Authored By: Sara Jamil Punjab Colleges 1. INTRODUCTION: Since Pakistan’s independence , three martial laws and presidentially engineered dismissals have […]
Authored By: Kelvin Dlamini UNISA Overcrowding in prisons is one of the most serious legal issues that South Africa is
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Authored By: Himanshu Dhar Lloyd Law College Introduction The “right to be forgotten” has emerged in India as a privacy-based
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Authored By: GRAHIT MUDGAL PARSANDI DEVI COLLEGE OF LAW, GREATER NOIDA (U.P.) Introduction: Artificial intelligence (AI) has evolved at very
Authored By: Itisha Srivastva University of Allahabad INTRODUCTION : Privacy was once protected by locked doors and sealed letters ;
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Authored By: Harsh Gaur Guru Govind Singh Indraprastha University Introduction India currently finds itself in the throes of one of
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Authored By: Agnes Reji MIT WPU Introduction Everyday billions of users perform a legally binding action in a few seconds
Authored By: Abdul Hakeem Denning Institute of Technology and Entrepreneurship Abstract What does justice mean to a person who must
Authored By: Manvi Verma Unity Degree College, University of Lucknow Introduction In July 2025, Assam Police filed an FIR against
Authored By: Wong Yi Yan Brickfields Asia College Introduction ‘Has juvenile justice become the ‘unwanted child’ of international human rights
Authored By: Alima Azmiya KLE Law College, Bengaluru INTRODUCTION As of July 2026, the Delhi High Court has not yet
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Authored By: Siyabonga Miya University of Johannesburg Introduction On any given day, a South African criminal court must perform a
