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