Donoghue v Stevenson [1932] AC 562 (UKHL)
Authored By: RANDLE ELDAD AYOMIKUN UNIVERSITY OF LAGOS(UNILAG) Case Summary: Donoghue v Stevenson [1932] AC 562 (UKHL) INTRODUCTION The Donoghue […]
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Shreya singhal v. Union of India [AIR 2015 SC1523]
Authored By: Shivani Singh AMITY UNIVERSITY PATNA CASE: Shreya singhal v. Union of India [AIR 2015 SC1523] Introduction The case
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Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52
Authored By: Mishaal Amjad Pakistan College of Law Case Summary: Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52 Citation
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Sarla Mudgal v. Union of India (1995)
Authored By: Vibha Tiwari Atal Bihari Vajpayee School of Legal Studies, CSJMU Case Summary: Sarla Mudgal v. Union of India
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S.R. Bommai v. Union of India, AIR 1994 SC 1918
Authored By: Ayushi Shreya Bennett University S.R. Bommai v. Union of India, AIR 1994 SC 1918 Case Title and Citation
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THE SILENT VICTIMS OF FALSE RAPE ALLEGATIONS: RECONCILING PROTECTION OF SEXUAL VIOLENCE VICTIMS WITH DUE PROCESS RIGHTS IN NIGERIA AND INTERNATIONAL LAW
Authored By: Hajar Dhulqarnain Law Graduate ABSTRACT False rape allegations have life-changing implications not only for the accused but also
IS ARTIFICIAL INTELLIGENCE REALLY A CATALYST IN FORENSIC SCIENCE
Authored By: Mudita Tiwari National Law University, Nagpur ABSTRACT In the recent times world has seen an exponential growth in
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Transforming LegalPractice: The Role of Technology and Digital Innovation in Nigeria’s Legal System
Authored By: Enujiugha Vanessea Afe Babalola University Abstract This article examines the integration of technology into Nigeria’s legal system, analyzing
REFORMING GLOBAL TRADE LAW FOR SUSTAINABILITY: LEGAL FRAMEWORKS, CHALLENGES AND OPPORTUNITIES
Authored By: Soohemba Agatha Aker Nigerian Law School ABSTRACT There is no disputing the importance of international law in fostering
From Casual to Costly: Legal Lessons for Employers on the Rising Risk of Labour Misclassification in Kenya
Authored By: Ahmad Abdulrahim Parpia Strathmore University Abstract This article explores the growing legal and financial risks faced by employers
Technology Law: Data Protection in India After the Digital Personal Data Protection Act 2023 – A Critical Analysis
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Abstract In an era driven by digital
The Prospects of AU-CEVAWG domestication in Kingdom of Lesotho in eradicating gender inequality perpetuated by customary law and traditional practices
Authored By: Puseletso Agnes Mpeisa Abstract This article investigates the prospects of the African Union Convention on Ending Violence against