![Paradiso and Campanelli[1] v. Italy and the Impact on Cross-Border Surrogacy](https://recordoflaw.in/wp-content/uploads/2025/07/ChatGPT-Image-Jul-21-2025-11_27_51-PM.png)
Authored By: Sapnarao Sharma University of Aberdeen Abstract This article examines the case of Paradiso and Campanelli v. Italy and […]
Paradiso and Campanelli[1] v. Italy and the Impact on Cross-Border Surrogacy Read More »
Authored By: MADHAV MALHOTRA SYMBIOSIS LAW SCHOOL, NOIDA Introduction Due diligence on mergers and acquisitions is a critical safety step
Authored By: Opeyemi Tunde-Ayinuola Obafemi Awolowo University Abstract The implementation of mandatory ESG disclosures presents a critical regulatory shift for
Authored By: Mmesomachukwu Cynthia Ndubueze-Nduka University of Benin, Nigeria. ABSTRACT Nearly 70 years ago, a symposium at Dartmouth College launched
THE LAW AND ETHICS OF ARTIFICIAL INTELLIGENCE IN Read More »
Authored By: Khayra Rashid Middlesex University Dubai Abstract: This article examines legal systems that exist worldwide and the persistent, and
Legal Recognition of Marital Rape: A Call for Reform Read More »
Authored By: Cynthia Nwamaka Ibor Ebonyi State University, Nigeria. INTRODUCTION Globally, the quest for inclusive societies has led to a
Authored By: Nwachukwu Favour Chiamaka Enugu State University of Science and Technology, Nigeria. ABSTRACT Reflecting on contemporary Nigerian society reveals
REEXAMINING JUDICIAL AUTONOMY IN NIGERIA: A PANACEA FOR EFFECTIVE JUSTICE DELIVERY Read More »
Authored By: YASHI TRIPATHI Chanakya National Law University Abstract The Digital Personal Data Protection Act, 2023 (DPDP Act), marks India’s
Authored By: NANDANA B S GOVERNMENT LAW COLLEGE, THIRUVANANTHAPURAM ABSTRACT The year 2025 didn’t merely turn a page in the
Terror, Talks, and Trade: A Deep-dive into the India-Pakistan Armed Conflict 2025 Read More »
Authored By: Wajiha Ali Namazi Keshav Memorial College of Law Abstract This article is all about identifying the workings of
Jail: What kind of place? And its challenges Read More »
Authored By: Nandani kumari Usha Martin University Angara Ranchi Jharkhand Abstract
The Death Penalty: Retribution vs. Rehabilitation Read More »
Authored By: Sina Yigzaw Demssie Addis Ababa University Introduction We now live in a world where war is no longer
The Rising Threat of Lawfare: When the Law Becomes a Weapon of War Read More »
