The Decline of Women’s Rights in Afghanistan under the Taliban: A Human Rights Perspective
Authored By: Nontokozo Mahlangu Introduction In August 2021, millions of Afghan girls woke up to a future that had suddenly […]
Fake Accounts and Misuse of Social Media: Legal Issues in India
Authored By: Aaditya Raj Aaryan SKJ LAW COLLEGE 1.Introdution In contemporary times, there have been numerous developments in terms of
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POLICE ACCOUNTABILITY AND HUMAN RIGHTS: Addressing Impunity and Strengthening Legal Reinforcement in Kenya
Authored By: Sonia Wanjoro Mwangi Mount Kenya University Introduction. How many Lives must be lost before police accountability in Kenya
PASSING OFF VS TRADEMARK INFRINGEMENT Bridging the Protection Gap in Nigerian IP Law
Authored By: Iruayenama Gladys Ibifaka Rivers State University INTRODUCTION In a rapidly evolving commercial environment, brand identity has become one
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Balancing Privacy and Surveillance in Digital Criminal Procedure in India
Authored By: Angel Singh IILM University INTRODUCTION As India is a developing country so in the contemporary global landscape India’s
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Rarest of Rare Doctrine
Authored By: Akshay Devdatta Malvankar HVPS law college ghatkopar affiliated with University of Mumbai Abstract “The rarest of rare” doctrine
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AI Outputs in the Grey Zone: Exploring the Gaps in Nigeria’s Copyright Act 2022 and Urgent Reforms Needed
Authored By: Joan Dimkpa-Promise Giobari Rivers State University 1. Introduction An Abuja based Afrobeats musician prompts ChatGPT to create an
Police Brutality as a Human Rights Violation: Constitutional and International Dimensions
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University, Gujarat, India Introduction Policing is central to maintaining law
GENDER JUSTICE AND BNS.
Authored By: Haritha Hariharan Government law College Trivandrum INTRODUCTION Gender justice is a fundamental principle that ensures equality, dignity, and
GENDER JUSTICE AND BNS. Read More »
Article in Human Rights Law (Abortion)
Authored By: Maria Fejzulla Salford University Bodies, Birth Rates, and Boundaries: Why Demographic Anxiety Cannot Justify Reproductive Control under the
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INDEPENDENT DIRECTORS IN INDIA: STRUCTURAL CONSTRAINTS AND THE ILLUSION OF BOARD INDEPENDENCE
Authored By: Varshini S Dr MGR Educational and Research Institute, Chennai Introduction The Satyam scandal of 2009 reshaped how Indian
CONSTITUTIONAL DARK HORSES: THE OVER LOOKED AMENDMENTS
Authored By: Nishita Singh Rayat Bahra University, Mohali INTRODUCTION India’s law of land is a strong testament of silent and
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