Authored By: Divya Choudhary Manipal University Jaipur ABSTRACT Nowadays, forensic evidence has significant importance in India’s criminal justice system in […]
FALSE FORENSIC EVIDENCE AND WRONGFUL CONVICTIONS IN INDIA: GAP IN THE BNSS Read More »
Authored By: Shreya Amity Law School, Amity University Noida, Uttar Pradesh Abstract The presumption of innocence constitutes a foundational principle
Authored By: S. Sowjanya Sai Vel Tech School of Law ABSTRACT “The healing of young minds is the foundation of
Reforming Juvenile Justice: Legal Recognition of Psychological Trauma in Children Read More »
Authored By: Sweta Manipal University Jaipur Abstract Air pollution has emerged as one of the most critical environmental challenges of
AIR POLUTION AND THE PRIZE WE PAY Read More »
Authored By: Nomfundo Mtungwa Abstract In the US, cybercrimes have caused losses of billions of dollars and unstable economic security.
The U.S Cybercrime Crisis: Billions Lost and Laws Struggling to keep up Read More »
Authored By: Krishna Priya VR Government Law College,Thiruvananthapuram, Kerala Introduction India is regarded as the world’s most populated country. In
Access to Free Legal Aid; Its Significance in India Read More »
Authored By: Shalini Yaduwansh NMIMS CHANDIGARH INTRODUCTION Labour and Employment Laws are an important area of legal regulation, designed to
AN ANALYTICAL STUDY OF LABOUR AND EMPLOYMENT LAWS IN INDIA Read More »
Authored By: Geetanjali Dikshit Modi Law College, Kota Abstract In the era of advancement, which has led to vast challenges
The Threat of Deepfakes in India: Legal Short Comings Challenges and Future Directions Read More »
Authored By: Aashish Gupta Manipal University Jaipur It is in the nature of human being to do socialize with other,
Facial Recognition in Public Places: Is It In Compliance With Article 21 Read More »
