Authored By: Simranpreet kaur Nagra Rimt University ABSTRACT Artificial Intelligence (AI) is powerful technology that is used to perform tasks
Authored By: Tejasvi Gour Des Shri Navalmal Firodia Law College, Pune INTRODUCTION Crime is a social phenomenon. There is no
Step Forward or Sidestep? Gender Rights in the New Indian Criminal Laws Read More »
Authored By: Thando Mehlape Eduvos Academy INTRODUCTION Are children protected enough from a world that takes advantage of them in
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Authored By: Similoluwa Esther Ajayi Afe Babalola University INTRODUCTION For quite some time, corporate law in common law jurisdictions rested
Authored By: Keamogetswe Phike University of South Africa On July 7,2026, the South African Constitutional Court drew a definitive line
Procedural Justice vs. Border Control: The 2026 Refugees Act Blowback Read More »
Authored By: Thandekile Khumalo North West University Definitions RAF- Road Accident Fund Juristic person – a legal standing of an
Personal Injury: Unravelling the Complex Liability of the Road Accident Fund Read More »
Authored By: Rina Moyani University of Johannesburg Introduction Despite the existence of clear rules under international law, Palestine continues to
Authored By: Tania Janan University of Northampton Introduction This article argues that human trafficking in the United Kingdom constitutes a
Authored By: Induri Sreenija Vignan Institute of Law – VFSTR Abstract Artificial intelligence (AI) stands as one of the most
Authored By: Ananya Kumar Government Law College, Kozhikode ABSTRACT The swift evolution of generative artificial intelligence models has revealed significant
EVALUATING AI DATA GAPS UNDER INDIA’S DPDP ACT Read More »
Authored By: Vongi Florence Shiviti University of South Africa Abstract Gender-based violence (GBV) remains one of South Africa’s most pressing
Authored By: Kavisha Puthuvlakan Artificial intelligence (AI) has altered the way digital content is created, shared and consumed. As a
Deepfake Regulation: Is the UK Legal Framework Fit for Purpose? Read More »
