Authored By: Maake Rector Khutso University of Fort Hare Abstract The legacy of colonial and apartheid land dispossession is a […]
Authored By: Yash Todi Bennett University Abstract The Motor Vehicles Act, 1988 serves as the statutory cornerstone for compensating victims
Authored By: Nafeesah Rahman SOAS, University of London Introduction In January 2023, the High Court of England and Wales was
Parental Alienation in Family Courts: Towards an Evidence-Based Approach in English Law Read More »
Authored By: Anamaya S P The Kerala Law Academy Law College Introduction Data has been established as an extremely valuable
Authored By: Maanya Chowdhary Vivekananda Institute of Professional Studies-TC ABSTRACT This article examines the evolution of SEBI’s regulatory framework governing
Authored By: Arti Sharma Sri Sathya Sai Law College For Women Bhopal ISSUE & RISK Clause Issue / Defect Identified
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Authored By: Anshika Singh Rajshree Law College, Bareilly ABSTRACT Non-Fungible Tokens have quickly become an economic reality that intellectual property
NFTs AND COPYRIGHT LAW: REDEFINING OWNERSHIP IN THE DIGITAL AGE Read More »
Authored By: Tessy Musila Catholic University of Eastern Africa Tech Background: The Birth of the Data Protection Act 2019 and
Authored By: Asmit Kumar Lloyd Law College Introduction Imagine this: Police seize your valuables during an investigation, but due to
SOVEREIGN IMMUNITY AND STATE TORT LIABILITY Read More »
Authored By: Adwoa Birago Oware-Mintah Ghana School of Law Abstract The increasing use of artificial intelligence in legal systems is
LEGAL AI AND THE PROBLEM OF BIAS: RETHINKING FAIRNESS INAUTOMATED JUSTICE Read More »
Authored By: Dhanashri kailas zendekar Manikchand Pahadiya Law College Abstract. This article examines how Indian courts and tribunals have shaped
Authored By: Gunjan Ukey Kalinga University INTRODUCTION Background and Context The era of digital change has altered the evolution of
