Authored By: Priya Nayyar Queen Mary University of London Introduction: Environmental, social and governance (ESG) considerations have become essential drivers […]
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Authored By: Sadia Mehmood Denning Law School (University of London) Introduction In recent decades, Pakistan’s judiciary continues to face significant
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Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]Within the Indian socio-legal environment, this research study explores the
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Authored By: Deeksha Mahara Institute of Law, Nirma University Abstract India’s strength lies in its principle of unity in diversity,
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Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Abstract This paper provides a comparative legal analysis of the
Authored By: Tanishq Chaudhary JIMS, GGSIPU Abstract: Drones in India have evolved from casual videography tools to critical instruments in
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Authored By: Rahul Raj Allahabad University Abstract : Transferable shares are a fundamental feature of companies limited by shares, enabling
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Authored By: Olivia Hesson University of York Introduction Prenuptial agreements, commonly referred to as “prenups,” are contracts established between individuals
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Authored By: Vanshita Kumari Lloyd Law College Introduction The dawn of artificial intelligence (AI) marks one of the most profound
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Authored By: Lidiya Henok ArbaMinch University Rape attempt case 2024 GC File number 23696,016 First instance court Ari zone South
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Authored By: NALULE SAUDAH CAVENDISH UNIVERSITY UGANDA CASE TITLE: MUWEMA V FACEBOOK IRELAND LTD COURT NAME: IRISH COURT OF APPEAL
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Authored By: Mmudi Mogashoa Case Title and Citation Carmichele v Minister of Safety and Security (CCT 48/00) [2001] ZACC 22;
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