MARITAL RAPE AND LEGAL IMMUNITY IN INDIA: TENSIONS BETWEEN DOMESTIC LAW AND HUMAN RIGHTS OBLIGATIONS
Authored By: Ricca Marrieh M. Quinagoran Middlesex University Dubai ABSTRACT This article delves into the legal immunity for marital rape […]
AI AND IPR: WHO GETS OWNERSHIP OVER AI- GENERATED WORK
Authored By: Aditi Gahlot Dr. B.R. Ambedkar National Law University, Sonipat ABSTRACT The rise of Artificial Intelligence (AI) has challenged
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AI and Trademark Law: Can a Brand Created by an AI be Protected by the Law
Authored By: Saurabh Goel City St George’s, University of London Introduction Artificial intelligence (AI) has caused a paradigm shift in
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Local Government Autonomy In Nigeria: A Legal Analysis
Authored By: Emmanuel Oise Ejere University of Uyo, Akwa ibom State, Nigeria Introduction Local government autonomy in Nigeria has been
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Feminist Justice and the Limits of Legal Intervention: A Comparative Analysis of Punitive and Restorative Approaches to Domestic Violence
Authored By: Lana Thaer Dhaou Al Zuhour Private School Abstract This article examines the limits of legal intervention in feminist
A Critical Examination of the Interplay between Industrial Design and Trademark Law: Overlaps, Distinctions, and Legal Implications for Brand Identity and Market Protection in Nigeria
Authored By: Peculiar Osahon University of Benin, Nigeria Abstract This paper provides an analytical examination of the interplay between industrial
Independent Monitoring Authority v Secretary of State for the Home Department
Authored By: Rashid Mehmood university of central lancashire, UK Case Title and Citation Case Name: Independent Monitoring Authority v Secretary
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Donoghue v Stevenson
Authored By: Ezeh Peace Chinonso University of Nigeria Enugu Campus Name of case: Donoghue v Stevenson Court: House of Lords
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RMO v Secretary of State for the Home Department
Authored By: Anuoluwapo Babalola Coventry University RMO v Secretary of State for the Home Department High Court of Justice King’s
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Enka Insaat Ve Sanayi A.S. v OOO Insurance Company Chubb
Authored By: Amal Machaka Filière Francophone de Droit – Lebanese University Case Name: Enka Insaat Ve Sanayi A.S. v OOO
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CASE SUMMARY ON BRITTANIA-U (NIG.) LTD. v. CHEVRON (NIG.)
Authored By: Favour Vincent Udoh University of Uyo, Nigeria COURT: SUPREME COURT OF NIGERIA DATE DECIDED : 21st June,2024. CITATION:
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G.S. Mani & Anr. v. Union of India & Ors.
Authored By: B Nidhi Rathore University of Mumbai G.S. Mani & Anr. v. Union of India & Ors. (W.P. (Criminal) No. 348/2019,
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