Authored By: Vanshita Kumari Lloyd Law college Abstract In a world where smoke knows no borders and rising seas obey […]
Climate Apartheid Across Borders: A Legal Indictment of Environmental Injustice Read More »
Authored By: Mudita Tiwari National Law University, Nagpur Introduction “The gallows became the ultimate symbol of British justice in India
CAPITAL PUNSIHMENT / DEATH PENALTY IN INDIA Read More »
Authored By: Enujiugha Vanessea Afe Babalola University The death penalty, or capital punishment, remains a contentious issue globally, with debates
Authored By: Soohemba Agatha Aker Nigerian Law School ABSTRACT This article explores the legal standards governing state surveillance in the
Authored By: Ahmad Abdulrahim Parpia Strathmore University ABSTRACT Artificial intelligence (AI) is the “in-thing” in today’s digitalized world. However, when
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Abstract The death penalty represents the State’s
Revisiting the Death Penalty Debate in India: Retribution vs. Reform Read More »
Authored By: Oboh Daniella Chidera Babcock University “The emotional, sexual and psychological stereotyping of females begins when the doctor says
The Role of Law in Tackling Sexual and Gender-Based Violence in Nigeria Read More »
Authored By: TANISHKA RAJPUT ASIAN LAW COLLEGE Introduction In the institution of marriage, emotional bonds often overshadow financial arrangements. Yet
Property Rights of Women After Marriage and Divorce in India Read More »
Authored By: Shraddha Trivedi Indian Institute of Management Rohtak Abstract The advent of the digital era has fundamentally transformed the
Cybercrime and Digital Policing: Efficacy of the Bharatiya Nyaya Sanhita, 2023 Read More »
Authored By: Gargi Agrawal Chandigarh group of colleges, Jhanjeri affiliated by Punjabi University, Patiala Abstract Outer space, once a fantasy
Jurisdiction in Outer Space: The Lawless Frontier Read More »
Authored By: Tracy Ntinyari Mbaya Jomo Kenyatta University of Agriculture and Technology (JKUAT), School of Law ABSTRACT This Article
SUDAN: THE STATUS OF THE CURRENT CIVIL WAR Read More »
Authored By: Akhi Akter Nishi University Of Information Technology and Sciences (UITS) Abstract This article examines the ongoing threats to
Freedom of Expression and Press under Restrictive Laws in Bangladesh Read More »
