Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Abstract: The death sentence is a contentious issue in […]
Does The Death Penalty Effectively Deter Crime? Rehabilitation VS Retribution Read More »
Authored By: Harpreet Kaur IMS Law College ABSTRACT By leaving all the socio – economic and cultural norms and boundaries,
Behind Closed Doors: The Escalation of Domestic Violence in Modern Times Read More »
Authored By: Arzoo Panjab University, Chandigarh ABSTRACT Surrogacy is a good way for people who do not have their own
SURROGACY LAWS – PROTECTING RIGHTS OF THE CHILD, SURROGATE AND INTENDED PARENTS Read More »
Authored By: Prisha Verma New Law College, Pune The debate surrounding the right to die and euthanasia remains one of
RECONSTRUCTING THE RIGHT TO DIE: LEGAL AND ETHICAL PERSPECTIVES ON EUTHANASIA IN INDIA Read More »
Authored By: Ivry Choo Jing Ying Multimedia University Melaka Campus Abstract This article explores the scope of a teacher’s duty
In Loco Parentis: Teacher’s Duty of Care and Negligence in Malaysian Schools Read More »
Authored By: Naukhaiz Aftab Sankalp Institute of Law Abstract This research paper looks at the laws in the U.S.A. and
Legal Analysis of HIPAA and India’s DPDPA in Governing Digital Health Read More »
Authored By: Prisca E.Hayford University of South Wales Abstract This article explores whether UK copyright law is prepared to address
Authored By: Vesna likar King’s College London Introduction The U.S. The Supreme Court as early as in 2018 acknowledged in
Authored By: Sageda El-Sanossi University of Liverpool ABSTRACT Medical negligence in maternity care has raised serious legal and ethical concerns
Neglect in the delivery room: Does Uk law adequately protect mothers and infants Read More »
Authored By: Amna Osman Birmingham City University Abstract The UK fashion industry is an important part of the UK ‘s
Authored By: Tshegofatso Nkwala IIE Varsity College Background. The general consensus around monopolies is that they are organisations that thrive
Authored By: Arshique Rizvi Amity Law School, Amity University Patna Introduction The idea of a Uniform Civil Code (UCC) is
Uniform Civil Code: Constitutional Vision vs. Practical Challenges Read More »
