Carlill v Carbolic Smoke Ball Co [1893] 1 QB 256
Authored By: Saurabh Goel City St George’s, University of London Introduction Carlill v Carbolic Smoke Ball Co [1893] 1 QB […]
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Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR
Authored By: Peculiar Osahon University of Benin, Nigeria CASE Esabunor & Anor v. Dr. Tunde Faweya & Ors (2019) LPELR-46961(SC)
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FERID ALLAN’S VS UNION OF INDIA, 2019
Authored By: Pa Hema INTRODUCTION: IPR is a exclusive right granted to the inventor for his creation/inventions. Intellectual Property Rights
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Abacha v Fawehinmi (2000)
Authored By: Emmanuel Oise Ejere University of Uyo, Akwa ibom State, Nigeria Case Title and Citation General Sani Abacha and
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R v Dica [2004] EWCA Crim 1103
Authored By: Ricca Marrieh M. Quinagoran Middlesex University Dubai Case name: R v Dica [2004] EWCA Crim 1103.[1] Court: Court
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Kesavananda Bharati v State of Kerala (1973) 4 SCC 225
Authored By: Baibhav Kumar Nayak SOA National Institute of Law Introduction Kesavananda Bharati v State of Kerala is a landmark
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THE ADMISSIBILITY OF UNREGISTERED LAND DOCUMENTS IN NIGERIA: THE CURRENT LEGAL STANDPOINT
Authored By: Lambert Divine-gift Boma Afe Babalola University Abstract This article explores the intricate legal framework governing the admissibility of
Human Rights Law: International Protections and Challenges
Authored By: Aqsa Khalid City ST George’s, University of London Introduction Human rights law is a critical aspect of the
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Comparative Analysis of the Culture of Accountability and Transparency in the Petroleum Industries (Norway, Uganda, and Nigeria)
Authored By: Ezeh Peace Chinonso University of Nigeria Enugu Campus Abstract This paper presents a comparative analysis of the culture
International White-Collar Crimes: Tackling a Global Challenge from a Legal Perspective
Authored By: Amal Machaka Filière Francophone de Droit – Lebanese University Abstract This short legal article portraits a dangerous phenomenon
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Legal Article on Money Laundry
Authored By: Nadine Hesham Ain shames Abstract Money laundry poses a significant threat to the global financial system which have
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Cyber Defamation Laws in India: Are They Sufficient
Authored By: Rupali Mathur Currently working as an Advocate. Introduction As social media and digital communication become more common, defamation
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