Authored By: Shreyas Rastogi ICFAI UNIVERSITY DEHRADUN Introduction “If I take leave during my period, I lose ₹300 that day. […]
Invisible Bleeding: The Case for Menstrual Leave in India’s Informal Labour Sector Read More »
Authored By: Maryam Samira Khan SOAS, University Of London Abstract Drawing on colonial and postcolonial court records, legislative texts, and
Authored By: Oladosu Praise Rereloluwa University of Lagos Abstract This paper critically examines the legal and policy frameworks financing tertiary
Authored By: Aryan Raj National Forensic Sciences University Delhi Abstract Corporate Social Responsibility (CSR) Policy has evolved from a charitable
Corporate Social Responsibility (CSR) :Development or Challenges Aryan Raj Read More »
Authored By: Kumkum Mahzabin London College of Legal Studies (South) Abstract Artificial intelligence and internet technologies have transformed the Indian
Authored By: Swaroop Rajpurohit Law College Degradun, Uttaranchal University ABSTRACT The Real Estate (Regulation and Development) Act, 2016 was enacted
Delay in Possession and Compensation under RERA: Adequacy and Enforcement Challenges Read More »
Authored By: Nahot Girma Addis Ababa University INTRODUCTION In the 21st century technological advancements in education have completely reshaped the
Assessing the Impact of Technological Advancement on Legal Education in Ethiopia Read More »
Authored By: Heba Jawed South Asian University Abstract In April 2025, the Supreme Court of India oversaw an important decision
Authored By: Sindisiwe Mkhono University of Fort Hare Abstract In the ongoing case of Ms A Mengo v Judge President
Authored By: Nneoma Evuleocha Williams UNISA Abstract This article explores the intersection between customary marriages—a deeply rooted cultural practice in
Customary Marriages and the Right to Equality in South Africa Read More »
Authored By: Piyush Kumar Lloyd School of Law Abstract International Maritime Law is the cornerstone for regulating the sea and
International Maritime Law: Socio-Legal and Contemporary Issue Read More »
Authored By: Yadlapalli Yagnyashree College of Law For Women AMS ABSTRACT In India, dowry death continues to be one of
DOWRY DEATHS IN INDIA: A LAW RECOGNIZED, A JUSTICE DENIED Read More »
