Sexual Harassment Laws in the Workplace
Authored By: ADITI SINGH INDIAN INSTITUTE OF MANGEMENT ROHTAK INTRODUCTION Workplace sexual harassment is a very widespread problem that undermines […]
Sexual Harassment Laws in the Workplace Read More »
The Role of International Law in Addressing Climate Change
Authored By: Aarti Ashok Sharma MKES College of Law Introduction Climate Change Climate change is one of the most serious
The Role of International Law in Addressing Climate Change Read More »
The Role of International Law in Addressing Climate Change
Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai Introduction Climate Change Climate change is one of the most
The Role of International Law in Addressing Climate Change Read More »
Knife Crime in the UK: Evaluating Legal Responses and Community-Based Solutions
Authored By: Basmala El-Kadry London School of Economics Abstract: The effectiveness of present legislation and law enforcement tactics is examined
Knife Crime in the UK: Evaluating Legal Responses and Community-Based Solutions Read More »
Analysing Freedom of Information Law in the United Kingdom: Examining the Handling of Freedom of Information (FOI) Requests and the Role of the Information Commissioner’s Office
Authored By: Saffiya Badat SOAS University of London Abstract This article will rigorously explore FOI law within the United Kingdom,
UK Immigration Law and Access to Social Services: Balancing Public Interest and Human Rights
Authored By: Zainab Ahmed De Montfort University Introduction Immigration remains one of the most debated topics in the United Kingdom
The Future of Legal Services: Integrating Offshore Expertise into UK Corporate Litigation
Authored By: Abhar Qais Royal Holloway University of London The globalised world of the present causes the legal profession to
Custodial Deaths and the Legal Battle for Accountability
Authored By: Durga Sriram Sai Siddartha SASTRA Deemed University Introduction Law enforcement in India has historically served as the primary
Custodial Deaths and the Legal Battle for Accountability Read More »
Nubian Minors v. Kenya (2019)
Authored By: AISHWARYA MUDGADKAR MP LAW COLLEGE Court: African Committee of Experts on the Rights and Welfare of the Child
Nubian Minors v. Kenya (2019) Read More »
Madras Bar Association V. Union of India & Anr.
Authored By: Jyoti Bhakta VIT SCHOOL OF LAW, VELLORE INSTITUTE OF TECHNOLOGY, VIT CHENNAI WRIT PETITION (CIVIL) No. 804 of
Madras Bar Association V. Union of India & Anr. Read More »
Legality of Restrictive Covenants in Employment Contracts: Balancing Constitutional Freedoms and Legitimate Business Interests
Authored By: Nidhi Yadav ILS Law College, Pune. Abstract In countries like India, where unemployment and market volatility grip individuals
Salomon v A Salomon & Co Ltd [1897] AC 22
Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai 1. Introduction The case Salomon v A Salomon & Co
Salomon v A Salomon & Co Ltd [1897] AC 22 Read More »