Environmental concerns of India before and after Environment Protection Act 1986 Semusi Datta.
Authored By: Semusi Datta Brainware University, Barasat , West Bengal ABSTRACT Environment is a very precious thing for any living […]
Passing off in the Digital Age: Legal Challenges in E-commerce and Social media
Authored By: Chukwuemeka Anointing Godwin University of Nigeria, Nsukka Introduction In general, passing off aims at protecting goodwill of businesses
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Nepotism Discrimination and the Law.
Authored By: Zinhle Shayi University of South Africa Title Nepotism, Discrimination, and the Law. Abstract Nepotism and discrimination are pervasive
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The New Constitutionalists Transformation of Political Resistance: The Legal Implications of Gen Z–Led Movements Confronting Tyranny and State Violence
Authored By: Latta Hussein Abdalla University of Nairobi Abstract This article examines the transformative impact of Generation Z-led movements on
ANALYZING INDIA’S EVOLVING FRAMEWORK FOR DATA PRIVACY AND PROTECTION
Authored By: Tanvir Uddin Molla Shyambazar Law College ABSTRACT : This paper examines the evolution of data privacy and protection
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The Clash of Content: Intellectual Property Rights and the Rise of YouTube Copyright Controversies
Authored By: Bhavika Khetrapal S.S. Khanna Girls’ Degree College, University of Allahabad Introduction In the contemporary digital age, ownership has
Climate Changes and Marginalized Communities
Authored By: Vishnu Vardhan G SASTRA DEEMED TO BE UNIVERSITY Abstract Climate change is a critical global issue affecting marginalized
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UNDERSTANDING THE SEPARABILITY PRINCIPLE ITS SCOPE PRACTICAL USE AND KEY CONCERNS
Authored By: BIYINZIKA JAEL KAKULIRA Disputes are bound to happen in business and arbitration is one way that has been
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Sign Language as official language in South Africa
Authored By: Mbalenhle University of South Africa INTRODUCTION On 19 July 2023, South African Sign Language (“SASL”) was formally recognised
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Presumption of Innocence Through Liberty: Why Custodial Detention Before Conviction Must Remain Exceptional
Authored By: Shaurya Pratap Shishodia Law College Dehradun, Uttaranchal University Overview The principle that “bail is a matter of right
AI IN THE HIRING AND HR DECISIONS: DISCRIMINATION RISKS UNDERTHE EQUALITY ACT 2010
Authored By: Lamisha Hasan ABSTRACT Artificial intelligence (AI) is heavily used in recruitment and HR decision making; however, it exhibits
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THE RISE OF DIGITAL IMMIGRATION SYSTEMS: LEGAL CHALLENGES AND OPPORTUNITIES
Authored By: Nitya Ramachandran Government Law College, Coimbatore ABSTRACT In the last ten years, states and international organisations have made
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