The Responsible Use of AI and Ethics
Authored By: Lesego Motloenya Boston City Campus Business College ABSTRACT Globally, artificial intelligence is influencing the practice of law more […]
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Beyond the Checklist: Reconciling Judicial Discretion and Consistency in the “Best Interests of the Child” Principle in Kenya.
Authored By: Gibran Akidah Wanje University of Nairobi Abstract The Children Act 2022 modernizes Kenya’s “Best Interests of the Child”
Cyber Harassment Of Women In India: Law Enforcement Lapses And Need Of Reform
Authored By: Rabiya Parveen Law Centre-II, University of Delhi Abstract The growth of electronic communication technologies has created a new
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Capital Punishment and the ‘Rarest of Rare’ Doctrine: Has Judicial Discretion Become Arbitrary
Authored By: Rishi Patel University of Leicester Abstract Capital punishment continues to generate intense constitutional and moral debate in India.
THE ROLE AND EVIDENTIAL VALUE OF AFFIDAVITIN SOUTH AFRICAN CIVIL LITIGATION
Authored By: Liyabona Ncokomela University of Fort Hare Introduction An affidavit is a legal document that serves as formal written statements
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Corporate Sector Growth in Pakistan: An Analytical Study of Business Registrations Investment Trends and Policy Reforms
Authored By: Zainab Iqbal Husain Pakistan College of Law Abstract The corporate sector is a key vehicle for formalisation, capital
Trademark Law in India: Expanding the Role of Brand Protection in Modern Market Regulation
Authored By: SHREYA S SASTRA DEEMED UNIVERSITY, THANJAVUR Abstract In contemporary commercial environments, trademarks have assumed a function that extends
Revisiting Ambedkar’s Thoughts on Linguistic States: A Constitutional Appraisal
Authored By: Vijaylaxmi D Symbiosis School for Liberal Arts In 1953, into the sixth year of our independence, a Commission
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Taxation in South Africa for Residents and Non-Residents: A Comprehensive Overview
Authored By: Khodani Sindisiwe Simerone University of Pretoria In South Africa, every individual and enterprise are subject to be taxed
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The Need of Law Reforms for GMOs in India
Authored By: MARIA PIRES PARUL INSTITUTE OF LAW, PARUL UNIVERSITY, VADODARA Abstract India has been grappling with the burden of
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Menstrual Poverty
Authored By: Tanisha Sharma NMIMS Kirit P. Mehta School of Law, Mumbai A landmark ruling Recognising access to menstrual hygiene
ESG COMPLIANCE AND CORPORATE ACCOUNTABILITY IN INDIA: A REGULATORY ANALYSIS
Authored By:Yuvraj Singh Bharati Vidyapeeth (Deemed to be University) New Law College, Pune Abstract Corporate responsibility has witnessed considerable change
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