Authored By: Minisha padhi Hidayatullah National Law University ABSTRACT This paper argues why marital rape should be considered a crime, […]
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Authored By: Lumka Ama Acheaw Boston City Campus Abstract This article explores the current discussion about the death penalty in
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Authored By: Justina Oluwatimilehin Babade University of Abuja What is AI Artificial intelligence is the ability of computer systems to
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Authored By: Leya Mahesh St. Joseph’s College of Law ABSTRACT: Technology is transforming how we enter into contracts and for
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Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Introduction Contracts are entered into everyday by diverse personalities. From the
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Authored By: Motshegetsi Zawadi Kekana University of South Africa Introduction This rule of male primogeniture occurs when the male heir
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) INTRODUCTION Natural justice
Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law 1.0 Introduction Gender-Based Violence (GBV) is a critical societal
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Authored By: Angel Onwubuya Nottingham Trent University Abstract This article examines Taylor Swift’s strategic use of copyright and trademark law
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Authored By: Thato Malebana University of Johannesburg ABSTRACT The death penalty in India remains one of the most contentious issues
Ensuring Justice Beyond Comprehension: Language Barriers in Indian Courts. Read More »
Authored By: Ntando Madonsela North West University Abstract: This article critically analyses the implementation and constitutional dimensions of the Hague
Authored By: SOORAJ KR Government Law College Thrissur ABSTRACT Environmental protection is increasingly recognized as integral to the fundamental right
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