THE INFLUENCE OF THE CONSTITUTION ON THE LAW OF CONTRACT IN SOUTH AFRICA: A CRITICAL ANALYSIS
Authored By: Nthabiseng Mokgomole University of Mpumalanga INTRODUCTION The coming into force of the Constitution of the Republic of South […]
Tort of Negligence and Contributory Negligence
Authored By: Zoha Bilal Pakistan College of Law Negligence in tort is a legal wrong occurring when a party fails
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THE PRINCIPLES OF NECESSITY AND CONFIDENTIALITY IN THIRD-PARTY DISCOVERY UNDER MALAYSIAN CIVIL PROCEDURE
Authored By: ALYA AQILAH BINTI ACHMAD TARMIZI Universiti Teknologi MARA (UiTM) Introduction In Malaysian civil action, discovery under Order 24
Online Gaming and Cyber Fraud in India: Understanding the Regulatory Void
Authored By: Bhagyashree Dhingra Kanoria School Of Law For Women I. Introduction In 2023, what began as a small-scale juice-selling
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THE DOCTRINE OF LIS PENDENS IN INDIA: SCOPE, APPLICATION AND JUDICIAL INTERPRETATION
Authored By: Catherine A Kristu Jayanti College of Law Introduction The term “lis pendens” is derived from Latin and can
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Crypto currency Regulation: Challenges and Solutions
Authored By: Ravi Kumar Verma CENTRAL LAW COLLEGE LUCKNOW 1. Introduction The emergence of Bitcoin in 2009 marked a fundamental
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Twelve Angry Jurors Reform: The Legal and Democratic Cost of Scraping the UK Jury Trial
Authored By: Ayesha Salma Yusoof Middlesex University Dubai Introduction The assertion that “trials are a fundamental part of a democratic
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THE IMPORTANCE OF DIRECTORS’ DUTIES IN PROMOTING CORPORATE ACCOUNTABILITY IN SOUTH AFRICA
Authored By: Lesego Maoko University of South Africa Introduction Corporate accountability is fundamental to maintaining trust in the business environment
DIGNITY IN DEATH: PASSIVE EUTHANASIA, ARTICLE 21 AND JUDICIAL INNOVATION IN INDIA
Authored By: Abhik Dutta The Assam Royal Global University INTRODUCTION The significant discourse in India today is whether the right
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A LOOPHOLE OR A LIFELINE? THE M’NAGHTEN RULES IN CONTEMPORARY CRIMINAL JUSTICE
Authored By: VIDHYASRI A/ P SANTHIRAN UNIVERSITI UTARA MALAYSIA INTRODUCTION “Sometimes it’s the people who no one imagines anything of
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Between Punishment and Reformation: A Study on the Evolution of Egyptian Criminal Policy in Light of Modern Criminology
Authored By: Mahitab Mohamed Mohsen Beni-Suef University (BSU) Criminal law has long been perceived as a rigid instrument of social
Protecting Identity and Privacy in the Digital Age: A Comparative Legal Analysis of Lebanon, the European Union, and the United States.
Authored By: Elissa Alhaber Holy Spirit University of Kaslik The protection of identity and privacy has become one of the