CHILD CUSTODY :BEYOND TRADITIONAL MEASURES
Authored By: Pari INTRODUCTION: It is hard to decide for custody when the couple separates. The legal system in India
CHILD CUSTODY :BEYOND TRADITIONAL MEASURES Read More »
MARITAL RAPE IN INDIA: LAW, CONSENT AND THE MENTAL HEALTH OF SURVIVORS
Authored By: Vishwajeet Bhardwaj University of Mumbai List of Abbreviations Abbreviation Full Form AC Law Reports, Appeal Cases (UK) AIR
MARITAL RAPE IN INDIA: LAW, CONSENT AND THE MENTAL HEALTH OF SURVIVORS Read More »
Period Tracking and Digital Privacy: How UK Data Regulations are Insufficient.
Authored By: Biata Simpeh London School Of Economics and Political Science In 2015, the Royal Free London NHS Foundation Trust
Period Tracking and Digital Privacy: How UK Data Regulations are Insufficient. Read More »
The Border and the Human: Ceuta, Migration and the Limits of State Power
Authored By: Yuvraj Singh Rathore University of Turin 1. Introduction Migration has been a part of human history since long
The Border and the Human: Ceuta, Migration and the Limits of State Power Read More »
SAME-SEX MARRIAGE: CONSTITUTIONAL RIGHT OR LEGISLATIVE CHOICE – ANALYSIS
Authored By: Ashima Bawa Punjabi University, Patiala ABSTRACT Same sex marriage means the marriage between two persons of same sex.
SAME-SEX MARRIAGE: CONSTITUTIONAL RIGHT OR LEGISLATIVE CHOICE – ANALYSIS Read More »
ENFORCING JUDGMENTS AGAINST THE STATE IN RWANDA: A COMPARATIVE ANALYSIS
Authored By: Benjamin Kwizera University of Lay Adventists of Kigali (UNILAK) I. Introduction In a state governed by the Rule
ENFORCING JUDGMENTS AGAINST THE STATE IN RWANDA: A COMPARATIVE ANALYSIS Read More »
Beyond Visibility: Intersectional Feminism, Media Representation and the Limits of UK Equality Law
Authored By: Adeela Ali Djanogly City Academy Sixth Form Introduction For years, women’s progress in equality could be measured by
HEALTHCARE AS A FUNDAMENTAL HUMAN RIGHT: THE GAPS BETWEEN INTERNATIONAL LAW AND REALITY
Authored By: Abhiya Khan University of Nottingham I. Introduction In 1948, the United Nations adopted the Universal Declaration of Human
HEALTHCARE AS A FUNDAMENTAL HUMAN RIGHT: THE GAPS BETWEEN INTERNATIONAL LAW AND REALITY Read More »
Navigating Uncharted Waters: The Allocation of Liability for Maritime Autonomous Surface Ships (MASS)
Authored By: Syhal Sookdeo University of Kwa-Zulu Natal Introduction The maritime industry is at the verge of a technological revolution.
THE FORMALISATION PARADOX: RETHINKING THE GAP BETWEEN KENYA’S REGULATORY FRAMEWORK AND INFORMAL ECONOMY REALITY
Authored By: LUCY TUITAI THE KENYA SCHOOL OF LAW INTRODUCTION Kenya’s economic landscape includes a wide range of participants, from
When Justice Becomes Trauma: Examining Secondary Victimisation of Women inIndia’s Criminal Justice System
Authored By: Verdha Sabeeh Harlal School of Law, HIMT Abstract The present paper will look at the phenomenon of secondary
CREDIT RISK-O-METERS AND THE PROBLEM OF “SIMPLIFIED” RISK: CAN A SINGLE RISK INDICATOR ADEQUATELY PROTECT DEBT INVESTORS?
Authored By: Ranveer Singh Tanwar UPES, Dehradun ABSTRACT As retail investors have been entering the debt market in India, it