TikTok Inc. v. Garland
Authored By: Nadine Hesham Ain Shames TikTok Inc. v. Garland SUPREME COURT OF THE UNITED STATES (2024) Nos. 24–656 […]
TikTok Inc. v. Garland Read More »
ENEJO v. SANUSI & ANOR
Authored By: Lambert Divine-gift Boma Afe Babalola University Case Name: ENEJO v. SANUSI & ANOR Court: Supreme Court of Nigeria
ENEJO v. SANUSI & ANOR Read More »
THE ADMISSIBILITY OF UNREGISTERED LAND DOCUMENTS IN NIGERIA: THE CURRENT LEGAL STANDPOINT
Authored By: Lambert Divine-gift Boma Afe Babalola University Abstract This article explores the intricate legal framework governing the admissibility of
Human Rights Law: International Protections and Challenges
Authored By: Aqsa Khalid City ST George’s, University of London Introduction Human rights law is a critical aspect of the
Human Rights Law: International Protections and Challenges Read More »
Comparative Analysis of the Culture of Accountability and Transparency in the Petroleum Industries (Norway, Uganda, and Nigeria)
Authored By: Ezeh Peace Chinonso University of Nigeria Enugu Campus Abstract This paper presents a comparative analysis of the culture
International White-Collar Crimes: Tackling a Global Challenge from a Legal Perspective
Authored By: Amal Machaka Filière Francophone de Droit – Lebanese University Abstract This short legal article portraits a dangerous phenomenon
International White-Collar Crimes: Tackling a Global Challenge from a Legal Perspective Read More »
Legal Article on Money Laundry
Authored By: Nadine Hesham Ain shames Abstract Money laundry poses a significant threat to the global financial system which have
Legal Article on Money Laundry Read More »
Cyber Defamation Laws in India: Are They Sufficient
Authored By: Rupali Mathur Currently working as an Advocate. Introduction As social media and digital communication become more common, defamation
Cyber Defamation Laws in India: Are They Sufficient Read More »
The Legal and Ethical Dimensions of Assisted Dying
Authored By: Ayesha Minhas University of Greenwich Abstract The long-standing debate over the legalisation of assisted dying is a complex
The Legal and Ethical Dimensions of Assisted Dying Read More »
Breaking the Silence: Male Rape
Authored By: Chetansi Dubey University of Lucknow, Faculty of Law A Hidden Epidemic Male rape is a serious issue that
Breaking the Silence: Male Rape Read More »
Shadow Arbitration: A Study on Confidential Corporate Dispute Resolution
Authored By: B Nidhi Rathore University of Mumbai Introduction Shadow arbitration refers to dispute resolution proceedings conducted away from public
Shadow Arbitration: A Study on Confidential Corporate Dispute Resolution Read More »
Climate Change Litigation in Nigeria: Prospects and Challenges in Holding Polluters Accountable
Authored By: Chinweze Abraham Chinedu University of Nigeria Nsukka INTRODUCTION Global warming, extreme weather, and displacement from the environment are no