Authored By: Celestine-Ebeku Godswill Okonowoka The University of Nigeria Nsukka INTRODUCTION In the aftermath of the ceding of the Bakassi
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Authored By: Rajshavi Sonker Babasaheb Bhimrao Ambedkar Central University INTRODUCTION “In the race for economic growth, the environment often becomes
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Authored By: Ohwo Frances Aghogho Afe Babalola University Arbitration has emerged as a preferred mechanism for resolving commercial disputes due
THE ENFORCEABILITY OF ARBITRATION CLAUSES IN NIGERIA: Challenges and Judicial Attitudes. Read More »
Authored By: Menzi Mucavel Swansea University I. Introduction The European Convention on Human Rights, opened for signature in 1950 and
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Authored By: Neo Maleka University of South Africa INTRODUCTION Child abuse continues to be a widespread but seldom reported human
Authored By: Eshika Komal Ramaiah Institute of Legal Studies INTRODUCTION: Rural Indian women face systematic barriers in asserting legal rights,
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Authored By: Nontokozo Introduction The question of whether bail adequately balances individual liberty and public safety remains one of the
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Authored By: Aaditya Raj Aaryan SKJ LAW COLLEGE Introduction Recently, there has been increasing attention being paid to workplace sexual
Authored By: Sonia Wanjoro Mwangi Mount Kenya University Introduction Kenyan courts have increasingly acknowledged that failure to respond to violence
Authored By: Iruayenama Gladys Ibifaka Rivers State University INTRODUCTION Intellectual Property (IP) rights are central to modern economic development, innovation,
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Authored By: Angel Singh IILM University INTRODUCTION Women’s rights in India have developed through a mixture of constitutional guarantees, legislative
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Authored By: S.V. BHARATH KUMAR Chennai Dr.Ambedkar Government Law College, Pudupakkam. Introduction Most people have been there you pay for
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