Authored By: Nokwanda Nkumane University of Fort Hare INTRODUCTION Corruption is a major issue in South Africa, billions go missing […]
Authored By: Andiswa xaba University of the Western Cape In South Africa, women have the legal right to make decisions
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Authored By: Dholakiya Maheshvari University Law College and Department of Studies in Law, Bangalore University Introduction The Bharatiya Nyaya Sanhita,
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Authored By: Yaditya Sandala Dharmashastra National Law University Introduction The distinction between consensual and coercive sexual relationships is central to
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Authored By: Abhishek Kumar National Law University, Delhi I. Introduction One licensing dispute in 2017 between Qualcomm and Apple highlighted
Authored By: VAISHNAVI R NAIR GOVT. LAW COLLEGE THIRUVANANTHAPURAM I. Introduction The law’s reliance on the fiction of implied consent
Authored By: Refilwe Moraba University of South Africa Introduction The rapid advancement of Artificial Intelligence (AI) has presented new evidentiary
Authored By: Lerato Ndlovu University of South Africa Decades after the forced removals of the so called “coloured” communities from
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Authored By: Sangmitra Sharma KLE Law College Introduction The advancement of technology always seems to put a litmus test on
Authored By: Vikas Singh Kcc institute of legal and higher education Introduction Is justice truly served if a person is
Authored By: Muhammad Ayaz Abro Shaheed Zulfiqar Ali Bhutto University of Law Karachi Introduction Artificial Intelligence AI, has quickly transformed
Authored By: SREE SAI RAM R Veltech School of Law INTRODUCTION CBFC stands for Central Board of Film Certification which
