ICJ | Ukraine institutes proceedings against Russian Federation and requests Court to indicate provisional measures

As per the press release of the International Court of Justice, Ukraine filed an Application instituting proceedings against the Russian Federation before

As per the press release of the International Court of Justice, Ukraine filed an Application instituting proceedings against the Russian Federation before the International Court of Justice (ICJ).

In the said application, Ukraine contended that,

“the Russian Federation has falsely claimed that acts of genocide have occurred in the Luhansk and Donetsk oblasts of Ukraine, and on that basis recognized the so-called ‘Donetsk People’s Republic’ and ‘Luhansk People’s Republic’, and then declared and implemented a ‘special military operation’ against Ukraine”

While emphatically denying the said genocide, Ukraine submitted that the Application “to establish that Russia has no lawful basis to take action in and against Ukraine for the purpose of preventing and punishing any purported genocide”.

Additionally, in the Application, Ukraine accused the Russian Federation of “planning acts of genocide in Ukraine” and contends that Russia “is intentionally killing and inflicting serious injury on members of the Ukrainian nationality — the actus reus of genocide under Article II of the [Genocide] Convention”

Ukraine filed a Request for the indication of provisional measures, pursuant to Article 41 of the Statute of the Court and Articles 73, 74 and 75 of the Rules of Court, in which it requests the Court to indicate provisional measures “in order to prevent irreparable prejudice to the rights of Ukraine and its people and to avoid aggravating or extending the dispute between the parties under the Genocide Convention”


International Court of Justice

[Press Release dt. 27-2-2022]

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