Authored By: Maletsepe Sehoana University of the Witwatersrand Abstract South Africa’s Constitutional framework has fundamentally transformed the development and application […]
Authored By: Hitakshi Rathore Sage University Abstract The media is often described as the fourth pillar of democracy, responsible for
MEDIA TRIAL IN INDIA AND ITS IMPACT ON FAIR TRIAL Read More »
Authored By: Rashneet Kaur Apex University, Jaipur Abstract Justice is conventionally symbolized as blind and impartial, immune to considerations of
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Authored By: Meenali Yadav Lucknow Law College Abstract India has a long history, from the Indus Valley civilization to British
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Authored By: Rupal Barjatya Symbiosis Law School, Pune ABSTRACT The proliferation of social media platforms has coincided with a disturbing
Authored By: Lavanya Prakash Bharati Vidyapeeth, New law College, Pune Maharashtra Abstract: – Sanchar Saathi is a government portal designed
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Authored By: Mbali Mchunu Varsity College Abstract The South African legal framework aims to ensure consumer protection; however, the rise
Authored By: Tanmay Sherekar Vishwakarma University Abstract The enactment of the Digital Personal Data Protection Act, 2023 signifies a major
Authored By: Siphesihle Tokwe University of Fort Hare Abstract South Africa’s criminal justice system is undergoing accelerated transformation as digital
Authored By: Yashsvi Singh Lloyd School of Law Abstract Domestic violence is still a major problem that is widely spread
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Authored By: Somya Agarwal Nirma University Law Marital rape is a concept which implies an act of sexual intercourse without
WHY MARITAL RAPE SHOULD CRIMINALIZED Read More »
Authored By: Shrimayi Iyer Nmims’s Kirit. P. Mehta School of Law, Mumbai INTRODUCTION The relationship between sport and labour law
LABOUR LAW AND ATHLETE STATUS Read More »
