Corporate Criminal Liability in Aviation: Holding Companies Accountable for Systemic Safety Failures
Authored By: Adam Jansa Middlesex University Dubai Aviation safety is often associated with the actions of pilots or members of
THE SUPREME COURT OF INDIA AS GUARDIAN OF THE INDIAN CONSTITUTION: ANALYSING THE BASIC STRUCTURE DOCTRINE AND JUDICIAL INTERVENTION IN LEGISLATIVE VACCUMS
Authored By: Sakshi Manisha Nitin Parulekar Siddharth College Of Law (University of Mumbai) Abstract The Indian Constitution is not merely
PASSIVE EUTHANASIA: THE JURISPRUDENCE OF A DIGNIFIED EXIT IN INDIA
Authored By: Survi Panjab University Regional Centre Ludhiana INTRODUCTION: The word “euthanasia” is derived from the Greek words “eu” and
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Digital Surveillance, Privacy and Constitutional Accountability: A Critical Analysis of Manohar Lal Sharma v Union of India (The Pegasus Spyware Case)
Authored By: Kamireddy Sai Nikhitha Sri Padmavathi Mahila Visvavidyalayam, Department of Law, Tirupati Abstract The expansion of digital technologies has
Bail as a Constitutional Right: Rethinking the Balance Between Personal Liberty and Criminal Justice in India”.
Authored By: Adivappa Jyothi Sri Padmavathi Mahila Visvavidyalayam, Department of Law, Tirupati Abstract Bail occupies an important position in the
CODIFYING THE UK CONSTITUTION: WOULD IT IMPROVE THE EXISTING CONSTITUTIONAL FRAMEWORK?
Authored By: Marium Manik Akhter City, University of London Introduction The UK constitution has traditionally remained uncodified existing across a
CODIFYING THE UK CONSTITUTION: WOULD IT IMPROVE THE EXISTING CONSTITUTIONAL FRAMEWORK? Read More »
Digital Formalities in South African Succession Law: Evaluating the Validity, Authentication Challenges, and Fraud Risks of Non-Traditional Wills
Authored By: Tyreze Chivaz Naidoo Emeris Introduction The Fourth Industrial Revolution (4IR) has transformed modern society, enabling quick information exchange
Corporate Criminal Liability in the UK: Is the ECCTA 2023 Sufficient?
Authored By: Ali Kamali University of Leeds I. Introduction For decades, English corporate criminal liability rested on an uncomfortable paradox.
Corporate Criminal Liability in the UK: Is the ECCTA 2023 Sufficient? Read More »
UK Government Anti-Discrimination Policies On Maternity Leave Have Improved Gender Equality In Employment From The 1970s To Present Day
Authored By: Nicole Tahir City St George’s, University of London It is important to review the development of gender equality
LEGAL MECHANISMS FOR COMBATING HUMAN TRAFFICKING
Authored By: Mariam Tabatadze Caucasus University Introduction Human trafficking remains one of the most serious forms of exploitation and a
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Regulatory Overlap and Legislative Delay in India’s Evolving Digital Framework
Authored By: Madanambedu Haripriya Padala Rama Reddi Law College Introduction The publication of the Digital Competition Bill for consultation in
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The Fifth Crime: Is the International Criminal Court (ICC) the Appropriate Institution to Prosecute Ecocide?
Authored By: Carola Borriero University of Edinburgh Introduction International environmental law has produced mechanisms regarding prevention, transboundary harm, and state