Authored By: Sadia Mehmood Denning Law School (University of London) Abstract: This Article examines Pakistan’s Blasphemy laws in light of […]
Blasphemy Laws in Pakistan: Misused more than they are used Read More »
Authored By: HARSHVARDHAN SOA National Institute of Law Bhubaneswar Abstract Preserving the current role of the judiciary is the most
ROLE OF THE JUDICIARY IN PROTECTION OF RIGHTS OF CHILDREN Read More »
Authored By: Deeksha Mahara Institute of Law, Nirma University Abstract When life begins in the womb, it is the law’s
Motherhood and the Constitution: Recognizing Maternity Benefits as Constitutional Right Read More »
Authored By: Junak Goswami North Eastern Hill University, Shillong, Meghalaya Abstract This article critically examines the legal framework and compliance
Authored By: Tanishq Chaudhary JIMS, GGSIPU Abstract: The custodial death origin term remains undocumented; its usage became recognizable in India
Custodial Deaths and the Illusion of Police Accountability in India Read More »
Authored By: Rahul Raj Allahabad University Abstract: This article reviews defamation law in India and its relevance in today’s digital
Defamation in India: Navigating Reputation and Free Speech in the Digital Era Read More »
Authored By: Olivia Hesson University of York Abstract This article examines the statutory and policy emphasis on avoiding delay in
The Need to Balance the Avoidance of Delay in Public Children’s Proceedings Read More »
Authored By: Vanshita Kumari Lloyd Law college Abstract In a world where smoke knows no borders and rising seas obey
Climate Apartheid Across Borders: A Legal Indictment of Environmental Injustice Read More »
Authored By: Mudita Tiwari National Law University, Nagpur Introduction “The gallows became the ultimate symbol of British justice in India
CAPITAL PUNSIHMENT / DEATH PENALTY IN INDIA Read More »
Authored By: Enujiugha Vanessea Afe Babalola University The death penalty, or capital punishment, remains a contentious issue globally, with debates
Authored By: Soohemba Agatha Aker Nigerian Law School ABSTRACT This article explores the legal standards governing state surveillance in the
Authored By: Ahmad Abdulrahim Parpia Strathmore University ABSTRACT Artificial intelligence (AI) is the “in-thing” in today’s digitalized world. However, when
