Authored By: Anagha Dinesan Introduction The sharp rise in online commercial platforms can be attributed to global digitalization. This rise […]
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Authored By: Ayan Awasthi Himachal Pradesh National law University Shimla Abstract : Menstrual health has historically been relegated to the
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Authored By: Anshika Varshney UPES, Dehradun Introduction The legal landscape governing the investigation of public corruption in India has long
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Authored By: Radhika Verma UILS Panjab University ABSTRACT:- Administrative law is a separate branch of law and a subject for
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Authored By: Naina Kumari Introduction The judgment delivered in K.S. Puttaswamy v Union of India (2017) is one of the
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Authored By: Naina Kumari Abstract The right to life is the most fundamental human right recognised under international human rights
Authored By: Mbali Mchunu Varsity College 1) Case title and citation 1.1) Full case name: Barkhuizen v Napier (CCT72/05) [2007]
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Authored By: Tanmay Sherekar Vishwakarma University Case Title & Citation Case Title: Mrs Shailja Krishna v Satori Global Limited &
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Authored By: Siphesihle Tokwe University of Fort Hare Case Name: Minister of Justice and Correctional Services and Others v Ntuli
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Authored By: Somya Agarwal Nirma University Law Case Title & Citation Full name of the case- Mohori Bibee v. Dharmodas
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Authored By: Shrimayi Iyer Nmims’s Kirit. P. Mehta school of law, Mumbai Case Title & Citation Maria Sharapova v. International
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