Authored By: Gungun Singh Rayat-Bahra University, Mohali, Punjab In the current global environment, the “one nation, one language, one culture” […]
Federalism and Identity Politics: Managing and Diversity and Autonomy Read More »
Authored By: Tholithemba Mazibuko University of South Africa Alzheimer’s has proved to be an incredibly mis-understood disease. In multiple countries
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Authored By: Smrutirekha Bastia Capital Law College, Bhubaneswar INTRODUCTION Terrorism has continued to be a serious threat to national security,
Terrorism and Cyber–Terrorism: Emerging Legal Challenges and State Response Read More »
Authored By: Clara Jane Mwende Gitonga Strathmore University INTRODUCTION Visualise a young child, no older than fifteen, scrolling through social
Authored By: Pratishtha Gupta Amity law school, Amity University Madhya Pradesh, Gwalior Introduction Organized crime has emerged as one of
Authored By: Okorie Ketandu Victory Maranatha University Introduction Terrorism has emerged as one of the most significant threats to national
Authored By: Md. Salmun Alam East West University Case Title: Ain-o-Salish Kendra vs Bangladesh (2011) Citation: 63 DLR (2011) 95
Ain-o-Salish Kendra vs Bangladesh (2011) Read More »
Authored By: Chitrakshi Kaushik Manipal University, Jaipur Case Name: His Holiness Kesavananda Bharati Sripadagalvaru v. State of Kerala (1973), AIR
Authored By: Kayalvizhi R Government Law College, Chengalpattu ABSTRACT The interface between international trade and environmental protection is a critical
INTERNATIONAL TRADE AND ENVIRONMENTAL PROTECTION ( WTO VS. ENVIRONMENTAL TREATIES ) Read More »
Authored By: Shivanshi Singh GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY (KCC INSTITUTE) ABSTRACT In the present era, society is rapidly moving
Cyber Law and Cybercrime in India: Challenges, Legal Framework, and the Need for Reform Read More »
Authored By: Yoga Lakshmi NUSRL, Ranchi INTRODUCTION Have you ever wondered why social media platforms like Instagram or YouTube shows
Authored By: Inam Sanda University of FortHare Abstract South Africa’s GBV bail reforms, enacted through the Criminal and Related Matters
GBV Bail Reforms in South Africa: Balancing Victim Protection and Accused Rights Read More »
