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Category A – Eligibility First Year Students of 5 Year Law Course |
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What do you consider to be the key challenges facing society in the 21st century and how can lawyers contribute to meeting these challenges |
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Are there aspects of our society which you will be more equipped to improve as a result of having a legal education |
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What one non-professional activity do you find most inspirational and why |
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An opinion you have had to defend and how has this affected your belief system |
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Category B – Eligibility Second Year Students of 5 Year Law Course |
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How does the reality of studying law match your initial expectations |
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Why must human rights be protected by the rule of law |
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Is there anything that has particularly stood out for you in your course that you feel has given you knowledge and/or skills to enable you to have a positive impact on society? |
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Law, justice and the common man |
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Category C – Eligibility Third Year Students of 5 Year Law Course First Year Student of 3 Year Law Course |
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Blogs, Twitter, Social Media and the Legal Practise - Legal and Ethical Implications |
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Can human rights be universal and have respect for cultural relativism |
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Suing the search engines - The new trends in legal action |
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Category D – Eligibility Fourth & Fifth Year Students of 5 Year Law Course Second & Third Year Students of 3 Year Law Course |
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Evidence Obtained from Remote Electronic Traffic Devices: An Argument for Admissibility in Civil and Criminal Cases |
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The Role of Diversity in the Criminal Justice System |
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Technology Mediated Dispute Resolution - A new paradigm for ADR |
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The impact of transnational governance on international trade, foreign investment, and dispute resolution mechanism |
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