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 […]
MARITAL RAPE: LEGAL OR ILLEGAL IN INDIA Read More »
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
AI in Legal Practice: Comparative Perspectives from the UK, UAE, and Beyond Read More »
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,
GUN-JUMPING: A COMPARATIVE ANALYSIS OFENFORCEMENT IN INDIA, THE EU, AND THE US Read More »
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
THE CONSTRUCTION AND LIMITS OF ARBITRATION CLAUSES: INSIGHTS FROM NIGERIAN JUDICIAL DECISIONS
Authored By: Mmesomachukwu Cynthia Ndubueze-Nduka University of Benin, Nigeria. ABSTRACT In today’s business environment, arbitration has become the dispute resolution
International Laws on Deep-Sea Mining:The Legal Battle Over Resource Extraction in Unclaimed Ocean Territory
Authored By: Aashna Malik Maharaja Surajmal Institute ABSTRACT Deep-sea mining is emerging as a cutting-edge technological frontier and a legal
Children’s Voices in Family Court: How Much Weight Should Be Given?
Authored By: Khayra Rashid Middlesex University Dubai Abstract This article explores all of the legal and practical considerations that are
Children’s Voices in Family Court: How Much Weight Should Be Given? Read More »
DUE DILIGENCE IN MERGERS AND ACQUISITIONS: THE SYNERGY BETWEEN NO-CONFLICT REPRESENTATIONS AND DISCLOSURE SCHEDULES
Authored By: Cynthia Nwamaka Ibor Ebonyi State University, Nigeria. ABSTRACT Due diligence in Mergers and Acquisitions (M&A) is as fundamental
CRYPTO MERGERS AND ACQUISITIONS: NAVIGATING LEGAL AND REGULATORY CHALLENGES IN CORPORATE TRANSACTIONS
Authored By: YASHI TRIPATHI Chanakya National Law University Abstract The cryptocurrency and blockchain industry is undergoing a transformative wave of
Violence Against Women and Marginalised Genders: Legal Mechanisms of Protection in India
Authored By: Disha Mathur Ajeenkya Dy Patil University, Pune Abstract The phenomenon of gender-based violence in India, while long acknowledged,
Violence Against Women and Marginalised Genders: Legal Mechanisms of Protection in India Read More »
AN INTRODUCTION TO INTELLECTUAL PROPERTY LAW
Authored By: Ahmed Hanatu Ohogo University of Abuja, Nigeria. Abstract The ideas and intellectual capacity of people deserve to be
AN INTRODUCTION TO INTELLECTUAL PROPERTY LAW Read More »