Digital Childhood at Risk: Addressing Legal Shortcomings in Protecting Bangladeshi Children Online
Authored By: Israt Sultana Erin Introduction The internet is now a part of children’s everyday life in Bangladesh. Children use […]
GENDER EQUALITY
Authored By: Ritika Gaidhani INTRODUCTION Gender equality refers to the state in which individuals of all genders have equal rights,
AI-Generated Works and Copyright in the UK Reframing Authorship in the Age of Machine Creativity
Authored By: Charushila Pranavi A/P Sukumaran ABSTRACT The establishment of artificial intelligence (AI) in creative fields such as literature, music,
Cooperative Federalism in India: AMyth or Reality
Authored By: Varada Shankara K Introduction Federalism is a system of government in which power is constitutionallydividedbetween a central authority
Cooperative Federalism in India: AMyth or Reality Read More »
KL V BA (Parental responsibility) [2025] EWHC 102[1]
Authored By: Priya Nayyar Queen Mary University of London KL V BA (Parental responsibility) [2025] EWHC 102 Court Name: England
KL V BA (Parental responsibility) [2025] EWHC 102[1] Read More »
ISC PROJECTS PVT. LTD. VS. STEEL AUTHORITY OF INDIA FAO(OS) (COMM) 81/2025 AND CM APPL. 25900/2025
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION In ISC Projects Private Limited v. Steel Authority of India Limited, the Delhi
Kihoto Hollohan v. Zachillhu and Others, 1992 Supp (2) SCC 651
Authored By: Arshique Rizvi Amity Law School, Amity University Patna Case Title & Citation Title: Kihoto Hollohan v. Zachillhu and
Kihoto Hollohan v. Zachillhu and Others, 1992 Supp (2) SCC 651 Read More »
Schwartz v Schwartz 1984 (4) SA 467 (A) (17 August 1984)
Authored By: Danielle Christine Bengesai University of Johannesburg SCHWARTZ V SCHWARTZ Court Name and Bench: Supreme Court of South Africa
Schwartz v Schwartz 1984 (4) SA 467 (A) (17 August 1984) Read More »
Extra contractual liability for damage caused due to car accident
Authored By: Efrata Mathewos Addis Ababa University Case Title: Extra contractual liability for damage caused due to car accident Case
Extra contractual liability for damage caused due to car accident Read More »
Vishakha and Others v. State of Rajasthan and Others (1997)
Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Case Title & Citation Full Name of the
Vishakha and Others v. State of Rajasthan and Others (1997) Read More »
DISPUTE CONCERNING DELIMITATION OF THE MARITIME BOUNDARY BETWEEN GHANA AND CÔTE D’IVOIRE IN THE ATLANTIC OCEAN.
Authored By: Owusu Danielle Seiwaa University of Ghana CASE TITLE & CITATION Full Name: Dispute Concerning Delimitation of the Maritime
Appellant/Petitioner: Mrs. Khaleda AkhtarVSRespondents/Defendants: The State
Authored By: Md. Al Nahian Bin Ratan Green University of Bangladesh Case Name Appellant/Petitioner: Mrs. Khaleda Akhtar VS Respondents/Defendants: The
Appellant/Petitioner: Mrs. Khaleda AkhtarVSRespondents/Defendants: The State Read More »