Authored By: Vesna Likar King’s College London Introduction As early as 2018, the U.S. Supreme Court acknowledged in Carpenter v. […]
Authored By: Nina Angela Fernando Middlesex University Dubai The United Kingdom of Great Britain and Northern Ireland is one of
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Authored By: Siphelele Nyovane University of Fort Hare ABSTRACT Historically rooted in the apartheid-era legal framework, corporal punishment was widely
Authored By: Urishita Gadhok Abstract Rape remains one of the gravest violations of bodily autonomy and personal dignity. Across jurisdictions,
Authored By: Victoria Sejanamane University of Botswana Abstract Botswana has made significant strides in modernising its legal frameworks, particularly in
Authored By: Nitu Kumari IIMT COLLEGE OF LAW, GREATER NOIDA Abstract In an era increasingly shaped by equality narratives, a
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Authored By: Ntokozo Amahle Sikhakhane Eduvos Abstract In an era that is dominated by the digital transactions, social media, and
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Authored By: Muluken Adimasu Abstract Cultural objects are a human rights issue, as their looting and retention violate rights such
Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi ABSTRACT The digital age has magnified both the
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Authored By: Prerna Shivaji Kekan New Law College, Pune Introduction Constitutional law serves as the bedrock of a nation’s legal
Authored By: Abel Tulu Addis Ababa University Abstract This paper critically examines the current state of competition in Ethiopia’s insurance
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Authored By: VARSHINI V S GOVERNMENT LAW COLLEGE, COIMBATORE (TNDALU) ABSTRACT: Artificial Intelligence (AI) has introduced significant challenges to India’s
