A Global Fight for Justice: The Role of International law in shaping accountability for War crimes
Authored By: Natalie Searle University of Lincoln Abstract International law took a pivotal turn in the 1940s, after the events […]
How is ESG Transforming M&A Dealmaking and Legal Strategy
Authored By: Priya Nayyar Queen Mary University of London Introduction: Environmental, social and governance (ESG) considerations have become essential drivers
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From Litigation to Negotiation: Embracing Mediation in Pakistan’s Legal System
Authored By: Sadia Mehmood Denning Law School (University of London) Introduction In recent decades, Pakistan’s judiciary continues to face significant
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LEGAL REFORMS FOR ENSURING GENDER EQUALITY: A SHORT ANALYSIS
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]Within the Indian socio-legal environment, this research study explores the
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ONE STATE, ONE LAW: UCC IN UTTARAKHAND
Authored By: Deeksha Mahara Institute of Law, Nirma University Abstract India’s strength lies in its principle of unity in diversity,
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A Comparative Legal Analysis of the General Clauses Act, 1897 (India) and the Interpretation Act, 1978 (UK): Structure, Application, and Significance
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Abstract This paper provides a comparative legal analysis of the
India’s Drone Rules and the Future of Aviation Law
Authored By: Tanishq Chaudhary JIMS, GGSIPU Abstract: Drones in India have evolved from casual videography tools to critical instruments in
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The Importance of Transferable Shares under Companies Law
Authored By: Rahul Raj Allahabad University Abstract : Transferable shares are a fundamental feature of companies limited by shares, enabling
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The Treatment of Prenuptial Agreementsin the United States and England
Authored By: Olivia Hesson University of York Introduction Prenuptial agreements, commonly referred to as “prenups,” are contracts established between individuals
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The Impact of AI on Intellectual Property Law
Authored By: Vanshita Kumari Lloyd Law College Introduction The dawn of artificial intelligence (AI) marks one of the most profound
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STRAY DOGS IN COURT: BALANCING LIFE AND LAW
Authored By: Geetesh Sinha Abstract This article examines the Aug 11,2025 Supreme Court order directing all stray dogs in the
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BALANCING CARE AND CONSEQUENCES: LEGAL ACCOUNTABILITY IN THE HEALTH CARE PROFESSION
Authored By: FARINDE Ayomide Abidemi ABSTRACT. Medical negligence remains a pressing challenge in Nigeria, worsened by the realities of an
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