Right to Privacy as a Fundamental Right
Authored By: Soni Verma Amity University Lucknow Campus Abstract The right to privacy, which is a prerequisite for the right […]
Right to Privacy as a Fundamental Right Read More »
Family Court Act, 2023, Bangladesh: A Promise Fulfilled, or an Opportunity Missed
Authored By: Nadia Jahan Noor University of Rajshahi Abstract In Bangladesh’s family justice, The Family Courts Act 2023 became a
Family Court Act, 2023, Bangladesh: A Promise Fulfilled, or an Opportunity Missed Read More »
Criminal Law in Response to Domestic Violence in South Africa in Relation to Human Rights
Authored By: Manlatse Doctor Murudu University of South Africa Abstract Domestic violence remains one of South Africa’s most pressing human
Noble Isolation or Necessary Integration? Critically Re-Evaluating Roman Law’s Impact on English Common Law Development in the 12th century
Authored By: George Yong University of Nottingham, England This essay assesses the validity of Sir John Baker’s statement that English
HINDU MARRIAGE, DIVORCE AND CHILD CUSTODY ARRANGEMENT
Authored By: Ritika Priyadarshini Soa National Institute of Law ABSTRACT This Article provides a thorough assessment of the legal framework
HINDU MARRIAGE, DIVORCE AND CHILD CUSTODY ARRANGEMENT Read More »
CLIMATE CHANGE LITIGATION: Evolving Legal Principles, Obligations,and Rights
Authored By: Mahima Pandey Soa National Institute of Law INTRODUCTION The climate change litigation has become an important legal and
CLIMATE CHANGE LITIGATION: Evolving Legal Principles, Obligations,and Rights Read More »
The Right to a Healthy Environment: From Principle to Enforceable Right
Authored By: Adriel Lawrence Manav Rachna University Abstract This article traces the normative evolution of the human right to a
The Right to a Healthy Environment: From Principle to Enforceable Right Read More »
Dissolution and Liquidation of Partnerships
Authored By: Omneya Ashraf Mohamed Mansour Faculty of Law, English Department, Alexandria University Abstract This judgment by the Egyptian Court
Dissolution and Liquidation of Partnerships Read More »
IMPROVING COMPETITION LAW IN PUBLIC PROCUREMENT: TRANSPARENCY, FAIRNESS, AND THE ROLE OF LAW
Authored By: MOHD ARFATH Pendekanti Law College ABSTRACT Public procurement is the process basically how the government buys things it
IS LEGAL PRACTICE HEREDITARY? ANALYSING THE CONCEPT OF INHERITED LAW CHAMBERS IN INDIA
Authored By: Chintada Likitha NVP Law College ABSTRACT The legal profession in India has historically been regarded as one of
IS LEGAL PRACTICE HEREDITARY? ANALYSING THE CONCEPT OF INHERITED LAW CHAMBERS IN INDIA Read More »
THE JURISDICTIONAL CHALLENGES OF CYBER WARFARE AND THE JUS AD BELLUM
Authored By: Vaishali Jain Fairfield Institute of Management and Technology Abstract The advent of cyber warfare has fundamentally challenged traditional
THE JURISDICTIONAL CHALLENGES OF CYBER WARFARE AND THE JUS AD BELLUM Read More »
Criminal Conspiracy and Abetment in Malaysia: A Legal Analysis of Distinctions, Challenges and Solutions
Authored By: CHIANG XIN YU Multimedia University Abstract This legal article examines the distinction between criminal conspiracy under Section 120A