Will AI Judges Replace Human Judges in the Next 20 years, Specifically for Cheque Bounce Cases?
Authored By: Utkarsh Sharma Symbiosis Law School Noida Introduction Imagine walking into a courtroom where the judge isn’t wearing a
THE ROLE OF ARTIFICIAL INTELLIGENCE IN ARBITRATION : THE FUTURE OF DISPUTE RESOLUTION IN INDIA
Authored By: LEONA TOM KRISTU JAYANTI UNIVERSITY Introduction Arbitration is an alternative dispute resolution mechanism that provides a quicker, more
Protection on Paper, Violence in Practice: A Critical Evaluation of the Protection of Women from Domestic Violence Act, 2005 in India
Authored By: Mehak Rizwan University of Kent Introduction According to the National Family Health Survey-5, nearly thirty per cent of
Beyond Revenge Porn: Deepfake Pornography and the Inadequacy of Existing Legal Frameworks
Authored By: Dhanalakshmi R Ambedkar Law University Introduction Indian courts have already dealt with several deepfake cases, but most of
Heritage Handover: Time to Pass the Equal Parcel to Daughters
Authored By: Sambrita Bose Cardiff University UK Introduction The issue of transmitting ancestral property to daughters has been a subject
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Recovery of Money in Digital Arrest Scams: India’s Evolving Legal Framework
Authored By: Shreya Taneja Department of laws, Panjab University Chandigarh Abstract Digital arrest scams have emerged as a serious form
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Filling Part Z: Designing India’s Cross-Border and Group Insolvency Rules Under Section 240C of the IBC
Authored By: Komal Verma Klmv, Prayagraj Abstract Section 240C of the Insolvency and Bankruptcy Code 2016, inserted by the Insolvency
Legal Aid Defense Counsel System: Balancing Access to Justice with the Rights of Advocates
Authored By: Mehak Kalra Punjabi University, Patiala I. Introduction For weeks, advocates across Punjab, Haryana and Chandigarh suspended court work
Criminalisation of Deepfakes in India: Is the Existing Legal Framework Sufficient
Authored By: Anilkumar Ambalam S SCHOOL OF EXCELLENCE IN LAW, Tamilnadu DR Ambedkar law University Introduction One of the AI’s
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Conditional Intent and its Treatment Across Offence Categories
Authored By: Shaunak Chakraborty United Arab Emirates Introduction Conditional intent is found at the intersection of two opposing thoughts. The
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Artificial Intelligence and Copyright law in India: Challenges, Judicial Development, and the Need for Reform
Authored By: Konika Lakhera Law center 1, Faculty of law (University of Delhi) Introduction Artificial Intelligence (AI) plays a crucial
Full Faith and Credit in the Age of Abortion Shield Laws: Can States Refuse to Enforce Their Sister-State Judgments?
Authored By: Muskan Pandey University of Allahabad The Hook Late October 2025, a Friday, and a state trial judge sitting