Authored By: Arkopala Dutta Jogesh Chandra Chaudhuri law College, University of Calcutta CASE COMMENT: Sharif Ahmad & Another v. State […]
Sharif Ahmad & Another v. State of Uttar Pradesh Home DepartmentSecretary (2024) Read More »
Authored By: Harpreet Kaur IMS Law College INTRODUCTION In the present world that is interlinked, the internet has become an
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Authored By: Arzoo Panjab University, Chandigarh ABSTRACT The article considers the developing concept of contempt of court in India under
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Authored By: Rudraksh Sharma Amity University, Noida Trade dress is a functional, consumer-oriented aspect of trademark law: it safeguards the
Authored By: Prisha Verma New Law College, Pune ABSTRACT The perspective of Mortgage law in India lies in a narrow
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Authored By: Ivry Choo Jing Ying Multimedia University Melaka Campus INTRODUCTION According to the Oxford English Dictionary, the word “conspiracy”
Authored By: Naukhaiz Aftab Sankalp Institute of Law Abstract India’s Digital Personal Data Protection Act, 2023, is a landmark attempt
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Authored By: Prisca E.Hayford University of South Wales Medical negligence in Anglo-Welsh law spans civil and criminal domains. Civil claims
Authored By: Vesna likar King’s College London The Economic Crime and Corporate Transparency Act 2023 (ECCTA) represents the most significant
Authored By: Sageda El-Sanossi University of Liverpool Introduction Euthanasia, the act of deliberately ending a person’s life to relieve them
Euthanasia: Mercy or Murder Read More »
Authored By: Amna Osman Birmingham City University Abstract Corporate liability in the United Kingdom is undergoing a complete shift. Traditionally
Authored By: Tanushree Vishnoi Trinity Institute of Professional Studies Affiliated with GGSIPU Abstract The twenty-first century has been marked by
Do We Need Digital Courts for the Digital Generation Read More »
