Authored By: Mansi Vashishth Government Women University, Khanpur Introduction: The article discusses the issue of overcrowding in Indian prisons, highlighting […]
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Authored By: Mansi Vashishth Government Women University, Khanpur COURT: Supreme Court of India CITATIONS: 1970 AIR 564, 1970 SCR (3)
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Authored By: Sidra Zaman University of Sindh, Jamshoro, Pakistan INTRODUCTION The State v/s Dosso was a landmark case in Pakistan’s
Authored By: Rupali Mathur Currently working as an Advocate. Abstract The swift growth of digital trade in India has created
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Authored By: NUR HANAN AQILAH BINTI TAJUL ASHIKIN Islamic Science University of Malaysia (USIM) This article examines Malaysia’s legal framework
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Authored By: Ezeh Peace Chinonso University of Nigeria Enugu Campus ABSTRACT Adolescents’ sexual and reproductive rights are fundamental to their
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Authored By: Nadine Hesham Ain shames Abstract Artificial Intelligence (AI) lead to new Cybercrimes and enabling offenses such as automated
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Authored By: Favour Vincent Udoh University of Uyo, Nigeria INTRODUCTION The evolution of artificial intelligence has become rampant and is
GENERATIVE AI AND COPYRIGHT: ISSUES ARISING Read More »
Authored By: Lambert Divine-Gift Boma Afe Babalola University Abstract The Nigerian Criminal Justice System, envisioned as a structured path to
Authored By: Arya Sable Government Law College, Mumbai. Democratizing the Market: How SEBI’s Evolving Regulations Empower and Protect India’s Retail
Evolution of the Derivatives Market in India: Legal Frameworks & Supporting Growth Read More »
Authored By: kiara motoomull Humans and non-humans arguably have one thing in common is that they are living entities. With
How strong are natural laws? A timeless principle in an ever-evolving legal world Read More »
Authored By: Harshit Sharma Maharaja Agrasen Institute of Management Studies In a world buzzing with new ideas and inventions, it’s
The Patent Shield: Protecting Inventions and Driving Progress Read More »
