Authored By: Vibha Tiwari Atal Bihari Vajpayee School of Legal Studies, CSJMU Introduction The issue of environmental degradation, exacerbated by […]
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Authored By: Ayushi Shreya Bennett University Introduction It is the accelerating impacts that climate change is creating, which has stimulated
Authored By: Enujiugha Vanessea Afe Babalola University INTRODUCTION Onuoha Kalu v The State (1998) is a landmark decision by the
Authored By: Soohemba Agatha Aker Nigerian Law School INTRODUCTION The case Application of the Convention on the Prevention and Punishment
Authored By: Ahmad Abdulrahim Parpia Strathmore University Case Name: LC v Sotik Tea Company Limited [2022] KEELRC 563 (KLR) Court: Employment and Labour
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Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Case Name: Vishaka v. State of Rajasthan Court:
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Authored By: Oboh Daniella Chidera Babcock University BACKGROUND [1]Grainger & Son v Gough is a landmark decision delivered by the
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Authored By: Puseletso Agnes Mpeisa CASE NAME: THE INTERNATIONAL COURT OF JUSTICE (ICJ)’S DISMISSAL OF SUDAN’S GENOCIDE CASE AGAINST: UAE
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Authored By: TANISHKA RAJPUT ASIAN LAW COLLEGE Introduction The case of Shayara Bano v. Union of India is a watershed
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Authored By: Shraddha Trivedi Indian Institute of Management,Rohtak Case Comment: Vishakha & Others v. State of Rajasthan & Others (1997)
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Authored By: Gargi Agrawal Chandigarh group of colleges, Jhanjeri affiliated by Punjabi University, Patiala FACTS The Sabarimala temple in Kerala
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Authored By: Tracy Ntinyari Mbaya Jomo Kenyatta University of Agriculture and Technology (JKUAT), School of Law Name of the case:
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