Authored By: Itani Mulaifa Tshinakaho University of South Africa INTRODUCTION Corruption is estimated to drain approximately US$2.6 trillion annually from […]
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Authored By: Abhilasha Choudhary Campus Law Centre, University of Delhi Introduction The traditional, reactive nature of legal frameworks is facing
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Authored By: Anamika Dubey Bihar Institute of Law I. Case Citation & Basic Information Case Name: Justice K.S. Puttaswamy v
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Authored By: Tahyat Azhary Newcastle University The dead have never had more of a presence. Social media algorithms surface memories
Authored By: Pragati Kumari University of Allahabad Abstract The right to die with dignity in India has changed from a
Authored By: Nandana Pavithran ICREP , CUSAT INTRODUCTION With the rapid rise of motor vehicles in India, driving now directly
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Authored By: Shagun Tiwari Amity University Uttar Pradesh Lucknow Campus Introduction Statutory interpretation is the process by which courts interpret
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Authored By: ANN GEORGE PACHAYIL Government Law College Thiruvananthapuram Sabarimala is one of the temples dedicated to Lord Ayyappa which
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Authored By: Yashvi Gupta IIMT UNIVERSITY MEERUT Why the Issue Remains Urgent Custodial violence continues to be one of the
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Authored BY: Soham Das Jadavpur University, Kolkata, India I. Introduction Digital permanence forms one of the defining anxieties of contemporary
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Authored BY: Kritika Vaid Cgc University Mohali 1. Introduction Globalization has significantly transformed the landscape of criminal activity, enabling offenders
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Authored By: Ananya Batra Gitarattan International Businesss School ABSTRACT While the digital revolution has brought global connectivity, it has also
