Authored By: Daisy Wagaba Uganda Christian University Abstract As Uganda embraces digital transformation, the collection and processing of personal data […]
Authored By: Devanshi Mehta Loreto College, University of Calcutta (Recent Graduate) Abstract This article examines whether the 1951 Convention Relating
Authored By: Lesego Motloenya Boston City Campus Business College INTRODUCTION The weight of responsibility that comes with bringing legal action
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Authored By: Coventry University Coventry University The concept of “quiet firing” has gained increasing attention within contemporary employment discourse. Although
Authored By: Gibran Akidah Wanje University of Nairobi Introduction In Kenya, Climate change has transitioned from an environmental concern to
Authored By: NEERAJA SANTHOSH REVA University Introduction A trademark is a distinctive sign that identifies the source of goods or
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Authored By: Rabiya Parveen Law Centre-II, University of Delhi Abstract One of the most disputed constitutional issues in India is
Criminalisation vs Regulation: Can Constitutional Law in India Regulate Marital Rape Read More »
Authored By: Rishi Patel University of Leicester Introduction Artificial Intelligence (AI) is no longer confined to theoretical discourse or experimental
Authored By: Liyabona Ncokomela University of Fort Hare Introduction The Constitutional Right of Access to Courts in South African Civil
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Authored By: Zainab Iqbal Husain Pakistan College of Law Introduction Pakistan’s constitutional history is repeatedly interrupted by extra-constitutional transitions, and
Authored By: SHREYA S SASTRA DEEMED UNIVERSITY, THANJAVUR Abstract Live-in relationships represent a significant transformation in India’s socio-legal landscape, challenging
Authored By: Vijay laxmi D Symbiosis School for Liberal Arts In India, the laws concerning adoption derive from a combination
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