BAIL- A Release?
Published On: 24th November 2025 Author: Bharat Bhushan & Co-author: Neha Saini Maharshi Dayanand University Centre for Professional and Allied […]
MATURITY BEFORE AGE: AN EXPLORATION OF EXCEPTIONAL DEVELOPMENT
Authored By: RAJNANDINI VERMA Vivekananda College of law Aligarh (Raja Mahendra Pratap Singh University) ABSTRACT This article provides an in-depth
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Retrial Legitimacy and Evidentiary Review under the African Charter: A Doctrinal Critique of Rule 78 and Article 28(3)
Authored By: Daniel Lemma Bule Hora University Abstract This article critically examines the legitimacy of retrials under the African human
When WhatsApp Messages Become a Binding Contract
Authored By: Hope Neema Namarome Barasa Middlesex University Dubai There has been a noticeable surge in the use of informal
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The Digital Divide and Access to Justice in India: Rethinking Equality in the Age of Technology
Authored By: Reethu Merin Joseph St.Joseph’s College of Law Introduction The COVID-19 pandemic marked an unprecedented shift in the functioning
JUDICIAL ACTIVISM AND THE INVENTION OF PUBLIC INTEREST LITIGATION (PIL): TRANSFORMIMG ACCESS TO JUSTICE
Authored By: Manasvi Sharma BDS School of Law, Meerut ABSTRACT : The development of judicial systems across the globe
The Power of Judicial Review : One Constitution Three Branches
Authored By: Himanshi Shishodia BDS School of Law Abstract Judicial review and separation of powers form the bedrock of India’s
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The Criminal Justice System, the Role of the Police and Miscarriages of Justice
Authored By: Sofia Lamri Middlesex University Dubai Introduction: The police play a key role in the criminal justice system (CJS),
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Gross Negligence Manslaughter in Medicine: The Problem of Vagueness and the Case for Reform
Authored By: Vesna Likar King’s College London Medical negligence in Anglo-Welsh law spans civil and criminal domains. Civil claims focus
Capital Punishment: Legal and Ethical Considerations in the United Kingdom
Authored By: Nina Angela Fernando Middlesex University Dubai The death penalty remains one of the most divisive and sensitive issues
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TO WHAT EXTENT DO SOUTH AFRICAN LEGAL FRAMEWORKS ALIGN WITH INTERNATIONAL HUMANITARIAN LAW PRINCIPLES REGARDING THE RIGHT TO ADEQUATE STANDARD OF LIVING
Authored By: Siphelele Nyovane University of Fort Hare INTRODUCTION The Constitution of the Republic of South Africa, 1996, provides a
Cross-Border Insolvency: Analysing India’s Shift Towards Global Insolvency Norms
Authored By: Urishita Gadhok I. Introduction In an increasingly interconnected global economy, corporate insolvencies rarely remain confined within national borders.
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