Racial bias in the criminal justice system: Is the due process model of fairness a legal illusion
Authored By: Inaya Ahmed Khan SOAS University of London Abstract There are concerns regarding racial bias in the English and […]
Constitutional Rights in the Age of Neuromarketing and Brain-Computer Interfaces
Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Abstract: Emerging neurotechnologies, from neuromarketing tools to advanced Brain-Computer Interfaces, blur
Constitutional Rights in the Age of Neuromarketing and Brain-Computer Interfaces Read More »
Should England and Wales have a Written Constitution
Authored By: Amandeep Kaur Basra University of Birmingham Abstract A constitution is an established composition of laws that determine how
Should England and Wales have a Written Constitution Read More »
UK Law on the protection of farm animals: Animal welfare. Is it well… ‘fair’
Authored By: Natalie Searle University of Lincoln Key terminology: Animal welfare act 2006, slaughterhouse, Animal Welfare (Sentience) Act 2022, RSCPA,
UK Law on the protection of farm animals: Animal welfare. Is it well… ‘fair’ Read More »
IS AI ADDING VALUE TO OUR LEGAL SYSTEM OR DISRUPTING IT
Authored By: Priya Nayyar Queen Mary University of London Abstract: Artificial Intelligence is a pivotal force shaping the legal landscape,
IS AI ADDING VALUE TO OUR LEGAL SYSTEM OR DISRUPTING IT Read More »
Blasphemy Laws in Pakistan: Misused more than they are used
Authored By: Sadia Mehmood Denning Law School (University of London) Abstract: This Article examines Pakistan’s Blasphemy laws in light of
Blasphemy Laws in Pakistan: Misused more than they are used Read More »
ROLE OF THE JUDICIARY IN PROTECTION OF RIGHTS OF CHILDREN
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract Preserving the current role of the judiciary is the most
ROLE OF THE JUDICIARY IN PROTECTION OF RIGHTS OF CHILDREN Read More »
Motherhood and the Constitution: Recognizing Maternity Benefits as Constitutional Right
Authored By: Deeksha Mahara Institute of Law, Nirma University Abstract When life begins in the womb, it is the law’s
Motherhood and the Constitution: Recognizing Maternity Benefits as Constitutional Right Read More »
NRI Accounts in India: A Legal Study of the Regulatory Framework and Compliance Mechanism
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Abstract This article critically examines the legal framework and compliance
Custodial Deaths and the Illusion of Police Accountability in India
Authored By: Tanishq Chaudhary JIMS, GGSIPU Abstract: The custodial death origin term remains undocumented; its usage became recognizable in India
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Defamation in India: Navigating Reputation and Free Speech in the Digital Era
Authored By: Rahul Raj Allahabad University Abstract: This article reviews defamation law in India and its relevance in today’s digital
Defamation in India: Navigating Reputation and Free Speech in the Digital Era Read More »
The Need to Balance the Avoidance of Delay in Public Children’s Proceedings
Authored By: Olivia Hesson University of York Abstract This article examines the statutory and policy emphasis on avoiding delay in
The Need to Balance the Avoidance of Delay in Public Children’s Proceedings Read More »