Authored By: Soohemba Agatha Aker Nigerian Law School ABSTRACT This article explores the legal standards governing state surveillance in the […]
Authored By: Ahmad Abdulrahim Parpia Strathmore University ABSTRACT Artificial intelligence (AI) is the “in-thing” in today’s digitalized world. However, when
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Abstract The death penalty represents the State’s
Revisiting the Death Penalty Debate in India: Retribution vs. Reform Read More »
Authored By: Oboh Daniella Chidera Babcock University “The emotional, sexual and psychological stereotyping of females begins when the doctor says
The Role of Law in Tackling Sexual and Gender-Based Violence in Nigeria Read More »
Authored By: TANISHKA RAJPUT ASIAN LAW COLLEGE Introduction In the institution of marriage, emotional bonds often overshadow financial arrangements. Yet
Property Rights of Women After Marriage and Divorce in India Read More »
Authored By: Shraddha Trivedi Indian Institute of Management Rohtak Abstract The advent of the digital era has fundamentally transformed the
Cybercrime and Digital Policing: Efficacy of the Bharatiya Nyaya Sanhita, 2023 Read More »
Authored By: Gargi Agrawal Chandigarh group of colleges, Jhanjeri affiliated by Punjabi University, Patiala Abstract Outer space, once a fantasy
Jurisdiction in Outer Space: The Lawless Frontier Read More »
Authored By: Tracy Ntinyari Mbaya Jomo Kenyatta University of Agriculture and Technology (JKUAT), School of Law ABSTRACT This Article
SUDAN: THE STATUS OF THE CURRENT CIVIL WAR Read More »
Authored By: Akhi Akter Nishi University Of Information Technology and Sciences (UITS) Abstract This article examines the ongoing threats to
Freedom of Expression and Press under Restrictive Laws in Bangladesh Read More »
Authored By: Hajar Dhulqarnain Law Graduate Introduction In an era where technology is reshaping every aspect of human existence, policing
The Legality of Predictive Policing in Nigeria: Innovation or Invasion of Rights Read More »
Authored By: Adewale Mofetoluwa Victoria Obafemi Awolowo University ABSTRACT “Globalisation is like a run way train with no control.” These
THE IMPACT OF GLOBALISATION ON INTERNATIONAL LAW Read More »
Authored By: Gabriella Van Der Maas Middlesex University Abstract This legal article will examine the legal and ethical implications of
The Legal and Ethical Issues of Jehovah’s Witnesses’ Medical Intervention in the UK Read More »
