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Authored By: Anurag Gupta Vinoba Bhave University For over 160 years, the Indian criminal justice system was governed by statutes
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Authored By: Lesego Kgosana University of South Africa Marriage in-community of property entails that, from the date of the marriage,
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Authored By: Egho Ejiroghene Sharon University of Benin, Benin-City INTRODUCTION The UN Charter and other human rights instruments oblige States
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Authored By: Bhumika K.V K.VCmr School of Legal Studies ABSTRACT The Protection of Children from Sexual Offences Act, 2012 (POCSO
Authored By: Janvi Goyal Manipal University Jaipur Alternative Dispute Resolution (ADR) has emerged as a vital mechanism for reducing the
Authored By:Riya Pramod Dhawale ILS Law College, Pune INTRODUCTION Fear of sexual harassment is the biggest barrier between women and
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Authored By: Ansh Mehrotra APS UNIVERSITY Introduction & Definition of Aravalli Hills The Aravalli Hills are an ancient mountain
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Authored By: Simarpreet Kaur Abstract The December 2025 operational crisis of IndiGo Airlines marked one of the most disruptive episodes
Authored By: MD Tajul Islam The University of law Abstract A recent immigration changes in the United Kingdom reflect a
Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University | Legal Research Intern, Record of Law Abstract Despite the enactment
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Authored By: Alusani Audrey Mbedzi Abstract This article dives into the systemic and legal implications experienced as a result of
