Artificial Intelligence’s Legal Personhood: A Comparative Analysis of Contemporary Legislation
Authored By: Yasmin Nabili Middlesex University Dubai Abstract The notion of giving artificial intelligence legal personhood has led to controversies […]
A CRITIQUE OF THE IMMUNITY CLAUSE IN THE 1999 COSITUTION OF THE FEDERAL REPUBLIC OF NIGERIA
Authored By: Ehinomen Musa-Agboneni Ambrose Alli University The essence of immunity clause was aptly noted by the Supreme Court in
The Enforceability of Alternative Dispute Resolution (ADR) Clauses in Contract Across Jurisdiction
Authored By: Taniya Yadav The NorthCap University INTRODUCTION ADR (Alternative Dispute Resolution) is a mechanism via which the disputes are
THE RISE OF ESG COMPLIANCE IN INDIAN CORPORATE GOVERNANCE : A LEGAL INSIGHT
Authored By: Sayali Talegaonkar Abstract: This article explores the growing significance of Environmental, Social, and Governance (ESG) compliance in the
THE RISE OF ESG COMPLIANCE IN INDIAN CORPORATE GOVERNANCE : A LEGAL INSIGHT Read More »
Reconciling Freedom of Speech and Hate Speech: A Comparative Legal Analysis
Authored By: Rania Khan SOAS University of London Abstract: Although hate speech laws and freedom of expression are fundamental components
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NEEDLES AND STITCHES: THE ROLE OF INTELLECTUAL PROPERTY LAW IN THE FASHION INDUSTRY.
Authored By: Ogunji Sylvia Babcock University Abstract The fashion industry has become a significant contributor to global economic growth thus
NEEDLES AND STITCHES: THE ROLE OF INTELLECTUAL PROPERTY LAW IN THE FASHION INDUSTRY. Read More »
Protecting The Future – The Juvenile Justice System in India
Authored By: Zainab Khan Atal Bihari Vajpayee School of Legal studies. Abstract India’s juvenile justice system plays a crucial role
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The Forgotten Frontline: Wartime sexual violence as legal and humanitarian crisis
Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University Abstract Gender based violence, specifically recorded sexual violence has been a deliberate
The Forgotten Frontline: Wartime sexual violence as legal and humanitarian crisis Read More »
The Effect of Section 6(1) of the Human Rights Act 1998 on Public Authorities in the UK: A Critical Analysis
Authored By: Mitali Jethani Middlesex University Dubai Abstract Section 6(1) of the Human Rights Act 1998 (HRA) places a duty
From Colonial Legacy to Contemporary Justice : Analyzing the transition from IPC 1860 to the BNS 2023
Authored By: Sneha Kumari Amity Law School, Amity University Patna ABSTRACT This paper provides a critical analysis of the transition
REPRODUCTIVE RIGHTS IN INDIA: EMERGING ISSUES AND LEGAL CHALLENGES.
Authored By: Shivani Singh AMITY UNIVERSITY PATNA ABSTRACT Reproductive rights in India are enshrined in the constitution and supported by
REPRODUCTIVE RIGHTS IN INDIA: EMERGING ISSUES AND LEGAL CHALLENGES. Read More »
Navigating the Complexities of AI and Data Privacy: A Global Perspective
Authored By: RANDLE ELDAD AYOMIKUN UNIVERSITY OF LAGOS (UNILAG) Abstract This article delves into the increasing difficulties that Artificial intelligence
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