Examining the Relationship Between Equity Trends and Credit Market Performance in Developed Economies
Authored By: Jyoti Bhakta VIT SCHOOL OF LAW, VELLORE INSTITUTE OF TECHNOLOGY, VIT CHENNAI Abstract A positive relationship between equity […]
Authored By: Jyoti Bhakta VIT SCHOOL OF LAW, VELLORE INSTITUTE OF TECHNOLOGY, VIT CHENNAI Abstract A positive relationship between equity […]
Authored By: Andrea Pereira Middlesex University Dubai Case Identifications: R v Dudley and Stephens (1884) Case Name:Regina v. Dudley and
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Authored By: Ethan K.P Ellison-Evans Fulston Manor Sixth-Form Case Identification This case was heard in the Court of Appeal (Civil
Authored By: Aarav Kandoi Department of Law, Central University of Punjab Abstract: Electronic Contract are contracts that executed electronically or
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Authored By: AISHWARYA MUDGADKAR MP LAW COLLEGE Introduction Generative artificial intelligence is that promising development in artificial intelligence that machines
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Authored By: Deepak Sriramadasu PMR LAW COLLEGE(osmania university) Abstract : This article provides an overview of guardianship laws in India,
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Authored By: Saachi Dhingra Vivekananda Institute of professional studies India’s approach to trademark territoriality reflects its unique position as both
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Authored By: ADITI SINGH INDIAN INSTITUTE OF MANGEMENT ROHTAK INTRODUCTION Workplace sexual harassment is a very widespread problem that undermines
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Authored By: Aarti Ashok Sharma MKES College of Law Introduction Climate Change Climate change is one of the most serious
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Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai Introduction Climate Change Climate change is one of the most
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Authored By: Rahul Jamatia KLE Law College, Bengaluru KEYWORDS: – Madarsas, Religious Education, Right to Education Act, Secularism, NCPCR, Fundamental
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News By : Yara Khair On Sunday morning, the Lebanese woke up on a horrific murder, which killed a young
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