Authored By: Tuhiena Malik Faculty of Law, University of Delhi Introduction As of February 28, 2026, the Indian legal landscape […]
From Emergency to Efficiency: The Institutionalization of ODR in India (2020–2026) Read More »
Authored By: Daisy Wagaba Uganda Christian University Abstract As Uganda embraces digital transformation, the collection and processing of personal data
Authored By: Devanshi Mehta Loreto College, University of Calcutta (Recent Graduate) Abstract This article examines whether the 1951 Convention Relating
Authored By: Lesego Motloenya Boston City Campus Business College INTRODUCTION The weight of responsibility that comes with bringing legal action
Allegations of Genocide under International Law: An Analysis of South Africa v Israel Read More »
Authored By: Coventry University Coventry University The concept of “quiet firing” has gained increasing attention within contemporary employment discourse. Although
Authored By: Gibran Akidah Wanje University of Nairobi Introduction In Kenya, Climate change has transitioned from an environmental concern to
Authored By: NEERAJA SANTHOSH REVA University Introduction A trademark is a distinctive sign that identifies the source of goods or
Trademark Infringement vs. Passing Off: A Comparative Legal Analysis Read More »
Authored By: Rabiya Parveen Law Centre-II, University of Delhi Abstract One of the most disputed constitutional issues in India is
Criminalisation vs Regulation: Can Constitutional Law in India Regulate Marital Rape Read More »
Authored By: Rishi Patel University of Leicester Introduction Artificial Intelligence (AI) is no longer confined to theoretical discourse or experimental
Authored By: Liyabona Ncokomela University of Fort Hare Introduction The Constitutional Right of Access to Courts in South African Civil
THE CONSTITUTIONAL RIGHT OF ACCESS TO COURTS Read More »
Authored By: Zainab Iqbal Husain Pakistan College of Law Introduction Pakistan’s constitutional history is repeatedly interrupted by extra-constitutional transitions, and
Authored By: SHREYA S SASTRA DEEMED UNIVERSITY, THANJAVUR Abstract Live-in relationships represent a significant transformation in India’s socio-legal landscape, challenging
