Why Fair Market Value Remains Undefined Under IRC § 170
Authored By: Maha Mohsin New York Law I. Introduction Charitable donations are often used as a tax loophole under IRC […]
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GREENWASHING AND CORPORATE ACCOUNTABILITY: REGULATING MISLEADING ENVIRONMENTAL CLAIMS IN INDIA’S ESG FRAMEWORK
Authored By: Soumya Thakur Symbiosis Law School Hyderabad Introduction Environmental, Social and Governance (ESG) considerations have become a significant factor
The Legal Implications of Marriages in the Nazareth Baptist Church: A Constitutional Analysis of Religious Freedom, Equality, and the best Interests of a child
Authored By: Zabazendoda Zibusiso Biyela University of KwaZulu-Natal Introduction In the heart of South Africa, KwaZulu-Natal exists one of the
The Avatar Liability: Legal Status of AI Influencers in India
Authored By: Mahewish Shaikh Introduction Naina has no bank account, no address, and no birth certificate — yet she quotes
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Climate Crisis and Civil Rights: Interlinked in India
Authored By: Diya Kazi Middlesex University Introduction In 2024, Delhi’s average PM2.5 (term used to describe the air pollutant category
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Commercial Space Stations and International Space Law: Is the Existing Treaties Sufficient for the Private era?
Authored By: Vaishnavi Ombase Marathwada Mitra Mandal Shankarrao Chavan Law College Introduction From many decades space exploration was entirely controlled
Trial by Media: Judicial Responses and Legal Challenges
Authored By: Arya Nargundi Shankarrao Chavan Law College Pune Introduction: There is vast change in the relationship between the media
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ARTIFICIAL INTELLIGENCE AND LEGAL LIABILITY: WHO IS RESPONSIBLE FOR AI DECISIONS?
Authored By: Anshika Sharma Chaudhary Charan Singh University campus, Meerut, Uttar Pradesh I. Introduction “Artificial Intelligence can draft a legal
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Greenwashing and Consumer Protection Law in India: Bridging the Enforcement Gap
Rohini Gajanan Bhajbhuje Authored By: Dr. Panjabrao Deshmukh College of Law, Amravati Introduction In October 2024, the Central Consumer Protection
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MARITAL RAPE EXCEPTION IN INDIA: CONSTITUTIONAL CHALLENGES AND JUDICIAL DEVELOPMENTS
Authored By: Subhasree Ghosh Department of Law,University of Calcutta, Hazra Campus INTRODUCTION Recently Mauritius’s parliament has criminalised the marital rape
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THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023: INDIA’S EMERGING DATA GOVERNANCE REGIME
Authored By: Ashna Ahmad School of Law, Prestige Institute of Management & Research Introduction: India’s journey in the area of
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Consent, Capacity and the Withholding of Life-Sustaining Treatment: A Comparative Legal Perspective
Authored By: Hafsa Hameed Dar University of Bedfordshire Introduction: Consent, Capacity and withholding life-sustaining treatment raises difficult questions regarding patient