The Right to Health Under Threat: Legal Challenges of Weak Public Health Systems in Developing Countries
Authored By: Abir Ghosh American International University – Bangladesh (AIUB) Introduction The right to health is one of the most […]
PARENTAL RIGHTS OVER A CHILD’S ONLINE DATA AND DIGITAL IDENTITY
Authored By: Mayuri Rahul Mahamuni University of Mumbai Abstract The explosive growth of online ecosystems has triggered an unprecedented issue:
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DEEPFAKES, CONSENT, AND CRIMINAL LIABILITY: EVALUATING INDIA’S LEGAL FRAMEWORK FOR SYNTHETIC MEDIA
Authored By: Meghna Choudhary Chanakya National Law University, Patna INTRODUCTION This rise in AI technology has seriously undermined the digital
Cyberbullying and Online Harassment Laws: Are Existing Legal Frameworks Sufficient
Authored By: Swati Singh Symbiosis Law School Pune I. Introduction The rise of social media platforms, messaging services, and other
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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, AI Regulation, 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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