Authored By: Gurveen Bains University of Leicester Abstract As Ontario’s housing market becomes increasingly competitive, the risk of real estate […]
Authored By: James Dunne Maynooth University Abstract: The EU Commission has proposed a new world trade system in response to
Strengthening the WTO: Preservation through Reform Read More »
Authored By: Tsion Taddele Hagos Addis Ababa University Abstract This article explores the dynamic relationship between culture and law in
Authored By: Amaechi Kamsiyochukwu Eileen Ngoma Afebabalola University Abstract This study examined the taxation system in Nigeria, highlighting the gaps
Bridging Nigeria’s Taxation Policy: Implementation Divide. Read More »
Authored By: Ritika Gaidhani NBT Law College INTRODUCTION International law simply refers to the body of rules and regulations which
STRENGTHENING OF INTERNATIONAL LAW Read More »
Authored By: Emma Lewis University of South Wales Abstract This article examines the complex legal and ethical question of whether
More Than Compliance: Listening to Children with Type 1 Diabetes in Medical Law Read More »
Authored By: Inaya Ahmed Khan SOAS University of London Abstract There are concerns regarding racial bias in the English and
Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Abstract: Emerging neurotechnologies, from neuromarketing tools to advanced Brain-Computer Interfaces, blur
Constitutional Rights in the Age of Neuromarketing and Brain-Computer Interfaces Read More »
Authored By: Amandeep Kaur Basra University of Birmingham Abstract A constitution is an established composition of laws that determine how
Should England and Wales have a Written Constitution Read More »
Authored By: Natalie Searle University of Lincoln Key terminology: Animal welfare act 2006, slaughterhouse, Animal Welfare (Sentience) Act 2022, RSCPA,
UK Law on the protection of farm animals: Animal welfare. Is it well… ‘fair’ Read More »
Authored By: Priya Nayyar Queen Mary University of London Abstract: Artificial Intelligence is a pivotal force shaping the legal landscape,
IS AI ADDING VALUE TO OUR LEGAL SYSTEM OR DISRUPTING IT Read More »
Authored By: Sadia Mehmood Denning Law School (University of London) Abstract: This Article examines Pakistan’s Blasphemy laws in light of
Blasphemy Laws in Pakistan: Misused more than they are used Read More »
