R(Miller) v the Prime Minister; Cherry and Others v Advocate General for Scotland [2019] UKSC 41
Authored By: Amandeep Kaur Basra University of Birmingham Introduction The Miller[1] case led to fundamental criticisms of England and Wales’s […]
R v Brown [1993] 2 All ER 75
Authored By: Natalie Searle University of Lincoln Case citations as reported: R v Brown [1993] 2 All ER 75, [1994]
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The Pharmaceutical Society of Great Britain v Boots Cash Chemists (Southern) Ltd [1953] 1 QB 401
Authored By: Sadia Mehmood Denning Law School (University of London) Case Title: The Pharmaceutical Society of Great Britain v Boots
Kesavananda Bharathi Vs. State of Kerala
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]The Supreme Court’s decision in the case of Keshvananda Bharati,
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Body Cupid (P) Ltd. v. VBRO Skincare (P) Ltd (2023 SCC OnLine Del 7962)
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Court: High Court of Delhi (Single-Judge Bench of Justice Prathiba
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Human Rights in Uganda: A Legal and Institutional Analysis
Authored By: NAMIREMBE ANGELLA UGANDA CHRISTIAN UNIVERSITY Abstract This article provides a comprehensive examination of the legal, institutional, and practical
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Case Summary: Subramanian Swamy v. Union of India, Ministry of Law & Ors.
Authored By: Rahul Raj Allahabad University Introduction The case of Subramanian Swamy v. Union of India, Ministry of Law &
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Case Comment: R v Ibrahima Bah [2024] EWCA Crim 1499
Authored By: Olivia Hesson University of York Issue: Ibrahima Bah, a 17-year-old Senegalese asylum seeker, was offered free passage across
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BEYOND WORDS: REIMAGINING LEGAL CAPACITY THROUGH FACILITATED AND NEURO-ASSISTED COMMUNICATION
Authored By: Divyanshi Shukla Himachal Pradesh National Law University ABSTRACT In the twenty-first century, technology has transformed human communication. Nevertheless,
Juxtaposition of Geographical Indications (GI) Law in India and Pakistan and Potential for Regional Cooperation
Authored By: Muhammad Umar University of The Punjab, Lahore Abstract Geographical Indications (GIs) are a crucial form of intellectual property,
HOW ENVIRONMENTAL LAWS ARE RELEVANT TO CLIMATE CHANGES IN UGANDA.
Authored By: NALULE SAUDAH CAVENDISH UNIVERSITY UGANDA Abstract Climate change is the ongoing threat to the global environment. Globally, countries
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Access to Justice in South Africa: Progress and Persistent Barriers
Authored By: Mmudi Mogashoa From 1910-1994, before the establishment of the Constitution, South Africa was characterized by division, inequality, and
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