MISUSE OF WOMEN CENTRIC LAWS: A RISING TREND
Authored By: Zaid Ali Aligarh Muslim University ABSTRACT The women were deprived from their rights and freedom from a late […]
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The Evolution of Digital Privacy Laws in India: Challenges and Reforms
Authored By: Utkarsh Kumar Dr. Dy Patil Law College Pune Abstract In today’s digital world, where data is collected and
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Death Penalty in India: Justice, Deterrence, or Vengeance?
Authored By: Shinjinee Dasgupta Heritage Law College Abstract The death penalty in India has long been a contentious issue, oscillating
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Deepfakes and the Law: Addressing Legal Accountability for AI-Generated Misinformation
Authored By: Kadambari Manojkumar Sonawane Kadambari Manojkumar Sonawane Abstract “Who is legally responsible for the damage caused by AI-generated Misinformation
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The Environmental Modification Convention: Revisiting the Treaty for Contemporary Climate Engineering Governance
Authored By: Somya Mittal University Institute of Legal Studies, Panjab University, Chandigarh Abstract As the climate crisis worsens, climate engineering
A Constitutional and Delictual Analysisunder South African Law
Authored By: Sriya Dwarikapersadh IIE Varsity College (Emeris) Abstract This article will focus on the legal accountability of the South
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Board Directors’ Remuneration in Ethiopian Non-Financial Share Companies: Legal and Institutional Frame Work
Authored By: Mahlet Assefa Bekele Addis Ababa University Abstract This article examines the remuneration of boards of directors in non-financial
AI as a Catalyst for Judicial Modernization in India: Revolutionizing theJudiciary through Technology
Authored By: Isha Sameer Upadhyay KES’ Shri Jayantilal H. Patel Law College, University of Mumbai Abstract: This article narrates the
Recognising LGBTQ community rights as human rights: a case for mandatory legalprotection of equality rights under international law.
Authored By: Gift Portia Mamba University of Forthare INTRODUCTION The term “LGBTQ+” is an umbrella concept embracing individuals of diverse
Deepfakes and Digital Evidences: A New Challenge to the Indian Judiciary
Authored By: Anshuman Singh Faculty of Law,University of Allahabad Abstract The rapid advancement of technology and artificial intelligence has brought
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Legal Recognition of LGBTQIA’s+ Rights in India: A Journey So Far
Authored By: Tanvi Firodiya ILS Law College LGBTQIA is an acronym that stands for Lesbian,Gay, Bisexual, Transgender, Queer, Intersex and
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THE DUAL PATH TO PROTECTION: PATENT AND UTILITY MODEL IN KENYA
Authored By: Purity Kangai Nkoyai Kenya School of law Abstract This paper examines the dual protection scheme of technological innovation
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