KESAVAN NAIR V STATE OF KERALA, 2005
Authored By: Shreya Ranjan S.S. Khanna Girls’ Degree College, Prayagraj Case name: Kesavan Nair v State of Kerala[1] Bench: K. […]
KESAVAN NAIR V STATE OF KERALA, 2005 Read More »
Masoga & Another v Pick n Pay Retailers (Pty) Ltd & Others (2019)
Authored By: Lesedi Queen Malatji University of the Western Cape Case Title & Citation Full Case Name: Masoga & Another
Masoga & Another v Pick n Pay Retailers (Pty) Ltd & Others (2019) Read More »
MC Mehta vs Union of India: A Pillar of Environmental Justice
Authored By: Rashi Agarwal Manipal University Jaipur To The Point : The case of MC Mehta vs Union of India(
MC Mehta vs Union of India: A Pillar of Environmental Justice Read More »
Prosecutor v. Jean-Paul Akayesu (ICTR-96-4-T, 1998)
Authored By: Vibha Rana Galgotias University Case Title & Citation Case Title: Prosecutor v. Jean-Paul Akayesu Citation: ICTR-96-4-T, Judgment, 2
Prosecutor v. Jean-Paul Akayesu (ICTR-96-4-T, 1998) Read More »
Fiduciary Fault and Finality: The Marubeni–Doğuş v. Alstom Arbitration before the Swiss Federal Supreme Court
Authored By: Siddharth Pariani Symbiosis Law School, Pune Case Title & Citation Title: Marubeni Corporation & Doğuş İnşaat ve Ticaret
Justice K.S. Puttaswamy v. Union of India, (2017) 10 SCC 1
Authored By: Harshita Dubey Babu Banarsi Das University Court: Supreme Court of India (Nine-Judge Constitutional Bench) Citation: (2017) 10 SCC
Justice K.S. Puttaswamy v. Union of India, (2017) 10 SCC 1 Read More »
Kasturi Lal Ralia Ram Jain Vs. State of Uttar Pradesh
Authored By: Abhinav Jaju Lloyd Law College, Greater Noida Appellant: Kasturi Lal Ralia Ram Jain Respondent: The State of Uttar
Kasturi Lal Ralia Ram Jain Vs. State of Uttar Pradesh Read More »
BALANCING CARE AND CONSEQUENCES: LEGAL ACCOUNTABILITY IN THE HEALTH CARE PROFESSION
Authored By: FARINDE Ayomide Abidemi ABSTRACT. Medical negligence remains a pressing challenge in Nigeria, worsened by the realities of an
BALANCING CARE AND CONSEQUENCES: LEGAL ACCOUNTABILITY IN THE HEALTH CARE PROFESSION Read More »
Digital Childhood at Risk: Addressing Legal Shortcomings in Protecting Bangladeshi Children Online
Authored By: Israt Sultana Erin Introduction The internet is now a part of children’s everyday life in Bangladesh. Children use
GENDER EQUALITY
Authored By: Ritika Gaidhani INTRODUCTION Gender equality refers to the state in which individuals of all genders have equal rights,
AI-Generated Works and Copyright in the UK Reframing Authorship in the Age of Machine Creativity
Authored By: Charushila Pranavi A/P Sukumaran ABSTRACT The establishment of artificial intelligence (AI) in creative fields such as literature, music,
Cooperative Federalism in India: AMyth or Reality
Authored By: Varada Shankara K Introduction Federalism is a system of government in which power is constitutionallydividedbetween a central authority
Cooperative Federalism in India: AMyth or Reality Read More »