Authored By: Devyani Suryawanshi Manikchand Pahade Law College Aurangabad Abstract In India, freedom of speech is a fundamental right, but […]
Authored By: Nur-E-Jannat Siddiquee American International University Bangladesh (AIUB) Abstract The World Trade Organization faces an unprecedented legitimacy crisis that
WTO Reform and the Future of Global Trade: Can Multilateralism Survive the Crisis Read More »
Authored By: RIHAASH T Saveetha School Of Law, SIMATS ABSTRACT The fast growth of technology has caused issues for courts
Authored By: Yamkela Boqo University of South Africa Abstract Fraud continues to jeopardize South Africa’s economic development, public trust, and institutional
Fraud Prevention in South Africa: Are Current Legal Frameworks Fit for Purpose Read More »
Authored By: Giridhar Panuganti GSKM Law College, Rajamahendravaram Introduction: Machines Judging Merit Artificial Intelligence (AI) is now part of the
When Lines of Code Decide Your Fate: Legal and Ethical Risks of Algorithmic Promot Read More »
Authored By: Pragya Paromita Mitra Sister Nivedita University Introduction Marriage has been a cornerstone of societies across the globe for
Homosexual Marriage in India: A Definitive Overview Read More »
Authored By: Swaraj Ruke Government Law College, Mumbai Abstract: This article tries to analyse the legal debate over worker classification
The Gig Economy and India’s Evolving Labour Law: A Legal Quagmire Read More »
Authored By: Vaishnavi Gokul Annasaram ICFAI LAW SCHOOL HYDERABAD ABSTRACT The rise of Legal Technology has changed the way of
Authored By: Mohammad Sahil Aligarh Muslim University Abstract In India, the burgeoning AI sector, projected to contribute $957 billion
AI & It’s Limits of Legal Liability in India and Abroad Read More »
Authored By: Mohammad Sahil Aligarh Muslim University Case Title & Citation The name of this Famous case is Minerva Mills
Minerva Mill Ltd & Ors. V. Union of India & Ors AIR 1980 SC 1789 Read More »
Authored By: Yonas Wondaferew Menilshewa ABSTRACT This study investigates the jurisdictional challenges associated with the implementation of the COMESA
Authored By: Yonas Wondaferew Menilshewa Japan- Taxes on Alcoholic Beverages (European Communities, Canada, and the United States Vs Japan [1996]
