Authored By: Alisha Barnwal M.S Ramaiah University of Applied Sciences. Abstract Rest judicata is a fundamental legal doctrine in […]
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Authored By: Sara Karim Middlesex University Introduction Artificial Intelligence (AI) and algorithmic systems are reshaping how societies make decisions—from hiring
Authored By: ANIK RAY Vivekananda Institute Of Professional Studies, New Delhi Introduction :In any constitutional democracy, the separation of powers
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Authored By: Hania Zainab Middlesex University Dubai The doctrine of self-defence occupies a central place in criminal law, balancing the
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Authored By: Aakanksha Pandey I.P.E.M LAW ACADEMY Abstract In the dynamic landscape of entrepreneurship, startups and unicorns—privately held companies valued
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Authored By: ANTAVYA SINGH Amity University Lucknow Campus Abstract The 2025 Supreme Court judgment in All India Judges Association &
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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
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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
