Beyond Revenge Porn: Deepfake Pornography and the Inadequacy of Existing Legal Frameworks
Authored By: Dhanalakshmi R Ambedkar Law University Introduction Indian courts have already dealt with several deepfake cases, but most of
Heritage Handover: Time to Pass the Equal Parcel to Daughters
Authored By: Sambrita Bose Cardiff University UK Introduction The issue of transmitting ancestral property to daughters has been a subject
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Recovery of Money in Digital Arrest Scams: India’s Evolving Legal Framework
Authored By: Shreya Taneja Department of laws, Panjab University Chandigarh Abstract Digital arrest scams have emerged as a serious form
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Filling Part Z: Designing India’s Cross-Border and Group Insolvency Rules Under Section 240C of the IBC
Authored By: Komal Verma Klmv, Prayagraj Abstract Section 240C of the Insolvency and Bankruptcy Code 2016, inserted by the Insolvency
Legal Aid Defense Counsel System: Balancing Access to Justice with the Rights of Advocates
Authored By: Mehak Kalra Punjabi University, Patiala I. Introduction For weeks, advocates across Punjab, Haryana and Chandigarh suspended court work
Criminalisation of Deepfakes in India: Is the Existing Legal Framework Sufficient
Authored By: Anilkumar Ambalam S SCHOOL OF EXCELLENCE IN LAW, Tamilnadu DR Ambedkar law University Introduction One of the AI’s
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Conditional Intent and its Treatment Across Offence Categories
Authored By: Shaunak Chakraborty United Arab Emirates Introduction Conditional intent is found at the intersection of two opposing thoughts. The
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Artificial Intelligence and Copyright law in India: Challenges, Judicial Development, and the Need for Reform
Authored By: Konika Lakhera Law center 1, Faculty of law (University of Delhi) Introduction Artificial Intelligence (AI) plays a crucial
Full Faith and Credit in the Age of Abortion Shield Laws: Can States Refuse to Enforce Their Sister-State Judgments?
Authored By: Muskan Pandey University of Allahabad The Hook Late October 2025, a Friday, and a state trial judge sitting
MEDICAL NEGLIGENCE IN BANGLADESH: A CRITICAL ANALYSIS OF THE LEGAL FRAMEWORK AND JUDICIAL REMEDIES
Authored By: Jishan Ahmed Notre Dame University Bangladesh INTRODUCTION Consider a relatively ordinary case. A patient admitted to a private
Artificial Intelligence and Cybercrime: Examining Legal Responsibility Under Modern Cyber Law
Authored By: Borokinni Fathia Oluwatimilehin Lagos State University Introduction Can artificial intelligence be used to commit cybercrime? Undoubtedly. The more
A Comparative Analysis of Arbitration in Nigeria and the United Kingdom: Lessons and Prospects
Authored By: Abiola Rachael Kikelomo AJAYI CROWTHER UNIVERSITY Introduction The global world is increasingly daily, different institutions such as the