CREDIT RISK-O-METERS AND THE PROBLEM OF “SIMPLIFIED” RISK: CAN A SINGLE RISK INDICATOR ADEQUATELY PROTECT DEBT INVESTORS?
Authored By: Ranveer Singh Tanwar UPES, Dehradun ABSTRACT As retail investors have been entering the debt market in India, it
Beyond Copyright Infringement: Who Owns AI-Generated Content in India? An Emerging IPR Issue
Authored By: GOWTHAMI.R Sathyabama Institute of Science and Technology Introduction The rise of generative artificial intelligence has moved the copyright
THE CONSTITUTIONAL LEGALITY OF SAME-SEX MARRIAGES IN SOUTH AFRICA
Authored By: Nonkululeko Mathe University of South Africa (UNISA) Introduction South Africa, among other 4 countries in the world yet
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Deepfakes and the Law: Free Expression, Privacy, and Platform Accountability in India
Authored By: Maya Vasu Maharaja Agrasen Institute of Management studies Introduction A deepfake is synthetic audio, image or video generated
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Artificial Intelligence and Human Rights: Emerging Legal Challenges in the Digital Age
Authored By: Yasir Parvaiz University of Kashmir I. Introduction Artificial intelligence has moved from the periphery of technological novelty to
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Corporate Criminal Liability in Aviation: Holding Companies Accountable for Systemic Safety Failures
Authored By: Adam Jansa Middlesex University Dubai Aviation safety is often associated with the actions of pilots or members of
THE SUPREME COURT OF INDIA AS GUARDIAN OF THE INDIAN CONSTITUTION: ANALYSING THE BASIC STRUCTURE DOCTRINE AND JUDICIAL INTERVENTION IN LEGISLATIVE VACCUMS
Authored By: Sakshi Manisha Nitin Parulekar Siddharth College Of Law (University of Mumbai) Abstract The Indian Constitution is not merely
PASSIVE EUTHANASIA: THE JURISPRUDENCE OF A DIGNIFIED EXIT IN INDIA
Authored By: Survi Panjab University Regional Centre Ludhiana INTRODUCTION: The word “euthanasia” is derived from the Greek words “eu” and
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Digital Surveillance, Privacy and Constitutional Accountability: A Critical Analysis of Manohar Lal Sharma v Union of India (The Pegasus Spyware Case)
Authored By: Kamireddy Sai Nikhitha Sri Padmavathi Mahila Visvavidyalayam, Department of Law, Tirupati Abstract The expansion of digital technologies has
Bail as a Constitutional Right: Rethinking the Balance Between Personal Liberty and Criminal Justice in India”.
Authored By: Adivappa Jyothi Sri Padmavathi Mahila Visvavidyalayam, Department of Law, Tirupati Abstract Bail occupies an important position in the
CODIFYING THE UK CONSTITUTION: WOULD IT IMPROVE THE EXISTING CONSTITUTIONAL FRAMEWORK?
Authored By: Marium Manik Akhter City, University of London Introduction The UK constitution has traditionally remained uncodified existing across a
CODIFYING THE UK CONSTITUTION: WOULD IT IMPROVE THE EXISTING CONSTITUTIONAL FRAMEWORK? Read More »
Digital Formalities in South African Succession Law: Evaluating the Validity, Authentication Challenges, and Fraud Risks of Non-Traditional Wills
Authored By: Tyreze Chivaz Naidoo Emeris Introduction The Fourth Industrial Revolution (4IR) has transformed modern society, enabling quick information exchange