Authored By: Ntokozo Amahle Sikhakhane Eduvos Abstract The rapid advancement of Artificial Intelligence (AI) is transforming the intellectual property (IP) […]
Authored By: Prerna Shivaji Kekan New Law College, Pune Introduction For more than 160 years, the Indian Penal Code, 1860
Authored By: Abel Tulu Addis Ababa University Introduction In this essay, I attempted to examine what constitutes gender-based violence, how
Gender-Based Violence And The Legal Framework In Ethiopia Read More »
Authored By: Bhavesh Tyagi Chaudhary Charan Singh University Abstract Law and society are intrinsically linked, and this interdependence becomes particularly
SOCIOLOGY AND CRIME PREVENTION: A JURISPRUDENTIAL ANALYSIS Read More »
Authored By: Luyando Chizongo University of Lusaka ABSTRACT Zambia has invested in modern intellectual property (IP) architecture over the past
Unclogging the pipelines: Bureaucratic processes verses IP Enforcement in Zambia Read More »
Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Abstract: Section 498A of the Indian Penal Code (IPC) was
Authored By: Mahmuda Zaman Tanha University of Asia Pacific Introduction: The unprecedented killing of journalists in Gaza since October 2023
Authored By: Majoyeogbe Boluwatife Ebenezer Obafemi Awolowo University AI is currently the major buzz everywhere, with concerns of an oncoming
ARTIFICIAL INTELLIGENCE ETHICS: RISK MANAGEMENT AND FRAMEWORK Read More »
Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Abstract: Artificial intelligence (AI) is revolutionizing the legal sector,
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Authored By: Arkopala Dutta Jogesh Chandra Chaudhuri law College, University of Calcutta CASE COMMENT: Sharif Ahmad & Another v. State
Sharif Ahmad & Another v. State of Uttar Pradesh Home DepartmentSecretary (2024) Read More »
Authored By: Harpreet Kaur IMS Law College INTRODUCTION In the present world that is interlinked, the internet has become an
THE SILENT PANDEMIC: UNDERSTANDING THE GLOBAL RISE IN CYBERCRIME Read More »
Authored By: Arzoo Panjab University, Chandigarh ABSTRACT The article considers the developing concept of contempt of court in India under
CONTEMPT OF COURT IN THE AGE OF TRANSPARENCY: RETHINKING JUDICIAL IMMUNITY Read More »
