Authored By: Aditi Singh IILM University, Greater Noida The internet has become a big part of everyday life. Nowadays we […]
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Authored By: Vishnu Vardhan .G SASTRA DEEMED TO BE UNIVERSITY Abstract Climate change is a critical global issue affecting marginalized
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Authored By: CHARUPRIYA NIMS School Of Law, Jaipur, Rajasthan INTRODUCTION Criminal probes in India are shifting fast as AI steps
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Authored By: Taylor Arm City St George’s University of London Consideration was defined in Currie v Misa by Lush J
Should the Law Reform the Doctrine of Consideration in Modern Commercial Contracts Read More »
Authored By: PRAJWAL G Seshadripuram Law College, Bengaluru, Karnataka State Law University. We the people and Constitution The heart of
Authored By: Ojaswini Verma Savitribai Phule Pune University Introduction Independent Directors (IDs) have become crucial pillars of India’s corporate governance
Authored By: Devanshu Singh Chandel Bundelkhand University Jhansi The condition of undertrial prisoners in India is one of the clearest
Authored By: Pooja Walwe MMSCLC, SPPU The mischief rule is a principle used by judges when they need to interpret
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Authored By: Sbongakonke University of Zululand CASE SUMMARY: MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04)
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Authored By: Marvelous Idisi University of Abuja CASE TITLE: NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). NAME OF COURT: THE
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Authored By: Noluthando Shoba University of Zululand Full Title: Soobramoney v Minister of Health, KwaZulu-Natal Citation: (CCT32/97) [1997] ZACC 17;
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Authored By: S’khulile Cebekhulu University of Zululand Court Name: Constitutional Court of South Africa Honorable Judges: ➢ Maya CJ ➢
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