Virtual Rape in the Metaverse
Authored By: Tapur Usha Martin University, Ranchi, Jharkhand Abstract The metaverse is a digital realm that comprises virtual and physical […]
Virtual Rape in the Metaverse Read More »
Maritime Arbitration in India: Evolving Standards and Enforcement Hurdles.
Authored By: Diya Kailash Anam DY PATIL DEEMED TO BE UNIVERSITY, SCHOOL OF LAW, NAVI MUMBAI Abstract- Maritime arbitration has
Maritime Arbitration in India: Evolving Standards and Enforcement Hurdles. Read More »
Generative Artificial Intelligence and Intellectual Property Management
Authored By: Snegugu Bhengu University of Cape Town Abstract: This is an analytical legal article. It evaluates the relationship between
Generative Artificial Intelligence and Intellectual Property Management Read More »
In Re Presidential Reference: The Third Judge Case 1988
Authored By: Kamal Kumar Mishra Symbiosis international University pune, Symbiosis Law School NOIDA campus Introduction The Special Reference No. 1
In Re Presidential Reference: The Third Judge Case 1988 Read More »
Balancing Platform Power and Free Expression: A Competition-Informed Analysis of India’s Social Media Intermediary Regulation
Authored By: Rasika Pitale Maharashtra National Law University, Nagpur. Abstract India’s intermediary regulation framework, governed by the IT Act, 2000
Neuroprivacy and Brain Data: The Next Frontier of Fundamental Rights
Authored By: Aishwarya Mody University Of Science And Technology, Lakshmangarh 1.Introduction Advances in neurotechnology promise transformative improvements in medicine, communication,
Neuroprivacy and Brain Data: The Next Frontier of Fundamental Rights Read More »
Systemic Failures in Prosecuting Sexual Abuse: Inconsistency Bias Eroding PublicTrust and Victims’ Unseen Suffering.
Authored By: Sibongakonke Ntsele University of fort hare Abstract South Africa’s justice system grapples with systematic failures in prosecuting sexual
FEDERALISM UNDER THE INDIAN CONSTITUTION: A TUSSLE BETWEEN UNION AND THE STATES
Authored By: Palak Rastogi Faculty of Law, Banaras Hindu University INTRODUCTION Dr. B.R. Ambedkar, the Chairman of the Drafting committee,
FEDERALISM UNDER THE INDIAN CONSTITUTION: A TUSSLE BETWEEN UNION AND THE STATES Read More »
Balancing Innovation and Access: An Analysis of Compulsory Licensing under Indian Patent Law
Authored By: Deekshith Saresh Eyyani ABSTRACT Compulsory licensing represents one of the most debated mechanisms within patent law, aimed at
From Vishaka to POSH: Workplace Sexual Harassment Laws in India
Authored By: Aditi sharma Maharaja Ganga Singh University, Bikaner (Rajasthan) Introduction Sexual harassment at the workplace is not just a
From Vishaka to POSH: Workplace Sexual Harassment Laws in India Read More »
Climate Change Internal Displacement and the Right to Life: Assessing India’s Legal Framework
Authored By: Anubhab Sen Brainware University Abstract: – Climate change is increasingly a major cause of internal displacement in India,
MARITAL RAPE IN INDIA: A CONSTITUTIONAL ANOMALY IN THE AGE OF CONSENT
Authored By: T. Sparsha College of Law for Women, AMS Abstract Consent forms the core of modern criminal jurisprudence, especially
MARITAL RAPE IN INDIA: A CONSTITUTIONAL ANOMALY IN THE AGE OF CONSENT Read More »