ADM Jabalpur v Shivkant Shukla (1976)
Authored By: Ashutosh Raj Lloyd Law College Greater Noida Case Citation Additional District Magistrate, Jabalpur v Shivkant Shukla(1976) 2 SCC […]
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Anuradha Bhasin v. Union of India
Authored By: NITHYAPRASATH S School of Law, Pondicherry University Case Name: Anuradha Bhasin v. Union of India Citations: Supreme Court
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INDEPENDENT THOUGHT V. UNION OF INDIA
Authored By: Sneha Sharma Himachal Pradesh National Law University, Shimla IN THE SUPREME COURT OF INDIA Decided on: 11.10.2017 Hon’ble
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Does the Criminalising of Sex Work in South Africa Infringe Constitutional Rights to Equality Dignity While Undermining Access to Fair Labour Protectionand Justice
Authored By: Mbali Mchunu Varsity College Abstract This article examines the legal implications faced by sex workers in South
Piercing the Corporate Veil in India: Judicial Trends and Corporate Accountability
Authored By: Tanmay Sherekar Vishwakarma University Abstract Company law is built on the idea that a company has a legal
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Rarest of Rare Revisited: Capital Punishment and Constitutional Morality in India
Authored By: Somya Agarwal Nirma University Law Capital punishment is the harshest sanction in our justice system and is still
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When Medical Harm Becomes a Crime:Children’s Rights and Criminal Accountability in South African Medical Law
Authored By: Siphesihle Tokwe University of Fort Hare Abstract Children are vulnerable in medical care, relying on adults to protect
Pharmaceutical Corporate Manslaughter and Criminal Accountability
Authored By: Shrimayi Iyer Nmims’s Kirit. P. Mehta School of law, Mumbai Abstract The pharmaceutical industry occupies a unique position
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Understanding the UK’s Uncodified Constitution
Authored By: Zanib Sheraz University of London Introduction A constitution, which provides the fundamental framework for a government’s operation, can
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The Aravalli Crisis: Legal Battles Against Destruction
Authored By: Yashsvi Singh Lloyd School of Law Abstract The Aravalli hills are among the ancient mountain ranges in India. They have been subjected
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Digital Arrests and Online Scams in India: Legal Awareness and Remedies
Authored By: Chitrakshi kaushik Manipal University, Jaipur Introduction In recent years, the fast growth of digital technology and online platforms
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THE USE OF ARTIFICIAL INTELLIGENCE IN LEGAL RESEARCH: OPPORTUNITIES RISKS AND THE NEED FOR RESPONSIBLE ADOPTION
Authored By: Asokere Deborah Lagos State University- Graduate INTRODUCTION Legal research is fundamental to effective legal practice.1 The quality of