Authored By: Nishita Singh Rayat Bahra University, Mohali INTRODUCTION The evolving contours of defection under the Tenth Schedule of the […]
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Authored By: Kashish Bagwan Renaissance Law College Abstract The recognition of LGBTQ+ rights in India has undergone a significant transformation
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Authored By: Sibongakonke Mkhize University of South Africa Introduction A long-standing controversy has resurfaced in recent months regarding the constitutional
Authored By: Priyanka Oraon Jogesh Chandra Chaudhuri Law College Introduction Consider a rape survivor in a small district town. The
Authored By: Gowri P S Government Law College, Thiruvananthapuram Introduction Passive euthanasia refers to the deliberate withdrawal or withholding of
Authored By: Maake Rector Khutso University of Fort Hare INTRODUCTION The designs of online platforms are far from neutral in
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Authored By: Yash Todi Bennett University Introduction In recent years, the digital landscape has witnessed a troubling surge in state
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Authored By: Nafeesah Rahman SOAS, University of London Introduction In two trials for identical offences, two defendants stand before a
Authored By: Maanya Chowdhary Vivekananda Institute of Professional Studies-TC I. Introduction In August 2019, the Indian Parliament amended the Unlawful
Authored By: Anamaya S P The Kerala Law Academy Law College Introduction Women’s participation in employment in India has been
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Authored By: Arti Sharma Sri Sathya Sai Law College For Women Bhopal I. Introduction Technology has always evolved faster than
Authored By: Tessy Musila Catholic University of Eastern Africa I. Introduction In the “Silicon Savannah,” the line between a personal
