Authored By: Rupsa Banerjee Sister Nivedita University Introduction The Constitution of India envisions a democratic society founded on equality, dignity, […]
Authored By: Sahibpreet Singh Rayat Bahra University, Mohali Introduction Artificial Intelligence (AI) has transformed the creation and dissemination of digital
Authored By: Vishali Government Law College Coimbatore Introduction In September 2024, the Bombay High Court struck down, by a 2:1
Authored By: Khanyisile Simnikiwe Mguda University of South Africa (UNISA) Introduction Recent SA commentary has described a scenario now familiar
Authored By: SATHIYA S Government Law College, Villupuram ABSTRACT The swift expansion of social media has opened up new avenues
CHILD INFLUENCERS AND DIGITAL EXPLOITATION: THE NEED FOR A REGULATORY FRAMEWORK IN INDIA Read More »
Authored By: Vaishnavi Santosh Nighute ILS Law College Pune Introduction According to data from the Housing and Land Rights Network,
Authored By: Julia Wieczorek University of East Anglia Despite the influential critiques of Lon Fuller and Ronald Dworkin, H.L.A Hart’s
Is Legal Positivism’s Separation Thesis Still Defensible Read More »
Authored By: Gulici Karaaslan University of Exeter Introduction – In August 2022, an international arbitration tribunal ordered Italy to pay
Authored By: Akatwijuka Comfort UGANDA CHRISTIAN UNIVERSITY Abstract Recently I watched a Netflix South African show called “Bad Influencer,” and
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Authored By: Dilen Onyango Ochieng Egerton University 1. Case Citation and Basic Information NGOs Co-ordination Board v Eric Gitari, Attorney
NGOs Co-Ordination Board v Eric Gitari and 5 Others Read More »
Authored By: Md. Sabbir Hossen American International University-Bangladesh (AIUB) 1. Case Citation and Basic Information Case Name: Secretary, Ministry of
Secretary, Ministry of Finance v Md Masdar Hossain and Others Read More »
Authored By: Parmis Bales College Case Citation and Basic Information Case Name: R (Miller) v The Prime Minister and Cherry
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