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Donoghue v Stevenson [1932] UKHL 100.
Authored By :Meher Jahan Aiman Premier university Chittagong Court Name & Bench House of Lords (United Kingdom) The highest appellate
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The Death Penalty in South Africa: A Constitutional and Human Rights Analysis
Authored By: Lumka Ama Acheaw Boston City Campus Abstract This article explores the current discussion about the death penalty in
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BRIDGING THE GAP BETWEEN THE LEGAL REGIME OF AI AND OUR CURRENT REALITY
Authored By: Justina Oluwatimilehin Babade University of Abuja What is AI Artificial intelligence is the ability of computer systems to
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BEYOND THE CLICK: THE LEGAL ENFORCEABILITY OF DIGITAL CONSENT UNDER INDIAN LAW
Authored By: Leya Mahesh St. Joseph’s College of Law ABSTRACT: Technology is transforming how we enter into contracts and for
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THE PARAGRAPHS THAT PROTECT YOUR DEAL: ANANALYSIS OF BOILERPLATE CLAUSES
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Introduction Contracts are entered into everyday by diverse personalities. From the
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EQUALITY IN INHERITANCE: HOW SOUTH AFRICAN LAW HAS CONFRONTED AND REFORMED MALE PRIMOGENITURE.
Authored By: Motshegetsi Zawadi Kekana University of South Africa Introduction This rule of male primogeniture occurs when the male heir
PRINCIPLES OF NATURAL JUSTICE: A COMPREHENSIVE ANALYSIS WITH REFERENCE TO JUDICIAL PRECEDENTS
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) INTRODUCTION Natural justice
SILENT VICTIMS: MEN AND GENDER-BASED VIOLENCE IN KENYA
Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law 1.0 Introduction Gender-Based Violence (GBV) is a critical societal
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Owning the Narrative: Taylor Swift’s Strategic Use of Copyright and Trademark Law
Authored By: Angel Onwubuya Nottingham Trent University Abstract This article examines Taylor Swift’s strategic use of copyright and trademark law
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Ensuring Justice Beyond Comprehension: Language Barriers in Indian Courts.
Authored By: Thato Malebana University of Johannesburg ABSTRACT The death penalty in India remains one of the most contentious issues
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The Hague Convention on the Civil Aspects of International Child Abduction in South Africa: A Constitutional and Doctrinal Analysis
Authored By: Ntando Madonsela North West University Abstract: This article critically analyses the implementation and constitutional dimensions of the Hague
BALANCING DEVELOPMENT AND ECOLOGY: CLIMATE JUSTICE AND LEGAL PROTECTIONS IN INDIA
Authored By: SOORAJ KR Government Law College Thrissur ABSTRACT Environmental protection is increasingly recognized as integral to the fundamental right
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