Authored By: Luyando Chizongo University of Lusaka ABSTRACT Zambia has invested in modern intellectual property (IP) architecture over the past […]
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Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Abstract: Section 498A of the Indian Penal Code (IPC) was
Authored By: Mahmuda Zaman Tanha University of Asia Pacific Introduction: The unprecedented killing of journalists in Gaza since October 2023
Authored By: Majoyeogbe Boluwatife Ebenezer Obafemi Awolowo University AI is currently the major buzz everywhere, with concerns of an oncoming
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Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Abstract: Artificial intelligence (AI) is revolutionizing the legal sector,
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Authored By: Harpreet Kaur IMS Law College INTRODUCTION In the present world that is interlinked, the internet has become an
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Authored By: Arzoo Panjab University, Chandigarh ABSTRACT The article considers the developing concept of contempt of court in India under
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Authored By: Rudraksh Sharma Amity University, Noida Trade dress is a functional, consumer-oriented aspect of trademark law: it safeguards the
Authored By: Prisha Verma New Law College, Pune ABSTRACT The perspective of Mortgage law in India lies in a narrow
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Authored By: Ivry Choo Jing Ying Multimedia University Melaka Campus INTRODUCTION According to the Oxford English Dictionary, the word “conspiracy”
Authored By: Naukhaiz Aftab Sankalp Institute of Law Abstract India’s Digital Personal Data Protection Act, 2023, is a landmark attempt
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Authored By: Prisca E.Hayford University of South Wales Medical negligence in Anglo-Welsh law spans civil and criminal domains. Civil claims
