R v Blaue [1975] 1 WLR 1411 (CA)
Authored By: Samuel Xavier Oliveira De Montfort University Dubai Introduction R v Blaue is a landmark decision in English criminal […]
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Indian Express Newspaper (Bombay) Pvt.Ltd. and Others Vs Union of India (UOI) and Others
Authored By: V.Chithra Chennai Dr Ambedkar Government Law College Pudupakkam Court Name: Supreme Court Bench: Justice E.S Venkataramaiah, Justice O.
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AI and Deepfake: Legal Challenges
Authored By: Dipika Sharma Bundelakhand University Abstract The use of AI-generated deepfakes presents novel threats to personal dignity, public discourse
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A Social Work Analysis of Women’s Vulnerability and Gender Based Violence in Ethiopia
Authored By: Birhan Asmare Adane Bahirdar University Abstract Women in Ethiopia face many risks because of problems like conflict, displacement,
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Delay in Justice in Bangladesh : Causes and Impact on Access to Justice
Authored By: Faria Kamal Oishy International Islamic University Chattogram Abstract The justice system of Bangladesh is burdened with excessive delays
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The Right to Equality in South Africa: A Focus on Non-Citizens
Authored By: Lusanda Alicia Mpisi University of Zululand ABSTRACT The article primarily examines the right to equality as enshrined in
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JUSTICIABILITY OR OTHERWISE OF FUNDAMENTAL PRINCIPLES OF STATE POLICY ASSIGNED IN CHAPTER TWO OF THE 1999 CONSTITUTION OF THE FEDRAL REPUBLIC OF NIGERIA ASAMENDED.
Authored By: Richard Praise Ayebabomo Imo State University ABSTRACT Chapter two of the constitution starting from section 13 to 31
The Legal Gray Zone of Space Mining in India: Policy Private Enterprise and the Impending Space Activities Bill
Authored By: SHARMILA DEVI R GOVERNMENT LAW COLLEGE, RAMANATHAPURAM AFFILIATED WITH TAMILNADU DR AMBEDKAR LAW UNIVERSITY INTRODUCTION Humanity is entering
UNIFORM CIVIL CODE
Authored By: Prerna Sharma Guru Gobind Singh Andraprastha University Ggsipu – University School of Law and Legal Studies- Uslls INTRODUCTION
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Shifting the Burden: An Analysis of Reverse Burden of Proof and Its Consequences
Authored By: Emani Bhavitha KLEF College of Law ABSTRACT The presumption of innocence is a fundamental principle of criminal law,
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DEATH PENALTY IN INDIA: A LEGAL AND CONSTITUTIONAL ANALYSIS
Authored By: A V Cherishma KL University Abstract The death penalty is the most severe form of punishment in the
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THE ROLE OF ALTERNATIVE DISPUTE RESOLUTION IN STRENGTHENING ETHIOPIA’S LEGAL FRAMEWORK
Authored By: Hermella Bogale Bahir Dar University Abstract In this article, the role of Alternative Dispute Resolution (ADR) in strengthening
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