Wildlife Protection Act 1972
Authored By: Aarti Shree Guru Gobind Singh Tricentenary University Introduction The Wildlife Protection Act of 1972 was enacted into implication […]
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Intent or Error? Dissecting Fraud and Mistake Under Contract Law in Malaysia.
Authored By: NUR AMIRA FARHANA BINTI ISMAIL ISLAMIC SCIENCE UNIVERSITY OF MALAYSIA Abstract This paper explores the fundamental principles of
Intent or Error? Dissecting Fraud and Mistake Under Contract Law in Malaysia. Read More »
THE INTERSECTION OF TECHNOLOGY AND CYBERSECURITY IN AVIATION LAW
Authored By: PURNASRI BS Symbiosis Law School, Nagpur ABSTRACT: This article probes the increasingly vital and complex issue on a
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Truth in Packaging: How Japan and India Differ on Food Labeling Standards
Authored By: Saurabh Das SDSM law college (mumbai university) Introduction Food packaging plays a vital role in shaping consumer perception,
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Justice Delayed or Justice Denied? The Failure of the ICC to Deliver Timely Justice for Victims of Sexual Violence
Authored By: Ipek Vatansever Introduction The International Criminal Court (ICC) was instituted mainly with the lofty goal of rendering justice
Data privacy: A new challenge to society in the digital Era
Authored By: Amar Singh Islamia college of law hyderabad telangana India Abstract Technological Innovation has increased the usage of internet
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Balancing Interests: Minority Shareholder Protection in Indian M&A Law
Authored By: Pratik Parashar Chanakya National Law University, Patna Abstract: This article critically evaluates the efficacy of Indian legal frameworks
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Whether the expanding power of the UK judiciary under the HRA threatens the Parliamentary Supremacy
Authored By: Hantian Zhang University of Manchester Introduction The HRA represents a transformative constitutional statute, incorporating ECHR rights into domestic
The Evolution of Digital Personal Data Protection in India: Examining the Implementation of the DPDP Act, 2023
Authored By: Kasim Patel Manipal University Jaipur Introduction India’s digital landscape has undergone a transformative shift with the implementation of
THE ADMISSIBILITY OF UNREGISTERED LAND DOCUMENTS IN NIGERIA: THE CURRENT LEGAL STANDPOINT
Authored By: Lambert Divine-gift Boma Afe Babalola University Abstract This article explores the intricate legal framework governing the admissibility of
Human Rights Law: International Protections and Challenges
Authored By: Aqsa Khalid City ST George’s, University of London Introduction Human rights law is a critical aspect of the
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Comparative Analysis of the Culture of Accountability and Transparency in the Petroleum Industries (Norway, Uganda, and Nigeria)
Authored By: Ezeh Peace Chinonso University of Nigeria Enugu Campus Abstract This paper presents a comparative analysis of the culture