Authored By: JIVIDHA NUTAKKI VIT-AP UNIVERSITY Abstract Despite decades of legislation and awareness campaigns, the dowry system continues to drain […]
Dowry and Marriage: Understanding the Law, Culture, and Change in India Read More »
Authored By: Sainoor Nayab Galgotias University Abstract This article looks at the changing legal situation of LGBTQ+ rights in India.
Rainbow Justice: Unfolding the Legal Landscape of LGBTQ+ Rights in India Read More »
Authored By: Anjali Kumari Jagannath University, Jaipur, Rajasthan ABSTRACT The recognition of the right to privacy as a fundamental right
DIGITAL PRIVACY IN INDIA POST-PUTTASWAMY: EVALUATING THE DATA PROTECTION LAW Read More »
Authored By: AKSHADA VISHNUDAS Bharata Mata School of Legal Studies, Aluva ABSTRACT The rising trend of moonlighting, where employees engage
INTELLECTUAL PROPERTY RIGHTS AND CONFIDENTIALITY IN MOONLIGHTING: LEGAL IMPLICATIONS Read More »
Authored By: Nqubeko Sithole University of Johannesburg Abstract The most imperative objective of the National Insurance (NHI) Bill is to
Authored By: Mehjabin Parvish NEF Law College ABSTRACT Religion-specific codes that govern India’s laws frequently reflect the outdated gender biases
CODIFIED INJUSTICE: THE ILLUSION OF RELIGION IN GENDERED PERSONAL LAWS OF INDIA Read More »
Authored By: Vidhya Lakshmi A Bharath Institute of Law, Chennai. ABSTRACT In this fast-paced era of technological evolution, neurotechnology’s (brain-computer
MENTAL FIREWALLS: THE NEXT HUMAN RIGHT Read More »
Authored By: Resha Aanabh Aligarh Muslim University Abstract In recent years, AI technologies have risen rapidly, from facial recognition, predictive
AI On Trial: Balancing Innovation and Privacy Rights in the Digital Era Read More »
Authored By: R.M.Radhika Bharath Institute of Law The death penalty is one of the most controversial and ethical problematic subjects
Authored By: SAUMYA PAL University of Lucknow Abstract Sexual harassment at workplace is a deep rooted and persistent issue, undermining
Authored By: Arham Asif Middlesex University Dubai INTRODUCTION It is 1861. John Merryman has just been detained at Fort McHenry
Habeas Interrupted: How Modern States Suspend Rights in the Name of Order Read More »
Authored By: Mihlali Mpahla University of Fort Hare ABSTRACT South Africa’s legal framework to address gender-based violence (GBV) primarily includes
