Authored By: R. Vahini Kl University Abstract The intricate relationship between patent protection and public health forms a cornerstone of
PATENT PROTECTION AND PUBLIC HEALTH: A COMPREHENSIVE STUDY Read More »
Authored By: Priti Pragyan Pradhan Alliance University INTRODUCTION In today’s era of globalization, the organizations are growing rapidly Competing with
Authored By: Bhavya Pathania Himachal Pradesh University Institute of Legal Studies INTRODUCTION The law, a supposed bastion of justice, can
The Legal Grey Zone: When Consensual Teenage Relationships Become Criminal Read More »
Authored By: Agrim Vashistha Unity PG and Law College, Lucknow University India is a country of extraordinary contradictions. It is
Uniform Civil Code: Legal and Constitutional Debate Read More »
Authored By: Kriti Dhiman Maharaja Surajmal Insitute Affiliated to GGSIPU, Delhi ABSTRACT In India, using corporate software for personal projects
Authored By: Muskan Maharshi Dayanand University Abstract Climate change has emerged as one of the most significant environmental challenges of
Climate Change Litigation in India: Expanding Environmental Rights Under Article 21 Read More »
Authored By: Talari Raghavendrudu Sri Krishnadevaraya University, Ananthapur ABSTRACT: The digitalization of court processes has become a significant reform in
Authored By: Ayoyisa Lithe-Tha Ntambo IIE VARSITY COLLEGE, SANDTON Introduction The ‘Cat’s’ out the bag, South Africa ‘s government has
Authored By: Zahraa Subjee University of Witwatersrand Introduction The South African Constitution has frequently been regarded as among the most
Authored By: Jyotsana Bharti Law Center 2, Faculty of Law, University of Delhi Introduction Environmental conflicts in India increasingly reveal
Recognising Nature as a Legal Person: Rethinking Environmental Protection in India Read More »
Authored By: Kehinde Esther Ifeoluwa Lagos State University Introduction The rapid growth of digital technology has transformed the relationship between
Authored By: Gareth Moyo University Of Johannesburg Introduction We no longer use the internet; we live in it. The rapid
Strengthening Human Rights Law in the Digital Domain Read More »
