Tea Board India v. ITC limited (2011)
Authored By: Michelle Jane Harrison St Joseph’s College of Law COURT NAME: HIGH COURT OF CALCUTTA JUDGE NAME: HON’BLE JUSTICE […]
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Medical Negligence and Right to Treatment: New Precedents
Authored By: MEGHANA A ICFAI LAW SCHOOL Introduction Medical Negligence, the failure to care which results in preventable harm, continues
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The Effectiveness of South Africa’s Environmental Law Framework in Regulating Mining and Related Activities
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Considered as forming part of South Africa’s most crucial industries, Mining
Data Privacy after the Digital Personal Data Protection Act, 2023
Authored By: Jayasmita Sahoo Capital Law College, Madhusudan Law University, Cuttack INTRODUCTION India’s laws pertaining to data protection and privacy
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Manufacturing Contempt: The Political History of Religious Extremism in Pakistan
Authored by: Syed Muzammil Ahmad Shah LUMS (Lahore University Of Management Sciences ) Abstract In this piece, the aspect of
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THE ALMAJIRI SYSTEM IN NIGERIA: A LEGAL AND HUMAN RIGHT SPERSPECTIVE ON CHILD PROTECTION
Authored By: Ekanem Godswill Essien Arthur Jarvis University 1.0 Introduction The Almajiri system, a longstanding tradition in Northern Nigeria, embodies
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The Rise of Drone Forensics in Modern Crime Scene Examination
Authored By: Owais Malik DES Shri Navalmal Firodia Law College, Pune 1. ABSTRACT Recognizing and addressing the inherent vulnerabilities of unmanned
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PRE INCORPORATION OF CONTRACTS. WHAT IS THE POSITION OF THE LAW IN ZAMBIA
Authored By: Blessing Banda Cavendish University Zambia What happens if someone makes a deal for a company that isn’t legally
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Women’s Rights and Gender Equality Under International Human Rights Frameworks
Authored By: Haleluya Daniel Addis Ababa University Introduction Women’s rights and gender equality constitute one of the most significant dimensions
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AI & THE DESIGNER: WHO OWNS THE RIGHT
Authored By: Edinyang Mary Emmanuel ABSTRACT In the creative industry, there has been a rise in the use of AI,
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The Causation of Crime: An Exploration Through Criminological Perspectives
Authored By: Ushas Kumar Dhar East West University Abstract: This study explores the social, cultural, and economic factors that drive
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Salomon v Salomon & Co Ltd. [1897] AC 22 (HL)
Authored By: Fizza Bashir Kinnaird College For Women,Lahore Court: House of Lords (United Kingdom) Bench: Lord Halsbury LC, Lord Watson,
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