Lok Adalats in India: A Comprehensive Analysis of their Role inFacilitating Speedy Justice
Authored By: HARSHVARDHAN SOA National Institute Of Law Bhubaneswar ABSTRACT The purpose of this study is to perform a thorough […]
Uniform Civil Code: Balancing Equality and Religious Freedom
Authored By: Nishu Singh Meerut college, Chaudhary charan Singh University Abstract The debate surrounding the Uniform Civil Code (UCC) remains
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Reviewing the presumption of innocence: the shifting burden of proof onterrorism prosecution
Authored By: Liya Ayele Assefa Addis Ababa University Abstract It is a well known fact that the corn stone of
AN ANALYSIS OF THE POSITION OF WOMEN IN THE GAME OF PROPERTY RIGHTS IN AFRICA THROUGH OUT HISTORY
Authored By: Leanne Haika Muondo UNIVERSITY OF NAIROBI ABSTRUCT Despite having numerous provisions for the freedom from discrimination in property
NEW EPOCH OF SECURITY: CYBERSECURITY AT THE GLOBAL LEVEL
Authored By: Manaswini Balugam AMS Law College, Osmania University ABSTRACT This article compares and analyzes the evolving nexus of cybersecurity
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Misuse of Power
Authored By: SOBIA NEELOFAR University of Kashmir, Kashmir Law College Introduction Power is meant to serve the people, not to
Doctrine of Reasonable Classification under Article 14:From Legitimate Classification to Anti-Arbitrariness
Authored By: ARSHAD ANSARI JHARKHAND RAI UNIVERSITY Abstract Article 14 of the Indian Constitution, guaranteeing the right to equality, has
Regulating the Machine: The Need for Ethical Frameworks Governing AI Use in Legal Proceedings
Authored By: Mandisa Mthembu University of KwaZulu Natal Abstract This article examines how Artificial Intelligence (AI) has made significant inroads
Understanding Kenya’s Computer Misuseand Cybercrimes (Amendment) Bill 2024
Authored By: Nurdin Hassan University of Nairobi ABSTRACT Kenya’s Compu ter Misuse and Cybercrimes (Amendment) Bill, 2024 seeks to modernise
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Patients Data Privacy in Nigeria’s Telemedicine: Legal challenges and Pathsto Reform
Authored By: Deborah Okeke Nnamdi Azikwe University Abstract Imagine a world where access to a doctor is just a tap
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D. Saibaba vs The Bar Council of India (2003)
Authored By: Owais Malik DES Shri Navalmal Firodia Law College, Pune Case Title & Citation D. Saibaba v. Bar Council
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JUDICIARY INEFFICIENCY IN NIGERIA: THE WAY FORWARD
Authored By: Anoghena Ogiogwa University of Lagos Musa Ibrahim, a petty trader lost his only source of income when a
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