Authoreed By: Nikitha K SRM University ABSTRACT The fast growth of Over-the-Top (OTT) in India, in its turn, along with […]
IMPACT OF DATA PRIVACY LAWS ON OTT PLATFORMS IN INDIA NIKITHA KOTTESWARAN Read More »
Authored By: Hadesa Merkebu Salale University Ethiopia Abstarct International cyber extortion, a pervasive and financially devastating threat, presents formidable jurisdictional
Navigating Jurisdictional Challenges in the Prosecution of International Cyber Extortion Read More »
Authored By: Kate Elodie Volbert Middlesex University Abstract This article reflects the flaws of the law, ranging from the illusion
Authored By: Saubhagya Rathi Narsee Monjee Institute of Management Studies Abstract:The Taliban’s resurgence in Afghanistan in August 2021 marked not
Authored By: Kirti Soni Vivekananda Institute of Professional Studies, GGSIPU Abstract The aim of this article is to examine the
Authored By: Akanksha Dubey Amity University, Lucknow ABSTRACT India’s view on how arbitration matters are settled has undergone significant changes
ARBITRATION REIMAGINED: INDIA’S PATH TO FAIRNESS, SPEED & GLOBAL COMPETITIVENESS Read More »
Authored By: Sharmista Rao Kirit P Mehta School of Law, NMIMS ABSTRACT Adoption serves as a strong method for offering
When Law Stereotypes: The Gendered Barrier in Indian Adoption Rule Read More »
Authored By: Thatego Phala University of Johannesburg INTODUCTION This article will evaluate how the international trade laws shape the world
THE INFLUENCE OF THE INTERNATIONAL TRADE LAW ON GLOBAL COMMERCE Read More »
Authored By: Shanmayie Natchiyar M Symbiosis Law School, Nagpur Introduction: From what I learnt to what I am learning!! As
HATE SPEECH VS FREEDOM OF SPEECH Read More »
Authored By: Vaishnavi Bhatnagar Amity University, Lucknow Abstract Artificial Intelligence (AI) is transforming various sectors, and the legal domain is
AI-Generated Legal Advice: Can It Replace Advocates Read More »
Authored By: Charu Seth Bharati Vidyapeeth New Law College, Pune Abstract: The negative consequences of fast industrialization, commercialization, and population
Role of Judiciary in Environment Protection: A Study of Landmark Judgements Read More »
Authored By: Aanshull Bali Khalsa College of Law, Amritsar ABSTRACT According to Muslim law, Hiba, or gift, is a age
HIBA UNWRAPPED: MUSLIM LAW GIFTS, TPA EXCLUSIONS, AND INDIA’S UNIFORM CIVIL CODE DEBATE Read More »
