D. Saibaba vs The Bar Council of India (2003)
Authored By: Owais Malik DES Shri Navalmal Firodia Law College, Pune Case Title & Citation D. Saibaba v. Bar Council […]
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JUDICIARY INEFFICIENCY IN NIGERIA: THE WAY FORWARD
Authored By: Anoghena Ogiogwa University of Lagos Musa Ibrahim, a petty trader lost his only source of income when a
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The Right to a Healthy Environment in Zambia: Legal Progress and Challenges
Authored By: Prudence Phiri University of Zambia Abstract This article examines the recognition and enforcement of the right to a
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The Protection of Trade Secrets in the Digital Age
Authored By: Smphiwe Londeka Dube University of Zululand Introduction In today’s rapidly evolving digital economy, trade secrets have become indispensable
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Space laws and the Outer Space Governance
Authored By: Aashna Pabra Lloyd School of law Spaces law are laws which deal with the criteria by which a
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The Death Penalty
Authored By: Muzamil Hasnain UWE Bristol The death penalty, also known as capital punishment, is the most severe and irreversible
MENTAL HEALTH AND WORK-LIFE BALANCE IN LAW CAREERS
Authored By: Shivani Panda SOA National Institute of Law ABSTRACT The legal profession, prominently known for its emphasis and importance
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Critical Analysis of the Laws of Hate Speech: A Reformative Way Forward
Authored By: Mohammad Shad Uddin Al Jabid University of Asia Pacific ABSTRACT This article critically examines the laws regulating hate
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The 130th Amendment: A Procedural Shortcut or a Constitutional Fault-Line
Authored By: Dewansh Mohan Srivastava NLU Jodhpur Imagine a batsman being declared out for leg before wicket (LBW) without the
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The Impossibility of Reform in the United Nations Security Council
Authored By: Khadiza Alam Abstract The United Nations Security Council (UNSC) is the central institution responsible for maintaining international peace
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DISCIPLINARY ACTION EFFICIENCY IN SEXUAL HARASSMENT CLAIMS AT WORK PLACES: GENDER INCLUSIVE ANALYSIS
Authored By: Muthini Abigail Ndanu Kabarak University Abstract. Despite the existence of gender-neutral laws in Kenya which protect employees against
The Recognition and Impact of Customary Law in South Africa Today
Authored By: Saranya Naicker IIE Varsity College The Constitution of the Republic of South Africa is the highest form of
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