Authored By: Ishrat Jahan Department of Law, Rajshahi University Introduction: An Overlooked Human Rights Crisis Despite formal guarantees of equality
Authored By: Chemmi Yangden Dukpa Sister Nivedita University INTRODUCTION The revocation of the colonial offence of sedition under Section 124A
Authored By: Maya Hussain Cardinal Newman College Introduction Deepfake frauds have resulted in a cost of $450,000 for businesses with
Deepfakes and Criminal Liability: A Need for Legal Response to Digital Deception Read More »
Authored By: Pallavi T KLE Law College Bengaluru Introduction Artificial Intelligence (AI) has transformed the creation and dissemination of digital
Authored By: Semparuthi Ravichandran Government Law College, Chengalpattu Introduction In 2016, a constitutional bench of the Supreme Court of India
Criminal Defamation in India: The Case for Decriminalisation Read More »
Authored By: Manpreet Kaur Department of Laws, Panjab University, Chandigarh Introduction Human rights are the basic and fundamental rights that
POLICE AND HUMAN RIGHTS Read More »
Authored By: Nishtha Amity University, Rajasthan Introduction Marriage in India is regarded as social institution rather than contractual relationship in
Authored By: Chloe Chin Tian Wei Multimedia University, Melaka. Introduction The Basic Structure Doctrine (BSD) can be defined as a
Basic Structure Doctrine in Malaysia: Judiciary’s Cautious Engagement Read More »
Authored By: Sayan Dey Sister Nivedita University I. Introduction Online shopping and digital services have become an integral part of
BEHIND THE CLICK Regulating Dark Patterns under India’s Consumer Protection Framework Read More »
Authored By: Pavithra Shaji Middlesex University Introduction For over two hundred and fifty years, the English law held that a
Authored By: Sumera Sabir Graduate from The University of Law Introduction Surrogacy has become an increasingly popular method for individuals
Authored By: Arwa Yasir Middlesex University Dubai Introduction The increasing use of artificial intelligence (AI) in significant legal decision- making
