Authored By: Twinkle Jaipur National University Introduction Privacy and data protection have ascended as central pillars of modern digital governance. […]
Authored By: Abhinay Dubey ISDC (University of Allahabad) Abstract India has seen landmark judicial advances for LGBTQAI rights. In 2014,
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Authored By: UMA MUTHUKAVERI N GOVERNMENT LAW COLLEGE RAMANATHAPURAM ABSTRACT Recently I heard some news about a learning and employment
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Authored By: NEERAJA SANTHOSH REVA University Abstract This paper synthesises the principal findings and arguments from the provided document concerning
Authored By: Ritish Hans Faculty of Law, University of Delhi Introduction: The Rise of Artificial Intelligence in Legal Decision-Making Artificial
Authored By: Inayat Rehmani Glocal University Saharanpur ABSTRACT This article examines the evolving philosophy of punishment within the Indian
Authored By: Habtamu Workineh Arsi University Abstract Climate pollution represents one of the most serious global challenges of the twenty-first
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Authored By: Raji Oreoluwa Precious Osun State University ABSTRACT Medical malpractice and the protection of patient rights are important concerns
Medical Malpractice and Patient Rights in Nigeria: Legal Framework and Challenges Read More »
Authored By: Udoma, Abasiofon Udeme University of Uyo ABSTRACT This article examined Nigeria’s recent tax reforms to determine whether they
NIGERIA’S TAX REFORM AGENDA: BURDEN ON CITIZENS OR CATALYST FOR DEVELOPMENT Read More »
Authored By: Oyama Thukani University of the Western Cape Dismissals for poor work performance remain a persistent source of dispute
Authored By: Taha Yasin Mohammad Ragaey Mohammad Helmy Afify STEM High School for Boys ABSTRACT The rapid integration of autonomous
Authored By: Abdullah Al Masum Jagannath University, Dhaka Abstract This article examines the constitutionality and limits of delegated legislation in
