Justice K.S. Puttaswamy v. Union of India (2017)
Authored By: Naukhaiz Aftab Sankalp Institute of Law Case Title & Citation The case is called Justice K.S. Puttaswamy (Retd.) […]
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The case is L’Estrange v F.Graucob Ltd [1934]2 KB 3941
Authored By: Prisca E.Hayford University of South Wales Case Title & Citation The case is L’Estrange v F.Graucob Ltd [1934]2
The case is L’Estrange v F.Graucob Ltd [1934]2 KB 3941 Read More »
Yegiazaryan, aka Egiazaryan v Smagin, et al., 599 U.S. (2023)
Authored By: Vesna Likar King’s College London Case Title, Court, Date, and Parties The case of Yegiazaryan, aka Egiazaryan v
Yegiazaryan, aka Egiazaryan v Smagin, et al., 599 U.S. (2023) Read More »
Ivey v Genting Casinos 2017
Authored By: Sageda El-Sanossi University of Liverpool Case Name: Ivey v Genting Casinos 2017 Citation: [2017] UKSC 67 Court: The
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Salomon v A Salomon & Co Ltd [1897]
Authored By: Amna Osman Birmingham City University Salomon v A Salomon & Co Ltd [1897] Official citation: AC 22, 66 LJ
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Ethiopia’s Illegitimate Claim to the Red Sea: A Dangerous Threat to Somalia, Djibouti, and Eritrea under International Law.
Authored By: Ilyas Adam Hasan Abstract Ethiopia’s new Prime Minister Abiy Ahmed recently claimed Ethiopia’s “right” to sovereign access to
Police Accountability in the United States: Qualified Immunity under Scrutiny
Authored By: Henna Alwiya Khan University Of Nottingham Abstract: This legal article focuses on the doctrine of qualified immunity in
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AFRICAN CONCEPT OF HUMAN RIGHTS
Authored By: Madueke Nneoma Obafemi Awolowo University Introduction The African concept of Human Rights is distinct from the perception of
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THE CHANGING LANDSCAPE OF CYBERSECURITY LAWS IN INDIA : NEED FOR STRONGER ENFORCEMENT MECHANISMS.
Authored By: Diksha Kashyap Asian Law College, Sector 125, Noida Abstract India’s laws on cybersecurity have grown and changed over
Beyond the Headlines: Understanding the Legal Gaps in Combating Child Abuse at Home
Authored By: Zanele Liandie Sithole University of South Africa Abstract This article examines why child abuse within families remains neglected
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The Implementation And Impact Of South Africa’s Protection Of Personal Information Act (POPIA)
Authored By: Anakho Pulumani University of Johannesburg Abstract This article examines the implementation and impact of South Africa’s Protection of
Free trade v. Intellectual property rights: The dilemma of parallel imports in the pharmaceutical sector in India
Authored By: Piyush Kumar South Asian University ABSTRACT This term paper examines the intricate nexus between international trade law and