Contracting Without a Mind: Autonomous AI Agents and the Attribution Problem in English Contract Law
Authored By: Ali Shahzad University of Kent I. Introduction An artificial intelligence agent, deployed to manage a company’s procurement, negotiates
Should Non-Shareholders Have a Right to Inspect Company Records? A South African and Comparative Perspective.
Authored By: Shrreya Subban University of Witwatersrand Introduction For decades, South African company law has treated the right to inspect
CUSTODIAL VIOLENCE AND POLICE ACCOUNTABILITY UNDER THE NEW CRIMINAL LAWS
Authored By: Satyansh Sinha Amity University Patna Abstract: Every year, hundreds of people die in Indian police custody. These are
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MEDICAL NEGLIGENCE: CRIMINAL LIABILITY AND CIVIL TORT IN INDIA
Authored By: Shruti Sengupta Iswar Saran Degree College, Allahabad University INTRODUCTION Imagine a scenario, a patient dies in a hospital
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Abahambe; Xenophobia, Afro Phobia, Or A Response To Legal And Economic Grievances?
Authored By: Lindiwe Mashaba Introduction South Africa is currently facing one of the biggest anti-migrant protests the world has ever
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Climate Refugees and International Protection: Reassessing the 1951 Refugee Convention in the Era of Climate Change
Authored By: Shylet Nyamupinga MVN university Introduction Climate change is no longer merely an environmental concern; it has become one
CYBERLAW IN SOUTH AFRICA: FRAMEWORK, LEGISLATION, AND PRACTICAL APPLICATION
Authored By: Gontse Natasha Modise Regenesys Business School ABSTRACT Cyber law refers to the set of rules that govern digital
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THE RIGHT TO DIGITAL PRIVACY IN INDIA: A CRITICALANALYSIS OF THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
Authored By: Muthumala K Thulasi College of Law for Women I. Introduction In August 2017, a nine-judge constitutional bench of
The Role of IP Rights in regulating Data Privacy and Cybersecurity
Authored By: Drishti Puri Bharati Vidyapeeth’s Institute of Management and Research, New Delhi I. Introduction India reported thousands of cybersecurity
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The Exception That Swallows the Rule: Section 19 of Bangladesh’s Child Marriage Restraint Act 2017
Authored By: Marufa Akter Simran East West University I. Introduction Nearly half of Bangladeshi girls marry before the age of
The importance of proper Trust Account Management Under Rule 54 Of The Legal Practitioners Rules
Authored By: Tsibisho Matlala University of South Africa The foundation of public trust in the legal profession is the attorney’s
Personality Rights in the Age of AI Cloning and Deepfakes: Is Indian Law Ready?
Authored By: Sarvesha Tawale ILS Law College Introduction Imagine seeing a video of a well-known actor making a controversial statement,
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