Authored By: Ashima Bawa Punjabi University, Patiala ABSTRACT Same sex marriage means the marriage between two persons of same sex.
SAME-SEX MARRIAGE: CONSTITUTIONAL RIGHT OR LEGISLATIVE CHOICE – ANALYSIS Read More »
Authored By: Benjamin Kwizera University of Lay Adventists of Kigali (UNILAK) I. Introduction In a state governed by the Rule
ENFORCING JUDGMENTS AGAINST THE STATE IN RWANDA: A COMPARATIVE ANALYSIS Read More »
Authored By: Adeela Ali Djanogly City Academy Sixth Form Introduction For years, women’s progress in equality could be measured by
Authored By: Abhiya Khan University of Nottingham I. Introduction In 1948, the United Nations adopted the Universal Declaration of Human
HEALTHCARE AS A FUNDAMENTAL HUMAN RIGHT: THE GAPS BETWEEN INTERNATIONAL LAW AND REALITY Read More »
Authored By: Syhal Sookdeo University of Kwa-Zulu Natal Introduction The maritime industry is at the verge of a technological revolution.
Authored By: LUCY TUITAI THE KENYA SCHOOL OF LAW INTRODUCTION Kenya’s economic landscape includes a wide range of participants, from
Authored By: Verdha Sabeeh Harlal School of Law, HIMT Abstract The present paper will look at the phenomenon of secondary
Authored By: Ranveer Singh Tanwar UPES, Dehradun ABSTRACT As retail investors have been entering the debt market in India, it
Authored By: GOWTHAMI.R Sathyabama Institute of Science and Technology Introduction The rise of generative artificial intelligence has moved the copyright
Authored By: Nonkululeko Mathe University of South Africa (UNISA) Introduction South Africa, among other 4 countries in the world yet
THE CONSTITUTIONAL LEGALITY OF SAME-SEX MARRIAGES IN SOUTH AFRICA Read More »
Authored By: Maya Vasu Maharaja Agrasen Institute of Management studies Introduction A deepfake is synthetic audio, image or video generated
Deepfakes and the Law: Free Expression, Privacy, and Platform Accountability in India Read More »
Authored By: Yasir Parvaiz University of Kashmir I. Introduction Artificial intelligence has moved from the periphery of technological novelty to
Artificial Intelligence and Human Rights: Emerging Legal Challenges in the Digital Age Read More »
