Murder in the UK
Authored By: Pavithra Shaji Middlesex University Introduction Murder and non-fatal offenses form a major part of English criminal law indicating […]
Artificial Intelligence Issuing Islamic Legal Rulings: Examining the Limitations of AI in Islamic Law
Authored By: Sumera Sabir Graduate from The University of Law I. Introduction The rise of Artificial Intelligence (AI) has become
Contracting Without a Mind Autonomous AI Agents and the Attribution Problem in English Contract Law
Authored By: Ali Shahzad University of Kent I. Introduction An artificial intelligence agent, deployed to manage a company’s procurement, negotiates
Should Non-Shareholders Have a Right to Inspect Company Records? A South African and Comparative Perspective.
Authored By: Shrreya Subban University of Witwatersrand Introduction For decades, South African company law has treated the right to inspect
CUSTODIAL VIOLENCE AND POLICE ACCOUNTABILITY UNDER THE NEW CRIMINAL LAWS
Authored By: Satyansh Sinha Amity University Patna Abstract: Every year, hundreds of people die in Indian police custody. These are
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MEDICAL NEGLIGENCE: CRIMINAL LIABILITY AND CIVIL TORT IN INDIA
Authored By: Shruti Sengupta Iswar Saran Degree College, Allahabad University INTRODUCTION Imagine a scenario, a patient dies in a hospital
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Abahambe; Xenophobia, Afro Phobia, Or A Response To Legal And Economic Grievances?
Authored By: Lindiwe Mashaba Introduction South Africa is currently facing one of the biggest anti-migrant protests the world has ever
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Climate Refugees and International Protection:Reassessing the 1951 Refugee Convention in the Era of Climate Change
Authored By: Shylet Nyamupinga MVN university Introduction Climate change is no longer merely an environmental concern; it has become one
CYBERLAW IN SOUTH AFRICA: FRAMEWORK, LEGISLATION, AND PRACTICAL APPLICATION
Authored By: Gontse Natasha Modise Regenesys Business School ABSTRACT Cyber law refers to the set of rules that govern digital
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THE RIGHT TO DIGITAL PRIVACY IN INDIA: A CRITICALANALYSIS OF THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
Authored By: Muthumala K Thulasi College of Law for Women I. Introduction In August 2017, a nine-judge constitutional bench of
The Role of IP Rights in regulating Data Privacy and Cybersecurity
Authored By: Drishti Puri Bharati Vidyapeeth’s Institute of Management and Research, New Delhi I. Introduction India reported thousands of cybersecurity
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The Exception That Swallows the Rule: Section 19 of Bangladesh’s Child Marriage Restraint Act 2017
Authored By: Marufa Akter Simran East West University I. Introduction Nearly half of Bangladeshi girls marry before the age of