Graffiti, the Law, and Artistic Resistance
Authored By: Lana Thaer Dhaou Al Zuhour Private School Abstract: This article examines the legal paradoxes surrounding street art: a […]
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The Doctrine of Stare Decisis: Foundation of Judicial Consistency
Authored By: Baibhav Kumar Nayak SOA National Institute of Law Introduction The doctrine of stare decisis is a fundamental principle
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Effects and challenges of Oil Swap in Nigeria
Authored By: Peculiar Osahon University of Benin, Nigeria Abstract Oil swap arrangements in Nigeria have played a critical role in
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THE ROLE OF SELF-REGULATION IN BLOCKCHAIN: CAN DECENTRALISED COMMUNITIES ENFORCE INTELLECTUAL PROPERTY PROTECTION
Authored By: Pa Hema INTRODUCTION: The rise of blockchain technology has brought fresh ideas to the way we think about
DUMPING AND ANTI-DUMPING MEASURES IN INDIA
Authored By: Twinkle Baghel ABSTRACT: Dumping is a practice in international trade where exporters sell goods in a foreign market
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Dowry Deaths and Legal Provisions: An Analysis of IPC and Judicial Response
Authored By: Soumali Chatterjee Calcutta University Abstract Every woman dreams of spending her married life happily. However, in many instances,
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THE REGULATION OF ARTIFICIAL INTELLIGENCE IN DATA PRIVACY: BALANCING INNOVATION AND INDIVIDUAL RIGHTS IN 2025
Authored By: Shashank Kumar Chanakya National Law University Abstract This article explores legal frameworks regulating artificial intelligence (AI) in data
Sexual harassment in public spaces remains a pressing concern in Jammu and Kashmir, necessitating both legal reforms and grassroots initiatives to ensure women’s safety.
Authored By: Roohina Wani Kashmir law college Legal Framework: The POSH Act, 2013 The Sexual Harassment of Women at Workplace
Is the UK Ready for a Written Constitution? Reassessing Constitutional Reform Post-Brexit
Authored By: Anushri Dissanayake Middlesex University – Dubai This article examines the ongoing discussion about whether the UK should codify
Eradicating Child Labour Through International Law: Successes and Setbacks
Authored By: Farija Akther Shanto-Mariam University of Creative Technology Abstract: This article critically examines the international legal framework governing the
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Trade Protectionism in India: Challenges and WTO Disputes
Authored By: Rasika Umesh Mankapure Swansea University , United Kingdom Introduction Trade protectionist policies are those that are designed to
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RIGHT TO PRIVACY IN THE DIGITAL AGE: A CONSTITUTIONAL MANDATE
Authored By: Kashish Khurana Delhi Metropolitan Education (Affiliated to Guru Gobind Singh Indraprastha University) INTRODUCTION Over the years, privacy has
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