CYBERCRIME AND CYBER SECURITY IN THE DIGITAL ERA
Authored by: Amar Singh Islamia college of law hyderabad telangana India Abstract In the digital era, Internet is the fastest […]
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INDIA AND THE UNCITRAL MODEL LAW: A STEP TOWARDS CROSS-BORDER INSOLVENCY REFORM
Authored By: Pratik Parashar Chanakya National Law University, Patna Introduction If the insolvent debtor has assets and creditors spread across
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Judicial Review and the Doctrine of Separation of Powers
Authored By: Soumali Chatterjee Calcutta University Abstract The separation of powers theory and the crucial ideas of judicial review with
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Analysis of the causes of difficulty in developing the law on a principled or moral basis, in terms of the defence of consent under the Offences Against the Person Act 1861
Hantian Zhang Authored By: University of Manchester Introduction The Offences Against the Person Act 1861 (OAPA 1861) is a foundational
RUDUL SHAH V. STATE OF BIHAR (1983) 4 SCC 141
Authored By: Twinkle Baghel Case name: Rudul sah v. state of Bihar Court: supreme court of India Date: 01 august
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DUMPING AND ANTI-DUMPING MEASURES IN INDIA
Authored By: Twinkle Baghel ABSTRACT: Dumping is a practice in international trade where exporters sell goods in a foreign market
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Legal Challenges Surrounding CLAT 2025
Authored By: Kalp Lodha VIPS (Tentative- Counselling Process Underway) Case Summary: Legal Challenges Surrounding CLAT 2025 Case Title: Siddhi Sandeep
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Dr. Mohiuddin Farooque v. Bangladesh & Others
Authored By: Farija Akther Shanto-Mariam University of Creative Technology Case Name: Dr. Mohiuddin Farooque v. Bangladesh & Others Court: Supreme
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Donoghue v Stevenson
Authored By: Rasika Umesh Mankapure Swansea University , United Kingdom Case Name: Donoghue v Stevenson Court: House of Lords (now
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R v G and Another
Authored By: Anushri Dissanayake Middlesex University – Dubai Case Name: R v G and Another Court: House of Lords Date:
Pallabh Bhowmick v. State Bank of India
Authored By: Tanmay Chaudhary Kle Law College Case Name: Pallabh Bhowmick v. State Bank of India CITATION- 2025 Live Law
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Miranda v. Arizona
Authored By: Shashank Kumar Chanakya National Law University Case Name: Miranda v. ArizonaCourt: United States Supreme CourtDate: June 13, 1966Citation:
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