The Right to Privacy in the Digital Age: Balancing Individual Rights and State Surveillance in India
Authored By: Aryaman Bandi MS Ramaiah College of Law 1) Introduction In an era where a citizen’s entire existence can
THE FLAWED DEFINITION OF AGREEMENT IN ARTICLE 1313 OF THE INDONESIAN CIVIL CODE: A CONSTITUTIONAL AND COMPARATIVE LEGAL ANALYSIS
Authored By: Arther Efflin Sugiarto University of Christian Indonesia INTRODUCTION “An agreement is an act by which one or more
A critical look at how copyright, patent, and trademark frameworks are holding up againstthe realities of online commerce.
Authored By: Boladale Bolarinde Adelowo KolaDaisi University Ask any brand owner what keeps them up at night these days, it
Beyond Paper Leaks: Rebuilding Trust in India’s Examination System
Authored By: Aradhana Patel Iswar Saran Degree College, University of Allahabad Abstract India is currently grappling with a serious paper
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Does Section 27 of the Indian Contract Act, 1872, Provide a Predictable Standard for Enforcing Non-Compete Covenants in M&A Transactions?
Authored By: Chaithanya N Ramaiah Institute of Legal Studies Abstract Non-compete covenants are commercially significant in mergers and acquisitions because
Liability Gaps in Shared Micro-Mobility: Platform Obligations, Third-Party Account Transfer and Regulatory Classification of E-Vehicles
Authored By: Anastasija Krila Riga Graduate School of Law Introduction In October 2025, two minors riding an e-scooter died after
Regulating Artificial Intelligence and Personal Data in the UAE: Is a Fragmented Framework Fit for Purpose?
Sargam Purohit Authored By: Middlesex University ABSTRACT The United Arab Emirates has adopted an innovation-led approach to artificial intelligence while
ROAMING LIVESTOCK AND ROAD SAFETY IN CENTRAL BUTON: ACRIMINOLOGICAL ANALYSIS OF OWNERS’ NEGLIGENCE AND THE LIMITS OF LOCAL LAW ENFORCEMENT
Authored By: JUL RAHMANIAR Graduated from Faculty of Law Universitas Halu Oleo Abstract Road traffic accidents involving roaming livestock represent
When Does Acquisition Become Anti-Competitive? Rethinking Remedies In The EU Digital Economy
Authored By: Amal Salaheldin Mustafa Fadlalla Arab Academy for Science, Technology and Maritime Transport INTRODUCTION When a dominant technology company
The Saudi Approach to Artificial Intelligence Governance: Is an Ethics- and Risk-Based Framework Sufficient
Authored By: Renad Mohammed Haroun Ali Introduction Artificial intelligence (‘AI’) presents a regulatory problem that conventional legal frameworks were not
Meta Glasses: Addressing the Privacy Concerns of Bystanders and Data Controllers
Authored By: Chukwukaima Vivian Fabian-Egun University of Dundee Introduction “Is someone recording me?” is becoming an increasingly relevant question as
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The Doctrine of Colourable Legislation: Executive Ordinances and Legislative Competence in Indian Constitutional Law
Authored By: Abhay Gupta Gitarattan International Business School, Guru Gobind Singh Indraprastha University I. Introduction Between 1967 and 1981, the