Authored By: Shashank Kumar Chanakya National Law University Introduction Shareholder activism, where investors leverage their equity stakes to influence corporate […]
THE LEGAL IMPLICATIONS OF SHAREHOLDER ACTIVISM IN CORPORATE GOVERNANCE Read More »
Authored By: Mariem Baklouti University of Carthage, Tunisia Abstract Due to the growth of the internet, people now rely on
Legal Protection of Domain Names: Challenges in the Digital Age Read More »
Authored By: Alisha Barnwal M.S Ramaiah University of Applied Sciences. Abstract Rest judicata is a fundamental legal doctrine in
Res judicata in Civil Procedure: A Bar to Multiplicity of Litigation Read More »
Authored By: Sara Karim Middlesex University Introduction Artificial Intelligence (AI) and algorithmic systems are reshaping how societies make decisions—from hiring
Authored By: ANIK RAY Vivekananda Institute Of Professional Studies, New Delhi Introduction :In any constitutional democracy, the separation of powers
Judicial Activism V. Judicial Overreach : A Critical Analysis Read More »
Authored By: Hania Zainab Middlesex University Dubai The doctrine of self-defence occupies a central place in criminal law, balancing the
Authored By: Kalp Lodha VIPS (Tentative- Counselling Process Underway) Introduction In the evolving discourse on gender justice, India has seen
Men?s Rights in India: The Neglected Chapter in Gender Justice Read More »
Authored By: Aakanksha Pandey I.P.E.M LAW ACADEMY Abstract In the dynamic landscape of entrepreneurship, startups and unicorns—privately held companies valued
Startups and Unicorns: Legal Challenges in Fundraising and Governance Read More »
Authored By: ANTAVYA SINGH Amity University Lucknow Campus Abstract The 2025 Supreme Court judgment in All India Judges Association &
REINSTATING THE BAR-TO-BAR BRIDGE: ALL INDIA JUDGES ASSOCIATION V. UNNION OF INDIA Read More »
Authored By: Loreen Chebet Kenya School of Law Introduction Family trusts have recently been gaining traction in the changing landscape
Family Trusts in Kenya: Building a Legacy Beyond Wills Read More »
Authored By: Ashitha Murugesan Middlesex University Dubai Abstract: This article explores the absolute nature of Article 3 of the European
Article 3 ECHR and the Non-Refoulement Principle: An Evolving Barrier to Deportation Read More »
![Paradiso and Campanelli[1] v. Italy and the Impact on Cross-Border Surrogacy](https://recordoflaw.in/wp-content/uploads/2025/07/ChatGPT-Image-Jul-21-2025-11_27_51-PM.png)
Authored By: Sapnarao Sharma University of Aberdeen Abstract This article examines the case of Paradiso and Campanelli v. Italy and
Paradiso and Campanelli[1] v. Italy and the Impact on Cross-Border Surrogacy Read More »
