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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Doctrine of Acknowledgement of Paternity under Muslim Law: Establishing Legitimacy and Protecting Child Rights
Authored By: Raima Naaz LNCT University Bhopal ABSTRACT Under Muslim Law, questions relating to the legitimacy of a child often
Surcharge and Cess: The Hidden Escalation of India’s Corporate Tax Burden
Authored By: Pinky Bansal Dr. BR Ambedkar National Law University, Sonipat I. Introduction A domestic company that elects the concessional
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Corporate Accountability and the Legal Framework of Extended Producer Responsibility (EPR) in India
Authored By: Leena Yadav Parul Institute of Law, Parul University INTRODUCTION The intersection of corporate governance and environmental jurisprudence has
Environmental Justice in India: Constitutional Foundations, Judicial Developments, and the Pursuit of Sustainable Development
Authored By: Isha Kumar Sunderdeep College of Law, Chaudhary Charan Singh University Abstract Environmental justice has become a central concern
Consumer Cancellation Rights and Subscription Trap: A Legal Examination of Consumer Rights in the Digital Economy
Authored By: Akshat Goyal Maharishi Markandeshwar (Deemed To Be University), Mullana Ambala, Haryana Introduction: The use of subscription-based business models
AI-GENERATED WORK AND COPYRIGHT OWNERSHIP
Authored By: Aswathi M University of Leeds Introduction Artificial intelligence has unsettled one of copyright law’s most fundamental assumptions: that
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Statute State Sovereignty versus International Accountability: Balancing National Jurisdiction and the International Criminal Court under the Rome
Authored By: Gacksy Lavilah Parul Insititute of Law, Parul University, India INTRODUCTION The intersection between state sovereignty and international criminal
GIG WORKERS AND LABOUR RIGHTS: A NEED FOR LEGAL WELFARE RECOGNITION IN INDIA
Authored By: N.Dhanyalakshmi The Tamilnadu Dr Ambedkar Law University INTRODUCTION: In the rapid technological world, the gig workers have transformed
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Jungle Justice in Nigeria: A HumanRights Crisis and the Failure of the Rule of Law
Authored By: Oreoluwa Adekoya Lagos State University A person accused of theft is surrounded by an angry crowd. Within minutes,
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