Balancing Innovation and Access: An Analysis of Compulsory Licensing under Indian Patent Law
Authored By: Deekshith Saresh Eyyani ABSTRACT Compulsory licensing represents one of the most debated mechanisms within patent law, aimed at […]
From Vishaka to POSH: Workplace Sexual Harassment Laws in India
Authored By: Aditi sharma Maharaja Ganga Singh University, Bikaner (Rajasthan) Introduction Sexual harassment at the workplace is not just a
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Climate Change Internal Displacement and the Right to Life: Assessing India’s Legal Framework
Authored By: Anubhab Sen Brainware University Abstract: – Climate change is increasingly a major cause of internal displacement in India,
MARITAL RAPE IN INDIA: A CONSTITUTIONAL ANOMALY IN THE AGE OF CONSENT
Authored By: T. Sparsha College of Law for Women, AMS Abstract Consent forms the core of modern criminal jurisprudence, especially
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Constitutional Values and Commercial Regulation in South Africa: Transforming Corporate Law in a Constitutional State
Authored By: Maletsepe Sehoana University of the Witwatersrand Abstract South Africa’s Constitutional framework has fundamentally transformed the development and application
MEDIA TRIAL IN INDIA AND ITS IMPACT ON FAIR TRIAL
Authored By: Hitakshi Rathore Sage University Abstract The media is often described as the fourth pillar of democracy, responsible for
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The Influence of Money and Power on Justice
Authored By: Rashneet Kaur Apex University, Jaipur Abstract Justice is conventionally symbolized as blind and impartial, immune to considerations of
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The Landmark: U.S.- India Agreement To Return Stolen Treasures
Authored By: Meenali Yadav Lucknow Law College Abstract India has a long history, from the Indus Valley civilization to British
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Mob Lynching and Social Media: Platform Liability Under Section 79 of the IT Act Post-2023 Amendments
Authored By: Rupal Barjatya Symbiosis Law School, Pune ABSTRACT The proliferation of social media platforms has coincided with a disturbing
Sanchar Saathi Is it really a Protector or a threat to the Privacy of an Individual
Authored By: Lavanya Prakash Bharati Vidyapeeth, New law College, Pune Maharashtra Abstract: – Sanchar Saathi is a government portal designed
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Misleading influencer marketing and legal risks and reforms imposed towards the South African Social media economy.
Authored By: Mbali Mchunu Varsity College Abstract The South African legal framework aims to ensure consumer protection; however, the rise
The Impact of the Digital Personal Data Protection Act 2023 on Corporate Compliance in India
Authored By: Tanmay Sherekar Vishwakarma University Abstract The enactment of the Digital Personal Data Protection Act, 2023 signifies a major