Authored By: Kate Elodie Volbert Middlesex University Abstract This article reflects the flaws of the law, ranging from the illusion […]
Authored By: Saubhagya Rathi Narsee Monjee Institute of Management Studies Abstract:The Taliban’s resurgence in Afghanistan in August 2021 marked not
Authored By: Kirti Soni Vivekananda Institute of Professional Studies, GGSIPU Abstract The aim of this article is to examine the
Authored By: Akanksha Dubey Amity University, Lucknow ABSTRACT India’s view on how arbitration matters are settled has undergone significant changes
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Authored By: Sharmista Rao Kirit P Mehta School of Law, NMIMS ABSTRACT Adoption serves as a strong method for offering
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Authored By: Thatego Phala University of Johannesburg INTODUCTION This article will evaluate how the international trade laws shape the world
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Authored By: Shanmayie Natchiyar M Symbiosis Law School, Nagpur Introduction: From what I learnt to what I am learning!! As
HATE SPEECH VS FREEDOM OF SPEECH Read More »
Authored By: Vaishnavi Bhatnagar Amity University, Lucknow Abstract Artificial Intelligence (AI) is transforming various sectors, and the legal domain is
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Authored By: Charu Seth Bharati Vidyapeeth New Law College, Pune Abstract: The negative consequences of fast industrialization, commercialization, and population
Role of Judiciary in Environment Protection: A Study of Landmark Judgements Read More »
Authored By: Aanshull Bali Khalsa College of Law, Amritsar ABSTRACT According to Muslim law, Hiba, or gift, is a age
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Authored By: Mohd Wahid Raza Asian Law College Abstract The Waqf (Amendment) Act, 2025 has made important changes to how
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Authored By: Dewanshi Bhatt Bennett University ABSTRACT Since administrative law remains a new field of law, there are a lot
