Authored By: Arya Sable College- Government Law College, Mumbai SUBRAMANIAN SWAMY Vs UOI (2016) 7 Supreme Court Cases 211SUBRAMANIAN SWAMY […]
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Authored By: Hagar Ahmed Rizk Tanta University , Faculty of Law Legal Issue Identification: In an era where artificial intelligence
Thomson Reuters Enterprise Centre GmbH & West Publishing Corp. v. Ross Intelligence Inc. Read More »
Authored By: Ishan Sharma Gurugram University INTRODUCTION Carlill Smoke Ball case was a landmark case of English law in contract
CASE STUDY: CARLILL VERSUS CARBOLIC SMOKE BALL COMPANY 1892 Read More »
Authored By: Wala Abdalla Faculty of Law at University of Khartoum Abstract Artificial intelligence (AI) has rapidly evolved into a
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Authored By: Abhar Qais Royal Holloway University of London The globalised world of the present causes the legal profession to
Authored By: Nidhi Yadav ILS Law College, Pune. Abstract In countries like India, where unemployment and market volatility grip individuals
