Authored By: Ritika Priyadarshini Soa National Institute of Law ABSTRACT This Article provides a thorough assessment of the legal framework […]
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Authored By: Mahima Pandey Soa National Institute of Law INTRODUCTION The climate change litigation has become an important legal and
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Authored By: Adriel Lawrence Manav Rachna University Abstract This article traces the normative evolution of the human right to a
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Authored By: Omneya Ashraf Mohamed Mansour Faculty of Law, English Department, Alexandria University Abstract This judgment by the Egyptian Court
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Authored By: MOHD ARFATH Pendekanti Law College ABSTRACT Public procurement is the process basically how the government buys things it
Authored By: Chintada Likitha NVP Law College ABSTRACT The legal profession in India has historically been regarded as one of
IS LEGAL PRACTICE HEREDITARY? ANALYSING THE CONCEPT OF INHERITED LAW CHAMBERS IN INDIA Read More »
Authored By: Vaishali Jain Fairfield Institute of Management and Technology Abstract The advent of cyber warfare has fundamentally challenged traditional
THE JURISDICTIONAL CHALLENGES OF CYBER WARFARE AND THE JUS AD BELLUM Read More »
Authored By: CHIANG XIN YU Multimedia University Abstract This legal article examines the distinction between criminal conspiracy under Section 120A
Authored By: Thandoluhle Enough Sosibo University of KwaZulu Natal Abstract. The central issue of this article is whether the South
Authored By: Zaid Ali Aligarh Muslim University ABSTRACT The women were deprived from their rights and freedom from a late
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Authored By: Utkarsh Kumar Dr. Dy Patil Law College Pune Abstract In today’s digital world, where data is collected and
The Evolution of Digital Privacy Laws in India: Challenges and Reforms Read More »
Authored By: Shinjinee Dasgupta Heritage Law College Abstract The death penalty in India has long been a contentious issue, oscillating
Death Penalty in India: Justice, Deterrence, or Vengeance? Read More »
