Emerging areas of law (Cyber Law)
Authored By: Shivam Chaurasiya Guru Ghasidas Vishwavidyalaya Bilaspur Chattisgarh In this evolving era of technical society, people have become increasingly […]
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Customary Law and Intestate Succession in South Africa: Substantive Equality Living Customary Law and the Ambitions of Transformative Constitutionalism
Authored By: Keatlaretse Mahlatse Mahuma Eduvos Private Institution Abstract This article aims to explore the constitutional transformation of the traditional
The Regulatory Gap in Menstrual Health: A Case for Reclassification Under South African Law
Authored By: Kgotlello University of the Western Cape Introduction: Sanitary Dignity Beyond Access Over the years, we have seen a
TRADEMARK AND DOMAIN NAME: A COMPREHENSIVE LEGAL ANALYSIS
Authored By: Rizul Sharma Maharaja Agrasen Institute of Management Studies ABSTRACT: It’s a common jurisprudence that every person has rights
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Differentiating Persistent Shadows: A Comparative Legal and Behavioral Analysis of Harassment and Stalking
Authored By: Fiza Siddhik Sayyed New Law College Ahmednagar Abstract The boundary between harassment and stalking is frequently blurred in
BEYOND PATENTS: EVALUATING DATA EXCLUSIVITY REGIMES THROUGH ACCESS TO MEDICINES AND HUMAN RIGHTS STANDARDS
Authored By: Mahalakahmi School of Excellence in Law 1.1 Introduction Data exclusivity regimes have become major obstacles to the accessibility
OPPORTUNITY TO VULNERABILITY YOUR DATA HAS NO PASSPORT
Authored By: Brandon Mxolisi Sifuba University of Fort Hare Abstract Africa is going digital, enabling the opening of new opportunities,
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Accountability and Secrecy in High Profile Prosecutees.
Authored By: Jasmine Guru Nanak Dev University Introduction The high-profile criminal cases raise strains on how to keep things confidential
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One Nation One Code: The Debate On Uniform Civil Code
Authored By: Jheel Gautam Dr Bhim Rao Ambedkar University India is a country of immense diversity-people wear different clothes, speak
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A LAYPERSON’S GUIDE TO SUBSTANTIVE AND PROCEDURAL DIMENSIONS OF CYBERCRIMES: AN ANALYSIS UNDER BHARTIYA NYAYA SANHITA.
Authored By: Khushi Bhatnagar University of Mumbai law academy At present, every field and aspect of life demands digitalization, whether
Cybercrime and Legal Challenges in India: An Analysis of the Existing Cyber Law Framework
Authored By: KASHISH KHAN RAJSHREE LAW COLLEGE Introduction The digital transformation of Indian society has fundamentally altered the way individuals
Fintech and Banking in South Africa: Should Fintech Be Classified as Banking? A Doctrinal and Regulatory Analysis
Authored By: Thandiwe Mabaso University of the Western Cape Introduction The rapid expansion of financial technology (fintech) has reshaped the