Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Case Title & Citation Re A (Children) (Conjoined Twins: Medical Treatment) […]
Re A (Children) (Conjoined Twins: Medical Treatment) [2001] 2 WLR 480 (CA) Read More »
Authored By: Amandeep Kaur Basra University of Birmingham Introduction The Miller[1] case led to fundamental criticisms of England and Wales’s
Authored By: Natalie Searle University of Lincoln Case citations as reported: R v Brown [1993] 2 All ER 75, [1994]
R v Brown [1993] 2 All ER 75 Read More »
Authored By: Sadia Mehmood Denning Law School (University of London) Case Title: The Pharmaceutical Society of Great Britain v Boots
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract [1]The Supreme Court’s decision in the case of Keshvananda Bharati,
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Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Court: High Court of Delhi (Single-Judge Bench of Justice Prathiba
Body Cupid (P) Ltd. v. VBRO Skincare (P) Ltd (2023 SCC OnLine Del 7962) Read More »
Authored By: NAMIREMBE ANGELLA UGANDA CHRISTIAN UNIVERSITY Abstract This article provides a comprehensive examination of the legal, institutional, and practical
Human Rights in Uganda: A Legal and Institutional Analysis Read More »
Authored By: Rahul Raj Allahabad University Introduction The case of Subramanian Swamy v. Union of India, Ministry of Law &
Case Summary: Subramanian Swamy v. Union of India, Ministry of Law & Ors. Read More »
Authored By: Olivia Hesson University of York Issue: Ibrahima Bah, a 17-year-old Senegalese asylum seeker, was offered free passage across
Case Comment: R v Ibrahima Bah [2024] EWCA Crim 1499 Read More »
Authored By: Vanshita Kumari Lloyd Law college Case Title & Citation Title: In Re: Section 6A of the Citizenship Act,
In Re: Section 6A of the Citizenship Act, 1955 (2024) Read More »
Authored By: Divyanshi Shukla Himachal Pradesh National Law University ABSTRACT In the twenty-first century, technology has transformed human communication. Nevertheless,
Authored By: Muhammad Umar University of The Punjab, Lahore Abstract Geographical Indications (GIs) are a crucial form of intellectual property,
