Is Birthright citizenship good for America
Authored By: TIEBA IBRAHIM MIDDLESEX UNIVERSITY Abstract This article will be discussing the pros and cons of allowing birthright citizenship […]
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HOW TO WRITE A CASE SUMMARY
Authored By: Grace Akhihiero University of Benin Abstract This article explains how to write a case summary. A case summary
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Guardianship and Custody Laws in the UAE: Gender Equality in Progress
Authored By: Yasmin Nabili Middlesex University Dubai Abstract Significant legal developments have been achieved in the United Arab Emirates to reform family
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LAW AND TECHNOLOGY IN NIGERIA TODAY
Authored By: Ehinomen Musa-Agboneni Ambrose Alli University There has been a recognizable shift in the World in regards to how
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DETERIORATING INDIA: A SILENT COLLAPSE OF INDIA’S CONSTITUTION
Authored By: Taniya Yadav The NorthCap University INTRODUCTION India once was envisioned as a democratic country rooted by its well-written
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Metaverse & Corporate Law: Will Virtual Offices Need Real Compliance
Authored By: Sayali Talegaonkar Abstract: As the Metaverse reshapes how companies interact, work, and even hire, Indian corporate law finds
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Will AI Replace Lawyers? The Future of Legal Practice in the Age of Automation
Authored By: Rania Khan SOAS University of London Introduction: In recent years, the rapid development of artificial intelligence (AI) has
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NAVIGATING MARITIME TRADE: A LEGAL ANALYSIS OF INCOTERMS, THEIR ADVANTAGES AND LIMITATIONS IN MODERN SHIPPING CONTRACTS
Authored By: Ogunji Sylvia Babcock University ABSTRACT This essay examines the legal role of Incoterms in maritime trade, focusing on
Revenge Porn and the Legal Dilemma of Encrypted Messaging
Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University Introduction In the shadowy corners of encrypted apps, a new kind of
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Evolving Jurisprudence on Marital Rape in India: A Constitutional Reckoning
Authored By: Mitali Jethani Middlesex University Dubai Introduction Marital rape, defined as non-consensual sexual intercourse by a husband with his
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Uniform civil code in India: A constitution imperative or cultural intrusion
Authored By: Sneha Kumari Amity Law School, Amity University Patna ABSTRACT The Uniform Civil Code (UCC) is a proposed reform
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REVISITING THE DEATH PENALTY IN INDIA: LAW, MORALITY AND REFORMS
Authored By: Shivani Singh Amity University Patna ABSTRACT The death penalty in India continues to be a deeply divisive subject,
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