The People of the State of Illinois v. Rustin C. Sabich
Authored By: Tala Badawi Case Name: The People of the State of Illinois v. Rustin C. Sabich Court: Circuit Court […]
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Oil and Natural Gas Corporation Ltd v. Afcons Gunanusa JV
Authored By: Aarti Shree Guru Gobind Singh Tricentenary University Case Name – Oil and Natural Gas Corporation Ltd v. Afcons
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Iki Putra bin Mubarrak v Kerajaan Negeri Selangor [2020] 4 MLJ 213. Federal Court, Malaysia.
Authored By: NUR AMIRA FARHANA BINTI ISMAIL ISLAMIC SCIENCE UNIVERSITY OF MALAYSIA Introduction Facts On 21 August 2019, the Chief
Enrica Lexie Incident (Italy V. India)
Authored By: PURNASRI BS Symbiosis Law School, Nagpur Case Name: Enrica Lexie Incident (Italy V. India) Court: Permanent Court Of
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Sicpa India Ltd. v. Shri Manas Pratim Deb
Authored By: Saurabh Das SDSM law college (mumbai university) Case Name: Sicpa India Ltd. v. Shri Manas Pratim Deb Court: High
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R v Wayne Couzens
Authored By: Ipek Vatansever This is a case summary of the criminal trial and sentencing of Wayne Couzens, a former
Dowry Deaths and Legal Provisions: An Analysis of IPC and Judicial Response
Authored By: Soumali Chatterjee Calcutta University Abstract Every woman dreams of spending her married life happily. However, in many instances,
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THE REGULATION OF ARTIFICIAL INTELLIGENCE IN DATA PRIVACY: BALANCING INNOVATION AND INDIVIDUAL RIGHTS IN 2025
Authored By: Shashank Kumar Chanakya National Law University Abstract This article explores legal frameworks regulating artificial intelligence (AI) in data
Sexual harassment in public spaces remains a pressing concern in Jammu and Kashmir, necessitating both legal reforms and grassroots initiatives to ensure women’s safety.
Authored By: Roohina Wani Kashmir law college Legal Framework: The POSH Act, 2013 The Sexual Harassment of Women at Workplace
Is the UK Ready for a Written Constitution? Reassessing Constitutional Reform Post-Brexit
Authored By: Anushri Dissanayake Middlesex University – Dubai This article examines the ongoing discussion about whether the UK should codify
Eradicating Child Labour Through International Law: Successes and Setbacks
Authored By: Farija Akther Shanto-Mariam University of Creative Technology Abstract: This article critically examines the international legal framework governing the
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Trade Protectionism in India: Challenges and WTO Disputes
Authored By: Rasika Umesh Mankapure Swansea University , United Kingdom Introduction Trade protectionist policies are those that are designed to
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