Authored By: Smrutirekha Bastia Capital Law College, Bhubaneswar INTRODUCTION Terrorism has continued to be a serious threat to national security,
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Authored By: Clara Jane Mwende Gitonga Strathmore University INTRODUCTION Visualise a young child, no older than fifteen, scrolling through social
Authored By: Pratishtha Gupta Amity law school, Amity University Madhya Pradesh, Gwalior Introduction Organized crime has emerged as one of
Authored By: Okorie Ketandu Victory Maranatha University Introduction Terrorism has emerged as one of the most significant threats to national
Authored By: Kayalvizhi R Government Law College, Chengalpattu ABSTRACT The interface between international trade and environmental protection is a critical
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Authored By: Shivanshi Singh GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY (KCC INSTITUTE) ABSTRACT In the present era, society is rapidly moving
Cyber Law and Cybercrime in India: Challenges, Legal Framework, and the Need for Reform Read More »
Authored By: Yoga Lakshmi NUSRL, Ranchi INTRODUCTION Have you ever wondered why social media platforms like Instagram or YouTube shows
Authored By: Inam Sanda University of FortHare Abstract South Africa’s GBV bail reforms, enacted through the Criminal and Related Matters
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Published On: 8th March 2026 Authored By: Ahmed Hesham El Gamal Ain-Shams University I. Abstract A question arises at the
Authored By: Sakshi Tanwani M.B.KHALSA LAW COLLEGE, INDORE, MADHYA PRADESH Introduction: Lady Justice is a famous symbol that represents fairness,
Authored By: Andile Mbili University of KwaZulu-Natal ABSTRACT This article follows an ongoing issue in South Africa about the constitutional
Authored By: Mehak Chowdhary Rayat Bahra University, Chandigarh Abstract The 2012 Nirbhaya gang rape case noticeable a breaking point in
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