Pollachi Sexual Assault Case (2019)
Authored By: Shalman Barish.A The Central Law College, Salem Case Title & Citation; Pollachi Sexual Assault Case (2019) No standard […]
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Cybersecurity as a Deal-Breaker: Legal Implications of Data Breaches in Mergers and Acquisitions
Authored By: Swati Singh Abhinav Education Society’s Law College, Pune Abstract This article explores how cybersecurity vulnerabilities and data breaches
Global Cybercrime and Fintech Vulnerabilities: The Hidden Threat in Digital Marketplaces
Authored By: Mutahira Javed University of the Punjab Abstract Global digital commerce has grown at an unprecedented pace, driven by
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The Freedom of Religion and Compelled Accommodations in the UK Law
Authored By: Khadija Munir De Montfort University The freedom of religion is a fundamental constitutional importance of the United Kingdom,
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The Reliability of Forensic Evidence in South African Criminal Convictions: Strengthening Justice or Enabling Miscarriages of Justice
Authored By: Mpho Mkhonto University of South Africa Abstract This Article explores how forensic evidence contributes to criminal convictions in
The Legal and Ethical Dilemmas of Re A (Children) (Conjoined Twin: Surgical Separation)
Authored By: Solin Rasouli The University Of Law Abstract A difficult moral and legal challenge was raised in Re A
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Online Harassment Laws in India : What Young Users Should Know
Authored By: Aditi Singh IILM University, Greater Noida The internet has become a big part of everyday life. Nowadays we
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Climate Changes and Marginalized Communities
Authored By: Vishnu Vardhan .G SASTRA DEEMED TO BE UNIVERSITY Abstract Climate change is a critical global issue affecting marginalized
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AI-GENERATED EVIDENCE IN INDIAN COURTS: EMERGING CHALLENGES AND THE REGULATORY VACUUM
Authored By: CHARUPRIYA NIMS School Of Law, Jaipur, Rajasthan INTRODUCTION Criminal probes in India are shifting fast as AI steps
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Should the Law Reform the Doctrine of Consideration in Modern Commercial Contracts
Authored By: Taylor Arm City St George’s University of London Consideration was defined in Currie v Misa by Lush J
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Guardians of the Republic: Judicial Review and Constitutional Morality in a Changing India
Authored By: PRAJWAL G Seshadripuram Law College, Bengaluru, Karnataka State Law University. We the people and Constitution The heart of
Evolving Duties of Independent Directors in India: Corporate Governance Liability & Compliance
Authored By: Ojaswini Verma Savitribai Phule Pune University Introduction Independent Directors (IDs) have become crucial pillars of India’s corporate governance