Authored By: Shalom Manamela Noida International University Abstract International law, which was once portrayed as a universal framework of justice, […]
Authored By: Neha University Institute of Legal Studies, Panjab University, Chandigarh. ABSTRACT The global fashion industry has long drawn inspiration
FASHION LAW AND CULTURAL APPROPRIATION: A LEGAL PERSPECTIVE Read More »
Authored By: Ngo-Herbert Ruby Rivers State University Abstract Over the past century, there has been remarkable advancements in technology- including
REGULATION OF ONLINE CONTENT: SAFEGUARDING CHILDREN AND YOUNG ADULTS IN THE DIGITAL AGE. Read More »
Authored By: Vangavolu.Sai Sruthi KLUniversity,Vaddeswaram ABSTRACT The Promotion and Regulation of Online Gaming Act, 2025 represents a transformative step in
SHAPING THE FUTURE OF E-GAMING IN INDIA: UNDERSTANDING THE ONLINE GAMING ACT, 2025 Read More »
Authored By: Akhilesh Kakade High Court of Bombay ABSTRACT The present paper is a critical analysis of the patchwork regulation
Authored By: Sankha Brata Mitra St. Xavier’s University ABSTRACT In a world where movies music and viral videos are just
STREAMING OR STEALING: INDIA’S DIGITAL DILEMMA Read More »
Authored By: Ayush Choudhary Damodaram Sanjivyya National Law University Abstract The gig economy, dominated by food delivery and ride-sharing platforms
Authored By: Lawson Boladuro Joan Lead City University ABSTRACT The enactment of the Nigeria Data Protection Act 2023 (NDPA) marks
Authored By: Sizwe Lugalo Cape Peninsula of University of Technology Abstract This Article will look at how South African’s divorce
Authored By: Teboho Mmako University of South Africa Abstract This article examines the Constitutional Court’s decision in Jordaan and Others
Authored By: Pari Kaushik Llyod Law College,Noida Abstract Once considered a social benefit for the bride from her parents’ point
From Blessing to Burden: The Journey of the Dowry System Read More »
Authored By: SUNANDA CHAKRABARTY Jagannath University, Bangladesh Abstract From the establishment of the international humanitarian law has created a legal
