HATE SPEECH VS FREEDOM OF SPEECH
Authored By: Shanmayie Natchiyar M Symbiosis Law School, Nagpur Introduction: From what I learnt to what I am learning!! As […]
HATE SPEECH VS FREEDOM OF SPEECH Read More »
Authored By: Shanmayie Natchiyar M Symbiosis Law School, Nagpur Introduction: From what I learnt to what I am learning!! As […]
HATE SPEECH VS FREEDOM OF SPEECH Read More »
Authored By: Vaishnavi Bhatnagar Amity University, Lucknow Abstract Artificial Intelligence (AI) is transforming various sectors, and the legal domain is
AI-Generated Legal Advice: Can It Replace Advocates Read More »
Authored By: Charu Seth Bharati Vidyapeeth New Law College, Pune Abstract: The negative consequences of fast industrialization, commercialization, and population
Role of Judiciary in Environment Protection: A Study of Landmark Judgements Read More »
Authored By: Aanshull Bali Khalsa College of Law, Amritsar ABSTRACT According to Muslim law, Hiba, or gift, is a age
HIBA UNWRAPPED: MUSLIM LAW GIFTS, TPA EXCLUSIONS, AND INDIA’S UNIFORM CIVIL CODE DEBATE Read More »
Authored By: Mohd Wahid Raza Asian Law College Abstract The Waqf (Amendment) Act, 2025 has made important changes to how
The Waqf Framework in India: History, Reforms, and the Current Legislative Debate Read More »
Authored By: Dewanshi Bhatt Bennett University ABSTRACT Since administrative law remains a new field of law, there are a lot
Authored By: Anshul Kumar Manik ISDC, University of Allahabad Abstract The rapid proliferation of digital platforms has transformed the lives
Children’s Safety in the Digital Space: Legal Safeguards and Gaps in Indian Cyber Laws Read More »
Authored By: Shreya Ranjan S.S. Khanna Girls’ Degree College, Prayagraj Marriage is a bond that not only unites two people,
IS POLYGAMY AND POLYANDRY PENALIZED UNDER HINDU LAW Read More »
Authored By: Rashi Agarwal Manipal University Jaipur Abstract The 2017 ruling of the Supreme Court in Shayara Bano v. Union
Triple Talaq Verdict: Legal Clarity or Constitutional Conflict Read More »
Authored By: Vibha Rana Galgotias University Abstract The right to die with dignity has emerged as a critical legal and
Authored By: Siddharth Pariani Symbiosis Law School, Pune Abstract This article is a critical examination of enforcement of emergency arbitrator
Authored By: Harshita Dubey Babu Banarsi Das University ABSTRACT Economic sanctions have become significant instruments of diplomacy, increasingly utilized by