IMPLEMENTING FAIRNESS IN ADMINISTRATIVE ACTIONS: APPLYING THE PRINCIPLES OF NATURAL JUSTICE
Authored By: Dewanshi Bhatt Bennett University ABSTRACT Since administrative law remains a new field of law, there are a lot […]
Children’s Safety in the Digital Space: Legal Safeguards and Gaps in Indian Cyber Laws
Authored By: Anshul Kumar Manik ISDC, University of Allahabad Abstract The rapid proliferation of digital platforms has transformed the lives
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IS POLYGAMY AND POLYANDRY PENALIZED UNDER HINDU LAW
Authored By: Shreya Ranjan S.S. Khanna Girls’ Degree College, Prayagraj Marriage is a bond that not only unites two people,
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Triple Talaq Verdict: Legal Clarity or Constitutional Conflict
Authored By: Rashi Agarwal Manipal University Jaipur Abstract The 2017 ruling of the Supreme Court in Shayara Bano v. Union
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Legal Framework for End-of-Life Decisions: Euthanasia, Advance Directives and the Right to Die with Dignity
Authored By: Vibha Rana Galgotias University Abstract The right to die with dignity has emerged as a critical legal and
Interim Justice or Procedural Mirage? Emergency Arbitration and India’s Enforcement Paradox
Authored By: Siddharth Pariani Symbiosis Law School, Pune Abstract This article is a critical examination of enforcement of emergency arbitrator
Weaponizing Sanctions in International Law: Legal Frameworks, Sovereignty Concerns, and the Global Order
Authored By: Harshita Dubey Babu Banarsi Das University ABSTRACT Economic sanctions have become significant instruments of diplomacy, increasingly utilized by
MALE RAPES SILENT VICTIM AND GENDER OF LISTENER
Authored By: Abhinav Jaju Lloyd Law College, Greater Noida ABSTRACT This paper provides a comprehensive analysis of the issue of
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Impact of AI on Legal Ethics and Professional Responsibility in India
Authored By: Arshique Rizvi Amity Law School, Amity University Patna Abstract The integration of Artificial Intelligence (AI) into the Indian
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THE CONTRIBUTION OF ARTIFICIAL INTELLIGENCE TO THE LAW
Authored By: Danielle Christine Bengesai University of Johannesburg Introduction: The earliest example of Artificial Intelligence (AI) can be dated back
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The Legalities of Collecting and Storing Customer Data
Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Abstract: This article examines the legal framework governing
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PREVALENCE OF CHRISTIAN PERSECUTION IN MODERN TIMES
Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University Abstract Every year, tens of thousands of Christians have met with their early
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