THE LEGAL CONCEPT OF PERSECUTION: THE INTERACTION OF INTERNATIONAL CRIMINAL LAW AND HUMAN RIGHTS
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION This article’s goal is to investigate the origins and evolution of the notion […]
WHITE INDUSTRIES AUSTRALIA LTD VS REPUBLIC OF INDIA, FINAL AWARD, IIC 529 (2011), 30TH NOVEMBER 2011, ARBITRATION
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION The goal of this research paper is to better understand how investment arbitration
Sh. Deepak Rathaur & Anr vs Sh. Shashi Bhushan Lal Dass on 23 September 2016
Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi IN THE HIGH COURT OF DELHI AT NEW
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Navigating the negative corelation between the growth of Monopolies and the increase in consumer products
Authored By: Tshegofatso Nkwala IIE Varsity College Background. The general consensus around monopolies is that they are organisations that thrive
Uniform Civil Code: Constitutional Vision vs. Practical Challenges
Authored By: Arshique Rizvi Amity Law School, Amity University Patna Introduction The idea of a Uniform Civil Code (UCC) is
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LEGAL PROTECTIONS OF CHILD OFFENDERS IN SOUTH AFRICA
Authored By: Danielle Christine Bengesai University of Johannesburg Introduction: Section 28 of the Constitution of the Republic of South Africa
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Bride abduction and kidnapping in Ethiopia
Authored By: Efrata Mathewos Addis Ababa University Abduction marriage or in its Amharic name ጠላፋ is a commonly practiced action
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Cyber Law and Online Defamation: What You Need to Know
Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Abstract: Defamation—defined as making false statements that damage
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Untangling Fair Use for Generative AI: Lessons from 2023–2025 Case Law
Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University ABSTRACT With the coming of generative Artificial Intelligence technologies, there has been a
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The Subterranean Nexus: The Synergy of Geophysics and Law
Authored By: Owusu Danielle Seiwaa University of Ghana ABSTRACT This article explores the vibrant intersection between geophysics and law, focusing
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Evolution of Criminal Justice in Bangladesh
Authored By: Md. Al Nahian Bin Ratan Green University of Bangladesh Abstract Bangladesh’s criminal justice system has mainly been evaluated from
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DIGITAL PRIVACY, DIGITAL FOOTPRINTS AND THE RIGHT TO BE FORGOTTEN: NAVIGATING THE DIGITAL AGE
Authored By: Deborah Zewdie Tadesse Addis Ababa University Nowadays, every text sent, every single photo or video posted is leaving