POLICE AND HUMAN RIGHTS
Authored By: Manpreet Kaur Department of Laws, Panjab University, Chandigarh Introduction Human rights are the basic and fundamental rights that
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Recognition of Prenuptial Agreements in India: Time for Legal Reform? Balancing Contractual Autonomy and Social Justice
Authored By: Nishtha Amity University, Rajasthan Introduction Marriage in India is regarded as social institution rather than contractual relationship in
Basic Structure Doctrine in Malaysia: Judiciary’s Cautious Engagement
Authored By: Chloe Chin Tian Wei Multimedia University, Melaka. Introduction The Basic Structure Doctrine (BSD) can be defined as a
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BEHIND THE CLICK Regulating Dark Patterns under India’s Consumer Protection Framework
Authored By: Sayan Dey Sister Nivedita University I. Introduction Online shopping and digital services have become an integral part of
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Marital Rape
Authored By: Pavithra Shaji Middlesex University Introduction For over two hundred and fifty years, the English law held that a
The Current Law on Surrogacy in England and Wales: Evaluating the Protection of the Child, the Surrogate Mother, and the Intended Parents
Authored By: Sumera Sabir Graduate from The University of Law Introduction Surrogacy has become an increasingly popular method for individuals
Artificial Intelligence in Criminal Sentencing: Balancing Judicial Efficiency and Fairness in UK Law
Authored By: Arwa Yasir Middlesex University Dubai Introduction The increasing use of artificial intelligence (AI) in significant legal decision- making
Authorship Without an Author: Section 9(3) CDPA 1988 and the Fiction of Human Origination in Generative AI
Authored By: Ali Shahzad University of Kent Introduction In March 2025, a United States federal court held that the Copyright
The Marital Rape Exception in India: A Constitutional Reckoning with Bodily Autonomy
Authored By: Satyansh Sinha Amity University Patna Introduction Every year, criminal courts across India convict husbands under provisions dealing with
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Why India’s Outdated Animal Cruelty Laws Fail to Protect the Defenceless
Authored By: Shruti Sengupta Iswar Saran Degree College, Allahabad University INTRODUCTION India is a country where animals are worshiped. Everyday
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The Constitutional Meaning of Expropriation: Has the Law Become Clearer?
Authored By: Lindiwe Mashaba Introduction Property rights have been a long discussion in South Africa. Issues like unlawful eviction, informal
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From Paper to Pixels: The Digital Transformation of Trial Evidence in India
Authored By: Shylet Nyamupinga MVN University Introduction The courtroom has undergone a profound transformation over the last two decades. Evidence
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