DEATH PENALTY IN INDIA: A LEGAL AND CONSTITUTIONAL ANALYSIS
Authored By: A V Cherishma KL University Abstract The death penalty is the most severe form of punishment in the […]
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THE ROLE OF ALTERNATIVE DISPUTE RESOLUTION IN STRENGTHENING ETHIOPIA’S LEGAL FRAMEWORK
Authored By: Hermella Bogale Bahir Dar University Abstract In this article, the role of Alternative Dispute Resolution (ADR) in strengthening
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Watching the Watchers: Constitutional Restraints on Digital Surveillance in India
Authored By: Sinbo Tesfa Tasisa Addis Ababa University Abstract The expansion of digital surveillance technologies has fundamentally altered the relationship
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Does Section 172 of the Companies Act 2006 Effectively Ensure That UK Company Directors Act in Good Faith and Promote the Success of the Company
Authored By: Selina Bagiyeva City University of London Abstract: This legal article will determine whether section 172 of the Companies
Legal Issues Surrounding Virtual Property Rights in Metaverse Platforms
Authored By: Tarini Kaushik Sushant University Abstract The metaverse is a shared 3D online world where people buy virtual land,
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Freedom of Expression in the Digital Age: Analysis of Cyber Laws and Constitutional Guarantees in Uganda.
Authored By: AGABABYOONA JOEL Victoria University Kampala ABSTRACT The expansion of digital reforms has significantly reshaped the exercise of freedom
AMNESTY LAWS AND INTERNATIONAL CRIMES: ARE ETHIOPIA’S APPROACHES COMPATIBLE WITH INTERNATIONAL LAW
Authored By: Demeka Sima Biru Oda Bultum University Abstract Amnesty laws are frequently adopted by states emerging from conflict or
Can Artificial Intelligence Hold Copyright? A Legal Analysis of AI-Generated Works Under Existing Intellectual Property Frameworks.
Authored By: HARINI GOVINDASAMY GOVERNMENT LAW COLLEGE, THENI INTRODUCTION: Artificial Intelligence (AI) is increasingly reshaping creative industries, producing content that
THE TAX REASSESSMENT DILEMMA: THE INDIAN CHAPTER
Authored By: Jatin Sharma JECRC University Introduction The Income Tax is one of the most important aspects for a citizen
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DATA PRIVACY IN THE DIGITAL AGE: INCORPORATING A BALANCE BETWEEN INDIVIDUAL RIGHTS AND THE PUBLIC INTEREST
Authored By: Juwe Uzochikwa Rabin University of Nigeria, Nsukka ABSTRACT The rapid growth in technological and digital infrastructure and resources
GIG PLATFORM ECONOMY: LEGAL PROTECTION OF WORKERS UNDER THE SOCIAL SECURITY CODE 2020
Authored By: Archee Samaiya KLE Society’s Law College, Bangalore ABSTRACT In recent years, the world has witnessed an unprecedented transformation
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Fundamental but Unenforceable: Reexamining the ‘Obligations’ under Constitution of the Federal Republic of Nigeria Section 13.
Authored By: Adebayo Mo-precious Adewunmi Federal University Oye Ekiti Abstract. Nigeria’s Constitution is like a promise written boldly. Yet these