Authorship Without an Author: Section 9(3) CDPA 1988 and the Fiction of Human Origination in Generative AI
Authored By: Ali Shahzad University of Kent Introduction In March 2025, a United States federal court held that the Copyright
The Marital Rape Exception in India: A Constitutional Reckoning with Bodily Autonomy
Authored By: Satyansh Sinha Amity University Patna Introduction Every year, criminal courts across India convict husbands under provisions dealing with
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Why India’s Outdated Animal Cruelty Laws Fail to Protect the Defenceless
Authored By: Shruti Sengupta Iswar Saran Degree College, Allahabad University INTRODUCTION India is a country where animals are worshiped. Everyday
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The Constitutional Meaning of Expropriation: Has the Law Become Clearer?
Authored By: Lindiwe Mashaba Introduction Property rights have been a long discussion in South Africa. Issues like unlawful eviction, informal
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From Paper to Pixels: The Digital Transformation of Trial Evidence in India
Authored By: Shylet Nyamupinga MVN University Introduction The courtroom has undergone a profound transformation over the last two decades. Evidence
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Surrogacy and Parental Rights: An Analysis of the Surrogacy (Regulation) Act, 2021
Authored By: Gontse Natasha Modise Regenesys Business School Abstract With particular reference to the Surrogacy (Regulation) Act, 2021, this article
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Parental Rights Without Equality: A Critical Look at India’s Surrogacy (Regulation) Act, 2021
Authored By: Muthumala K Thulasi College of Law for Women Introduction India spent nearly two decades without any law governing
Is Privacy Still Private? Rethinking Consent and Data Protection in the Age of Artificial Intelligence
Authored By: Drishti Puri Bharati Vidyapeeth’s Institute of Management and Research, New Delhi Introduction Privacy has never disappeared overnight. It
The Sea Bangladesh Won but Never Used: From Maritime Victory to Economic Inaction
Authored By: Marufa Akter Simran East West University In 2012, Bangladesh won a maritime boundary dispute against Myanmar before the
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Algorithmic Bias and the Right to Equality: Reconciling Automated Decision-Making with POPIA and the South African Constitution
Authored By: Tsibisho Matlala University of South Africa Algorithmic Bias and the Right to Equality: Reconciling Automated Decision -Making with
Who Owns a Child’s Digital Identity? Sharenting, Privacy and the Limits of Parental Consent under Indian Law
Authored By: Sarvesha Tawale ILS Law College Introduction Long before children create their first social media accounts, many already possess
The Growing Role of Mediation in India’s Justice Delivery System
Authored By: Prerna Shinde Adv. Balasaheb Apte College Of Law Introduction: India’s justice delivery system has long been challenged by
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