recordoflaw

Published On: 24th November, 2024 Authored By: Sudeep Dilip Kothavade Chhatrapati Shivaji Maharaj University “In my opinion, the intention of […]

Published On: 23rd November, 2024 Authored By: Durga Sriram Sai Siddartha SASTRA Deemed University Abstract The Constitution of India imposes

Published On: 23rd November, 2024 Authored By: Mansi Vikram Rathi Shreemati Nathibai Damodar Thackersey Women’s University- Law School Table of

Published On: 22nd November, 2024 Authored By: Aarti Ashok Sharma MKES College of Law ABSTRACT Juvenile Delinquency has become a

Published On: 20th November, 2024 Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai Introduction Artificial Intelligence (AI) is

Published On: 17th November, 2024 Authored By: Rahul Jamatia KLE Law College, Bengaluru INTRODUCTION The interplay between the media and

Published On: 13th November, 2024 Authored By: Nitish Gaur MAHARISHI DAYANAND UNIVERSITY – CPAS, GURUGRAM ABSTRACT: Forensic evidence plays a

Published On: 11th November, 2024 Authored By: Nandini Mahajan If you are married and sexual intercourse is being done with

Published On: 10th November: 2024 Authored By: Dhra Sharma Balaji Law College,Pune INTRODUCTION Abortion is a delicate and complicated topic,

Published On: 30th October, 2024 Authored By: Ahmad Bala Jibrin Sharda University Noida Linkedin X-twitter Instagram Abstract Introduction Understanding Cross-Border

Published On: 30th October, 2024 Authored By: Aditi Sharma ILS College Data privacy is vital in the digital age, because

Published On: 30th October, 2024 Authored By: Tanmeet Singh Sachdeva University of Surrey Abstract The law of vicarious liability has