Authored By: Aakanksha Pandey I.P.E.M LAW ACADEMY Abstract In the dynamic landscape of entrepreneurship, startups and unicorns—privately held companies valued […]
Startups and Unicorns: Legal Challenges in Fundraising and Governance Read More »
Authored By: ANTAVYA SINGH Amity University Lucknow Campus Abstract The 2025 Supreme Court judgment in All India Judges Association &
REINSTATING THE BAR-TO-BAR BRIDGE: ALL INDIA JUDGES ASSOCIATION V. UNNION OF INDIA Read More »
Authored By: Loreen Chebet Kenya School of Law Introduction Family trusts have recently been gaining traction in the changing landscape
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Authored By: Ashitha Murugesan Middlesex University Dubai Abstract: This article explores the absolute nature of Article 3 of the European
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Authored By: Sapnarao Sharma University of Aberdeen Abstract This article examines the case of Paradiso and Campanelli v. Italy and
Paradiso and Campanelli[1] v. Italy and the Impact on Cross-Border Surrogacy Read More »
Authored By: MADHAV MALHOTRA SYMBIOSIS LAW SCHOOL, NOIDA Introduction Due diligence on mergers and acquisitions is a critical safety step
Authored By: Opeyemi Tunde-Ayinuola Obafemi Awolowo University Abstract The implementation of mandatory ESG disclosures presents a critical regulatory shift for
Authored By: Mmesomachukwu Cynthia Ndubueze-Nduka University of Benin, Nigeria. ABSTRACT Nearly 70 years ago, a symposium at Dartmouth College launched
THE LAW AND ETHICS OF ARTIFICIAL INTELLIGENCE IN Read More »
Authored By: Khayra Rashid Middlesex University Dubai Abstract: This article examines legal systems that exist worldwide and the persistent, and
Legal Recognition of Marital Rape: A Call for Reform Read More »
Authored By: Cynthia Nwamaka Ibor Ebonyi State University, Nigeria. INTRODUCTION Globally, the quest for inclusive societies has led to a
Authored By: Nwachukwu Favour Chiamaka Enugu State University of Science and Technology, Nigeria. ABSTRACT Reflecting on contemporary Nigerian society reveals
REEXAMINING JUDICIAL AUTONOMY IN NIGERIA: A PANACEA FOR EFFECTIVE JUSTICE DELIVERY Read More »
Authored By: YASHI TRIPATHI Chanakya National Law University Abstract The Digital Personal Data Protection Act, 2023 (DPDP Act), marks India’s
