Authored By: Nsindiso Makhaye Stadio Higher Education In South Africa, child custody law has undergone significant changes with the introduction […]
Authored By: Fatema Bandukwala AKK New Law Academy, Pune The question of gender equality in property succession occupies a contentious
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Authored By: George N Taylor Apeejay Stya University Palwal Road Sohna Haryana State India Abstract As Liberia embraces digital transformation
CYBER CRIME AND ITS NEGATIVE EFFECTS ON LIBERIAN SOCIETY: A COMPREHENSIVE OVERVIEW Read More »
Authored By: Zithobile Thabethe Eduvos Introduction In the modern South African Labour Market, the ‘Experience Paradox’ poses a significant obstacle
The Experience Paradox: Evaluating the HRM Mandate in Graduate Professionalization Read More »
Authored By: Mike Kahindi Gathuri Kenyatta University Introduction Since the promulgation of the Constitution of Kenya 2010, the landscape of
Authored By: Upasana Das National Law University Meghalaya Introduction There is a revealing paradox at the heart of State Bank
Authored By: Shekinah Pavadai Monash University Introduction On 25 January 2022, India’s Parliament enacted the Surrogacy (Regulation) Act, 2021, a
Surrogacy and Parental Rights: A Critical Review of the Surrogacy (Regulation) Act, 2021 Read More »
Authored By: SANJANA GHOSH SAGE UNIVERSITY BHOPAL Introduction Is consent in marriage automatic and permanent? This question has become central
Marital Rape and the Law in India Understanding Consent with in Marriage Read More »
Authored By: Jake Nolan TU Dublin Thesis Statement The Supreme Court’s decision in DPP v JC,1 while motivated by legitimate
Good Faith or Bad Law: The Weakening of Constitutional Rights Protection in DPP v JC Read More »
Authored By: Yuvraj Singh Usha Martin University I. Introduction The rapid advancement of artificial intelligence has enabled the creation of
Legal Challenges of Deepfakes in India: Copyright, Defamation, and Privacy Read More »
Authored By: U. Hajara Aashika Government law college karaikudi Introduction When we think about the law, we usually think of
MARITAL RAPE: THE GHOST IN THE BEDROOM Read More »
Authored By: Pranjali Bharati Vidyapeeth Institute of Management and Research, New Delhi I. Introduction In 2023, the UN Committee on
