AI Discrimination in recruitment
Authored By: Zainab ramzan Coventry University Abstract: Artificial intelligence (AI) included in hiring procedures has transformed hiring practices by providing […]
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CYBERBULLYING AND ONLINE HARASSMENT LEGAL REMEDIES AND LIMITATIONS
Authored By: Syed Tauheed Vidyavardhaka law College Abstract : In the digital age, cyberbullying as well as online harassment have
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The Role of Privacy Laws in the Age of Digital Surveillance
Authored By: Arya Sable Government Law College, Mumbai. Abstract This article examines the escalating prevalence of digital surveillance and its
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AN OVERVIEW OF THE HISTORICAL DEVELOPMENT AND EVOLUTION SHAPING INTERNATIONAL BUSINESS LAW AND ITS GLOBAL FRAMEWORK
Authored By: AADRITY BHATTACHARIA University of Engineering and Management Since the first ever civilization proved that be the Indus Valley
Unilateral Arbitration Clauses: Balancing Autonomy and Procedural Justice
Authored By: Hagar Ahmed Rizk Tanta University , Faculty of Law Introduction: The unilateral arbitration clause stands as one of
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Understanding the role of special courts under the prevention of money laundering(pmla)for expedited justice
Authored By: Vaishali Singh City Academy Law College, Lucknow University The Prevention of Money Laundering Act, 2002 (PMLA), was introduced
Adani Group Faces U.S. Legal Scrutiny Over Alleged Bribery in Solar Power Project
News By: Saurabh Pandey Introduction Indian conglomerate Adani Group is facing legal troubles in the United States over allegations of
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European Union’s AI Act: The World’s First Comprehensive AI Regulation
News By: Khooshi Redij The European Union (EU) has taken a significant step in regulating artificial intelligence (AI) with the
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Key Decision on Foreign Agent Laws:Case of Kobaliya and Others v. Russia
News By: Yara Khair “Kobalia and Others v. Russia” is a group of 107 applicants who argue that the Russian
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Alternative Dispute Resolution in the UK: A Comprehensive Guide
Authored By: Rooshan Saeed Introduction Alternative Dispute Resolution (ADR) is increasingly becoming a cornerstone of the legal system in the
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Legal Aspects of Non-Banking Financial Companies in India
Authored By: JABALIN SU KAN YA Junior Associate at White & Wise Law Firm Introduction Non-Banking Financial Companies (NBFCs) play
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Immigrant Rights in UK Law
Authored By: Irij Zuberi City University of London Immigration rights in the United Kingdom present a complex interplay between state
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