Whether Nestlé and Cargill will be liable for child slavery? SCOTUS decides in 8-1 majority ruling
Supreme Court of the United States (SCOTUS): In 8-1 majority, Thomas, J., announced the judgment of the Court and delivered the opinion
Alien Tort Statute
SCOTUS puts corporations outside the scope of the Alien Tort Statute for human rights suits
Supreme Court of the United States: The Supreme Court of the United States in a 5:4 ruling, held that victims of overseas