Differentiating Persistent Shadows: A Comparative Legal and Behavioral Analysis of Harassment and Stalking
Authored By: Fiza Siddhik Sayyed New Law College Ahmednagar Abstract The boundary between harassment and stalking is frequently blurred in […]
BEYOND PATENTS: EVALUATING DATA EXCLUSIVITY REGIMES THROUGH ACCESS TO MEDICINES AND HUMAN RIGHTS STANDARDS
Authored By: Mahalakahmi School of Excellence in Law 1.1 Introduction Data exclusivity regimes have become major obstacles to the accessibility
OPPORTUNITY TO VULNERABILITY YOUR DATA HAS NO PASSPORT
Authored By: Brandon Mxolisi Sifuba University of Fort Hare Abstract Africa is going digital, enabling the opening of new opportunities,
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Accountability and Secrecy in High Profile Prosecutees.
Authored By: Jasmine Guru Nanak Dev University Introduction The high-profile criminal cases raise strains on how to keep things confidential
Accountability and Secrecy in High Profile Prosecutees. Read More »
One Nation One Code: The Debate On Uniform Civil Code
Authored By: Jheel Gautam Dr Bhim Rao Ambedkar University India is a country of immense diversity-people wear different clothes, speak
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A LAYPERSON’S GUIDE TO SUBSTANTIVE AND PROCEDURAL DIMENSIONS OF CYBERCRIMES: AN ANALYSIS UNDER BHARTIYA NYAYA SANHITA.
Authored By: Khushi Bhatnagar University of Mumbai law academy At present, every field and aspect of life demands digitalization, whether
Cybercrime and Legal Challenges in India: An Analysis of the Existing Cyber Law Framework
Authored By: KASHISH KHAN RAJSHREE LAW COLLEGE Introduction The digital transformation of Indian society has fundamentally altered the way individuals
Fintech and Banking in South Africa: Should Fintech Be Classified as Banking? A Doctrinal and Regulatory Analysis
Authored By: Thandiwe Mabaso University of the Western Cape Introduction The rapid expansion of financial technology (fintech) has reshaped the
The AI Mandate: India’s New Blanket Licensing Framework
Authored By: Tannu Deshwal School of Legal Studies, CMR University The Indian intellectual property landscape is on the cusp of
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Cyber Law in India – The Emergence of Deepfakes and Their Devastating Impact on Innocent Victims
Authored By: Vikrant Madhurjya NEF Law College Introduction In this digital world, where every human being has some sort of
Undisclosed Principal & Third Party Right under Indian Contract act
Authored By: Harshita Kashyap Symbiosis Law School Hyderabad Abstract: This principle of undisclosed principal and rights of third parties as
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MELODIES AND RIGHTS: INTELLECTUAL PROPERTY AND MUSIC
Authored By: Madhurima Gope Bharti Vidyapeeth New Law College, Pune Abstract The music industry is a constantly developing landscape where
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