Rarest of Rare Doctrine
Authored By: Akshay Devdatta Malvankar HVPS law college ghatkopar affiliated with University of Mumbai Abstract “The rarest of rare” doctrine […]
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AI Outputs in the Grey Zone: Exploring the Gaps in Nigeria’s Copyright Act 2022 and Urgent Reforms Needed
Authored By: Joan Dimkpa-Promise Giobari Rivers State University 1. Introduction An Abuja based Afrobeats musician prompts ChatGPT to create an
Police Brutality as a Human Rights Violation: Constitutional and International Dimensions
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University, Gujarat, India Introduction Policing is central to maintaining law
GENDER JUSTICE AND BNS.
Authored By: Haritha Hariharan Government law College Trivandrum INTRODUCTION Gender justice is a fundamental principle that ensures equality, dignity, and
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Article in Human Rights Law (Abortion)
Authored By: Maria Fejzulla Salford University Bodies, Birth Rates, and Boundaries: Why Demographic Anxiety Cannot Justify Reproductive Control under the
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INDEPENDENT DIRECTORS IN INDIA: STRUCTURAL CONSTRAINTS AND THE ILLUSION OF BOARD INDEPENDENCE
Authored By: Varshini S Dr MGR Educational and Research Institute, Chennai Introduction The Satyam scandal of 2009 reshaped how Indian
CONSTITUTIONAL DARK HORSES: THE OVER LOOKED AMENDMENTS
Authored By: Nishita Singh Rayat Bahra University, Mohali INTRODUCTION India’s law of land is a strong testament of silent and
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The silence of pain when victims are told to “endure”
Authored By: Kashish Bagwan Renaissance Law College Abstract The social psychological and legal dimensions of the silence imposed on victims
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Basic Education Laws Amendment Act: A Compliance Heavy Regulatory Framework with Good Intentions
Authored By: Sibongakonke Mkhize University of South Africa Introduction: Historical Background and Research Basis The Basic Education Laws Amendment Act
Marital Rape and the Bharatiya Nyaya Sanhita, 2023: Did the New Criminal Law Reform Miss an Opportunity?
Authored By: Priyanka Oraon Jogesh Chandra Chaudhuri Law College Introduction Marital rape refers to non-consensual sexual intercourse by a husband
THE EVOLUTION AND EXPANDING SCOPE OF ARTICLE 21: A CONSTITUTIONAL ANALYSIS
Authored By: Gowri P S Government Law College, Thiruvananthapuram Abstract Article 21 of the Constitution of India has emerged as
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The Constitutional Legitimacy of Nil Compensation of the South African Expropriation Act: The Balancing Act between Land Reform and Property Rights
Authored By: Maake Rector Khutso University of Fort Hare Abstract The legacy of colonial and apartheid land dispossession is a