Authored By: A.R.Muhammed Raquib SRM Institute of Science And Technology, SRM School of law ABSTRACT:- Capital punishment, also known as […]
ANALYSIS OF CAPITAL PUNISHMENT AND DEATH PENALTY IN INDIA Read More »
Authored By: Nihal Vinod Choure Queen Mary University of London Abstract: Evolution in India’s financial services sector has progressed rapidly
Authored By: SHINEY JENNIFER.S Bharat Institution Abstract: Public Interest Litigation (PIL) is a powerful legal tool that allows individuals or
PUBLIC INTEREST LITIGATION: CONCEPT AND EVOLUTION Read More »
Authored By: Bashir Abdulkadir Awed Abstract Somalia’s journey toward democratic governance remains one of the most complex legal and political
Authored By: GOKUL. B Vellore Institute of Technology, School of Law. ABSTRACT: Innovative application of brain-computer interfaces (BCIs) and neurotechnology
NEUROTECH AND THE INDIAN CONSTITUTION Read More »
Authored By: Sunaina Lal Law Faculty, Delhi University Introduction The refugee crisis has been a prominent topic in international human
The Refugee Law Vacuum In India And The Principle of Non-Refoulement Read More »
Authored By: Marysowjanya Bandi INDIRAPRIYADARSINI LAW COLLEGE ANDRAKESARY UNIVERSITY Abstract Technology innovations in the legal field, often referred to as
Technology and Lnnovation in The Legal World Marysowjanya Bandi Read More »
Authored By: PARAG PARIJAT NATH Siksha ‘O’ Anusandhan National Lnstitute of Law Abstract The primary constitutional mechanism safeguarding Fundamental rights
Article 13: The Constitutional Sentinel Against Arbitrary Law Read More »
Authored By: Suparna Das Sister Nivedita University ABSTRACT The struggle for LGBTQ+ rights has been a long and challenging journey
Unheard to Unbound: The Rise of LGBTQ+ Rights in Indian Constitutional Law Read More »
Authored By: Lidiya Henok ArbaMinch University Abstract This article focuses on the challenges faced by girls in the Kara community
Authored By: Chetansi Dubey University of Lucknow, Faculty of Law What is Rape? Rape is an act that involves forcing
Shattering the Myth: Marital Rape is a Crime Read More »
Authored By: Chetansi Dubey University of Lucknow Faculty of Law Introduction Murli S. Deora v. Union of India was a
Murli S. Deora V Union of India and Ors (AIR 2002 SC 40) Read More »
