STRENGTHENING OF INTERNATIONAL LAW
Authored By: Ritika Gaidhani NBT Law College INTRODUCTION International law simply refers to the body of rules and regulations which […]
STRENGTHENING OF INTERNATIONAL LAW Read More »
More Than Compliance: Listening to Children with Type 1 Diabetes in Medical Law
Authored By: Emma Lewis University of South Wales Abstract This article examines the complex legal and ethical question of whether
More Than Compliance: Listening to Children with Type 1 Diabetes in Medical Law Read More »
Racial bias in the criminal justice system: Is the due process model of fairness a legal illusion
Authored By: Inaya Ahmed Khan SOAS University of London Abstract There are concerns regarding racial bias in the English and
Constitutional Rights in the Age of Neuromarketing and Brain-Computer Interfaces
Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Abstract: Emerging neurotechnologies, from neuromarketing tools to advanced Brain-Computer Interfaces, blur
Constitutional Rights in the Age of Neuromarketing and Brain-Computer Interfaces Read More »
Should England and Wales have a Written Constitution
Authored By: Amandeep Kaur Basra University of Birmingham Abstract A constitution is an established composition of laws that determine how
Should England and Wales have a Written Constitution Read More »
UK Law on the protection of farm animals: Animal welfare. Is it well… ‘fair’
Authored By: Natalie Searle University of Lincoln Key terminology: Animal welfare act 2006, slaughterhouse, Animal Welfare (Sentience) Act 2022, RSCPA,
UK Law on the protection of farm animals: Animal welfare. Is it well… ‘fair’ Read More »
IS AI ADDING VALUE TO OUR LEGAL SYSTEM OR DISRUPTING IT
Authored By: Priya Nayyar Queen Mary University of London Abstract: Artificial Intelligence is a pivotal force shaping the legal landscape,
IS AI ADDING VALUE TO OUR LEGAL SYSTEM OR DISRUPTING IT Read More »
Blasphemy Laws in Pakistan: Misused more than they are used
Authored By: Sadia Mehmood Denning Law School (University of London) Abstract: This Article examines Pakistan’s Blasphemy laws in light of
Blasphemy Laws in Pakistan: Misused more than they are used Read More »
ROLE OF THE JUDICIARY IN PROTECTION OF RIGHTS OF CHILDREN
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract Preserving the current role of the judiciary is the most
ROLE OF THE JUDICIARY IN PROTECTION OF RIGHTS OF CHILDREN Read More »
Motherhood and the Constitution: Recognizing Maternity Benefits as Constitutional Right
Authored By: Deeksha Mahara Institute of Law, Nirma University Abstract When life begins in the womb, it is the law’s
Motherhood and the Constitution: Recognizing Maternity Benefits as Constitutional Right Read More »
NRI Accounts in India: A Legal Study of the Regulatory Framework and Compliance Mechanism
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Abstract This article critically examines the legal framework and compliance
Custodial Deaths and the Illusion of Police Accountability in India
Authored By: Tanishq Chaudhary JIMS, GGSIPU Abstract: The custodial death origin term remains undocumented; its usage became recognizable in India
Custodial Deaths and the Illusion of Police Accountability in India Read More »