GILFORD MOTOR COMPANY, LIMITED v. HORNE
Authored By: HARSHVARDHAN SOA National Institute Of Law Bhubaneswar CASE DETAILS : [1]CITATION:- 1933 G. 1418 COURT:- Court of Appeal […]
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WOMEN’S RIGHTS AND LEGAL PROTECTION IN INDIA: A CRITICAL ANALYSIS OF LAW, IMPLEMENTATION AND REFORM
Authored By : Rafiah Mairaj Llyod Law College Abstract India has built an extensive legal framework to safeguard women’s rights
Impact of the New Criminal Laws (BNS, BNSS, BSA) on Everyday Policing in India
Authored by : Sabha Yousuf Bhat Vitasta School of Law & Humanities Introduction: The Indian Criminal Justice System has always
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Data Protection Act, 2023: Is India’s new privacy regime measure effective?
Authored By: Anuska Maity Shri Shikshayatan College, Kolkata INTRODUCTION : The digital ecosystem is expanding rapidly as we know and
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The Uniform and the Whip: India’s Unbroken Cycle of Police Brutality
Authored By :Vishal Vashishtha Dr. Bhimrao Ambedkar University Agra Abstract This paper examines the persistent and systemic issue of police
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CRYPTOCURRENCY FRAUD: LEGAL CHALLENGES IN INDIA
Authored By : Tripurari Renuka K V Ranga Reddy Law College ABSTRACT Cryptocurrencies have emerged as one of the most
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BODIES AT RISK: A LEGAL INQUIRY INTO THE HEALTH RIGHTS OF SEX WORKERS
Authored By: Krati Agrawal LLOYD LAW COLLEGE Abstract With an estimated 3 million individuals engaged in sex work, generating $8
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Synthetic Reality: Deep Fake threat in the AI-driven World.
Authored By: Rajdeep Dutta University of Calcutta Abstract: The rapid expansion of artificial intelligence has enabled the creation of hyper-realistic
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Evictions and the Law: A Critical Analysis of the Prevention of Illegal Eviction from and Unlawful Occupation of Land Act (PIE Act)
Authored By : Lerato Mati University of Fort Hare Abstract The Republic of South Africa guarantees the rights of citizens
Customary Marriages in South Africa: The inequality and ambiguousness of customary marriages
Authored By: Ayabonga Ndamase University of Fort Hare INTRODUCTION Customary marriage is a marriage that is celebrated and negotiated
Matrimonial Property Rights in Nigeria: Comparing Statutory and Customary Marriage Systems
Authored By: Odia Tiyosayi Pearl University of Benin ABSTRACT This article analyzes Nigeria’s dual marriage systems and the stark gender
The NHS on Trial: How Institutional Racism Endangers the Health and Rights of Black Women.
Authored By:Nayara Abreu Royal Holloway, University of London “They were already given me the impression that they had given up