Authored By: Pinky Bansal Dr. BR Ambedkar National Law University, Sonipat I. Introduction A domestic company that elects the concessional […]
Surcharge and Cess: The Hidden Escalation of India’s Corporate Tax Burden Read More »
Authored By: Leena Yadav Parul Institute of Law, Parul University INTRODUCTION The intersection of corporate governance and environmental jurisprudence has
Authored By: Isha Kumar Sunderdeep College of Law, Chaudhary Charan Singh University Abstract Environmental justice has become a central concern
Authored By: Akshat Goyal Maharishi Markandeshwar (Deemed To Be University), Mullana Ambala, Haryana Introduction: The use of subscription-based business models
Authored By: Aswathi M University of Leeds Introduction Artificial intelligence has unsettled one of copyright law’s most fundamental assumptions: that
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Authored By: Gacksy Lavilah Parul Insititute of Law, Parul University, India INTRODUCTION The intersection between state sovereignty and international criminal
Authored By: N.Dhanyalakshmi The Tamilnadu Dr Ambedkar Law University INTRODUCTION: In the rapid technological world, the gig workers have transformed
GIG WORKERS AND LABOUR RIGHTS: A NEED FOR LEGAL WELFARE RECOGNITION IN INDIA Read More »
Authored By: Oreoluwa Adekoya Lagos State University A person accused of theft is surrounded by an angry crowd. Within minutes,
Jungle Justice in Nigeria: A HumanRights Crisis and the Failure of the Rule of Law Read More »
Authored By: Nikita Prajapati Dimt Law College 1. Introduction Artificial Intelligence (AI) has become one of the most influential technologies
Authored By: Keletso Selogate University of South Africa Introduction. Artificial intelligence (AI) is drastically changing how legal systems function globally.
Authored By: Himanshi Vivekananda Institute of Professional Studies – Technical Campus Abstract The Handloom Mark, which was once a voluntary
Is this the end of “ Fake Handloom” era ? What are the New Handloom Regulations Read More »
Authored By: Alisha Nawar University of Dhaka Introduction Few judgments in Indian legal history have generated as much political and
