Authored By: Himanshu Dubey SLS,CGC University, Mohali Abstract The Supreme Court of India’s decision Harish Rana v. Union of India […]
Authored By: NOMAHLUBI JOY SHIVIRI University of South Africa I.INTRODUCTION In 2023, more than 54 million South Africans were active
Authored By: Semparuthi Ravichandran Government Law College,Chengalpattu Abstract The Supreme Court of India’s landmark judgment in M.K. Ranjitsinh & Others
Authored By: Afnan Abdulrahman Abdi Cairo University – Faculty of Law Introduction Environmental degradation has become one of the most
Authored By: Anushka Sharma Department of Laws, Panjab University, Chandigarh ABSTRACT This article examines the legal vacuum surrounding posthumous digital
THE DEAD HAVE NO DATA: Posthumous Digital Dignity and the Silence of Indian Law Read More »
Authored By: Zuzile Mntambo University of Fort Hare Introduction In July 2025, the International Criminal Court (ICC) issued arrest warrants
Authored By: Pothuri Sravan Venkata Ram Kumar VIT-AP University Introduction In the analysis of numerous cases of commercial law, it
Authored By: Aditi Anil University of Amsterdam Introduction In recent years, environmental and social risks have increasingly been reframed as
Corporate Sustainability: The Legalisation of ESG in the European Union Read More »
Authored By: Akshita Dubey NMIMS Kirit P. Mehta School of Law I. INTRODUCTION Until recently, discussions surrounding artificial intelligence in
Authored By: Lesedi Mapunya Eduvos Midrand Campus INTRODUCTION Information relating to a person’s health and health care is generally considered
Authored By: Raliphaswa Fhulufhelo Thendo I. Introduction Gender-based violence is any conduct or menace of violence, without limitation to forced
Authored By: SANNAVI PANDEY Mumbai University ABSTRACT This article examines the profound legal challenges posed by the transition from human-operated
