Authored By: NEERAJA SANTHOSH REVA University Abstract Trademark law in India plays a vital role in safeguarding commercial identity, protecting […]
Celebrating Rights and Trademark Law in India Read More »
Authored By: Aanchal Garg Law center 2, faculty of law, University of Delhi Abstract ASEAN’s rapidly growing digital economy underscores
ASEAN Countries and Consumer Legal Frameworks Read More »
Authored By: Thapelo Mabela University of Fort Hare Abstract South African laws aim to protect human rights; however, the emergence
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Authored By: Clinton Luvii Wics Abstract India’s rapidly expanding digital economy has prompted a fundamental shift in its regulatory framework.
Digital and Tech Regulations in India:Navigating Innovation and Compliance Read More »
Authored By: Akshata Rajendra Patole HVPS College of Law (Affiliated to University of Mumbai) INTRODUCTION The concept of preventive detention
PREVENTIVE DETENTION LAWS IN INDIA: SCOPE SAFEGUARDS AND JUDICIAL APPROACH Read More »
Authored By: Sudiksha Pandey Law center 2 faculty of law University of Delhi Abstract: This article captures the recent judgement
Authored By: Rubijit Saha Gitarattan International Business School affiliated with GGSIPU ABSTRACT The practice of dowry persists across socioeconomic classes
DOWRY AS A SOCIAL EVIL IN INDIAN SOCIETY Read More »
Authored By: Natalia Monika Loboda University of law The International Football Association Board (IFAB), the autonomous entity governing the Laws
New Laws within International Football Read More »
Authored By: Phumelele Mandisa Masondo Parul University ABSTRACT SOUTH AFRICA -FORMALLY CRIMINALIZED MARITAL RAPE IN 1993 (PREVENTION OF FAMILY VIOLATION
A SHARED CRISIS OF GBV AND THE SANCTITY OF A HOME Read More »
Authored By: Gugulethu Zamashenge Nyembe University of Johannesburg Abstract The issue of child abduction is a legal and social challenge
CHILD ABDUCTION IN SOUTH AFRICA AND INTERNATIONAL LAW: A LEGAL PERSPECTIVE Read More »
Authored By: Joseph Thabo Maluleke University of Free State Abstract In South Africa’s criminal justice system, prosecutors hold considerable influence
Authored By: Lathika Sri P Government Law College Coimbatore Abstract The principle that “bail is the rule and jail is
Bail as a Rule and Jail as an Exception: A Constitutional Myth orJudicial Reality Read More »
