Narcotic Drugs and Psychotropic Substances Act, 1985: Procedural, Pitfalls and Legal Ramifications
Authored By: Adv Abru Iqbal Jammu and Kashmir University India’s legal and regulatory landscape has been undergoing rapid changes, particularly
Protection and Preconception? A Critical Analysis of Women Oriented Law and Need Procedural Safeguards
Authored By: Diksha Kumari Career College of Law INTRODUCTION The experience of suffering is universal and does not adhere to
The Tort of Intimate Partner Violence in Canada: Is it Enough?
Authored By: Harry Morrow University of Sussex Introduction Intimate partner violence is a grey area in civil law. It is
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INDIA’S DPDP RULES, 2025: FROM LEGAL COMMITMENT TO ACTUAL COMPLIANCE
Authored By: Princy Guru Gobind Singh Indraprastha University INTRODUCTION India’s DPDP Rules 2025 marked a prominent shift where privacy law
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During Trump’s second presidency, a number of large corporations abandoned their Equality, Diversity, and Inclusion (EDI) policies. Critically assess whether this development is beneficial or detrimental to corporate governance.
Authored By: Ilya Konfetov University of Leicester In recent years corporate commitments to formal Equality, Diversity and Inclusion frameworks have
Generative AI and Corporate Control: How Dangerous Is Self-Regulation?
Authored By: Saleena Shahid University of Westminster Introduction Artificial intelligence refers to the development of machines which have been designed
Generative AI and Corporate Control: How Dangerous Is Self-Regulation? Read More »
Deadly Force and the Limits of Self-Defense: A Legal Analysis of the Karmelo Anthony Case Under Texas Law
Authored By: Donavan Lowers New York University I. The Current Legal Framework: The Legal Foundations Governing Deadly Force and Self-Defense
MEDICAL NEGLIGENCE AND LIABILITY OF DOCTORS IN INDIA
Authored By: Charmy Jain Marwadi University Introduction- The medical profession is regarded as a reputable, dignified and powerful profession as
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Artificial Intelligence and Copyright Law: Reconciling Authorship, Ownership, and Innovation in India
Authored By: Mbali Prudence Kekana University of South Africa Introduction Generative artificial intelligence (AI) includes systems that can produce text‚
Social Media and Immigration Enforcement in South Africa: A Constitutional Perspective.
Authored By: Aphiwe Nxumalo North-West University Introduction Immigration enforcement in South Africa is largely governed by the Immigration Act 13
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Invisible in Law, Vulnerable in Life: The Legal Marginalization of Afghan Women
Authored By: Mathapelo University of South Africa Introduction When a woman is removed from the legal system, she is also
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Reforming South Africa’s Pluralistic Marriage Regime: Evaluating the Case for a Single Marriage Act
Authored By: Shaheeda Dangor University of Witwatersrand Introduction South Africa possesses one of the world’s most constitutionally progressive legal systems,