Deepfakes and Personality Rights in India: Navigating the Legal Vacuum in the Age of Artificial Intelligence.
Authored By: Ani (Mohd.shafi) Vivek College of Law, Vivek University, UP I. Introduction A deepfake is a piece of synthetic
Agreement Without a Handshake: Algorithmic Price-Fixing and the Limits of Section 1 of the Sherman Act
Authored By: MUKESH KUMAR Yadav National Law College, Nepal Introduction Section 1 of the Sherman Act condemns every contract, combination
Electronic Trade Documents in Iran: From Possession to Control
Authored By: Mani Ranjkesh Faraji Allameh Tabataba’i University Introduction According to an Iranian official E-commerce reporter, most businesses and vendors
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Supreme Court v Constitution Acknowledging the US Courts’ Faulty Handling for the People
Authored By: Deion Harris University of the Cumberlands Introduction When the 7 founding fathers of the United States of America
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Are South Africa’s Consumer Protection and Gambling Laws Adequate to Protect Consumers from Harm Arising from Online Sports Betting Platforms?
Authored By: Siphosetu Zani University of South Africa Introduction In May 2024, a young university student in Johannesburg lost his
Exclusion from Management in Quasi-Partnerships: Rethinking s 994 of the Companies Act 2006
Authored By: Keeley McGurk Northumbria University (Graduated) Introduction Exclusion from management presents a particular difficulty in quasi-partnership companies.[1] Those controlling
BEYOND THE DEADLINE-CONSTITUTINAL RIGHTS, VIGILANTISM, AND THE RULE OF LAW IN SOUTHAFRICA.
Authored By: Mashapha Fulufhelo Boston City Campus Arcadia On 30 June 2025, South Africa reached a breaking point as civil
Children, Mental Health, and Law in Antigua and Barbuda: Implementing the Dynamic Capacity Ledger
Authored By: Suzetta S Hamilton Arden University Introduction: A Child’s Voice in Mental Health Law A child is not simply
THE IMPACT OF LABOUR LAWS ON ECONOMIC DEVELOPMENT
Authored By: Ngokoana Johanna Kana Lyceum College Introduction Labour law refers to the body of legal rules regulating the relationship
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Buried but Not Forgotten: A Critical Case Analysis of the Doctrine of Necessity in Pakistan’s Constitutional Order
Authored By: Ghulam Rasool University of Management and Technology Lahore Of all the concepts of comparative constitutional law, the doctrine
Governing Artificial Intelligence: An Analysis of the Accountability and Security of the European Union Artificial Intelligence Act
Authored By: Ella Bailey Royal Holloway, University of London Artificial intelligence is increasingly transforming modern society, with significant implications for
Attribution of AI-Assisted Cyber Operations to States Under International Law
Authored By: Ayesha Tabassum Punjab Bar Council I. Introduction When forensic investigators traced the 2020 SolarWinds Orion supply-chain compromise back
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