Right to Abortion French Senate
Foreign LegislationLegislation Updates

The aim to enshrine the right to abortion in the French Constitution which gained impetus after SCOTUS overruled Roe v. Wade in 2022 was finally fulfilled with 780 MPs favouring the inclusion.

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Every human being whose life is in peril must have a right to assistance.

Case BriefsInternational Courts

OHCHR (WGAD): While addressing the issue of alleged arbitrary detention of Ms. Marie-Emmanuelle Verhoeven in Tihar Jail, New Delhi, from the period

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French Parliament is the first to adopt the European Copyright reform, which would ensure that: “Ensure media are paid for original content,

Hot Off The PressNews

‘The identity data of magistrates and members of the judiciary cannot be reused with the purpose or effect of evaluating, analysing, comparing or