Authored By: Navneet Kumar Trinity Institute of Innovations In Professional Studies Gr. Noida Affiliated to GGSIPU Delhi Abstract The rapid […]
Cyber Bullying in India – Legal Protection and Challenges for Victims Read More »
Authored By: Muhammad Daniyal Qureshi University of London A collateral attack is a challenge to the validity of a court
Collateral Attack: Nature and Its Legal Framework Read More »
Authored By: Gold Mmasinachi Nwanganga University of Abuja, Nigeria This article interrogates the patriarchal underpinnings of Section 26 of the
Authored By: Ololade Adelaja Freelance Introduction Environmental, Social and Governance considerations have taken central stage in global commerce. Investors, regulators
Arbitration in the ESG Era: The Future of Corporate Accountability in Nigeria and Beyond Read More »
Authored By: KUDZAI SENGURAI University of the Witwatersrand / Coghlan, Welsh and Guest (intern) INTRODUCTION The writing of this article
WHO CAN PLACE A CAVEAT ON A PIECE OF PROPERTY Read More »
Authored By: Anazor-Chukwuka Adaobi Favour Nnamdi Azikiwe University Awka, Anambra State, Nigeria Abstract This article critically evaluates the Child Rights
Authored By: Abdulhameed Sumayyah Adenike Fountain University, Osogbo, Osun State, Nigeria. ABSTRACT Human beings, irrespective of race or culture, are
Authored By: Sangeeta Rayat Bahra University Introduction The concept of the Uniform Civil Code (UCC) in India is one of
Uniform Civil Code (UCC): Constitutional Vision vs. Practical Challenges Read More »
Authored By: Eshirera Kimberly Riara University ABSTRACT Kenya’s Alternative Justice Systems (AJS) Policy 2020 envisions a more humane, restorative path
Authored By: Nainika Shivaram Abstract Justice K.S. Puttaswamy v Union of India, in which justice Puttaswamy declared the right to
Authored By: Sahanadevi. S. Dongaragavi B. V. Bellad Law College, Belgavi, Karnataka Introduction. The Israel–Palestine conflict is among the world’s
Authored By: P. Nimisha Kl University ABSTRACT: This article critically examines the *Prohibition of Unlawful Conversion of Religion Act, 2023*,
