The Anti Defection Law in India
Authored By: Preety Khare Indore Institute of Law Introduction The Tenth Schedule of the Constitution embodies India’s Anti-Defection law, which […]
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THE LEGAL PROTECTION OF LGBTQ+ PERSONS IN NIGERIA: HUMAN RIGHTS V PUBLIC MORALITY
Authored By: Doosuur Eva Ajon Afe Babalola University Ado-Ekiti I. INTRODUCTION Few Legal issues in Nigeria generate as much controversy
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ARTIFICIAL INTELLIGENCE AND TORT LIABILITY
Authored By: Prakshi Goel Noida International University ABSTRACT With its large presence in the modern world of today, Artificial Intelligence
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The Right to Be Forgotten in the Age of Artificial Intelligence: Rethinking Data Erasure Under Indian Law
Authored By: Samrudhi Mohapatra SOA University Introduction In 2021, a survivor of sexual assault filed a petition before the Delhi
FORENSIC SCIENCE AND CRIMINAL INVESTIGATION IN NIGERIA: CHALLENGES, ROLES AND FUTURE PROSPECTS
Authored By: Adeyemi Adedoyin Oluwafeyikemi University of Lagos ABSTRACT This article examines the role of forensic science in criminal investigation
AI AND PERSONHOOD: ATTRIBUTING RESPONSIBILITY FOR DECISIONS MADE BY AUTONOMOUS ARTIFICIAL INTELLIGENCE
Authored By: Okusanya Esther Oluwatomilola University of Lagos Introduction In January 2024, singer Taylor Swift became the target of sexually
EXECUTIVE COMPENSATION AND THE “RIGHT TO DISCONNECT”: IS 24/7 AVAILABILITY A CORPORATE ASSET OR A LABOR VIOLATION?
Authored By: Kashish Mishra IMS Unison University INTRODUCTION: THE NEW FRONTIER OF WORK The way we work has changed alot,
Emerging Areas of Law ( Cyber Law, Environmental Law, AIregulation, etc )
Authored By:Nthabeleng Mokoena University of South Africa I. Introduction The law keeps changing to keep up with social, economic, and
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Digital Sovereignty Meets Global Commerce: India’s DPDP Act 2023 and Its Cross-Border Implications
Authored By: Shivani Pandey Mahatma Gandhi Kashi Vidhyapith Introduction August 11, 2023 was not just another date on India’s legislative
Deepfake Pornography as Digital Sexual Violence: Legal Challenges and Regulatory Gaps in German Law
Authored By: Hysen Maloku Hysen Maloku Introduction The world has benefited from the use of artificial intelligence in ways that
BALANCING STATE SECURITY AND INDIVIDUAL LIBERTY: A Constitutional Critique of BNS Provisions
Authored By: Diya Gupta Manipal University Jaipur INTRODUCTION Criminal law is essentially a claim of sovereignty by the state. This
DEEPFAKE TECHNOLOGY AND THE CRISIS OF DIGITAL CONSENT
Authored By: Sneha Batav Dharmashastra National Law University Jabalpur INTRODUCTION In month of January 2024, lots of manipulated video clips
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