Authored By: Sumaila Shamshad Brainware University, Kolkata Abstract: This article examines the evolving interpretation of the right to die with […]
RIGHT TO DIE WITH DIGNITY UNDER ARTICLE 21: A CRITICAL ANALYSIS Read More »
Authored By: Edwongu Lekos Odidi Uganda Christian University, Mukono INTRODUCTION What happened to the British Protectorate’s treaty obligations when it
Authored By: NDIOHO ABASI-ANYANGA OFONIME University of Port Harcourt I. Case Citation and Basic Information Full Citation: Lindsey Nicole Perkins
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Authored By: NDIOHO ABASI-ANYANGA OFONIME University of Port Harcourt Abstract This article examines the burgeoning conflict between Generative Artificial Intelligence
Authored By: Nsindiso Makhaye Stadio Higher Education In South Africa, child custody law has undergone significant changes with the introduction
Authored By: Fatema Bandukwala AKK New Law Academy, Pune The question of gender equality in property succession occupies a contentious
THE ROLE OF THE INDIAN SUCCESSION ACT IN ENSURING GENDER EQUALITY IN INHERITANCE Read More »
Authored By: George N Taylor Apeejay Stya University Palwal Road Sohna Haryana State India Abstract As Liberia embraces digital transformation
CYBER CRIME AND ITS NEGATIVE EFFECTS ON LIBERIAN SOCIETY: A COMPREHENSIVE OVERVIEW Read More »
Authored By: Zithobile Thabethe Eduvos Introduction In the modern South African Labour Market, the ‘Experience Paradox’ poses a significant obstacle
The Experience Paradox: Evaluating the HRM Mandate in Graduate Professionalization Read More »
Authored By: Mike Kahindi Gathuri Kenyatta University Introduction Since the promulgation of the Constitution of Kenya 2010, the landscape of
Authored By: Upasana Das National Law University Meghalaya Introduction There is a revealing paradox at the heart of State Bank
Authored By: Shekinah Pavadai Monash University Introduction On 25 January 2022, India’s Parliament enacted the Surrogacy (Regulation) Act, 2021, a
Surrogacy and Parental Rights: A Critical Review of the Surrogacy (Regulation) Act, 2021 Read More »
Authored By: SANJANA GHOSH SAGE UNIVERSITY BHOPAL Introduction Is consent in marriage automatic and permanent? This question has become central
Marital Rape and the Law in India Understanding Consent with in Marriage Read More »
