Authored By: Daniel Victor Halder Global University Bangladesh Introduction Whether a husband can be convicted of rape for the carnal
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Authored By: Ayushi Gupta Mjpru Bareilly ABSTRACT In India ,the increasing use of the digital technology, artificial intelligence, biometric identification
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Authored By: Yuvica Gupta GNLU GANDHINAGAR “A student can recover from a poor score. It is much harder for a
Authored By: Nompumelelo Vania Mabuza University of Johannesburg Introduction Even behind bars the Constitution follows and so does the right
Authored By: Dhruv Singh National Law School of India University, Bangalore INTRODUCTION Imagine a judge sitting on his seat, about
Authored By: Johanna Esther N National University of Advanced Legal Studies, Kochi Introduction: More than a decade after the enactment
Authored By: Andile Princess Mpofu Unisa Introduction Commercial Aviation is expanding with Airlines entering Urban Airspace, Higher Stratosphere Regions, and
Authored By: Nabihat Ahuoiza Sadiq Middlesex University Mauritius Every day, millions of users repost videos, share memes, and remix content
Authored By: Sienna Louise Warren Aston University Few areas of family law expose the tension between autonomy and exploitation as
Authored By: Rohit Yadav GNLU GANDHINAGAR Introduction This article examines the Doctrine of Privity in contract. In Contract law, Section
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Authored By: Ashley Voon Xuan Yu Brickfields Asia College Introduction The case of Woolmington v DPP[1] has established the golden
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Authored By: Sujal Vasant Jain Vidyavardhaka Law College, Mysore Abstract Corporate criminal liability in India has developed almost entirely through
