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Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi ABSTRACT The shift to virtual hearings during the
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Authored By: Shivanshi Verma Amity University , Lucknow Introduction [1]“Constitution is not a mere lawyers document, it is a vehicle
Authored By: Sophia Haley University of Manchester The Criminal Justice Act of 2003[1] (CJA) is an important piece of legislation
Authored By: Shumail Tariq Kiani Fatima Jinnah Women University Abstract The forced repatriation of Afghan refugees from Pakistan in August
Authored By: Faiqua Arshad Sri Krishna Jubilee Law College Introduction The principle of res judicata stands as one of the
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Authored By: Faten Wissam Yehia Law Graduate from Lebanese University Abstract Artificial Intelligence (AI) is redefining creative and inventive processes,
Authored By: RAJNANDINI VERMA Vivekananda College of law Aligarh (Raja Mahendra Pratap Singh University) ABSTRACT The phrase “That’s not our
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Authored By: Daniel Lemma Bule Hora University Abstract Across Africa, the legal promise of freedom of association and collective bargaining
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Authored By: Hope Neema Namarome Barasa Middlesex University Dubai Abstract In today’s evolving labour market, shaped by the rise of
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Authored By: Reethu Merin Joseph St. Joseph’s College of Law ABSTRACT According to the Transgender Persons (Protection of Rights) Bill,
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