Authored By: Keletso Selogate University of South Africa Introduction. Artificial intelligence (AI) is drastically changing how legal systems function globally.
Authored By: Himanshi Vivekananda Institute of Professional Studies – Technical Campus Abstract The Handloom Mark, which was once a voluntary
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Authored By: Alisha Nawar University of Dhaka Introduction Few judgments in Indian legal history have generated as much political and
Authored By: Madhumitra A/P Kumar Universiti Sultan Zainal Abidin Introduction Does determining a child’s citizenship based on the marital status
Authored By: Sthabile Emmaculate Dlamini University of South Africa 1.Introduction Imagine waking up to discover a video of yourself circulating
Authored By: Huma Sheheryar International Islamic University Islamabad I. Introduction On 23 January 2025, Pakistan’s National Assembly passed the Prevention
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Authored By: Laiba Zahid Gov. Jinnah Law College Introduction Justice forms the cornerstone of every democratic society by safeguarding rights,
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Authored By: Sweety Rayat Bahra University ABSTRACT Privacy is an issue of profound importance in India. This research article examines
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Authored By: Bridget Emely Nonjabula Malaz UNIVERSITY OF SOUTH AFRICA Introduction In 2024, artificial intelligence systems made over 10 billion
Authored By: Vaishnavi Sharma Shri Vaishnav Vidyapeeth Vishwavidyalaya INTRODUCTION: In today’s highly competitive marketplace, product packaging has evolved beyond a
Authored By: Giftson J.S. Government Law College, Theni ( affiliated to Tamil Nadu Dr. Amnedkar Law University) I. INTRODUCTION What
Authored By: SATHIYA S Government Law College, Villupuram INTRODUCTION: The juvenile justice system is based on the notion that minors
