Shared Lives, Separate Paths: Dividing Property and Rights When Unmarried Couples Separate
Authored By: Kabelo Monareng University of South Africa When an unmarried relationship ends, partners are often surprised to find out […]
Management of Stray Dogs in India: Addressing the Stray Dog Menace and Municipal Accountability
Authored By: Khushi Tandon Bharati Vidyapeeth, New Law College, Pune The laws of India have significantly advanced with time but
Unofficial Diplomatic Engagements with International Fugitives: Constitutional, Foreign Policy and National Security Challenges in South Africa
Authored By: MANELISI DLAMINI North West University Introduction foreign policy and international Recent reports concerning former President Jacob Zuma’s visit
Fueling Progress or Greasing Palms: A Critical Analysis of India’s Ethanol Blending Mandate
Authored By: Jai Singh Bisht S.S. Jain Subodh Law College, Jaipur Introduction In April 2025, India achieved its nationwide transition
Deepfake Technology and Indian Criminal Law: Is the Current Legal Framework Sufficient?
Authored By: Aqsa Choudhry Lloyd Law College Introduction Artificial Intelligence has transformed the digital landscape, making the creation of digital
Deepfake Technology and Indian Criminal Law: Is the Current Legal Framework Sufficient? Read More »
ENVIRONMENTAL PERSONHOOD: CAN RIVERS AND ECOSYSTEMS HOLD CONSTITUTIONAL RIGHTS IN INDIA?
Authored By: VIJAY SHANKAR.G.S CHENNAI DR.AMBEDKAR GOVT LAW COLLEGE, PUDUPAKKAM, CHENGALPATTU. In March 2017, the Uttarakhand High Court, in Mohd
ENVIRONMENTAL PERSONHOOD: CAN RIVERS AND ECOSYSTEMS HOLD CONSTITUTIONAL RIGHTS IN INDIA? Read More »
The Forest Rights Act, 2006 and Indigenous Land Rights: Promise, Progress, and Persistent Challenges
Authored By: Priyam Pratik Faculty of Law, University of Allahabad Introduction Few statutes in independent India carry as heavy a
CHILDREN’S DATA PROTECTION UNDER THE DPDPA: A STEP FORWARD OR AN UNFINISHED SAFEGUARD
Authored By: Iksha Sharma Amity University, Punjab INTRODUCTION: Who protects the child online? When a child enters the digital world,
CHILDREN’S DATA PROTECTION UNDER THE DPDPA: A STEP FORWARD OR AN UNFINISHED SAFEGUARD Read More »
Beyond Legal Recognition: Reassessing the Constitutional Adequacy of India’s Transgender Rights Framework
Authored By: Rupsa Banerjee Sister Nivedita University Introduction The Constitution of India envisions a democratic society founded on equality, dignity,
Regulation of Deepfakes and AI-Generated Content in India: Addressing Legal Gaps in the Digital Age
Authored By: Sahibpreet Singh Rayat Bahra University, Mohali Introduction Artificial Intelligence (AI) has transformed the creation and dissemination of digital
Regulating Political Speech Online: The Bombay High Court’s Verdict on the Fact Check Unit and the Limits of Executive Power
Authored By: Vishali Government Law College Coimbatore Introduction In September 2024, the Bombay High Court struck down, by a 2:1
From Pass to Face Prints: Enforcing POPIA’s Special Personal Information Regime Against Facial Recognition
Authored By: Khanyisile Simnikiwe Mguda University of South Africa (UNISA) Introduction Recent SA commentary has described a scenario now familiar