From Palmer v R Onwards: A Critical Evaluation of the Objective Test of Reasonableness in Self-Defence Law
Authored By: Hania Zainab Middlesex University Dubai The doctrine of self-defence occupies a central place in criminal law, balancing the […]
Men?s Rights in India: The Neglected Chapter in Gender Justice
Authored By: Kalp Lodha VIPS (Tentative- Counselling Process Underway) Introduction In the evolving discourse on gender justice, India has seen
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Startups and Unicorns: Legal Challenges in Fundraising and Governance
Authored By: Aakanksha Pandey I.P.E.M LAW ACADEMY Abstract In the dynamic landscape of entrepreneurship, startups and unicorns—privately held companies valued
Startups and Unicorns: Legal Challenges in Fundraising and Governance Read More »
REINSTATING THE BAR-TO-BAR BRIDGE: ALL INDIA JUDGES ASSOCIATION V. UNNION OF INDIA
Authored By: ANTAVYA SINGH Amity University Lucknow Campus Abstract The 2025 Supreme Court judgment in All India Judges Association &
REINSTATING THE BAR-TO-BAR BRIDGE: ALL INDIA JUDGES ASSOCIATION V. UNNION OF INDIA Read More »
Family Trusts in Kenya: Building a Legacy Beyond Wills
Authored By: Loreen Chebet Kenya School of Law Introduction Family trusts have recently been gaining traction in the changing landscape
Family Trusts in Kenya: Building a Legacy Beyond Wills Read More »
Article 3 ECHR and the Non-Refoulement Principle: An Evolving Barrier to Deportation
Authored By: Ashitha Murugesan Middlesex University Dubai Abstract: This article explores the absolute nature of Article 3 of the European
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![Paradiso and Campanelli[1] v. Italy and the Impact on Cross-Border Surrogacy](https://recordoflaw.in/wp-content/uploads/2025/07/ChatGPT-Image-Jul-21-2025-11_27_51-PM.png)
Paradiso and Campanelli[1] v. Italy and the Impact on Cross-Border Surrogacy
Authored By: Sapnarao Sharma University of Aberdeen Abstract This article examines the case of Paradiso and Campanelli v. Italy and
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Navigating The Minefield: Due Diligence And Regulatory Compliance In Indian M&A Transactions
Authored By: MADHAV MALHOTRA SYMBIOSIS LAW SCHOOL, NOIDA Introduction Due diligence on mergers and acquisitions is a critical safety step
The Implementation of Mandatory ESG Disclosures for Nigerian Companies: Challenges and Opportunities
Authored By: Opeyemi Tunde-Ayinuola Obafemi Awolowo University Abstract The implementation of mandatory ESG disclosures presents a critical regulatory shift for
THE LAW AND ETHICS OF ARTIFICIAL INTELLIGENCE IN
Authored By: Mmesomachukwu Cynthia Ndubueze-Nduka University of Benin, Nigeria. ABSTRACT Nearly 70 years ago, a symposium at Dartmouth College launched
THE LAW AND ETHICS OF ARTIFICIAL INTELLIGENCE IN Read More »
Legal Recognition of Marital Rape: A Call for Reform
Authored By: Khayra Rashid Middlesex University Dubai Abstract: This article examines legal systems that exist worldwide and the persistent, and
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LEGAL FRAMEWORK FOR WORKPLACE DISABILITY INCLUSION: A COMPARATIVE STUDY OF NIGERIA AND THE UNITED STATES
Authored By: Cynthia Nwamaka Ibor Ebonyi State University, Nigeria. INTRODUCTION Globally, the quest for inclusive societies has led to a