The Rise of AI and the Future of Copyright: Is UK Law Ready for the Digital Creator Revolution
Authored By: Prisca E.Hayford University of South Wales Abstract This article explores whether UK copyright law is prepared to address […]
Digital Evidence & Due Process: A Comparative Analysis of Fairness in Criminal Trials in the United States and United Kingdom
Authored By: Vesna likar King’s College London Introduction The U.S. The Supreme Court as early as in 2018 acknowledged in
Neglect in the delivery room: Does Uk law adequately protect mothers and infants
Authored By: Sageda El-Sanossi University of Liverpool ABSTRACT Medical negligence in maternity care has raised serious legal and ethical concerns
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The lack of clarity and accessibility of Fashion IP law in the UK: challenges designers face
Authored By: Amna Osman Birmingham City University Abstract The UK fashion industry is an important part of the UK ‘s
Navigating the negative corelation between the growth of Monopolies and the increase in consumer products
Authored By: Tshegofatso Nkwala IIE Varsity College Background. The general consensus around monopolies is that they are organisations that thrive
Uniform Civil Code: Constitutional Vision vs. Practical Challenges
Authored By: Arshique Rizvi Amity Law School, Amity University Patna Introduction The idea of a Uniform Civil Code (UCC) is
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LEGAL PROTECTIONS OF CHILD OFFENDERS IN SOUTH AFRICA
Authored By: Danielle Christine Bengesai University of Johannesburg Introduction: Section 28 of the Constitution of the Republic of South Africa
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Bride abduction and kidnapping in Ethiopia
Authored By: Efrata Mathewos Addis Ababa University Abduction marriage or in its Amharic name ጠላፋ is a commonly practiced action
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Cyber Law and Online Defamation: What You Need to Know
Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Abstract: Defamation—defined as making false statements that damage
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Untangling Fair Use for Generative AI: Lessons from 2023–2025 Case Law
Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University ABSTRACT With the coming of generative Artificial Intelligence technologies, there has been a
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The Subterranean Nexus: The Synergy of Geophysics and Law
Authored By: Owusu Danielle Seiwaa University of Ghana ABSTRACT This article explores the vibrant intersection between geophysics and law, focusing
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Evolution of Criminal Justice in Bangladesh
Authored By: Md. Al Nahian Bin Ratan Green University of Bangladesh Abstract Bangladesh’s criminal justice system has mainly been evaluated from
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