Marital Rape Under Ethiopian Law: Reconciling the Criminal Code with Constitutional Rights
Authored By: Yeab Tedla Tamene Addis Ababa University Can marriage be a license to rape? The most obvious, rational, and […]
Child Marriage in Pakistan: An Analysis of Legal Developments and Continuing Gaps Coursework
Authored By: Hamdia Sajjad Green International University Introduction Even though there has been a ban on child marriage since the
The Right to be Forgotten: Balancing Privacy and Freedom of Expression in India
Authored By: M SAKTHIVEL The Central Law College Salem 08 I. Introduction Imagine making a foolish mistake a decade ago,
The Right to be Forgotten: Balancing Privacy and Freedom of Expression in India Read More »
The Security Council Veto: Preserving Peace or Perpetuating Paralysis in International Law?
Authored By: Huma Zakir National University of Science and Technology Introduction In an international system established to prevent future wars,
The Accountability Gap – Artificial Intelligence & Tort Liability in South African Law
Authored By: Queen Thoriso Miraclina Emeana University of South Africa I. Introduction In 2023, a South African hospital began using
The Accountability Gap – Artificial Intelligence & Tort Liability in South African Law Read More »
Systematic Erosion of Rights of Women in Afghanistan: Analysis of Taliban’s Decrees within the Context of International Human Rights Law
Authored By: Mahlohonolo Boston City Campus 1.1 Introduction Since August 2021, the Taliban have issued over 470 decrees restructuring the
Cross-Border Data Transfers Under India’s DPDP Act: A Permissive Model Without Safeguards
Authored By: Shanvi Noida International University I. Introduction Three years after Parliament gave the Central Government power to block personal
Legal Regulation of the Metaverse Economy Under Ibdian and International Law
Authored By: Jayita Gupta ICSS Law College Abstract The metaverse economy, with its tokenised virtual assets and persistent immersive environments,
Legal Regulation of the Metaverse Economy Under Ibdian and International Law Read More »
India and the UNCISG: Time for a Change?
Authored By: Karishma Shah Introduction – All Contracts are agreements, but all Agreements are not Contracts.[1] Similarly, all Conventions are
India and the UNCISG: Time for a Change? Read More »
The Role Of Forensic Science and Digital Technology In Modern Criminal Investigation In India: Legal And Procedural Perspectives
Authred By: Anoop Kumar Sri Chandra Bhagwan Law Degree College, Sitapur Abstract The rapid advancement of technology has significantly
Regulating the Unaccountable: A Comparative Analysis of AI Liability Gaps in the EU, United States, and United Kingdom
Authored By: Casey Khosa Vaal University of Technology Introduction Artificial intelligence has moved from experimental technology to infrastructure. Automated systems
Bridging the Gap – Gender Equality and Indian Family Law
Authored By: Vrinda Gupta Hari Singh Ruprah Law College, Jabalpur [M.P.] Introduction Equality on paper but inequality by inheritance, while
Bridging the Gap – Gender Equality and Indian Family Law Read More »