Dynamic Injunctions and Trademark Law in India: Has the Delhi High Court Gone Too Far, Too Fast?
Authored By: Anshika Singh Rajshree Law College, Bareilly Introduction In March 2026, the Delhi High Court did something that surprised […]
INTELLECTUAL PROPERTY RIGHTS AND ACCESS TO MEDICINES: BALANCING INNOVATION WITH PUBLIC HEALTH
Authored By: Adwoa Birago Oware-Mintah Ghana School of Law Abstract Access to medicine lies between law, economics, and public health.
The Medico-Legal Right to Life: Healthcare, Autonomy, and State Responsibility
Authored By: Dhanashri kailas zendekar Manikchand Pahadiya Law College Introduction A man collapses outside a hospital gate. The staff refuse
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ALGORITHMIC GOVERNANCE AND DUE PROCESS IN INDIA: A CONSTITUTIONAL PERSPECTIVE OF AUTOMATED STATE DECISION -MAKING
Authored By: Gunjan Ukey Kalinga University I. INTRODUCTION On 1 January 2023, about 1.4 million persons who depended on this
Certification or Censorship? The Unconstitutional Overreach of India’s Central Board of Film Certification
Authored By: H. Priya Saveetha School of Law, SIMATS I. Introduction The central legal issue examined in this article is
The Rules that are Just for a Show: The Matrimonial Regime in Zimbabwe
Authored By: Nozipho Ndebele Great Zimbabwe University Introduction The default matrimonial property regime in Zimbabwe is an out of community
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REGULATING HATE SPEECH IN INDIA: VAGUENESS, SELECTIVE ENORCEMENT, AND THE EROSION OF FREE SPEECH
Authored By: Skanda Sharan Alliance University, Bangalore Introduction: In an era increasingly molded by digital communication and political polarisation, the
Persistent Gaps in India’s Digital Personal Data Protection Framework: Addressing the Erosion of Information Privacy in the Age of Technology
Authored By: Soumil Roy IILM University INTRODUCTION In an era where every click, transaction, and interaction generates personal data, the
Liability Without Responsibility? A Critical Analysis of E-Commerce Platform Accountability Under the Consumer Protection Act, 2019
Authored By: Devipriya Joy Mar Gregorios College of Law Introduction The Central Consumer Protection Authority (“CCPA”) assessed a penalty of
Rethinking the Non-Justiciability of Chapter II of the 1999 Constitution: Judicial Responses and the Need for Reform
Authored By: Chioma Anastesia Nwadialu Nnamdi Azikiwe University, Awka INTRODUCTION It is often said that where there is a right,
EUTHANASIA: THE RIGHT TO DIE OR THE DUTY TO LIVE
Authored By: Kanishka Paltani National Law University, Delhi INTRODUCTION The debate around euthanasia is ever-pervading and has gained significant traction
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Retrospective Justice or Structural Drift? Earned Settlement and Legal Uncertainty in UK Immigration Law
Authored By: CHIDIEBERE PRISCILLA, CHIKELU Abstract The United Kingdom’s proposed “earned settlement” model, particularly when extended to a 10–15-year route