Compensation Jurisprudence under Motor Accident Claims Tribunals (MACT): Consistency or Confusion?
Authored By: Yash Todi Bennett University Abstract The Motor Vehicles Act, 1988 serves as the statutory cornerstone for compensating victims […]
Parental Alienation in Family Courts: Towards an Evidence-Based Approach in English Law
Authored By: Nafeesah Rahman SOAS, University of London Introduction In January 2023, the High Court of England and Wales was
Parental Alienation in Family Courts: Towards an Evidence-Based Approach in English Law Read More »
Data Privacy in India: A Critical Analysis of the Digital Personal Data Protection Act, 2023
Authored By: Anamaya S P The Kerala Law Academy Law College Introduction Data has been established as an extremely valuable
SEBI’s Regulatory Evolution on Related Party Transactions: Balancing Minority Protection and Corporate Efficiency
Authored By: Maanya Chowdhary Vivekananda Institute of Professional Studies-TC ABSTRACT This article examines the evolution of SEBI’s regulatory framework governing
NFTs AND COPYRIGHT LAW: REDEFINING OWNERSHIP IN THE DIGITAL AGE
Authored By: Anshika Singh Rajshree Law College, Bareilly ABSTRACT Non-Fungible Tokens have quickly become an economic reality that intellectual property
NFTs AND COPYRIGHT LAW: REDEFINING OWNERSHIP IN THE DIGITAL AGE Read More »
The “Silicon Savannah” at a Crossroads: A Critical Appraisal of Kenya’s Artificial Intelligence Bill, 2026
Authored By: Tessy Musila Catholic University of Eastern Africa Tech Background: The Birth of the Data Protection Act 2019 and
SOVEREIGN IMMUNITY AND STATE TORT LIABILITY
Authored By: Asmit Kumar Lloyd Law College Introduction Imagine this: Police seize your valuables during an investigation, but due to
SOVEREIGN IMMUNITY AND STATE TORT LIABILITY Read More »
LEGAL AI AND THE PROBLEM OF BIAS: RETHINKING FAIRNESS IN AUTOMATED JUSTICE
Authored By: Adwoa Birago Oware-Mintah Ghana School of Law Abstract The increasing use of artificial intelligence in legal systems is
LEGAL AI AND THE PROBLEM OF BIAS: RETHINKING FAIRNESS IN AUTOMATED JUSTICE Read More »
Safeguarding the Environment by the Judiciary: Evolving Doctrines, Institutional Tools, and Pathways for Reform
Authored By: Dhanashri kailas zendekar Manikchand Pahadiya Law College Abstract. This article examines how Indian courts and tribunals have shaped
THE ADMISSIBILITY AND AUTHENTICATION OF ELECTRONIC RECORDS AS PER BHARATIYA SAKSHYA ADHINIYAM (BSA), 2023: A CRITICAL STUDY
Authored By: Gunjan Ukey Kalinga University INTRODUCTION Background and Context The era of digital change has altered the evolution of
IPR ISSUES IN MERGER AND ACQUISITIONS UNDER INDIAN COMPETITION LAWS AND THE EFFECT TAKEN BY INDIA TO HARMONISE INTELLECTUAL PROPERTY PROTECTION AND COMPETITION LAW
Authored By: H. Priya Akshata Rajendra Patole Introduction Mergers and acquisitions is a general term that defines the unification of
The deceased’s last words matter: Balancing fundamental constitutional rights and the admissibility of dying declarations.
Authored By: Nozipho Ndebele Great Zimbabwe University Abstract A dying declaration is a statement made orally, or in writing by