UK Immigration Law and Access to Social Services: Balancing Public Interest and Human Rights
Authored By: Zainab Ahmed De Montfort University Introduction Immigration remains one of the most debated topics in the United Kingdom […]
Legal Aid and the Case for Reform
Authored By: Joel Okpa-Iroha University of Surrey Abstract Legal aid can be regarded as one of the cornerstones of the
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AI in Law: Opportunities, Challenges, and Legal Frameworks
Authored By: Wala Abdalla Faculty of Law at University of Khartoum Abstract Artificial intelligence (AI) has rapidly evolved into a
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The Future of Legal Services: Integrating Offshore Expertise into UK Corporate Litigation
Authored By: Abhar Qais Royal Holloway University of London The globalised world of the present causes the legal profession to
Custodial Deaths and the Legal Battle for Accountability
Authored By: Durga Sriram Sai Siddartha SASTRA Deemed University Introduction Law enforcement in India has historically served as the primary
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Nubian Minors v. Kenya (2019)
Authored By: AISHWARYA MUDGADKAR MP LAW COLLEGE Court: African Committee of Experts on the Rights and Welfare of the Child
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Madras Bar Association V. Union of India & Anr.
Authored By: Jyoti Bhakta VIT SCHOOL OF LAW, VELLORE INSTITUTE OF TECHNOLOGY, VIT CHENNAI WRIT PETITION (CIVIL) No. 804 of
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Legality of Restrictive Covenants in Employment Contracts: Balancing Constitutional Freedoms and Legitimate Business Interests
Authored By: Nidhi Yadav ILS Law College, Pune. Abstract In countries like India, where unemployment and market volatility grip individuals
Salomon v A Salomon & Co Ltd [1897] AC 22
Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai 1. Introduction The case Salomon v A Salomon & Co
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Vodafone International Holdings BV vs Union of India
Authored By: Saachi Dhingra Vivekananda Institute of professional studies In the Vodafone International Holdings BV v. Union of India case,
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Sabarimala Verdict
Authored By: ADITI SINGH INDIAN INSTITUTE OF MANGEMENT ROHTAK The Sabarimala verdict was one of the landmark judgments taken by
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K. BHARATHI DEVI & ANR. Vs STATE OF TELANGANA & ANR.
Authored By: Deepak Sriramadasu PMR LAW COLLEGE(osmania university) Case Citation: IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION Criminal Appeal No.
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