NAVTEJ SINGH JOHAR V. UNION OF INDIA, AIR 2018 SC 4321
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Case Name: Navtej Singh Johar v. Union of […]
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CRIMINAL LAW REFORMS IN INDIA : AT BHARATIYA NAGARIK SURAKSHA SANHITA 2023
Authored By: Tanvir Uddin Molla Shyambazar Law College ABSTRACT Criminal law is basically a fundamental part of the judiciary system
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Sovereign Debt vs Corporate Debt: SEBI’s New FPI Rules and the Emerging Investment Landscape
Authored By: Bhavika Khetrapal S.S. Khanna Girls’ Degree College, University of Allahabad Introduction In the ever-changing economic scenario where global
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW LIABILITY
Authored By: Vishnu Vardhan G SASTRA DEEMED UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law liability has
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Stabilization Clauses: Striking a Balance Between State Sovereignty and Investor Protection
Authored By: BIYINZIKA JAEL KAKULIRA Legal Issue: Whether stabilization clause in international investment agreements can be imposed in a way
The Role and Evolution of Alternative Dispute Resolution (ADR) in South Africa: A Historical and Contemporary Analysis of Mediation and Arbitration in Civil and Criminal Justice
Authored By: Mbalenhle University of South Africa Introduction In South Africa, Alternative Dispute Resolution (ADR) mechanisms such as mediation, arbitration,
The Sentencing Discount: An Empirical Study of Plea Bargain Outcomes
Authored By: Shaurya Pratap Shishodia Law College Dehradun, Uttaranchal University Abstract This article attempts to examine the origins and the
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THE INTERSECTION OF RELIGION AND FAMILY LAW IN THE UK: THE SHARIA COUNCILS DEBATE
Authored By: Lamisha Hasan ABSTRACT The intertwined existence of religious heterogeneity and state law has been a unique feature of
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PUBLIC INTEREST LITIGATION AND LOCUS STANDI IN INDIA
Authored By: Nitya Ramachandran Government Law College, Coimbatore ABSTRACT This article examines the evolution of Public Interest Litigation (PIL) in
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ARTIFICIAL INTELLIGENCE AND ACCOUNTABILITY IN SOUTH AFRICAN MEDICINE: NAVIGATING MEDICAL NEGLIGENCE IN THE AGE OF TECHNOLOGY
Authored By: Winkie K Molefe University of South Africa ABSTARCT The rise of Artificial Intelligence (AI) in South African healthcare
Supreme Court Introduces AI-Enabled E-Filing System: A New Era for Digital Justice
Authored By: Afrin Akhtar Amex Law College Under University of Burdwan Abstract The Supreme Court of India has rolled out
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The Influence of South Africa’s Constitution on Human Rights Jurisprudence in Africa
Authored By: Nolwazi Qhawekazi Mtolo University of Fort Hare Abstract The 1996 Constitution of the Republic of South Africa1has emerged
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