Beyond Punishment: Balancing the Protection of Society and Constitutional Rights in South African Criminal Law
Authored By: Siyabonga Miya University of Johannesburg Introduction On any given day, a South African criminal court must perform a
The Evolution of Liability and Transparency Frameworks for Autonomous Artificial Intelligence: A Comparative Analysis of the EU AI Act and Emerging Global Regimes
Authored By: Sefali Jaiswal Mahatma Gandhi Kashi Vidyapeeth, Varanasi Introduction The rise of autonomous artificial intelligence (AI) agents has forced
India’s Ethanol Blending Programme: Legal Challenges, Policy Gaps, And the Way Forward.
Authored By: Unnimaya Pavithran Amity University Dubai Introduction In 2025, India achieved its target of 20% ethanol blending in petrol,
India’s Ethanol Blending Programme: Legal Challenges, Policy Gaps, And the Way Forward. Read More »
Due Diligence in AI-Generated Health Advertisements: Reassessing India’s Consumer Protection Framework
Authored By: Aruna S Bishop Cotton Women’s Christian Law College Introduction The rapid advancement of generative artificial intelligence (AI) has
AI Deepfakes and Electoral Integrity: Regulating Synthetic Media in India
Authored By: Aman Gupta Shri Ramswaroop Memorial University Introduction The quick rise of AI deepfakes is becoming a serious threat
AI Deepfakes and Electoral Integrity: Regulating Synthetic Media in India Read More »
Arrest Without Warrant: Police Powers and Individual Rights in Bangladesh
Authored By: Jamiul Muhammad Prachurja American International University – (AIUB) Introduction The power of the police to arrest a person
Arrest Without Warrant: Police Powers and Individual Rights in Bangladesh Read More »
LGBTQ+ Parents and Child Custody: Ensuring the Best Interests of the Child Through Equal Protection in American Courts
Authored By: Chyanne Coleman Westmoreland County Community College Introduction In September 1993, a mother lost custody of her son because
A JURISPRUDENTIAL STUDY OF COURT-CONNECTED MEDIATION: HARMONIZING THE PROCEDURAL RIGOR AND DISPUTANT AUTONOMY IN MEDIATION RULES
Authored By: Areesha Aafreen Integral University, Lucknow INTRODUCTION: THE DEVELOPMENT OF PROCEDURAL FAIRNESS The recognition of mediation in the sphere
Gender-Based Violence and Femicide in South Africa: Are the Current Legal Frameworks Effective, or Is Legislative Reform Necessary?
Authored By: Nana Apathia Mbabama University of South Africa In 1995, Alix Jean Carmichele was attacked by Francois Coetzee, who
Will AI Judges Replace Human Judges in the Next 20 years, Specifically for Cheque Bounce Cases?
Authored By: Utkarsh Sharma Symbiosis Law School Noida Introduction Imagine walking into a courtroom where the judge isn’t wearing a
THE ROLE OF ARTIFICIAL INTELLIGENCE IN ARBITRATION : THE FUTURE OF DISPUTE RESOLUTION IN INDIA
Authored By: LEONA TOM KRISTU JAYANTI UNIVERSITY Introduction Arbitration is an alternative dispute resolution mechanism that provides a quicker, more
Protection on Paper, Violence in Practice: A Critical Evaluation of the Protection of Women from Domestic Violence Act, 2005 in India
Authored By: Mehak Rizwan University of Kent Introduction According to the National Family Health Survey-5, nearly thirty per cent of