Authored By: Sweta Manipal University Jaipur Abstract The continued denial of marriage, family, and adoption rights to LGBTQIA+ persons in […]
Authored By: Nomfundo Mtungwa Abstract Brazil faces a severe gap between its progressive child protection laws and reality. The Child
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Authored By: Krishna Priya VR Government Law College,Thiruvananthapuram, Kerala INTRODUCTION As we know that a crime has four stages. They
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Authored By: Kowsar (Layla) Abdulle Tilburg University Abstract The 1970 UNESCO Convention is the leading framework against illicit trafficking of
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Authored By: Geetanjali Dikshit Modi Law College, Kota Abstract Currently, the Indian judicial system is facing a significant crisis of
Authored By: Aashish Gupta Manipal University Jaipur Introduction India is a vast and diverse country than many other which is
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Authored By: Ananya Singh Manipal University Jaipur Abstract The digital revolution has transformed communication but simultaneously created unprecedented avenues for
Authored By: Hanene Latrache City St George’s University of London UK commercial practices have long used standard form contracts as
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Authored By: Favour A-Matthew University of the People Abstract The increasing use of algorithmic decision-making (ADM) systems across both public
Authored By: Tsakane Ayanda Madiseng University of the Witwatersrand INTRODUCTION AND CONTEXT In November 2025; gender-based violence (GBV) and femicide
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Authored By: Abdul Waaseh Khan Denning Law School (Affiliate Centre of the University of London) ABSTRACT Pakistan’s Prevention of Electronic
