Cross-Border Insolvency in India: From Enabling Provision to Operative Regime Under the IBC Amendment Act, 2026
Authored By: Muthumala K Thulasi College of Law for Women Introduction In May 2023, Go First, an Indian low-cost airline,
The Stealthy Lesion: Marital Rape and the Legislative Gap in Bangladeshi Criminal Law
Authored By: Daniel Victor Halder Global University Bangladesh Introduction Consent has turned out to be one of the paramount standards
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Fixed Monetary Penalties under AARTO: A Constitutional Analysis of Deterrence, Substantive Equality and Administrative Justice
Authored By: Nqobile Khuzwayo UKZN Howard College / MANCOSA Introduction At the heart of any legal system lies the justification
THE ROLE OF ECONOMIC SCARCITY AND MISINFORMATION TRIGGERING XENOPHOBIC ATTACKS
Authored By: Freda Mashiloane The university of South Africa Unisa Introduction South Africa is experiencing a lot of tension following
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FASHION LAW: BEYOND INTELLECTUAL PROPERTY
Authored By: Sejal Choudhary Delhi University Faculty of Law Fashion is not something that exists in dresses only. Fashion is
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CAN AN AI SYSTEM PERFORM “CONDUCT” FOR PURPOSES OF THE SOUTH AFRICAN LAW OF DELICT?
Authored By: Rejoice Rufaro Mapaya University of Johannesburg Introduction The first recorded pedestrian accident caused by an autonomous vehicle was
CAN AN AI SYSTEM PERFORM “CONDUCT” FOR PURPOSES OF THE SOUTH AFRICAN LAW OF DELICT? Read More »
Deepfake Technology and the Law: Is Bangladesh Ready?
Authored By: Habiba Jannati Hafsa Gopalgonj Science and Technology University 1. Introduction The fourth industrial revolution has fundamentally reconfigured the
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Artificial Intelligence and the Indian Legal System: Challenges, Regulation, and Accountability
Authored By: Rahena Parveen Indian Institute of Legal Studies Abstract Artificial Intelligence (AI) is one of the most transformative technologies
The 1951 Refugee Convention and the 1967 Protocol: Adequate Protection or an Outdated Framework?
Authored By: Hiba Waheed Denning Institute of Technology and Entrepreneurship Introduction: The international refugee protection regime is facing unprecedented scrutiny
Renewable Energy Laws and Policy Frameworks
Authored By: Sakshi Mishra United university Abstract Climate change and its associated challenges — global warming, unpredictable weather patterns, and
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A Study of the Due Diligence Process, Its Categories, and a Contemporary Case Illustration
Authored By: KARTIK JADHAV Maharashtra National Law University Mumbai INTRODUCTION Each major business deal with an a merger, acquisition, joint
Deepfakes and Criminal Evidence in South Africa: Challenges for the Criminal Justice System.
Authored By: Els Dikeledi North West University Imagine a criminal trial where the key evidence is a video showing the