Authored By: Prateek Bagra Mohanlal Sukhadia University College of Law Abstract The recognition of the right to privacy as a […]
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Authored By: Shruti Dwivedi Dr. D. Y. Patil Law College, Pune Abstract In a digital world where memory is not
Authored By: Sam-Onwukwe Chisom Jennifer University of Port-Harcourt, Nigeria. This article uses Joan’s experience—where initial consent was withdrawn under threats
Authored By: Utkarsha Kaushik Bharati Vidyapeeth New Law College Pune Abstract: Gig workers are individuals who perform temporary tasks and
Authored By: Swaartbooi Sekho University of Fort Hare ABSTRACT: This article explores the effectiveness of the death penalty as a
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Authored By: Abdullah Al Fahim Bangladesh University of Business and Technology Abstract Applications of Artificial Intelligence to forensic evidence can
Authored By: Anisha Nair Ramaiah College of Law, Bangalore Abstract: The social contract theory is propounded by renaissance period philosophers
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Authored By: Tsiyon Daniel Addis Ababa University Abstract This paper provides an overview of the status of human rights under
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Authored By: Pretty Nomfundo Mhlakwana Pretty Nomfundo Mhlakwana Abstract Freedom of expression forms part of the foundational constitutional rights that
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Authored By: Zoe Ayomikun Ibikunle Afe-Babalola University, Ado-Ekiti Abstract Domestic violence remains a persistent global issue despite extensive efforts from
Authored By: Carla Anthony University of South Africa Abstract: This article presents comparative research examining the nasciturus fiction doctrine within
Authored By: Ayanda Mabusela EDUVOS ABSTRACT South Africa’s progressive legal landscape, actively addressing the concerns of marginalised voices. particularly the
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