Decriminalisation of Consensual Adolescent Relationships under the POCSO Act: A Critical Judicial Study.
Authored By: Bhumika K.V K.VCmr School of Legal Studies ABSTRACT The Protection of Children from Sexual Offences Act, 2012 (POCSO […]
THE LEGAL FRAMEWORK AND STATUTORY DEVELOPMENT OF ALTERNATIVE DISPUTE RESOLUTION (ADR) MECHANISMS IN INDIA.
Authored By: Janvi Goyal Manipal University Jaipur Alternative Dispute Resolution (ADR) has emerged as a vital mechanism for reducing the
SEXUAL HARASSMENT AT WORKPLACE
Authored By:Riya Pramod Dhawale ILS Law College, Pune INTRODUCTION Fear of sexual harassment is the biggest barrier between women and
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Aravalli Hills Definition by MoEFCC: Legal and Environmental Analysis
Authored By: Ansh Mehrotra APS UNIVERSITY Introduction & Definition of Aravalli Hills The Aravalli Hills are an ancient mountain
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Aviation Safety Consumer Rights and Regulatory Accountability: The IndiGo Airlines Crisis Revisited
Authored By: Simarpreet Kaur Abstract The December 2025 operational crisis of IndiGo Airlines marked one of the most disruptive episodes
Immigration Control Legal Certainty and Protection of Legal Migrants in the UK: Tensions Between Restrictive Policy Reform and Established Legal Principles.
Authored By: MD Tajul Islam The University of law Abstract A recent immigration changes in the United Kingdom reflect a
Why Legal Aid in Nigeria Fails the Poor: Bridging the Gap Between Law And Reality.
Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University | Legal Research Intern, Record of Law Abstract Despite the enactment
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The implications of Declaring Gender Based Violence a ‘National disaster’ for the South African Legal system.
Authored By: Alusani Audrey Mbedzi Abstract This article dives into the systemic and legal implications experienced as a result of
Socio-Economic Rights under the South African Constitution: State Responsibilities and the Function of Available Resources.
Authored By: Amahle Msomi University of Zululand Abstract: The South African Constitution, in particular sections 26 and 27, which guarantee
WHEN CLIMATE COMMITMENTS FAIL: THE LEGALACCOUNTABILITY GAP BETWEEN NDCS AND HUMANITARIAN CRISES
Authored By: BRITNEY VUSHA AMUGUNE Kenyatta University School of Law Parklands Campus I. Introduction By the close of COP30 in
The Legal Battle Over “Surprise” Medical Billing ( No Surprises Act Implementation )
Authored By: NWACHUKWU ESTHER ONYINYECHI UNIVERSITY OF NIGERIA NSUKKA, ENUGU CAMPUS. This Article is an overview of the phenomenon of
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Freedom of Speech V. Hate Speech- Striking a Constitutional balance in India
Authored By: Prisha Dhimmer Bharti Vidyapeeth, New Law College, Pune Abstract The intersection of the Right to Freedom of Speech
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