Authored By: PARAG PARIJAT NATH Siksha ‘O’ Anusandhan National Lnstitute of Law Abstract The primary constitutional mechanism safeguarding Fundamental rights […]
Article 13: The Constitutional Sentinel Against Arbitrary Law Read More »
Authored By: Suparna Das Sister Nivedita University ABSTRACT The struggle for LGBTQ+ rights has been a long and challenging journey
Unheard to Unbound: The Rise of LGBTQ+ Rights in Indian Constitutional Law Read More »
Authored By: Lidiya Henok ArbaMinch University Abstract This article focuses on the challenges faced by girls in the Kara community
Authored By: Chetansi Dubey University of Lucknow, Faculty of Law What is Rape? Rape is an act that involves forcing
Shattering the Myth: Marital Rape is a Crime Read More »
Authored By: Mouboni Banerjee Jogesh Chandra Chaudhuri Law College (University of Calcutta) ABSTRACT Research is the essence of the development
THE ESSENCE AND ROLE PLAYED BY LEGAL RESEARCH IN THE GROWTH OF LEGAL EDUCATION Read More »
Authored By: Shante Rademeyer IIE Varsity College Abstract The constitutional and legislative framework that governs the impeachment of judges in
Removal of Judges in South Africa: An Analytic Perspective Read More »
Authored By: Buhle Grace Ngati University of South Africa (UNISA) Abstract: This article critically examines the doctrine of piercing the
Piercing the Corporate Veil: Balancing Legal Personality and the interests of Justice in Read More »
Authored By: Hayley Smyth The Open University Abstract This article examines the current and future regulatory landscape of Artificial Intelligence
The Future of Artificial Intelligence Regulation in the United Kingdom Read More »
Authored By: Monalisha Patro SOA National Institute of Law, Bhubaneswar INTRODUCTION Every second , one women in India gets tricked
Cyber crime Against Women In India Read More »
Authored By: Ahana Pant Amity University, Rajasthan INTRODUCTION: The ICJ, the UN’s principal judicial body, plays a vital role in
The International Court of Justice and the Enforcement Gap: Law Without Power Read More »
Authored By: Shreyas Rastogi ICFAI UNIVERSITY DEHRADUN Introduction “If I take leave during my period, I lose ₹300 that day.
Invisible Bleeding: The Case for Menstrual Leave in India’s Informal Labour Sector Read More »
Authored By: Maryam Samira Khan SOAS, University Of London Abstract Drawing on colonial and postcolonial court records, legislative texts, and
