Right to Privacy as a Fundamental Right in India: Constitutional Transformation in the Digital Age
Authored By: Sudiksha Pandey Law Center 2 Faculty of Law University of Delhi Abstract This article examines the constitutional evolution
CORPORATE GOVERNANCE SCANDALS: THE POSSIBLE REASONS FOR THEIR EXISTENCE.
Authored By: Thapelo Mabela University of Fort Hare 1. Abstract Scandals involving corporate governance have become increasingly prevalent in the
CORPORATE GOVERNANCE SCANDALS: THE POSSIBLE REASONS FOR THEIR EXISTENCE. Read More »
The Non-Assetization of Sovereign Resources: A Critical Analysis of the Supreme Court’s 2026 Spectrum Ruling
Authored By: Aditi Mukherjee Manikchand Pahade Law College, Chhatrapati Sambhajinagar, Maharashtra Abstract The February 2026 judgment of the Supreme Court
FAMILY SEPARATION ACROSS THE WORLD.
Authored By: Rejoice Chawawa Parul University ABSTRACT Family separation is a global phenomenon arising from armed conflict, migration policies, poverty,
FAMILY SEPARATION ACROSS THE WORLD. Read More »
HATE THE CRIME, NOT THE CRIMINAL: A STUDY ON THE PROBATION OF OFFENDERS ACT, 1958
Authored By: Rubijit Saha Gitarattan International Business School Affiliated with GGSIPU ABSTRACT A reformative approach to justice means to focusing
HATE THE CRIME, NOT THE CRIMINAL: A STUDY ON THE PROBATION OF OFFENDERS ACT, 1958 Read More »
Does HS2 Demonstrate Adequate Legal Accountability In Large-Scale Public Spending
Authored By: Natalia Monika Loboda University of law HS2 has been proposed to be introduced within the UK in the
Does HS2 Demonstrate Adequate Legal Accountability In Large-Scale Public Spending Read More »
Live-in Relationships and Maintenance Rights: Judicial Evolution and the Need for Clear Law in India
Authored By: Navnoor Kaur Guru Nanak Dev University, Amritsar Abstract Live-in relationships are increasingly visible in Indian society, especially in
HOW DOES POVERTY AFFECT EDUCATION IN THIS ECONOMY
Authored By: Phumelele Mandisa Masondo Parul University For Millions Of Pupils In South Africa And India, Poverty Serves As A
HOW DOES POVERTY AFFECT EDUCATION IN THIS ECONOMY Read More »
NON FUNGIBLE TOKENS AND CONSUMER CONTRACTS
Authored By: Aanchal Garg Law center 2, faculty of law, University of Delhi A non-fungible token (NFT) is a type
NON FUNGIBLE TOKENS AND CONSUMER CONTRACTS Read More »
EMPLOYER LIABILITY FOR WORKPLACE SEXUAL HARASSMENT IN SOUTH AFRICA
Authored By: Gugulethu Zamashenge Nyembe University of Johannesburg Abstract The phenomenon of sexual harassment in the workplace remains a serious
EMPLOYER LIABILITY FOR WORKPLACE SEXUAL HARASSMENT IN SOUTH AFRICA Read More »
Balancing Fair Trial Rights and Effective Prosecution in South African Criminal Procedure
Authored By: Joseph Thabo Maluleke University of Free State Abstract South Africa’s criminal justice system constantly grapples with upholding the
Judicial Review of Ordinance-Making Power in India: Constitutional Necessity or Executive Overreach
Authored By: Lathika Sri P Government Law College Coimbatore Introduction The Indian Constitution establishes a system of parliamentary democracy grounded