Authored By: Anne-Sophie Barbe University of Law Abstract Over the last decade, crypto assets have moved from a niche idea […]
CRYPTO ASSETS AND THE LAW CAN THE UK KEEP UP WITH THE DIGITAL ECONOMY Read More »
Authored By: Momota Rakshit Anglia Ruskin Abstract: A homicide occurs when one person causes the death of another, and it
Legal Framework of Homicide: Classification, Types, and Legal Aspects Read More »
Authored By: Christy Teh Xing Ti Multimedia University ABSTRACT “What you do makes a difference, and you have to decide
In Remembrance of Dr. Jane Goodall: A Hope for Humanity Read More »
Authored By: Sobia Neelofar University of Kashmir, Kashmir Law College Abstract When we talk about matrimonial cases in Jammu and
Matrimonial Cases in Kashmir -Legal framework, challenges and judicial trends. Read More »
Authored By: Ramanjeet kaur Lloyd School of Law ABSTRACT Climate change legislation and policies encompass a broad set of rules
CLIMATE CHANGE LAW AND POLICY Read More »
Authored By: Sujata Kumari Justice K.S. Puttaswamy (Retd.) v. Union of India Case Title & Citation Justice K.S. Puttaswamy (Retd.)
Justice K.S. Puttaswamy (Retd.) v. Union of India Read More »
Authored By: MEGHANA A ICFAI LAW SCHOOL INTRODUCTION PROCTER & GAMBLE (P&G) Procter & Gamble Co. (P&G) was founded by
PROCTER & GAMBLE (P&G) Read More »
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Author: Gontse Michelle Nchabeleng University of Johannesburg South Africa Case Summary: Case
Authored By: Jayasmita Sahoo Capital Law College, Madhusudan Law University, Cuttack CASE NAME-MOHORI BIBEE Vs DHARMODAS GHOSE 1903 CASE CITATION-IL
MOHORI BIBEE Vs DHARMODAS GHOSE 1903 Read More »
Authored By: Syed Muzammil Ahmad Shah LUMS (Lahore University Of Management Sciences ) Case Title and Citation Asma Jilani v
Asma Jilani v Government of the Punjab (PLD 1972 SC 139) Read More »
Authored By: Ekanem Godswill Essien Arthur Jarvis University CASE TITLE AND CITATION Peter Johnny Loke v. The State [1985] 1
Peter Johnny Loke v. The State [1985] Read More »
Authored By: Blessing Banda Cavendish University Zambia Sarah Longwe v Intercontinental Hotels ((1993) 4 LRC 221) [1992] ZMHC 106 (4
