The Admissibility and Authenticity of Social Media Evidence in International War Crime Investigations
Authored By: Lesego Solane Yvonne Mokobi EDUVOS Abstract Social media and technology have changed the way international crimes are investigated […]
DEFECT LIABILITY PERIOD IN MALAYSIA: DEVELOPER SLIABILITY FOR LATENT DEFECTS IN THE SUB-SALE MARKET
Authored By: Prisheela Thavanthran National University of Malaysia (UKM) ABSTRACT This article examines the developer’s liability for latent defects in
AI in Indian Elections: Deepfakes Disinformation and the Challenge to Electoral Integrity
Authored By: Swati Singh Abhinav Education Society’s Law College, Pune Introduction Begin by placing the subject in a current, real-world
Legal Literacy and the Global Access to Justice Gap: A Comprehensive Analysis of Barriers Obligations and Reform
Authored By: Mutahira Javed University of the Punjab Abstract Legal literacy stands as one of the most critical yet overlooked
Corporation Liability for Environmental Harmv
Authored By: Khadija Munir De Montfort University Abstract Corporation activity has become a dominant factor in global economic activity and
Corporation Liability for Environmental Harmv Read More »
Exposing Greed: Whistleblowing and the Fight to Save Economies from Collapse
Authored By: Mpho Mkhonto University of South Africa Abstract The state of uprising in corruption has led to a drastic
Exposing Greed: Whistleblowing and the Fight to Save Economies from Collapse Read More »
The Role of Lay Magistrates in the Criminal Justice System: A Critical Analysis
Authored By: Solin Rasouli The University Of Law Abstract In England and Wales, lay magistrates, also referred to as Justices
The Role of Lay Magistrates in the Criminal Justice System: A Critical Analysis Read More »
Importance of Legal Awareness in Youth
Authored By: Aditi Singh IILM University, Greater Noida Introduction In todays changing world , law plays a important role in
Importance of Legal Awareness in Youth Read More »
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW
Authored By: Vishnu Vardhan .G SASTRA DEEMED TO BE UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW Read More »
CODIFICATION OF PARLIAMENTARY PRIVILEGES:- COMPARATIVE STUDY AND PROPOSAL TO REFORM
Authored By: CHARUPRIYA NIMS School Of Law, Jaipur, Rajasthan I. INTRODUCTION AND HISTORICAL EVOLUTION 1.1. Parliamentary Privilege- its conception and
CODIFICATION OF PARLIAMENTARY PRIVILEGES:- COMPARATIVE STUDY AND PROPOSAL TO REFORM Read More »
An exploration of the cause consequences and solution of regulatory fragmentation.
Authored By: Taylor Arm City St George’s University of London Introduction Digitalisation has brought forth an age of increased efficiency
An exploration of the cause consequences and solution of regulatory fragmentation. Read More »
Why Courts Cannot Go Beyond Pleadings: Judicial Guardrails in Indian Civil Litigation
Authored By: PRAJWAL G Seshadripuram Law College, Bengaluru, Karnataka State Law University. Abstract This article examines the jurisprudential and procedural
Why Courts Cannot Go Beyond Pleadings: Judicial Guardrails in Indian Civil Litigation Read More »