Named to Be Compensated: Identity Disclosure as a Barrier to Victim Compensation in India
Authored By: Priyanka Oraon Jogesh Chandra Chaudhuri Law College Introduction Consider a rape survivor in a small district town. The
Passive Euthanasia in India: Judicial Recognition and Practical Implementation Challenges
Authored By: Gowri P S Government Law College, Thiruvananthapuram Introduction Passive euthanasia refers to the deliberate withdrawal or withholding of
DARK PATTERNS IN E-COMMERCE: CONSUMER PROTECTION RELEVANCE.
Authored By: Maake Rector Khutso University of Fort Hare INTRODUCTION The designs of online platforms are far from neutral in
DARK PATTERNS IN E-COMMERCE: CONSUMER PROTECTION RELEVANCE. Read More »
The Illusion of Free Speech: Reasonable Restrictions or Constitutional Erosion?
Authored By: Yash Todi Bennett University Introduction In recent years, the digital landscape has witnessed a troubling surge in state
The Illusion of Free Speech: Reasonable Restrictions or Constitutional Erosion? Read More »
R v Hanson and the Good Character Direction: A Structural Flaw at the Heart of Criminal Evidence
Authored By: Nafeesah Rahman SOAS, University of London Introduction In two trials for identical offences, two defendants stand before a
John Austin’s Command Theory and Indian Anti-Terror Laws: A Study in Security, Liberty, and Constitutional Limits
Authored By: Maanya Chowdhary Vivekananda Institute of Professional Studies-TC I. Introduction In August 2019, the Indian Parliament amended the Unlawful
POSH Act, 2013: Protection in Practice or Compliance on Paper?
Authored By: Anamaya S P The Kerala Law Academy Law College Introduction Women’s participation in employment in India has been
POSH Act, 2013: Protection in Practice or Compliance on Paper? Read More »
Deepfake Crimes in India: Addressing the Legal Vacuum in the Age of Artificial Intelligence
Authored By: Arti Sharma Sri Sathya Sai Law College For Women Bhopal I. Introduction Technology has always evolved faster than
PARASOCIAL TRUST AND DECEPTIVE MARKETING: A CRITICAL ANALYSIS OF THE CONSUMER PROTECTION ACT IN THE AGE OF TIKTOK.
Authored By: Tessy Musila Catholic University of Eastern Africa I. Introduction In the “Silicon Savannah,” the line between a personal
Dynamic Injunctions and Trademark Law in India: Has the Delhi High Court Gone Too Far, Too Fast?
Authored By: Anshika Singh Rajshree Law College, Bareilly Introduction In March 2026, the Delhi High Court did something that surprised
INTELLECTUAL PROPERTY RIGHTS AND ACCESS TO MEDICINES: BALANCING INNOVATION WITH PUBLIC HEALTH
Authored By: Adwoa Birago Oware-Mintah Ghana School of Law Abstract Access to medicine lies between law, economics, and public health.
The Medico-Legal Right to Life: Healthcare, Autonomy, and State Responsibility
Authored By: Dhanashri kailas zendekar Manikchand Pahadiya Law College Introduction A man collapses outside a hospital gate. The staff refuse
The Medico-Legal Right to Life: Healthcare, Autonomy, and State Responsibility Read More »