Climate Changes and Marginalized Communities
Authored By: Vishnu Vardhan .G SASTRA DEEMED TO BE UNIVERSITY Abstract Climate change is a critical global issue affecting marginalized […]
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AI-GENERATED EVIDENCE IN INDIAN COURTS: EMERGING CHALLENGES AND THE REGULATORY VACUUM
Authored By: CHARUPRIYA NIMS School Of Law, Jaipur, Rajasthan INTRODUCTION Criminal probes in India are shifting fast as AI steps
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Should the Law Reform the Doctrine of Consideration in Modern Commercial Contracts
Authored By: Taylor Arm City St George’s University of London Consideration was defined in Currie v Misa by Lush J
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Guardians of the Republic: Judicial Review and Constitutional Morality in a Changing India
Authored By: PRAJWAL G Seshadripuram Law College, Bengaluru, Karnataka State Law University. We the people and Constitution The heart of
Evolving Duties of Independent Directors in India: Corporate Governance Liability & Compliance
Authored By: Ojaswini Verma Savitribai Phule Pune University Introduction Independent Directors (IDs) have become crucial pillars of India’s corporate governance
The Harsh Reality of Undertrial Prisoners in India: A System Punishing the Innocent Before Trial
Authored By: Devanshu Singh Chandel Bundelkhand University Jhansi The condition of undertrial prisoners in India is one of the clearest
THE MISCHIEF RULE OF STATUTORY INTERPRETATION
Authored By: Pooja Walwe MMSCLC, SPPU The mischief rule is a principle used by judges when they need to interpret
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MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04) [2005]
Authored By: Sbongakonke University of Zululand CASE SUMMARY: MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04)
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NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025).
Authored By: Marvelous Idisi University of Abuja CASE TITLE: NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). NAME OF COURT: THE
NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). Read More »
Soobramoney v Minister of Health KwaZulu-Natal
Authored By: Noluthando Shoba University of Zululand Full Title: Soobramoney v Minister of Health, KwaZulu-Natal Citation: (CCT32/97) [1997] ZACC 17;
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Democratic Alliance v Minister of Home Affairs and Another (CCT 184/23) [2025]ZACC 8
Authored By: S’khulile Cebekhulu University of Zululand Court Name: Constitutional Court of South Africa Honorable Judges: ➢ Maya CJ ➢
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Donoghue v Stevenson [1932] AC 562
Authored By: Julia Skripnichenko Case Title & Citation Donoghue v Stevenson [1932] AC 562 Court Name & Bench The court
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