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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The Legal and Ethical Dimensions of Assisted Dying
Authored By: Ayesha Minhas University of Greenwich Abstract The long-standing debate over the legalisation of assisted dying is a complex
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Breaking the Silence: Male Rape
Authored By: Chetansi Dubey University of Lucknow, Faculty of Law A Hidden Epidemic Male rape is a serious issue that
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Shadow Arbitration: A Study on Confidential Corporate Dispute Resolution
Authored By: B Nidhi Rathore University of Mumbai Introduction Shadow arbitration refers to dispute resolution proceedings conducted away from public
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Climate Change Litigation in Nigeria: Prospects and Challenges in Holding Polluters Accountable
Authored By: Chinweze Abraham Chinedu University of Nigeria Nsukka INTRODUCTION Global warming, extreme weather, and displacement from the environment are no
Legal Landscapes of Public Service: Malaysian Judicial Insights
Authored By: NUR HANAN AQILAH BINTI TAJUL ASHIKIN Islamic Science University of Malaysia (USIM) Abstract Public service plays a fundamental
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Legal Challenges Arising from Late Applications under the EU Settlement Scheme: The Case of EU Citizens and Their Family Members
Authored By: Rashid Mehmood university of central lancashire, UK Introduction: Following the United Kingdom’s departure from the European Union, the
R v Field, [2021] EWCA Crim 380, [2021] 1 WLR 3543
Authored By: Tan Zhi Qin Brickfields Asia College CASE NAME AND CITATION R v Field, [2021] EWCA Crim 380, [2021]
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Case summary of Mohd Zai bin Mustafa (in the capacity as Secretary of MAPPIM) v Menteri Pendidikan Malaysia & Ors and other appeals [2023] MLJU 3031
Authored By: THIVASHINIE A/P MANICKAM PILLAI MULTIMEDIA UNIVERSITY, MALACCA, MALAYSIA The Court of Appeal, Putrajaya, heard the appeal of Mohd
YUGARAJAN A/L LETCHIMANASAMY & ANOR V PUBLIC PROSECUTOR
Authored By: Anussha a/p Komarasamy Universiti Kebangsaan Malaysia Citation: Yugarajan a/l Letchimanasamy & Anor v Public Prosecutor [2020] 4 MLJ
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British Westinghouse Electric & Manufacturing Co Ltd v Underground Electric Railways Co of London Ltd
Authored By: Siti Nir Fathihah Wilter UITM Case name: British Westinghouse Electric & Manufacturing Co Ltd v Underground Electric Railways