BALANCING THE RIGHTS OF PATIENTS TO HEALTH CARE VERSUSTHE RIGHT TO STRIKE BY PUBLIC CARE WORKERS.
Authored By: Lithalethu Mehlwana University of Fort Hare ABSTRACT The tension between the right of patients to access timely and […]
Authored By: Lithalethu Mehlwana University of Fort Hare ABSTRACT The tension between the right of patients to access timely and […]
Authored By: Amorei Coetzee University of Western Cape ABSTRACT: Period poverty, defined as inadequate access to menstrual hygiene products, water,
Authored By: Khushmandeep Kaur NIMS University, Jaipur ABSTRACT India is a developing nation in terms of improving people’s lives as
THE EVER-EXPANDING HORIZON OF ARTICLE 21: FROM RIGHT TO LIFE TO RIGHT TO DIGNITY Read More »
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract Digital evidence has become fundamental in modern war crime investigations, specifically in
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Authored By: Prisheela Thavanthran National University of Malaysia (UKM) INTRODUCTION The President of the United States, Donald J. Trump, imposed
CAN MALAYSIA INVOKE TRUMP’S 2025 RECIPROCAL TARIFFS AS FORCE MAJEURE Read More »
Authored By: Shalman Barish.A The Central Law College,Salem Abstracts ; Despite clear constitutional protections under Article 21 and established criminal
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Authored By: Shalman Barish.A The Central Law College, Salem Case Title & Citation; Pollachi Sexual Assault Case (2019) No standard
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Authored By: Swati Singh Abhinav Education Society’s Law College, Pune Abstract This article explores how cybersecurity vulnerabilities and data breaches
Authored By: Mutahira Javed University of the Punjab Abstract Global digital commerce has grown at an unprecedented pace, driven by
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Authored By: Khadija Munir De Montfort University The freedom of religion is a fundamental constitutional importance of the United Kingdom,
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Authored By: Mpho Mkhonto University of South Africa Abstract This Article explores how forensic evidence contributes to criminal convictions in
Authored By: Solin Rasouli The University Of Law Abstract A difficult moral and legal challenge was raised in Re A
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