Authored By: Krishna Jaiswal New Law College, Pune ABTRACT Honour killings in India are a serious social and legal problem […]
HONOUR KILLINGS: CULTURAL DEFENCE OR COLD-BLOODED MURDER Read More »
Authored By: Anurag Gupta Vinoba Bhave University Introduction Intellectual Property Rights (IPR) are the legal rights granted to the creator
Intellectual Property Rights (IPR) in India: A Comprehensive Overview Read More »
Authored By: Caylee Alexander University of the Western Cape Introduction Gender-based violence (GBV) remains one of the most prevalent and
Authored By: Lesego Kgosana University of South Africa ABSTRACT The term “organised crime” has brought about confusion as the definition
THE NATURE AND INTERPRETATION OF THE TERM ‘ORGANISED CRIME’ Read More »
Authored By: Egho Ejiroghene Sharon University of Benin, Benin-City ABSTRACT The Igbo ethnic group is a major ethnic group in
Authored By: Bhumika K.V Cmr School of Legal Studies ABSTRACT Defamation is the act of making a false statement about
Authored By: Janvi Goyal Manipal University Jaipur ABSTRACT: This research investigates the potential of online negotiation platforms in addressing cross-cultural
EXPLORING THE POTENTIAL OF ONLINE NEGOTIATION PLATFORMS IN CROSS CULTURE DISPUTES Read More »
Authored By: Riya Pramod Dhawale ILS Law College, Pune ABSTRACT In the high-stakes arena of global commerce, a fundamental question
THE ATLANTIC DIVIDE: A COMPARATIVE ANALYSIS OF U.S. ANTITRUST AND E.U. COMPETITION LAW’ Read More »
Authored By: Ansh Mehrotra APS UNIVERSITY ABSTRACT Innovation has traditionally been protected by intellectual property laws that recognise human creativity
Authored By: Simarpreet Kaur Abstract Domestic violence jurisprudence in India has historically been structured around the Protection of Women from
Absence of Domestic Violence Laws for Men in India – A Critical Analysis Read More »
Authored By: MD Tajul Islam The University of law Abstract This article evaluates the major UK immigration reforms introduced in
Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University Abstract Access to justice is crucial for safeguarding human rights, but
Barriers to Legal Access for Vulnerable Groups in Nigeria: A critical Legal Analysis Read More »
