Law and Inequality: How Cultural, Class Values Disempower Vulnerable Individuals in Muslim Societies
Authored By: Aqsa Khalid City ST George’s, University of London Abstract This article explores the intersection of law, class, and […]
Legal Article on Legal Brexit Issues for EU and UK Citizens After Brexit
Authored BY: Rashid Mehmood university of central lancashire, UK Abstract: The United Kingdom’s withdrawal from the European Union (Brexit) has
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Justice and the Algorithmic Challenge of Fairness
Authored By: B Nidhi Rathore University of Mumbai Abstract This article looks at a growing concern in the legal world,
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Aspirations of Constitutional Reforms for a Just and Equitable Higher Education System in India
Authored By: Priyanshu Singh National Forensic Sciences University(NFSU) INTRODUCTION “Education is the most powerful weapon which you can use to
CASE OF PERİNÇEK v. SWITZERLAND (NO.27510/08)
Authored By: IVY CHIN HANN WEI Multimedia University Melaka Introduction of the case This 2015 case mainly concerns about Grand
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Naseem Kahnam vs. Zaheda Begum (D) by LRS
Authored By: Prabuddha Dhanaji Kale DES’S SHREE NAVALMAL FIRODIA LAW COLLEGE. PUNE CITATION: Naseem Kahnam vs. Zaheda Begum (D) by
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CASE ANALYSIS: LT. Col Nitisha v. Union of India, 2021
Authored By: Deva Nanda A Government Law College, Trivandrum INTRODUCTION The Supreme Court’s decision in Lt. Col Nitisha v. Union
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International Case Law Analysis: Application of the International Convention on the Elimination of All Forms of Racial Discrimination (Georgia v. Russian Federation)
Authored By: Yee Wen Foo Multimedia University Malaysia Introduction Georgia had brought an action against Russia before the International Court
Dhananjay Chatterjee v. State of West Bengal; 1994 SCC (2) 220:
Authored By: Adrija Dey Heritage Law College Introduction: The first person to be judicially executed for murder in India in
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Govindaswamy vs State Of Kerala Criminal Appeal Nos. 1584-1585 of [2014]
Authored By: THRESSHA JAGATHESAN Multimedia University Introduction In recent times, India has seen the prominent increase in offenses against women,
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Badan Peguam Malaysia v Kerajaan Malaysia [2008] 2 MLJ 285
Authored By: TAN GUAN YOU UNIVERSITI KEBANGSAAN MALAYSIA Federal Court, Malaysia Introduction Does the term “advocate” in Article 123 of
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Indira Gandhi a/p Mutho v Pengarah Jabatan Agama Islam Perak & Ors [2018] 1 MLJ 545
Authored By: Lydia Natasya Binti Mohamad Najib 1.0 Introduction The case of Indira Gandhi a/p Mutho v Pengarah Jabatan Agama
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