Acid Attack Laws in India: Assessing the Gaps between Legal Protection and Survivor Rehabilitation.
Authored By: HARMAN KAUR AMRITSAR LAW COLLEGE INTRODUCTION In current times, acid attacks have become a serious problem in terms
Online Speech and Freedom of Expression: Constitutional challenges in India’s Digital Era
Authored By: Asif Manzoor LLOYD SCHOOL OF LAW I. Introduction By March 31, 2025, India had already blocked over 111,185
Have Recent Judicial Decisions Altered the Traditional Understanding of Parliamentary Legislative Supremacy?
Authored By: Vinutna Eathakota De Montfort University Parliamentary Supremacy has been considered the foundational principle of the United Kingdom’s Constitutional
Undressing the European Court of Human Rights’ Hijabophobia: Assimilationism of Muslim Women under Article 9 of the Convention
Authored By: Harley Summers Introduction In the last two decades, the European Court of Human Rights (‘the Court’) has dealt
Beyond Passive Euthanasia: Reaffirming the Right to Die with Dignity under Article 21 of the Constitution of India
Authored By: Vanshdeep Kaur Christ University INTRODUCTION Let us consider a situation where there is a girl who has gone
Artificial Intelligence and Copyright: Locating Accountability in Indian Law
Authored By: Bhavya Anand Manipal University Jaipur Introduction In November 2020, Indian Copyright Office broke new ground when it registered
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Judicial Independence in South Africa: A Cornerstone of Constitutional Democracy
Authored By: Amogelang Thaba University of Fort Hare This article argues that the foundation of South Africa’s constitutional democracy is
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Protecting Traditional Knowledge: Is Patent Law Enough?
Authored By: Maanvi Sharma Vivek College of Law, MJPRU Introduction Can knowledge that has existed for centuries be protected under
Protecting Traditional Knowledge: Is Patent Law Enough? Read More »
LOVE IS NOT A CRIME: THE CONSTITUTIONAL JOURNEY OF SECTION 377 IN INDIA
Authored By: Siddhi Tiwari Maharaja Surajmal Institute INTRODUCTION “History owes LGBT people an apology.”[1] With these profound words, Justice Indu
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The Legal Paradox of Child Marriage in India: Valid, Void, or Voidable? Reconciling Personal Laws and Statutory Prohibition under the Prohibition of Child Marriage Act, 2006
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul Universsity Introduction India continues to grapple with the persistence of
HONOUR KILLING IN INDIA: RECLAIMING CONSTITUTIONAL MORALITY THROUGH A COMPARATIVE LEGAL ANALYSIS OF INDIA, PAKISTAN, JORDAN, AND THE UK
Authored By: AKSHAL.M SATHYABAMA INSTITUTE OF SCIENCE AND TECHNOLOGY ABSTRACT Honour killing constitute one of the gravest forms of honour-based
Impacts of Oil & Gas on Constitutional Rights of Coastal Communities in South Africa
Authored By: Bronwyn van Neel Abstract: For a few years now, oil & gas companies have been targeting the coastline
Impacts of Oil & Gas on Constitutional Rights of Coastal Communities in South Africa Read More »