Privacy is Dead”- is the Law Sufficient in Protecting the Right to Privacy in the New Digital Age?
Authored By: Tanya Madziva BPP University The internet and its capabilities are advancing in this new digital age. This is
India’s Constitutional Contradiction on Marital Rape
Authored By: RITI DAV University INTRODUCTION Marital rape in India remains legally unrecognized, perpetuating the dangerous assumption of implied consent
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A Legal Analysis: Whether Arbitration Clauses can Bind Non-Signatories in Mergers and Acquisitions.
Authored By: Aafaq Ahmad University of Bedfordshire Introduction Arbitration has emerged as the preferred method for the resolution of disputes
Deepfake Technology and the Law: Is Existing Legislation Sufficient to Protect Victims?
Authored By: Fiona Xiluva Ngobeni University of South Africa I. Introduction The rapid advancement of artificial intelligence (AI) has transformed
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THE VICTIM LOMBROSO FORGOT: HOW THE SHIFT TO POST -LOMBROSIANISM CREATED MODERN VICTIMOLOGY”
Authored By: Aditya Mani Tripathi Banaras Hindu University ABSTRACT Cesare Lombroso’s foundation of medical criminology revolved around the concept of
The Admissibility of Digital Forensic Evidence in Criminal Investigations: Legal Challenges and Future Directions
Authored By: Monrea Monica Malope University Of South Africa (UNISA) Introduction The digital revolution has fundamentally transformed the way crimes
The Protecon Gap Between Statutory and Internal Auditors: A Crical Analysis of Malaysian Law
Authored By: NUR HANAN ZULAIKHA BINTI ABDULLAH ATC PENANG I. Introduction An auditor’s signature carries significant meaning. Auditors are expected
Deepfake Technology and the Law: Is Existing Legislation Sufficient to Protect Victims?
Authored By: Fiona Ngobeni University of South Africa I. Introduction The rapid advancement of artificial intelligence (AI) has transformed digital
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Honor Killings: The International Legal Framework and Remaining Challenges.
Authored By: Eman Fatima Punjab University Law College, Lahore Honor killing represents one of the most brutal and persistent forms
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Beyond Gen Z Protests and Democratic Accountability: Persisting Fragile Rule of Law in South Asia
Authored By: Zarin Ahsan Premier University I. Introduction Since the 2020 COVID-19 pandemic, South Asia has experienced three unprecedented political
Constitutional Analysis of Jantar Mantar Agitation & State Accountability & Public Examination Reforms Law in India
Authored By: Rayeesa Fatima Sultan ul Uloom College of law Introduction Paper leaks have evolved into a significant constitutional concern
Analysis of Landmark Judgments or Legal Doctrines
Authored By: Rito Precious Mabasa University of South Africa Introduction Landmark judgments are important because they shape the development of
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