of Allahabad Kesavananda Bharati Sripadagalvaru & Ors. v. State of
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Digital Privacy Rights in the Workplace: Balancing Employee Protection with Employer Surveillance Needs
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Digital Privacy Rights in the Age of Artificial Intelligence: Balancing Innovation and Individual Autonomy
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From Conflict to Cooperation: Legal and Diplomatic Pathways to Sustainable Peace Between India and Pakistan
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Navigating the Complexities of Asylum and Refuge States in the US
Published On: 25th November 2025 Authored By: Shrinidhi Mangalore University, Karnataka Introduction : Who are asylum seekers? Asylum seekers in
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Navtej Singh Johar VS Union of India
Published On: 25th November 2025 Authored By: Shrinidhi Mangalore University, Karnataka Case decided on September 6th 2018 Citation: AIR (2018)
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