Authored By: Sneha Sharma Himachal Pradesh National Law University, Shimla ABSTRACT Victim-centric justice is a transformative concept in criminal law […]
Victim-Centric Justice in India: Bridging the Gap Between Rhetoric and Reality Read More »
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University Introduction The doctrine of the Rule of Law is
A legal Perspective on the Doctrine of Rule of Law Read More »
Authored By: Chiamaka Mmesoma Nwokolo Enugu State University of Science and Technology Prima facie, one might be led to believe
Authored By: Amenen Emmanuel Nakadel Egerton University Introduction Same sex relations have raised a lot of questions around the world
Same Sex Relations: Recent Developments Read More »
Authored By: Ayushman Singh Tomar SVKM’s NMIMS School of Law KEYWORDS Cross-Border Insolvency, Modified Universalism, Territorialism, UNCITRAL Model Law, Centre
Authored By: Ahmad Hassan University of the Punjab INTRODUCTION Digital evidence has not simply augmented international criminal investigations; it has
THE LAW OF DIGITAL EVIDENCE IN INTERNATIONAL CRIMINAL PROCEEDINGS Read More »
Authored By: Edwongu Lekos Odidi Uganda Christian University ABSTRACT The application of the feminist legal theory has brought about conflict
Authored By: Yoanna Koleva ABSTRACT Artificial intelligence (AI) is reshaping global governance, human rights protections, and the moral foundations of
CROSS-BORDER LEGAL ANALYSIS: HUMAN RIGHTS MORAL FOUNDATIONS AND AI REGULATIONS Read More »
Authored By: Mohamed Mubeen S Chennai Dr Ambedkar Government Law College, Pattaraiperupudur Abstract Arbitration has become a cornerstone of modern
Authored By: MOHAMED MOSTAFA NAGIEB Faculty of Law Fayoum University Abstract This article evaluates the transformative impact of Artificial Intelligence
Authored By: Nikita Shree Symbiosis Law School Hyderabad Introduction Indian marriage has always been viewed not as a contractual relationship
Marital Rape Exception in India: Constitutional Validity vs Cultural Reality Read More »
Authored By:Signs Tenidolaoluwa ARIYO Obafemi Awolowo University, Osun State, Nigeria ABSTRACT Nigeria retains the death penalty as a form of
