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Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Case Title & Citation Full Name: Government of the Republic of South […]
Nhlapo v Zimu (2016/8478) [2017] ZAGPJHC 236 (1 September 2017)
Authored By: Mihlali Nguzo Cape Peninsula University of Technology CASE TITLE AND CITATION: Nhlapo v Zimu (2016/8478) [2017] ZAGPJHC 236
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Authored By: Krati Agrawal LLOYD LAW COLLEGE Abstract With an estimated 3 million individuals engaged in sex work, generating $8
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Synthetic Reality: Deep Fake threat in the AI-driven World.
Authored By: Rajdeep Dutta University of Calcutta Abstract: The rapid expansion of artificial intelligence has enabled the creation of hyper-realistic
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Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune 1. Content Structure Assessment Strengths: Clear organizational structure with distinct
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Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College CASE NAME NAVTEJ SINGH JOHAR CITATION AIR
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Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0. CASE TITLE AND CITATION Federal Republic of Nigeria v. Charles Akaeze (2024)
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Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION The North Sea Continental Shelf Cases (Federal Republic
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Republic of Italy v. Union of India: The “Enrica Lexie” Incident
Authored By: Shalom Manamela Noida International University Case Title & Citation Republic of Italy v. Union of India (the “Enrica
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Military and Paramilitary Activities in and against Nicaragua (Nicaragua v. United States of America) I.C.J. Reports 1986
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Medical and Dental Practitioners’ Disciplinary Tribunal V Okonkwo (2001)
Authored By: Ngo-Herbert Ruby Rivers State University CASE TITLE: Medical and Dental Practitioners’ Disciplinary Tribunal V Okonkwo (2001) CITATION: (2001)
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Authored By: Vangavolu.Sai Sruthi KL University Vaddeswaram CASE TITLE: Aghnoo Nagesia v. State of Bihar CITATION: AIR 1966 SC 119;
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