In Re: Section 6A of the Citizenship Act, 1955 (2024)
Authored By: Vanshita Kumari Lloyd Law college Case Title & Citation Title: In Re: Section 6A of the Citizenship Act, […]
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BEYOND WORDS: REIMAGINING LEGAL CAPACITY THROUGH FACILITATED AND NEURO-ASSISTED COMMUNICATION
Authored By: Divyanshi Shukla Himachal Pradesh National Law University ABSTRACT In the twenty-first century, technology has transformed human communication. Nevertheless,
Juxtaposition of Geographical Indications (GI) Law in India and Pakistan and Potential for Regional Cooperation
Authored By: Muhammad Umar University of The Punjab, Lahore Abstract Geographical Indications (GIs) are a crucial form of intellectual property,
HOW ENVIRONMENTAL LAWS ARE RELEVANT TO CLIMATE CHANGES IN UGANDA.
Authored By: NALULE SAUDAH CAVENDISH UNIVERSITY UGANDA Abstract Climate change is the ongoing threat to the global environment. Globally, countries
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Access to Justice in South Africa: Progress and Persistent Barriers
Authored By: Mmudi Mogashoa From 1910-1994, before the establishment of the Constitution, South Africa was characterized by division, inequality, and
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Corporate Manslaughter & its Evolution in UK Legislation: Are Directors Actually Held Liable
Authored By: Simra Zuberi De Montfort University, Dubai Abstract: Under UK corporate law, the idea of corporate manslaughter has marked
Should Undocumented Foreigners have Access to Public Healthcare in South Africa
Authored By: Angela Okeke University of the Western Cape Introduction At 2:30 AM on a cold winter morning in Johannesburg,
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Prison Congestion in Malawi as a Human Rights and Legal Crisis: An Analysis of Gable Masangano v Attorney General & Others
Authored By: Felista Ashel Muopana University of London Abstract Prison congestion is one of the most pressing legal and human
Regionalism in India: Dimensions, Challenges, and Constitutional Responses
Authored By: Chaitanya Sorot Asian Law College, Chaudhary Charan Singh University Abstract Regionalism in India is a multidimensional concept rooted
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E-Commerce and Trademark Turbulence: Navigating Infringement in Online Marketplaces
Authored By: Sneha Bhagat Phool Singh Mahila Vishwavidyalaya Sonipat ABSTRACT: Due to the growing population and commercialization, creative ideas and
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The Evolution of Universal Jurisdiction in International Criminal Law: Lessons from the Pinochet Case to Modern Prosecutions
Authored By: Zakiyyah Bibi Azraa Mungroo Paris-Panthéon-Assas University Abstract This paper will examine the development of universal jurisdiction in international
Climate Change Litigation and the Rights of Future Generations: A New Paradigm in Environmental Law.
Authored By: Reeshabh Shayan Tupsee Paris-Panthéon-Assas University Abstract This paper examines the emerging practice of climate-related litigation, which activates the