BREAKING THE BAR: INSTITUTIONALIZING GENDER PARITY AND MENTORSHIP FOR WOMEN LITIGATORS IN INDIA
Authored By: Jagadish Patil M S Ramaiah College of Law I. Introduction The Indian legal landscape, while constitutionally anchored in
Feeding the Refineries: Domestic Supply Obligations under Nigeria’s Petroleum Industry Act 2021
Authored By: Emmanuel Omole University of Lagos I. INTRODUCTION In late August 2026, a Federal High Court in Lagos restrained
DATA PROTECTION IN THE AGE OF ARTIFICIAL INTELLIGENCE: EXAMINING CONSENT, PRIVACY AND ACCOUNTABILITY UNDER INDIA’S EMERGING LEGAL FRAMEWORK
Authored By: Aarushi Raj Allahabad University ABSTRACT AI has changed many things, especially the way our personal information is collected,
Autonomy, Dignity and Death: Physician-Assisted Dying in South African Law
Authored By: Dineo Mogotsi University of the Western Cape Introduction South African law sends a mixed message about death. A
Autonomy, Dignity and Death: Physician-Assisted Dying in South African Law Read More »
Pax Silica: Controversy on the Probable Harm to the Philippine Ecosystem and the People
Authored By: Angel Karamae E. Llobrera Victory Elijah Christian College Definition of Pax Silica On April 16, 2026, the Philippines
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Should AI-Generated Works Receive Copyright Protection? Rethinking Human Authorship in the Era of Generative AI
Authored By: ECEM SEVÜK Georg August University of Göttingen Introduction Generative artificial intelligence (AI) has complicated one of copyright law’s
THE RIGHT TO BE FORGOTTEN IN SOUTH AFRICA: CAN A PERSON ESCAPE THEIR DIGITAL PAST?
Authored By: Masasi Dollance Chauke University of the Free State Introduction The internet has changed the relationship between people and
THE RIGHT TO BE FORGOTTEN IN SOUTH AFRICA: CAN A PERSON ESCAPE THEIR DIGITAL PAST? Read More »
DIGITALISATION AND THE LAW: The future of legal practice in Nigeria.
Authored By: Ojanomare Aretha Toluwani Lead City University The Nigerian legal world is entering an era in which technology is
DIGITALISATION AND THE LAW: The future of legal practice in Nigeria. Read More »
Climate Justice and the Right to a Healthy Environment: Lessons from Bangladesh’s Recent Floods
Authored By: Saida Alam East West University, Dhaka, Bangladesh I. Introduction Climate change is no longer merely an environmental concern.
THE NON EXISTENCE OF THE INFLUENCER: REGULATING VIRTUAL INFLUENCERS AND AI-GENERATED DIGITAL PERSONALITIES IN THE MODERN MARKETPLACE
Authored By: Treasure Walter Babcock University INTRODUCTION With the rapid advancement and growing adoption of Artificial Intelligence (AI), the world
Power, Silence and Sexual Harassment
Authored By: Muhadisa Abbas Hamdard University INTRODUCTION: Sexual harassment is often understood as an act committed by an individual against
Power, Silence and Sexual Harassment Read More »
Criminal Liability for Environmental Offences in Ecologically Fragile Zones: A Critical Analysis of Enforcement Challenges in Jammu & Kashmir and Ladakh
Authored By: Reyaz Ahmad Faculty of Law, University of Delhi 1. Introduction The Himalayan region of Jammu & Kashmir and