The Legal and Ethical Dimensions of Assisted Dying
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Breaking the Silence: Male Rape
Authored By: Chetansi Dubey University of Lucknow, Faculty of Law A Hidden Epidemic Male rape is a serious issue that
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Shadow Arbitration: A Study on Confidential Corporate Dispute Resolution
Authored By: B Nidhi Rathore University of Mumbai Introduction Shadow arbitration refers to dispute resolution proceedings conducted away from public
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A Systematic Failure: The Sara Sharif Tragedy Of 2023
Authored By: Anuoluwapo Babalola Coventry University Case Citation: [2024] 12 WLUK 274. Abstract Sara Sharif, a 10-year-old girl from
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Climate Change Litigation in Nigeria: Prospects and Challenges in Holding Polluters Accountable
Authored By: Chinweze Abraham Chinedu University of Nigeria Nsukka INTRODUCTION Global warming, extreme weather, and displacement from the environment are no
Legal Landscapes of Public Service: Malaysian Judicial Insights
Authored By: NUR HANAN AQILAH BINTI TAJUL ASHIKIN Islamic Science University of Malaysia (USIM) Abstract Public service plays a fundamental
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ANALYSIS OF EXCLUSIONARY RULES IN THE LAWS OF EVIDENCE IN NIGERIA, THE UNITED KINGDOM, AND THE UNITED STATES OF AMERICA
Authored By: CHINWENDU SOPULU DIVINE GRADUATE, REDEEMER’S UNIVERSITY NIGERIA Abstract Exclusionary rules in the law of evidence forbid the admission
Legal Challenges Arising from Late Applications under the EU Settlement Scheme: The Case of EU Citizens and Their Family Members
Authored By: Rashid Mehmood university of central lancashire, UK Introduction: Following the United Kingdom’s departure from the European Union, the
R v Dudley and Stephens [1881-85] All ER Rep 61, [1881-85] All ER Rep 61.
Authored By: Vanessa Lim Zhi Yee Brickfields Asia College, PJ CASE NAME AND CITATION R v Dudley and Stephens [1881-85]
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Climate change and rising sea level: A threat to island nations
Authored By: Niimatullah Abdulmumin Baze University, Abuja Abstract The existential threat that sea level rise brought on by climate change
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From Compassion to Legislation: Debating the Terminally Ill Adults (End of Life) Bill in the UK Parliament
Authored By: Anisah Uddin University Of Roehampton Introduction: This legal article will establish the legal context, implications and statutory provisions
THE RIGHT TO PRIVACY IN DIGITAL INDIA: ANALYZING THE PERSONAL DATA PROTECTION FRAMEWORK
Authored By: Kasim Patel Manipal University Jaipur Abstract This article examines India’s evolving legal framework for digital privacy and data
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