The Inviolability of Life: The Absolute Prohibition and Its Necessary Exceptions in Legal Doctrine.
Authored By: Zinhle Shayi University of South Africa Abstract The article’s core issue is the moral and legal permissibility of […]
Legal Frameworks and Human Rights Violations: Analyzing the Impact ofAuthoritarianism State Suppression on Dissent Extrajudicial Killings Enforced Disappearances and Freedom of Media
Authored By: Latta Hussein Abdalla Latta Hussein Abdalla Abstract This article examines the tension between constitutional rights and authoritarian practices in Kenya,
NAVTEJ SINGH JOHAR V. UNION OF INDIA, AIR 2018 SC 4321
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Case Name: Navtej Singh Johar v. Union of
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CRIMINAL LAW REFORMS IN INDIA : AT BHARATIYA NAGARIK SURAKSHA SANHITA 2023
Authored By: Tanvir Uddin Molla Shyambazar Law College ABSTRACT Criminal law is basically a fundamental part of the judiciary system
CRIMINAL LAW REFORMS IN INDIA : AT BHARATIYA NAGARIK SURAKSHA SANHITA 2023 Read More »
Sovereign Debt vs Corporate Debt: SEBI’s New FPI Rules and the Emerging Investment Landscape
Authored By: Bhavika Khetrapal S.S. Khanna Girls’ Degree College, University of Allahabad Introduction In the ever-changing economic scenario where global
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW LIABILITY
Authored By: Vishnu Vardhan G SASTRA DEEMED UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law liability has
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Stabilization Clauses: Striking a Balance Between State Sovereignty and Investor Protection
Authored By: BIYINZIKA JAEL KAKULIRA Legal Issue: Whether stabilization clause in international investment agreements can be imposed in a way
The Role and Evolution of Alternative Dispute Resolution (ADR) in South Africa: A Historical and Contemporary Analysis of Mediation and Arbitration in Civil and Criminal Justice
Authored By: Mbalenhle University of South Africa Introduction In South Africa, Alternative Dispute Resolution (ADR) mechanisms such as mediation, arbitration,
The Sentencing Discount: An Empirical Study of Plea Bargain Outcomes
Authored By: Shaurya Pratap Shishodia Law College Dehradun, Uttaranchal University Abstract This article attempts to examine the origins and the
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THE INTERSECTION OF RELIGION AND FAMILY LAW IN THE UK: THE SHARIA COUNCILS DEBATE
Authored By: Lamisha Hasan ABSTRACT The intertwined existence of religious heterogeneity and state law has been a unique feature of
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PUBLIC INTEREST LITIGATION AND LOCUS STANDI IN INDIA
Authored By: Nitya Ramachandran Government Law College, Coimbatore ABSTRACT This article examines the evolution of Public Interest Litigation (PIL) in
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ARTIFICIAL INTELLIGENCE AND ACCOUNTABILITY IN SOUTH AFRICAN MEDICINE: NAVIGATING MEDICAL NEGLIGENCE IN THE AGE OF TECHNOLOGY
Authored By: Winkie K Molefe University of South Africa ABSTARCT The rise of Artificial Intelligence (AI) in South African healthcare