Authored By: Harshit Tiwari Army Institute of Law, Mohali Abstract India’s Basic Structure Doctrine protects Constitutional essence from parliamentary amendments […]
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Authored By: Brian Naheso Introduction Recent developments in Kenya such as the suspension of Judicial Service Commission’s disciplinary process have
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Authored By: Shalom Sean Ishmael Ismailu Ahmadu Bello University ABSTRACT This article explores the present and unfortunate existing circumstances of
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Authored By: Katelynn De Souza Queen Mary University of London Abstract: In the United Kingdom, artificial intelligence is being used
Authored By: Ganiyu Zainab Olamide Lagos State University Abstract This article examines the intricate relationship between the constitutional right to
Authored By: Ganiyu Zainab Olamide Lagos State University I. Introduction R v. White [1910] 2 KB 124 is a landmark
Authored By: Ganiyu Zainab Olamide Lagos State University Abstract The digital age presents an existential crisis for the fundamental right
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Authored By: M Ramya Dr. Ambedkar Global Law Institute ISSUE OF MANDATORY E-FILING IN MADRAS HIGH COURT INTRODUCTION The E-filing
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Authored By: Sibabalwe Ngubentombi University of Free State Introduction In South Africa, although stokvels may be overlooked, they generate approximately
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Authored By: Haftom Endrias Weldegergs Aksum University Abstract This article examines the right of access to justice and fair procedures
Authored By: LUYOLO MNYAMANA UNIVERSITY OF FORTHARE Abstract Consent is a fundamental concept in South African law, especially in Criminal
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract Intellectual Property (IP) crime has gone through a profound transformation from localised
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