Authored By: Dennis Okile Kenyatta University Parklands Introduction This case, known as the Arrest Warrant case, is one of the […]
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Authored By: Pushkar Singh Gujarat National Law University, Gandhinagar CASE NAME: ARNESH KUMAR V. STATE OF BIHAR: RE-EXAMINING THE LAW
Authored By: Ankita Ramteke National Law University Odisha 1. Case Title & Citation Full Name: Burger King Corporation v. Ms.
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Authored By: Priya Bharati GOPAL NARAYAN SINGH UNIVERSITY 1) Case Title & Citation Angadi Chandranna Vs Shankar 2024 INSC 532
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Authored By: Minisha Padhi Hidayatullah National Law University HEADING Case Name: D.K. Basu v. State of West BengalCourt: Supreme Court
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Authored By: Rivaldo Beukes University of Free State Abstract Elon Musk does not want to comply with the local laws
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Authored By: ACAN JENNIFER ABSTRACT Alternative Dispute Resolution (ADR) has become a crucial part of Uganda’s legal system by providing
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Authored By: Favour Bassey Onoyom University of Calabar Abstract Nigeria as a country, has experienced pervasive gender-based violence (GBV) across
Authored By: Faith Tshabalala University of South Africa Introduction A fundamental component of constitutional democracies, the right to access justice
Authored By: Mansi Yadav Maharshi Dayanand University (MDU-CPAS) Abstract Deepfakes, powered by AI like GANs and diffusion models, pose risks
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Authored By: SWATI GOTHWAL Campus Law Centre, Delhi University Undertrial Prisoners are those individuals who are detained and waiting for
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Authored By: Netti Venkata Darshika Damodaram Sanjivayya National Law University Abstract A failed state is a nation that has lost
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