Authored By: VARSHINI V S GOVERNMENT LAW COLLEGE, COIMBATORE (TNDALU) ABSTRACT: Artificial Intelligence (AI) has introduced significant challenges to India’s […]
Authored By: Pratyaksh Sharma Christ Deemed To Be University, Delhi Ncr Abstract Justice K.S. Puttaswamy v Union of India1 has
Authored By: Bhavesh Tyagi Chaudhary Charan Singh University ABSTRACT Hindu women’s inheritance rights in India have evolved significantly since the
Authored By: Luyando Chizongo University of Lusaka ABSTRACT This article examines the challenges creatives in Zambia face in accessing justice
ACCESS DENIED: THE BARRIERS TO ZAMBIA’S CREATIVES Read More »
Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Abstract: This article analyses the significant 2025 Supreme Court ruling
Authored By: Mahmuda Zaman Tanha University of Asia Pacific Introduction : The Gaza Strip is facing one of the most
The Gaza Famine: A Brutal Manifestation of Global Human Rights Failures Read More »
Authored By: Majoyeogbe Boluwatife Ebenezer Obafemi Awolowo University ABSTRACT The startup ecosystem in Nigeria has experienced a exponential growth in
A CRITICAL EVALUATION OF THE NIGERIA STARTUP ACT 2022: STRENGTHS AND WEAKNESSES Read More »
Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Abstract: The death sentence is a contentious issue in
Does The Death Penalty Effectively Deter Crime? Rehabilitation VS Retribution Read More »
Authored By: Harpreet Kaur IMS Law College ABSTRACT By leaving all the socio – economic and cultural norms and boundaries,
Behind Closed Doors: The Escalation of Domestic Violence in Modern Times Read More »
Authored By: Arzoo Panjab University, Chandigarh ABSTRACT Surrogacy is a good way for people who do not have their own
SURROGACY LAWS – PROTECTING RIGHTS OF THE CHILD, SURROGATE AND INTENDED PARENTS Read More »
Authored By: Prisha Verma New Law College, Pune The debate surrounding the right to die and euthanasia remains one of
RECONSTRUCTING THE RIGHT TO DIE: LEGAL AND ETHICAL PERSPECTIVES ON EUTHANASIA IN INDIA Read More »
Authored By: Ivry Choo Jing Ying Multimedia University Melaka Campus Abstract This article explores the scope of a teacher’s duty
In Loco Parentis: Teacher’s Duty of Care and Negligence in Malaysian Schools Read More »
