Authored By: Hajar Dhulqarnain Law Graduate ABSTRACT False rape allegations have life-changing implications not only for the accused but also […]
Authored By: Mudita Tiwari National Law University, Nagpur ABSTRACT In the recent times world has seen an exponential growth in
IS ARTIFICIAL INTELLIGENCE REALLY A CATALYST IN FORENSIC SCIENCE Read More »
Authored By: Enujiugha Vanessea Afe Babalola University Abstract This article examines the integration of technology into Nigeria’s legal system, analyzing
Authored By: Soohemba Agatha Aker Nigerian Law School ABSTRACT There is no disputing the importance of international law in fostering
Authored By: Ahmad Abdulrahim Parpia Strathmore University Abstract This article explores the growing legal and financial risks faced by employers
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Abstract In an era driven by digital
Authored By: Puseletso Agnes Mpeisa Abstract This article investigates the prospects of the African Union Convention on Ending Violence against
Authored By: TANISHKA RAJPUT ASIAN LAW COLLEGE Introduction Capital punishment, or the death penalty, remains one of the most controversial
Authored By: Shraddha Trivedi Indian Institute of Management,Rohtak Abstract Unlike being strictly within statutes and courtrooms, reproductive rights exist in
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Authored By: Gargi Agrawal Chandigarh group of colleges, Jhanjeri affiliated by Punjabi University, Patiala Abstract In a world hyperconnected by
Legal Recognition of Solitude: Do Single People Have Rights to Companionship Services Read More »
Authored By: Tracy Ntinyari Mbaya Jomo Kenyatta University of Agriculture and Technology (JKUAT), School of Law ABSTRACT The current US
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Authored By: Akhi Akter Nishi University Of Information Technology and Sciences (UITS) Abstract: Public violence against women is a severe
When Laws Don’t Protect Women: A Reflection on Gendered Violence in Public Spaces Read More »
