Authored By: Madhurima Gope Bharti Vidyapeeth New Law College, Pune Abstract The music industry is a constantly developing landscape where […]
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Authored By: Arya Verma National Law University Delhi Introduction The present media and entertainment industry is extremely reliant on a
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Authored By: Gauraksh Sharma Dr Akhilesh Das Gupta Institute of Professional Studies (GGSIPU Affiliated) Abstract India’s corporate legal landscape is
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Authored By: Aishi Naskar Heritage Law College Introduction: A Moment That Tested Institutions In January 2023, Indian financial markets were
Authored By: Shreya Jaiswal Usha Martin University Abstract The death penalty remains one of the most contentious issues in criminal
Authored By: Navnoor Kaur Guru Nanak Dev University, Amritsar Abstract Reservation is one of the most important constitutional tools used
Authored By: Apoorva Army Institute of Law 1. CASE CITATION AND BASIC INFORMATION Case Name: In Re: T.N. Godavarman Thirumulpad
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Authored By: SARAH CHIADIKA Delta State University Introduction Mortgage lending is built on a simple premise: if a borrower defaults,
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Authored By: Anju Sah Dr Rohini Kanta Barua Law College Abstract The National Green Tribunal is a quasi-judicial body that
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Authored By: Kisa Anita. Uganda Christian University Abstract Branding is the process of establishing a company’s or an individual’s public
Authored By: Tetelo Choshi University of Fort Hare Abstract Traditionally, women have taken their husbands’ surnames upon marriage — a
Authored By: Akash Kailas Rathod MANIKCHAND PAHADE LAW COLLEGE Abstract The regulation of online speech has emerged as one of
