Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Court: High Court of Delhi (Single-Judge Bench of Justice Prathiba […]
Body Cupid (P) Ltd. v. VBRO Skincare (P) Ltd (2023 SCC OnLine Del 7962) Read More »
Authored By: NAMIREMBE ANGELLA UGANDA CHRISTIAN UNIVERSITY Abstract This article provides a comprehensive examination of the legal, institutional, and practical
Human Rights in Uganda: A Legal and Institutional Analysis Read More »
Authored By: Rahul Raj Allahabad University Introduction The case of Subramanian Swamy v. Union of India, Ministry of Law &
Case Summary: Subramanian Swamy v. Union of India, Ministry of Law & Ors. Read More »
Authored By: Olivia Hesson University of York Issue: Ibrahima Bah, a 17-year-old Senegalese asylum seeker, was offered free passage across
Case Comment: R v Ibrahima Bah [2024] EWCA Crim 1499 Read More »
Authored By: Vanshita Kumari Lloyd Law college Case Title & Citation Title: In Re: Section 6A of the Citizenship Act,
In Re: Section 6A of the Citizenship Act, 1955 (2024) Read More »
Authored By: Divyanshi Shukla Himachal Pradesh National Law University ABSTRACT In the twenty-first century, technology has transformed human communication. Nevertheless,
Authored By: Muhammad Umar University of The Punjab, Lahore Abstract Geographical Indications (GIs) are a crucial form of intellectual property,
Authored By: NALULE SAUDAH CAVENDISH UNIVERSITY UGANDA Abstract Climate change is the ongoing threat to the global environment. Globally, countries
HOW ENVIRONMENTAL LAWS ARE RELEVANT TO CLIMATE CHANGES IN UGANDA. Read More »
Authored By: Mmudi Mogashoa From 1910-1994, before the establishment of the Constitution, South Africa was characterized by division, inequality, and
Access to Justice in South Africa: Progress and Persistent Barriers Read More »
Authored By: Simra Zuberi De Montfort University, Dubai Abstract: Under UK corporate law, the idea of corporate manslaughter has marked
Authored By: Angela Okeke University of the Western Cape Introduction At 2:30 AM on a cold winter morning in Johannesburg,
Should Undocumented Foreigners have Access to Public Healthcare in South Africa Read More »
Authored By: Felista Ashel Muopana University of London Abstract Prison congestion is one of the most pressing legal and human
