Authored By: Elissa Alhaber Holy Spirit University of Kaslik The protection of identity and privacy has become one of the […]
Authored By: Simmi Sonali ILS Law College,Pune I. INTRODUCTION In 2018, a five-judge Constitution Bench of the Supreme Court of
Authored By: Sahil Joshi CHRIST (Deemed to be University), Bangalore I. Introduction Artificial intelligence is no longer a subject confined
Authored By: Prodeepta Chowdhury Sister Nivedita University Abstract: Currently AI has been incorporated in various industries like healthcare, security and
Authored By: Iswaree Kharug Middlesex University Mauritius Introduction The administration of justice has long been rooted in the principles of
The Silent Judge: Should Artificial Intelligence Influence Judicial Decision-Making? Read More »
Authored By: Aditya Rathi Sardar Patel Subharti Institute of Law Introduction We live in a world where seeing is no
Authored By: Nadia Medina Perez SOAS University of London INTRODUCTION The intersection of law and climate change has produced one
Authored By: Suyash Goel Abstract This paper is presented on behalf of the Government of Belgium, through its legal advisor
The Preservation of women’s Rights in Territories Affected by Conflict Read More »
Authored By: PRINCE SAINI MAHARISHI Markandeshwar deemed to be university mullana ambala haryana Abstract Artificial Intelligence (AI) is increasingly becoming
ARTIFICIAL INTELLIGENCE AND LAW IN INDIA: NEED FOR REGULATION IN THE DIGITAL ERA Read More »
Authored By: Arpita Anand Maharishi Markandeshwar Deemed to be University Abstract The right to privacy has become one of the
Right to Privacy in India : From Constitutional Recognition to Digital Age Challenges Read More »
Authored By: Sarah Asnah KLE Society’s Law College, Bangalore The word “person” is derived from the Latin word persona. Originally
Tracing the Juridical Recognition of Unborn and Minor Persons in India Read More »
Authored By: Snothando Hlatshwayo University of KwaZulu-Natal Introduction In the contemporary South African socio-legal landscape, the emergence of “sugar relationships”
Blurred Lines: Are Sugar Relationships a Form of Prostitution in South African Law? Read More »
