Authored By: Dhanashri kailas zendekar Manikchand Pahadiya Law College Introduction A man collapses outside a hospital gate. The staff refuse […]
The Medico-Legal Right to Life: Healthcare, Autonomy, and State Responsibility Read More »
Authored By: Gunjan Ukey Kalinga University I. INTRODUCTION On 1 January 2023, about 1.4 million persons who depended on this
Authored By: H. Priya Saveetha School of Law, SIMATS I. Introduction The central legal issue examined in this article is
Authored By: Nozipho Ndebele Great Zimbabwe University Introduction The default matrimonial property regime in Zimbabwe is an out of community
The Rules that are Just for a Show: The Matrimonial Regime in Zimbabwe Read More »
Authored By: Skanda Sharan Alliance University, Bangalore Introduction: In an era increasingly molded by digital communication and political polarisation, the
Authored By: Soumil Roy IILM University INTRODUCTION In an era where every click, transaction, and interaction generates personal data, the
Authored By: Devipriya Joy Mar Gregorios College of Law Introduction The Central Consumer Protection Authority (“CCPA”) assessed a penalty of
Authored By: Chioma Anastesia Nwadialu Nnamdi Azikiwe University, Awka INTRODUCTION It is often said that where there is a right,
Authored By: Kanishka Paltani National Law University, Delhi INTRODUCTION The debate around euthanasia is ever-pervading and has gained significant traction
EUTHANASIA: THE RIGHT TO DIE OR THE DUTY TO LIVE Read More »
Authored By: CHIDIEBERE PRISCILLA, CHIKELU Abstract The United Kingdom’s proposed “earned settlement” model, particularly when extended to a 10–15-year route
Authored By: Muskan Raghav Sunderdeep College of Law Introduction The rapid integration of Artificial Intelligence (AI) into everyday governance, commerce,
Authored By: Tanvi Bharat Jadhav Vighnaharata Trust, Shivajirao S. Jondhle College of Law and Research, Asangaon ABSTRACT The growth of
