Between Consent and Control has India Fulfilled Its Constitutional Promise: A Critical Analysis of India’s DPDP Act, 2023
Authored By: Shruti Dwivedi Dr. D. Y. Patil Law College, Pune Abstract In a digital world where memory is not […]
Beyond Consent: Examining the Legal and Social Complexities of Intimate Partner Rape in Nigeria and Comparative Jurisdictions
Authored By: Sam-Onwukwe Chisom Jennifer University of Port-Harcourt, Nigeria. This article uses Joan’s experience—where initial consent was withdrawn under threats
Digital Labour Rights and the Gig Economy: A Legal Perspective on Emerging Employment Relations in India
Authored By: Utkarsha Kaushik Bharati Vidyapeeth New Law College Pune Abstract: Gig workers are individuals who perform temporary tasks and
IS THE DEATH PENALTY A DETERRENT TO CRIME
Authored By: Swaartbooi Sekho University of Fort Hare ABSTRACT: This article explores the effectiveness of the death penalty as a
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Integration of Artificial Intelligence in Forensic Evidence: A Critical Appraisal of Admissibility Reliability and Due Process in Bangladesh
Authored By: Abdullah Al Fahim Bangladesh University of Business and Technology Abstract Applications of Artificial Intelligence to forensic evidence can
Social Contract Theory: Its Reflection in Indian Constitutional Framework
Authored By: Anisha Nair Ramaiah College of Law, Bangalore Abstract: The social contract theory is propounded by renaissance period philosophers
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The Status of Human Right Under the FDRE Constitution of Ethiopia
Authored By: Tsiyon Daniel Addis Ababa University Abstract This paper provides an overview of the status of human rights under
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The Limitations of Freedom of expression: South African and International Studies
Authored By: Pretty Nomfundo Mhlakwana Pretty Nomfundo Mhlakwana Abstract Freedom of expression forms part of the foundational constitutional rights that
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Staying Power and the Paradox of Protection: Understanding Why Women Remain in Abusive Marriages for the Children
Authored By: Zoe Ayomikun Ibikunle Afe-Babalola University, Ado-Ekiti Abstract Domestic violence remains a persistent global issue despite extensive efforts from
HOW THE APPLICATION OF NASCITURUS FICTION IN SOUTH AFRICAN LAW COMPARES TO ITS APPLICATION IN OTHER JURISDICTIONS, PARTICULARLY IN CASES OF WRONGFUL LIFE CLAIMS
Authored By: Carla Anthony University of South Africa Abstract: This article presents comparative research examining the nasciturus fiction doctrine within
The Amendment of Parental Leave and The Implications for Companies in South Africa.
Authored By: Ayanda Mabusela EDUVOS ABSTRACT South Africa’s progressive legal landscape, actively addressing the concerns of marginalised voices. particularly the
The Amendment of Parental Leave and The Implications for Companies in South Africa. Read More »
CRYPTO ASSETS AND THE LAW CAN THE UK KEEP UP WITH THE DIGITAL ECONOMY
Authored By: Anne-Sophie Barbe University of Law Abstract Over the last decade, crypto assets have moved from a niche idea
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