Enrica Lexie Incident (Italy V. India)
Authored By: PURNASRI BS Symbiosis Law School, Nagpur Case Name: Enrica Lexie Incident (Italy V. India) Court: Permanent Court Of […]
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Sicpa India Ltd. v. Shri Manas Pratim Deb
Authored By: Saurabh Das SDSM law college (mumbai university) Case Name: Sicpa India Ltd. v. Shri Manas Pratim Deb Court: High
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R v Wayne Couzens
Authored By: Ipek Vatansever This is a case summary of the criminal trial and sentencing of Wayne Couzens, a former
Vijay Madanlal Choudhary v. Union of India, (2022) 10 SCC
Authored By: Pratik Parashar Chanakya National Law University, Patna Case Title: Vijay Madanlal Choudhary v. Union of India, (2022) 10
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CCI v. Steel Authority of India Ltd.
Authored By: Soumali Chatterjee Calcutta University Case Name: CCI v. Steel Authority of India Ltd. Court: The Supreme Court of
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R v Broughton
Authored By: Hantian Zhang University of Manchester Case Name: R v Broughton Court: Court of Appeal (Criminal Division) Date: 8.2020
Dowry Deaths and Legal Provisions: An Analysis of IPC and Judicial Response
Authored By: Soumali Chatterjee Calcutta University Abstract Every woman dreams of spending her married life happily. However, in many instances,
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MARITAL RAPE: LEGAL OR ILLEGAL IN INDIA
Authored By: ANTAVYA SINGH Amity university lucknow campus Abstract Rape per se is an offence against women violating its dignity
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Legal and Analytical Review: Implementation of Article 43 of the Kenyan Constitution and the Connived Access to Sexual and Reproductive Healthcare for Adolescent Girls and Women
Authored By: Loreen Chebet Kenya school of law Introduction The Constitution of Kenya, 2010, stands as a progressive legal instrument,
AI in Legal Practice: Comparative Perspectives from the UK, UAE, and Beyond
Authored By: Ashitha Murugesan Middlesex University Dubai Abstract: Artificial intelligence (AI) has rapidly evolved from a futuristic concept to an
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GUN-JUMPING: A COMPARATIVE ANALYSIS OFENFORCEMENT IN INDIA, THE EU, AND THE US
Authored By: MADHAV MALHOTRA SYMBIOSIS LAW SCHOOL, NOIDA Abstract This research paper examines the enforcement of gun-jumping regulations in India,
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INVESTOR-STATE MEDIATION: A COLLABORATIVE PATH TO SUSTAINABLE RESOLUTION OF INVESTMENT DISPUTES
Authored By: Opeyemi Tunde-Ayinuola Obafemi Awolowo University ABSTRACT Mounting concerns over the exorbitant costs and adversarial nature of investor-state arbitration