Authored By: Arther Efflin Sugiarto University of Christian Indonesia INTRODUCTION “An agreement is an act by which one or more
Authored By: Boladale Bolarinde Adelowo KolaDaisi University Ask any brand owner what keeps them up at night these days, it
Authored By: Aradhana Patel Iswar Saran Degree College, University of Allahabad Abstract India is currently grappling with a serious paper
Beyond Paper Leaks: Rebuilding Trust in India’s Examination System Read More »
Authored By: Chaithanya N Ramaiah Institute of Legal Studies Abstract Non-compete covenants are commercially significant in mergers and acquisitions because
Authored By: Anastasija Krila Riga Graduate School of Law Introduction In October 2025, two minors riding an e-scooter died after
Sargam Purohit Authored By: Middlesex University ABSTRACT The United Arab Emirates has adopted an innovation-led approach to artificial intelligence while
Authored By: JUL RAHMANIAR Graduated from Faculty of Law Universitas Halu Oleo Abstract Road traffic accidents involving roaming livestock represent
Authored By: Amal Salaheldin Mustafa Fadlalla Arab Academy for Science, Technology and Maritime Transport INTRODUCTION When a dominant technology company
Authored By: Renad Mohammed Haroun Ali Introduction Artificial intelligence (‘AI’) presents a regulatory problem that conventional legal frameworks were not
Authored By: Chukwukaima Vivian Fabian-Egun University of Dundee Introduction “Is someone recording me?” is becoming an increasingly relevant question as
Meta Glasses: Addressing the Privacy Concerns of Bystanders and Data Controllers Read More »
Authored By: Abhay Gupta Gitarattan International Business School, Guru Gobind Singh Indraprastha University I. Introduction Between 1967 and 1981, the
Irene Susan Joseph CSI College For Legal Studies INTRODUCTION The convergence of large-scale machine learning and internet-scale data acquisition has
