THE IMPORTANCE OF DIRECTORS’ DUTIES IN PROMOTING CORPORATE ACCOUNTABILITY IN SOUTH AFRICA
Authored By: Lesego Maoko University of South Africa Introduction Corporate accountability is fundamental to maintaining trust in the business environment […]
DIGNITY IN DEATH: PASSIVE EUTHANASIA, ARTICLE 21 AND JUDICIAL INNOVATION IN INDIA
Authored By: Abhik Dutta The Assam Royal Global University INTRODUCTION The significant discourse in India today is whether the right
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A LOOPHOLE OR A LIFELINE? THE M’NAGHTEN RULES IN CONTEMPORARY CRIMINAL JUSTICE
Authored By: VIDHYASRI A/ P SANTHIRAN UNIVERSITI UTARA MALAYSIA INTRODUCTION “Sometimes it’s the people who no one imagines anything of
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Between Punishment and Reformation: A Study on the Evolution of Egyptian Criminal Policy in Light of Modern Criminology
Authored By: Mahitab Mohamed Mohsen Beni-Suef University (BSU) Criminal law has long been perceived as a rigid instrument of social
Protecting Identity and Privacy in the Digital Age: A Comparative Legal Analysis of Lebanon, the European Union, and the United States.
Authored By: Elissa Alhaber Holy Spirit University of Kaslik The protection of identity and privacy has become one of the
DEVOTION WITHOUT DISCRIMINATION: A CRITICAL ANALYSIS OF THE SABARIMALA JUDGEMENT, THE NINE-JUDGE REFERENCE, AND THE UNRESOLVED QUESTION OF RELIGIOUS FREEDOM IN INDIA
Authored By: Simmi Sonali ILS Law College,Pune I. INTRODUCTION In 2018, a five-judge Constitution Bench of the Supreme Court of
Who Answers When the Algorithm Errs? Mapping Tortious Liability for AI-Generated Harm under Indian Law
Authored By: Sahil Joshi CHRIST (Deemed to be University), Bangalore I. Introduction Artificial intelligence is no longer a subject confined
Regulating Artificial Intelligence under International Law: Emphasizing the Necessity of Global Treaty
Authored By: Prodeepta Chowdhury Sister Nivedita University Abstract: Currently AI has been incorporated in various industries like healthcare, security and
The Silent Judge: Should Artificial Intelligence Influence Judicial Decision-Making?
Authored By: Iswaree Kharug Middlesex University Mauritius Introduction The administration of justice has long been rooted in the principles of
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The Legal Implications of Deepfakes: Protecting Privacy and Intellectual Property in the Age of Generative AI
Authored By: Aditya Rathi Sardar Patel Subharti Institute of Law Introduction We live in a world where seeing is no
Litigating The Climate Emergency: Strategic Climate Litigation in the United Kingdom and Its Implications for Environmental Accountability
Authored By: Nadia Medina Perez SOAS University of London INTRODUCTION The intersection of law and climate change has produced one
The Preservation of Women’s Rights in Territories Affected by Conflict
Authored By: Suyash Goel Abstract This paper is presented on behalf of the Government of Belgium, through its legal advisor
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