Indian Express Newspaper v. Union of India (1985)
Authored By: Jaspreet Indal BPSMV The case of Indian Express Newspaper v. Union of India (1985)1 is a landmark judgment […]
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CASE ANALYSIS OF WARNER BROS ENTERTAINMENT LTD Vs. MR. SANTOSH V.G.
Authored By: Yuvraj Pandey University of Allahabad CASE ANALYSIS OF WARNER BROS ENTERTAINMENT LTD Vs. MR. SANTOSH V.G. ABSTRACT: This
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Khan v D’Aubigny [2025]
Authored By: Rooshan Saeed Khan v D’Aubigny [2025] Introduction The case Khan v D’Aubigny[1] was heard in the Court of
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S. R. Bommai v. Union of India
Authored By: Harshit Sharma Maharaja Agrasen Institute of Management Studies R. Bommai v. Union of India Case Overview Court: Supreme
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Mohd. Afzal Guru v. State of NCT of Delhi (Parliament Attack Case)
Authored By: Saurabh Pandey Amity University Lucknow Mohd. Afzal Guru v. State of NCT of Delhi (Parliament Attack Case) Case
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HM Advocate v Cooney (Paul)
Authored By: Irij Zuberi City University of London Case name: HM Advocate v Cooney (Paul) Court: High Court of Justiciary
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STAMPEDE: A MASSACRE
Authored By: Ishan Sharma Gurugram University INTRODUCTION: In the last few years, India has seen many disasters such as earthquakes,
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DUE PROCESS OF LAW v/s PROCEDURE ESTABLISHED BY LAW: ARTICLE 21
Authored By: Tanushree Patnayak Lloyd School of Law INTRODUCTION Since the Indian Constitution’s establishment, the judiciary in India has consistently
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Gender Apartheid Afghanistan
Authored By: Basmala El-Kadry London School of Economics ABSTRACT: Global condemnation of the Taliban’s abuse of women in Afghanistan has
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The United Kingdom’s Failure in Protecting Victims of Domestic Violence
Authored By: Saffiya Badat SOAS University of London Introduction The Domestic Abuse Act 2021 (DAA 2021) saw the introduction of
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Assisted Suicide and Euthanasia in the UK: Legal and Ethical Considerations
Authored By: Zainab Ahmed De Montfort University Introduction The discussion surrounding assisted suicide and euthanasia has long been a contentious
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The Failings of the family justice system
Authored By: Joel Okpa-Iroha University of Surrey Abstract Family courts play a pivotal role in the United Kingdom’s justice system,
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