Authored By: Simphiwe University of KwaZulu Natal I. INTRODUCTION The principle of non-refoulement is the absolute prohibition against expelling, deporting,
Authored By: Pratyasha Rath KIIT School of Law Introduction The cancellation of the entire examination was not just a tragedy
INDIA’S BROKEN EXAMINATION SYSTEM: LEGAL ANALYSIS OF THE COMPROMISED AREA Read More »
Authored By: Deepanshu Ahlawat Meerut College, Meerut (Uttar Pradesh) Introduction A financial criminal can move billions across borders, obtain a
Authored By: Sello Mohlele University of Fort Hare Introduction South Africa’s 1996 Constitution stands as one of the most progressive
Authored By: Vanshika Agrawal Upcoming Student at National University of Study and Research in Law (NUSRL), Ranchi Introduction Despite significant
Authored By: AKANSHA KUMARI CHANDIGARH UNIVERSITY The Right to Information enables citizens to hold the powerful to account. The Right
PRIVACY VS RTI: WHEN TWO FUNDAMENTAL RIGHTS COLLIDE Read More »
Authored By: Daniel Victor Halder Global University Bangladesh Introduction Whether a husband can be convicted of rape for the carnal
Marital Rape and the Exception Clause in Bangladesh: Revisiting Consent Within Marriage Read More »
Authored By: Ayushi Gupta Mjpru Bareilly ABSTRACT In India ,the increasing use of the digital technology, artificial intelligence, biometric identification
Digital Encroachment On the Right to Privacy Read More »
Authored By: Yuvica Gupta GNLU GANDHINAGAR “A student can recover from a poor score. It is much harder for a
Authored By: Nompumelelo Vania Mabuza University of Johannesburg Introduction Even behind bars the Constitution follows and so does the right
Authored By: Dhruv Singh National Law School of India University, Bangalore INTRODUCTION Imagine a judge sitting on his seat, about
Authored By: Johanna Esther N National University of Advanced Legal Studies, Kochi Introduction: More than a decade after the enactment
