Authored By: Sophia Haley University of Manchester This article will examine the issues arising under Article 9[1] of the European […]
Article 9 and the Westernisation of the European Court Of Human Rights Read More »
Authored By: Shumail Tariq Kiani Fatima Jinnah Women University Abstract The rapid development of autonomous weapons systems (AWS), capable of
Authored By: Faiqua Arshad Sri Krishna Jubilee Law College Products need a designation to protect itself, its uniqueness and give
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Authored By: Faten Wissam Yehia Law Graduate From Lebanese University Introduction Artificial Intelligence (AI) has swiftly become a cornerstone of
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Published On: 24th November 2025 Author: Bharat Bhushan & Co-author: Neha Saini Maharshi Dayanand University Centre for Professional and Allied
Supreme Court Advocates-On-Record-Association and another vs. Union of India Read More »
Published On: 24th November 2025 Author: Bharat Bhushan & Co-author: Neha Saini Maharshi Dayanand University Centre for Professional and Allied
Authored By: RAJNANDINI VERMA Vivekananda College of law Aligarh (Raja Mahendra Pratap Singh University) ABSTRACT This article provides an in-depth
MATURITY BEFORE AGE: AN EXPLORATION OF EXCEPTIONAL DEVELOPMENT Read More »
Authored By: Daniel Lemma Bule Hora University Abstract This article critically examines the legitimacy of retrials under the African human
Authored By: Hope Neema Namarome Barasa Middlesex University Dubai There has been a noticeable surge in the use of informal
When WhatsApp Messages Become a Binding Contract Read More »
Authored By: Reethu Merin Joseph St.Joseph’s College of Law Introduction The COVID-19 pandemic marked an unprecedented shift in the functioning
Authored By: Manasvi Sharma BDS School of Law, Meerut ABSTRACT : The development of judicial systems across the globe
Authored By: Himanshi Shishodia BDS School of Law Abstract Judicial review and separation of powers form the bedrock of India’s
The Power of Judicial Review : One Constitution Three Branches Read More »
