The Exception That Swallows the Rule: Section 19 of Bangladesh’s Child Marriage Restraint Act 2017
Authored By: Marufa Akter Simran East West University I. Introduction Nearly half of Bangladeshi girls marry before the age of […]
The importance of proper Trust Account Management Under Rule 54 Of The Legal Practitioners Rules
Authored By: Tsibisho Matlala University of South Africa The foundation of public trust in the legal profession is the attorney’s
Personality Rights in the Age of AI Cloning and Deepfakes: Is Indian Law Ready?
Authored By: Sarvesha Tawale ILS Law College Introduction Imagine seeing a video of a well-known actor making a controversial statement,
Personality Rights in the Age of AI Cloning and Deepfakes: Is Indian Law Ready? Read More »
Regulating Artificial Intelligence in India: Balancing Innovation, Privacy, and Accountability
Authored By: Tanvi Suryakant Jadhav DES.Shri Navalmal Firodia Law College,Pune Introduction Artificial Intelligence (AI) has emerged as one of the
The Thin Line Between Murder and Culpable Homicide A Critical Analysis of Criminal Liability in India
Authored By: Prerna Shinde Adv. Balasaheb Apte College Of Law Introduction The distinction between culpable homicide and murder is one
WHO INHERITS THE DIGITAL ESTATE? RETHINKING SUCCESSION LAW IN THE AGE OF VIRTUAL ASSETS
Authored By: Ujjwal Kumar Symbiosis Law School, Nagpur INTRODUCTION Traditionally succession rules govern the transfer of property, rights and obligations
WHO INHERITS THE DIGITAL ESTATE? RETHINKING SUCCESSION LAW IN THE AGE OF VIRTUAL ASSETS Read More »
Procedural Irregularities and the Benefit of Doubt in POCSO Cases: Reassessing the Impact on Child Victims.
Authored By: A Anupama Symbiosis Law School, Hyderabad 1. Introduction The Protection of Children from Sexual Offences Act, 2012 (POCSO)
Cyberbullying and Online Harassment: Examining the Gaps in India’s Digital Legal Framework
Authored By: P V Visruth Samrat Vikramaditya University I. Introduction In 2023, India crossed the threshold of 900 million internet
THE INTERNET OF THINGS AND DATA PRIVACY IN GHANA: ASSESSING THE ADEQUACY OF THE DATA PROTECTION ACT, 2012 (ACT 843).
Authored By: Lucille Nyameye Opokua Djan Ghana Institute of Management and Public Administration The rampant development and use of the
Faster Deals, Clearer Rules? Why UK Merger-Control Reform Matters for Law Firms, Investment and Competition
Authored By: Olivia Eliadou Durham University Introduction In 2025, the Competition and Markets Authority (CMA) considered 881 mergers, investigated 39
A Travesty of Workplace Justice: Structural Failures of the Internal Complaints Committee Under the POSH Act, 2013.
Authored By: Rajmohan Roy Jogesh Chandra Chaudhuri Law College Introduction In March 2026, the TCS Nashik case made national headlines
Corporate Governance in Resource-Driven Emerging Economies: A Comparative Study of Papua New Guinea and India
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University Introduction Natural resource wealth is often celebrated as a