Authored By: Ujjwal Kumar Symbiosis Law School, Nagpur INTRODUCTION Traditionally succession rules govern the transfer of property, rights and obligations […]
WHO INHERITS THE DIGITAL ESTATE? RETHINKING SUCCESSION LAW IN THE AGE OF VIRTUAL ASSETS Read More »
Authored By: A Anupama Symbiosis Law School, Hyderabad 1. Introduction The Protection of Children from Sexual Offences Act, 2012 (POCSO)
Authored By: P V Visruth Samrat Vikramaditya University I. Introduction In 2023, India crossed the threshold of 900 million internet
Authored By: Lucille Nyameye Opokua Djan Ghana Institute of Management and Public Administration The rampant development and use of the
Authored By: Olivia Eliadou Durham University Introduction In 2025, the Competition and Markets Authority (CMA) considered 881 mergers, investigated 39
Authored By: Rajmohan Roy Jogesh Chandra Chaudhuri Law College Introduction In March 2026, the TCS Nashik case made national headlines
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University Introduction Natural resource wealth is often celebrated as a
Authored By: Dorottya Viktoria Várkonyi Technological University of the Shannon Does Irelands legal framework provide asylum seekers with meaningful access
HEALTHCARE ACCESS FOR ASYLUM SEEKERS IN IRELAND Read More »
Authored By: Azwinndini Kutama University of Fort Hare Abstract This article examines the legal challenges facing cohabiting couples in South
Authored By: Iffah Mariam UNIVERSITY OF GREATER MANCHESTER – RAK Introduction Locked in a cage, deprived of food, or left
Authored By: GABRIEL NGONIDZASHE ZIMUNYA UNIVERSITY OF FORT HARE INTRODUCTION Countless automated transactions, fueled by invisible code, process human behaviour
THE DIGITAL PANOPTICON: RECONCILING THE BILL OF RIGHTS WITH THE 21 st CENTURY Read More »
Authored By: Myles Sager University of Hull Introduction. Should the constitution be codified? This contentious issue is greatly debated within
A Codified Constitution: An Essential Task, or an Unnecessary Undertaking? Read More »
