Authored By: Nontobeko Wendy Dlamini Varsity College Abstract Human dignity, equality, and diversity are fundamentally rooted in South Africa’s constitutional […]
Authored By: ANANDAPADMANABHAN R.T. ABSTRACT The advent of Artificial Intelligence (AI) has revolutionized the creation of artistic and innovative works,
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Authored By: Thabiso Mtolo University of Zululand Abstract: “This article explores the relationship between blockchain technology, smart contracts, and South
Authored By: Shantanu Pandey Deen Dayal Upadhyaya Gorakhpur University Introduction: In the digital age, personal data has become the “new
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Authored By: Azaa Junaid Faculty of Law, Aligarh Muslim University Abstract The doctrine of Rule of Law reposes upon the
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Authored By: Mohaman Ahmad BPP The accelerating challenge of climate change, with its far-reaching environmental, economic, and social consequences, has
Authored By: Kartikey Kesharwani Law College Dehradun faculty of Uttaranchal University his quote underscores the unprecedented speed and reach of
Authored By: Rishabh Jain Law Centre 2, Faculty of Law, University of Delhi Introduction The rapid digitalization of modern society
Authored By: Manya Jaiswal City Law College Abstract Marital rape is one of the most controversial questions to be discussed
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Authored By: Taranbir Singh Nancy College of Law, Samana. Affiliated with Punjabi University, Patiala. Abstract The Supreme Court of India’s
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Authored By: Kwanele Msibi University of the Western Cape INTRODUCTION On 25 May 2025, Olerato Mongale, a 30-year-old Wits student,
Authored By: Oluwapelumi Blessing Agunloye Ekiti State University, Ado-Ekiti. ABSTRACT In the words of Justice Anthony Kennedy, “the term rule
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