India and the UNCISG: Time for a Change?
Authored By: Karishma Shah Introduction – All Contracts are agreements, but all Agreements are not Contracts.[1] Similarly, all Conventions are
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The Role Of Forensic Science and Digital Technology In Modern Criminal Investigation In India: Legal And Procedural Perspectives
Authred By: Anoop Kumar Sri Chandra Bhagwan Law Degree College, Sitapur Abstract The rapid advancement of technology has significantly
Regulating the Unaccountable: A Comparative Analysis of AI Liability Gaps in the EU, United States, and United Kingdom
Authored By: Casey Khosa Vaal University of Technology Introduction Artificial intelligence has moved from experimental technology to infrastructure. Automated systems
Bridging the Gap – Gender Equality and Indian Family Law
Authored By: Vrinda Gupta Hari Singh Ruprah Law College, Jabalpur [M.P.] Introduction Equality on paper but inequality by inheritance, while
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Guarding the Mandate : Constitutional Safeguard Against the Premature Removal of Elected Governments in Pakistan
Authored By: Sara Jamil Punjab Colleges 1. INTRODUCTION: Since Pakistan’s independence , three martial laws and presidentially engineered dismissals have
OVERCROWDING IN PRISONS
Authored By: Kelvin Dlamini UNISA Overcrowding in prisons is one of the most serious legal issues that South Africa is
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Right to Be Forgotten in India: Judicial Recognition Without Legislative Foundation.
Authored By: Himanshu Dhar Lloyd Law College Introduction The “right to be forgotten” has emerged in India as a privacy-based
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Artificial Intelligence in Judicial Decision-Making: Opportunities, Challenges, and Ethical Implications
Authored By: GRAHIT MUDGAL PARSANDI DEVI COLLEGE OF LAW, GREATER NOIDA (U.P.) Introduction: Artificial intelligence (AI) has evolved at very
Is Privacy a Fundamental Right in the Age of Artificial Intelligence
Authored By: Itisha Srivastva University of Allahabad INTRODUCTION : Privacy was once protected by locked doors and sealed letters ;
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CONTEMPORARY LEGAL DEVELOPMENTS AND REFORMS
Authored By: Harsh Gaur Guru Govind Singh Indraprastha University Introduction India currently finds itself in the throes of one of
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The Illusion of Consent: Evaluating True Agreement and Consumer Fairness in “Click to Agree” Digitial Contracts
Authored By: Agnes Reji MIT WPU Introduction Everyday billions of users perform a legally binding action in a few seconds
Beyond the Courtroom: Can Alternative Dispute Resolution Transform Access to Justice in Pakistan?
Authored By: Abdul Hakeem Denning Institute of Technology and Entrepreneurship Abstract What does justice mean to a person who must