Authored By: Disha Umesh Saraf Balaji Law College (SPPU University) Introduction: Artificial Intelligence (AI) refers to computer systems or software
Artificial Intelligence Data, Analytics and Cyber Security Read More »
Authored By: Brilliant Mdou University of South Africa Introduction Domestic violence is a widespread challenge affecting women across the globe,
Domestic Violence and Women’s Constitutional Rights in South Africa Read More »
Authored By: Yaramala Anusha rani Dr.B.R Ambedkar Law College INTRODUCTION:- The right to found a family is not confined to
Rights of Adoptive Mothers Under Indian Law. Read More »
Authored By: Kasturi Ghosh Sister Nivedita University, Kolkata Introduction In India, the home is known to be a sanctuary, both
Authored By: Inji Mammadli Trinity College Dublin Introduction The Sino-Indian boundary dispute remains one of the longest-standing unresolved territorial disputes
Authored By: Himanshu Dubey SLS,CGC University, Mohali Abstract The Supreme Court of India’s decision Harish Rana v. Union of India
Authored By: NOMAHLUBI JOY SHIVIRI University of South Africa I.INTRODUCTION In 2023, more than 54 million South Africans were active
Authored By: Semparuthi Ravichandran Government Law College,Chengalpattu Abstract The Supreme Court of India’s landmark judgment in M.K. Ranjitsinh & Others
Authored By: Afnan Abdulrahman Abdi Cairo University – Faculty of Law Introduction Environmental degradation has become one of the most
Authored By: Anushka Sharma Department of Laws, Panjab University, Chandigarh ABSTRACT This article examines the legal vacuum surrounding posthumous digital
THE DEAD HAVE NO DATA: Posthumous Digital Dignity and the Silence of Indian Law Read More »
Authored By: Zuzile Mntambo University of Fort Hare Introduction In July 2025, the International Criminal Court (ICC) issued arrest warrants
Authored By: Pothuri Sravan Venkata Ram Kumar VIT-AP University Introduction In the analysis of numerous cases of commercial law, it
