Sovereignty vs Protection: An Analysis of Non-Refoulement and South Africa’s Migration Law Obligations
Authored By: Nancy Mangenyu Glossary of Key Terms Administrative Justice The principle that decisions taken by public authorities must be […]
CRIMINAL LIABILITY FOR AI-GENERATED DEEPFAKE SEXUAL CONTENT UNDER BNS: GAPS, OVERLAPS, AND THE NEED FOR A SEPARATE OFFENCE
Authored By: DEBDIP BANERJEE SOA National Institute of Law ABSTRACT The rapid advancement of artificial intelligence has led to the
BEYOND THE TAG: Inadequacy of geographical indications inprotecting the cultural fashion aesthetics in India and the need for a community authorship framework.
Authored By: Soumya dash Siksha O’ Anusandhan Institute of Law ABSTRACT India’s rich textile and craft heritage has long been
Tender regulations and the reflux increase of tender misconduct in Southern Africa within the government institutions, municipalities and citizens
Authored By: Elsie Mabena University of South Africa Written by: Elsie Mabena (University of South Africa) This article explores tender
MANUAL SCAVENGING AND THE LAW: AN EVALUATION OF THE PROHIBITION ACT
Authored By: Aradhya pal University of Lucknow This article is about manual scavenging which contains the meaning and problems, laws
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From Judicial dominance to Arbitral autonomy : tracing India’s Arbitration journey
Authored By: Simran Campus Law Centre, University of Delhi Introduction India’s practice of arbitration precedes legislated arbitration with origins dating
From Judicial dominance to Arbitral autonomy : tracing India’s Arbitration journey Read More »
ENFORCEMENT OF ARBITRAL AWARDS IN NIGERIA: CHALLENGES AND RECOMMENDATIONS
Authored By: Oladega Aliat Omoteniola Babcock University INTRODUCTION On the 26th of May, 2023, the Arbitration and Mediation Act 2023
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JUVENILE DELINQUENCY: IS MAJORITY FOR MATURITY STILL A MYTH?
Authored By: Nayan Chandaliya Acropolis Institute of Law ABSTRACT When a young person breaks the law, the question that should
JUVENILE DELINQUENCY: IS MAJORITY FOR MATURITY STILL A MYTH? Read More »
ECOCIDE AS AN INTERNATIONAL CRIME: THE CASE FOR RECOGNISING LARGE-SCALE ENVIRONMENTAL DESTRUCTION UNDER THE ROME STATUTE
Authored By: Shivam Kumar Shivajirao S Jondhle Institute of law and Research, Asangaon ( Thane, Maharashtra) Abstract The global environmental
Behavioural Economics and Environmental Compliance: Why do Polluters Still Violate Lawsin India
Authored By: Zakiya Quantum University, Roorkee Introduction India has many laws to protect the environment. the system looks strong. Laws
Trade Secrets in India — Contractual Protection, Legislative Gaps, and a Critical Analysis of the Protection of Trade Secrets Bill, 2024
Authored By: Poulomi Pramanik Sarsuna Law College, Bankura University Introduction Why is KFC so different in taste from its competitors?
Artificial Intelligence and Criminal Liability in India: Addressing the Legal Vacuum in the Era of Deepfakes and Synthetically Generated Information
Authored By: Vaishnavi Vikas Karape ILS Law College Pune Introduction The rapid rise of generative Artificial Intelligence has transformed how