Salomon v A Salomon & Co Ltd [1897]
Authored By: Amna Osman Birmingham City University Salomon v A Salomon & Co Ltd [1897] Official citation: AC 22, 66 LJ […]
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Ethiopia’s Illegitimate Claim to the Red Sea: A Dangerous Threat to Somalia, Djibouti, and Eritrea under International Law.
Authored By: Ilyas Adam Hasan Abstract Ethiopia’s new Prime Minister Abiy Ahmed recently claimed Ethiopia’s “right” to sovereign access to
Police Accountability in the United States: Qualified Immunity under Scrutiny
Authored By: Henna Alwiya Khan University Of Nottingham Abstract: This legal article focuses on the doctrine of qualified immunity in
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International Judgment Writing Competition 2025 (IJWC 2025) | Register Now!
Published On: 15th October 2025 Organized by Record Of Law Official Partner: Malaysian Law Students’ Network (MLSN) About the Competition
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AFRICAN CONCEPT OF HUMAN RIGHTS
Authored By: Madueke Nneoma Obafemi Awolowo University Introduction The African concept of Human Rights is distinct from the perception of
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THE CHANGING LANDSCAPE OF CYBERSECURITY LAWS IN INDIA : NEED FOR STRONGER ENFORCEMENT MECHANISMS.
Authored By: Diksha Kashyap Asian Law College, Sector 125, Noida Abstract India’s laws on cybersecurity have grown and changed over
Beyond the Headlines: Understanding the Legal Gaps in Combating Child Abuse at Home
Authored By: Zanele Liandie Sithole University of South Africa Abstract This article examines why child abuse within families remains neglected
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The Implementation And Impact Of South Africa’s Protection Of Personal Information Act (POPIA)
Authored By: Anakho Pulumani University of Johannesburg Abstract This article examines the implementation and impact of South Africa’s Protection of
Free trade v. Intellectual property rights: The dilemma of parallel imports in the pharmaceutical sector in India
Authored By: Piyush Kumar South Asian University ABSTRACT This term paper examines the intricate nexus between international trade law and
THE WOUND BENEATH THE WIG: MISANDRY, FEMINISM, AND THE AFRICAN GENDER CRISIS
Authored By: Edward Kiweewa Law Development Centre – Uganda ABSTRACT This article critically examines the evolution of African feminism, placing
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Cyber Warfare and International Humanitarian Law: Challenges and the Way Forward
Authored By: Yadan Tilahun Haramaya University Abstract Nowadays, the military battlefield has been changing from physical to virtual. It has
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MEDICAL NEGLIGENCE IN NIGERIA
Authored By: Jessie Okhuosi Caleb University ABSTRACT Medical negligence remains a pressing concern in the Nigeria’s healthcare system, with profound
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