BEYOND CIVIL REMEDIES: THE NEED FOR CRIMINAL LIABILITY IN INDIAN PHARMACEUTICAL PATENT INFRINGEMENT
Authored By: Vishali Government Law College Coimbatore INTRODUCTION In January 2025, the World Health Organization issued a medical product alert […]
Who Owns the Machine’s Imagination? Authorship and Copyright Protection of Al-Generated Works in South Africa, United States and the European Union
Authored By: Khanyisile Simnikiwe Mguda University of South Africa (UNISA) Abbreviation AD Appellate Division Al Artificial Intelligence CJEU Court of
PROTECTING DIGITAL CONSUMERS IN INDIA’S FINTECH SECTOR: REGULATORY CHALLENGES IN CYBERSECURITY AND DATA PRIVACY
Authored By: SATHIYA S Government Law College, Villupuram Abstract The swift expansion of the Financial Technology (FinTech) industry has revolutionized
The Right to Safe Roads: Article 21 and the State’s Unmet Constitutional Duty Under the Motor Vehicles (Amendment) Act, 2019
Authored By: Vaishnavi Santosh Nighute I.L.S Law College Pune India has the largest number of road deaths worldwide, with approximately
Will AI replace Modern Solicitors? Innovation, Efficiency, and Professional Risk in the Legal Profession.
Authored By: University of East Anglia University of East Anglia ABSTRACT. Artificial Intelligence is increasingly influencing the legal profession by
Culling or Compliance: Türkiye 2024 Stray Animal Law, International Obligations, and the Case for Reform
Authored By: Gulici Karaaslan University of Exeter Introduction On 2 August 2024, Türkiye enacted Law No 7527,[1] amending the existing
Google Spain SL, Google Inc. v. Agencia Española de Protección de Datos (AEPD) and Mario Costeja González
Authored By: K. PRANAI DEEPAK RAO Osmania University PG College Of Law Case Name: Google Spain SL, Google Inc. v.
Maneka Gandhi v. Union of India
Authored By: Sillah Temai MARME Parul Institute of Law, Parul University, Vadodara, Gujarat, India Full Case Name: Maneka Gandhi v.
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Centre for Oil Pollution Watch v Nigerian National Petroleum Corporation
Authored By: Idu Chukwuebuka Franklin University of Nigeria, Nsukka. Case Citation and Basic Information Case: Centre for Oil Pollution Watch
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Carlill v Carbolic Smoke Ball Co.
Authored By: Akinwale Temitope Shikemi University of Lagos Case Title Carlill v Carbolic Smoke Ball Co. Citation [1893] 1 QB
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Dobbs v. Jackson Women’s Health Organization: Case study
Authored By:Tamya Meade University of Maryland Eastern Shore Introduction Dobbs v. Jackson Women’s Health Organization is known to be one
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Supriyo @ Supriya Chakraborty & Anr. v. Union of India & Ors.
Authored By: P.SORUBAVINCY The Central Law College Case Citation and Basic Information Case Name: Supriyo @ Supriya Chakraborty & Anr.
Supriyo @ Supriya Chakraborty & Anr. v. Union of India & Ors. Read More »