Gender Apartheid Afghanistan
Authored By: Basmala El-Kadry London School of Economics ABSTRACT: Global condemnation of the Taliban’s abuse of women in Afghanistan has […]
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The United Kingdom’s Failure in Protecting Victims of Domestic Violence
Authored By: Saffiya Badat SOAS University of London Introduction The Domestic Abuse Act 2021 (DAA 2021) saw the introduction of
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Assisted Suicide and Euthanasia in the UK: Legal and Ethical Considerations
Authored By: Zainab Ahmed De Montfort University Introduction The discussion surrounding assisted suicide and euthanasia has long been a contentious
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The Failings of the family justice system
Authored By: Joel Okpa-Iroha University of Surrey Abstract Family courts play a pivotal role in the United Kingdom’s justice system,
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TRAFFICKING AND SMUGGLING: THE ROLE OF INTERNATIONAL LAW IN TACKLING MYRIAD FORMS OF CROSS-BORDER TRAFFICKING
Authored By: Nidhi Yadav ILS Law College, Pune Trafficking and smuggling are the insidious undercurrents of globalization that has shackled
The Rise of ADR and its Impact on Commercial Disputes Around the UK
Authored By: Ethan Ellison-Evans Fulston Manor Sixth-Form Introduction The recent rise in the use of alternative dispute resolution (ADR) goes
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How does the European Court on Human Rights (ECHR) protect the Roma in France?
Authored By: Charlotte Jones This legal article will investigate how the European Court of Human Rights[1] (ECHR) protects the Roma
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Legal Challenges in the Metaverse
Authored By: Andrea Pereira Middlesex University Dubai The metaverse, a linked virtual realm in which users may communicate in real
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India’s Burning Question: A Crisis of Fire Safety
Authored By: Subhadra S Nair NALSAR University of Law Every so often, while flipping through the newspaper, you encounter reports
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Overview of Criterion Properties plc v Stratford UK Properties LLC [2004] UKHL 28
Authored By: Abhar Qais Royal Holloway University of London Introduction The case of Criterion Properties plc v Stratford UK Properties
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Carlill v Carbolic Smoke Ball Company [1892]
Authored By: Joel Okpa-Iroha University of Surrey Court: Court of Appeal Judgement Date: December 7th or 8th 1892 Citation: 1
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Home Office v Dorset Yacht Co Ltd
Authored By: Saffiya Badat SOAS University of London Court: House of Lords Judgement Date: 6 May 1970 Citation: [1970] UKHL
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