Custodial Violence in India: A Constitutional Crisis and the Need for Police Accountability
Authored By: Arya Jain LNCT UNIVERSITY Custodial violence in India represents a severe constitutional crisis, where the state’s duty to […]
From Emergency to Efficiency: The Institutionalization of ODR in India (2020–2026)
Authored By: Tuhiena Malik Faculty of Law, University of Delhi Introduction As of February 28, 2026, the Indian legal landscape
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NAVIGATING DIGITAL SOVEREIGNTY: EVALUATING THE EFFICACY OF THE DATA PROTECTION AND PRIVACY ACT IN UGANDA’S EVOLVING DIGITAL LANDSCAPE
Authored By: Daisy Wagaba Uganda Christian University Abstract As Uganda embraces digital transformation, the collection and processing of personal data
CLIMATE REFUGEES AND THE LEGAL VOID: THE FAILURE OF THE 1951 REFUGEE CONVENTION TO ADDRESS CLIMATE-INDUCED DISPLACEMENT
Authored By: Devanshi Mehta Loreto College, University of Calcutta (Recent Graduate) Abstract This article examines whether the 1951 Convention Relating
Allegations of Genocide under International Law: An Analysis of South Africa v Israel
Authored By: Lesego Motloenya Boston City Campus Business College INTRODUCTION The weight of responsibility that comes with bringing legal action
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How Effective Are the Employment Protections in the United Kingdom for Quiet Firing and Constructive Dismissal?
Authored By: Coventry University Coventry University The concept of “quiet firing” has gained increasing attention within contemporary employment discourse. Although
The Silent Erosion: Climate Change and the Systemic Threat to Child Rights Enforcement in Kenya.
Authored By: Gibran Akidah Wanje University of Nairobi Introduction In Kenya, Climate change has transitioned from an environmental concern to
Trademark Infringement vs. Passing Off: A Comparative Legal Analysis
Authored By: NEERAJA SANTHOSH REVA University Introduction A trademark is a distinctive sign that identifies the source of goods or
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Criminalisation vs Regulation: Can Constitutional Law in India Regulate Marital Rape
Authored By: Rabiya Parveen Law Centre-II, University of Delhi Abstract One of the most disputed constitutional issues in India is
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Artificial Intelligence and Criminal Liability: Rethinking Mens Rea in the Age of Autonomous Systems
Authored By: Rishi Patel University of Leicester Introduction Artificial Intelligence (AI) is no longer confined to theoretical discourse or experimental
THE CONSTITUTIONAL RIGHT OF ACCESS TO COURTS
Authored By: Liyabona Ncokomela University of Fort Hare Introduction The Constitutional Right of Access to Courts in South African Civil
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The Doctrine of State Necessity in Pakistan: A Judicial Tool or a Constitutional Compromise
Authored By: Zainab Iqbal Husain Pakistan College of Law Introduction Pakistan’s constitutional history is repeatedly interrupted by extra-constitutional transitions, and