UK Immigration Law and Access to Social Services: Balancing Public Interest and Human Rights
Authored By: Zainab Ahmed De Montfort University Introduction Immigration remains one of the most debated topics in the United Kingdom […]
Legal Aid and the Case for Reform
Authored By: Joel Okpa-Iroha University of Surrey Abstract Legal aid can be regarded as one of the cornerstones of the
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AI in Law: Opportunities, Challenges, and Legal Frameworks
Authored By: Wala Abdalla Faculty of Law at University of Khartoum Abstract Artificial intelligence (AI) has rapidly evolved into a
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The Future of Legal Services: Integrating Offshore Expertise into UK Corporate Litigation
Authored By: Abhar Qais Royal Holloway University of London The globalised world of the present causes the legal profession to
Custodial Deaths and the Legal Battle for Accountability
Authored By: Durga Sriram Sai Siddartha SASTRA Deemed University Introduction Law enforcement in India has historically served as the primary
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Legality of Restrictive Covenants in Employment Contracts: Balancing Constitutional Freedoms and Legitimate Business Interests
Authored By: Nidhi Yadav ILS Law College, Pune. Abstract In countries like India, where unemployment and market volatility grip individuals
The Effectiveness of Merger Control Regimes in Preventing Anti-Competitive Consolidation.
Authored By: Ethan K.P Ellison-Evans Fulston Manor Sixth-Form Abstract In this article, I have analysed and evaluated the effectiveness of
Judicial Review
Authored By: Laiba Shafi Cardiff University Judicial review consists of a judge reviewing the lawfulness of a decision that has
Should section one of the Sexual Offences Act 2003 be amended so women can also be the perpetrators of rape?
Authored By: Charlotte Jones This legal article will discuss section one of the Sexual Offences Act 2003,[1] which states that
Divorce Settlements: What Factors Influence Financial and Custodial Agreements?
Authored By: Andrea Pereira Middlesex University, Dubai Divorce settlements are still a difficult and evolving area of family law, frequently
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CAPITAL PUNISHMENT IN INDIA
Authored By: Nandini Mahajan “An eye for an eye makes the whole world blind.” Mahatma Gandhi Introduction Capital punishment, also
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SAME-SEX ADOPTION AND PARENTAL RIGHTS
Authored By: Nitish Gaur MAHARISHI DAYANAND UNIVERSITY – CPAS, GURUGRAM ABSTRACT: In India, the Lesbian, Gay, Bisexual, Transgender, and Queer
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