HONOUR KILLINGS: CULTURAL DEFENCE OR COLD-BLOODED MURDER
Authored By: Krishna Jaiswal New Law College, Pune ABTRACT Honour killings in India are a serious social and legal problem
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Intellectual Property Rights (IPR) in India: A Comprehensive Overview
Authored By: Anurag Gupta Vinoba Bhave University Introduction Intellectual Property Rights (IPR) are the legal rights granted to the creator
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State Accountability for Gender-Based Violence in South Africa: Are Constitutional Duties Being Fulfilled
Authored By: Caylee Alexander University of the Western Cape Introduction Gender-based violence (GBV) remains one of the most prevalent and
THE NATURE AND INTERPRETATION OF THE TERM ‘ORGANISED CRIME’
Authored By: Lesego Kgosana University of South Africa ABSTRACT The term “organised crime” has brought about confusion as the definition
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Patriarchy and Succession Rights in Nigeria: An Analysis of Gender Discrimination Under Igbo Customary Law.
Authored By: Egho Ejiroghene Sharon University of Benin, Benin-City ABSTRACT The Igbo ethnic group is a major ethnic group in
Defamation as a crime and not merely a civil Tort: A Critical study under the Bhartiya Nyaya Sanhitha 2023
Authored By: Bhumika K.V Cmr School of Legal Studies ABSTRACT Defamation is the act of making a false statement about
EXPLORING THE POTENTIAL OF ONLINE NEGOTIATION PLATFORMS IN CROSS CULTURE DISPUTES
Authored By: Janvi Goyal Manipal University Jaipur ABSTRACT: This research investigates the potential of online negotiation platforms in addressing cross-cultural
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THE ATLANTIC DIVIDE: A COMPARATIVE ANALYSIS OF U.S. ANTITRUST AND E.U. COMPETITION LAW’
Authored By: Riya Pramod Dhawale ILS Law College, Pune ABSTRACT In the high-stakes arena of global commerce, a fundamental question
THE ATLANTIC DIVIDE: A COMPARATIVE ANALYSIS OF U.S. ANTITRUST AND E.U. COMPETITION LAW’ Read More »
Who Owns Innovation in the Age of Algorithms Intellectual Property Rights Brand Protection and Media Litigation in the Digital Economy
Authored By: Ansh Mehrotra APS UNIVERSITY ABSTRACT Innovation has traditionally been protected by intellectual property laws that recognise human creativity
Absence of Domestic Violence Laws for Men in India – A Critical Analysis
Authored By: Simarpreet Kaur Abstract Domestic violence jurisprudence in India has historically been structured around the Protection of Women from
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What the 2025 UK Immigration Overhaul Means for Care and Skilled Workers who are already in the UK.
Authored By: MD Tajul Islam The University of law Abstract This article evaluates the major UK immigration reforms introduced in
Barriers to Legal Access for Vulnerable Groups in Nigeria: A critical Legal Analysis
Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University Abstract Access to justice is crucial for safeguarding human rights, but
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