E – Contract: From Zero to Game Changer
Authored By: Aarav Kandoi Department of Law, Central University of Punjab Abstract: Electronic Contract are contracts that executed electronically or […]
E – Contract: From Zero to Game Changer Read More »
Generative AI in Business: Transforming Operations and Enhancing Creativity
Authored By: AISHWARYA MUDGADKAR MP LAW COLLEGE Introduction Generative artificial intelligence is that promising development in artificial intelligence that machines
Generative AI in Business: Transforming Operations and Enhancing Creativity Read More »
Guardianship Laws in India: An Overview
Authored By: Deepak Sriramadasu PMR LAW COLLEGE(osmania university) Abstract : This article provides an overview of guardianship laws in India,
Guardianship Laws in India: An Overview Read More »
The Territoriality Principle in Indian Trademark Law: A National Perspective
Authored By: Saachi Dhingra Vivekananda Institute of professional studies India’s approach to trademark territoriality reflects its unique position as both
The Territoriality Principle in Indian Trademark Law: A National Perspective Read More »
Sexual Harassment Laws in the Workplace
Authored By: ADITI SINGH INDIAN INSTITUTE OF MANGEMENT ROHTAK INTRODUCTION Workplace sexual harassment is a very widespread problem that undermines
Sexual Harassment Laws in the Workplace Read More »
The Role of International Law in Addressing Climate Change
Authored By: Aarti Ashok Sharma MKES College of Law Introduction Climate Change Climate change is one of the most serious
The Role of International Law in Addressing Climate Change Read More »
The Role of International Law in Addressing Climate Change
Authored By: Khooshi Redij Kamalaben Gambhirchand Shah Law School, Mumbai Introduction Climate Change Climate change is one of the most
The Role of International Law in Addressing Climate Change Read More »
EXAMINING NCPCR’S ALLEGED BIAS AGAINST RELIGIOUS EDUCATION SYSTEM
Authored By: Rahul Jamatia KLE Law College, Bengaluru KEYWORDS: – Madarsas, Religious Education, Right to Education Act, Secularism, NCPCR, Fundamental
EXAMINING NCPCR’S ALLEGED BIAS AGAINST RELIGIOUS EDUCATION SYSTEM Read More »
Knife Crime in the UK: Evaluating Legal Responses and Community-Based Solutions
Authored By: Basmala El-Kadry London School of Economics Abstract: The effectiveness of present legislation and law enforcement tactics is examined
Knife Crime in the UK: Evaluating Legal Responses and Community-Based Solutions Read More »
Analysing Freedom of Information Law in the United Kingdom: Examining the Handling of Freedom of Information (FOI) Requests and the Role of the Information Commissioner’s Office
Authored By: Saffiya Badat SOAS University of London Abstract This article will rigorously explore FOI law within the United Kingdom,
UK Immigration Law and Access to Social Services: Balancing Public Interest and Human Rights
Authored By: Zainab Ahmed De Montfort University Introduction Immigration remains one of the most debated topics in the United Kingdom
Legal Aid and the Case for Reform
Authored By: Joel Okpa-Iroha University of Surrey Abstract Legal aid can be regarded as one of the cornerstones of the
Legal Aid and the Case for Reform Read More »