Authored By: Deepanshu Ahlawat Meerut college, Meerut (Uttar Pradesh) Introduction A few clicks, a digital wallet, and virtual gaming account
Authored By: Sello Mohlele University of Fort Hare 1. Introduction The United Nations Security Council was created in 1945 with
Authored By: Vanshika Agrawal Upcoming student at National University of Study and Research in Law (NUSRL), Ranchi I. Introduction The
Authored By: Daniel Victor Halder Global University Bangladesh Introduction Partnership is one of the oldest and most broadly used forms
Authored By: AKANSHA KUMARI CHANDIGARH UNIVERSITY ABSTRACT This research attempts to dive into the need to reveal the post-existing penal
Authored By: Ayushi Gupta Mjpru bareilly ABSTRACT The main objective of police administration in any democratic state is to maintain
Authored By: Mokhabela Moeti Abstract This paper critically examines the South African Constitution’s unfulfilled promises of equality and protection for
Authored By: Mokhabela Moeti Abstract This article explores key issues related to justice in South Africa, with a focus on
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Authored By: Yuvica gupta GNLU GANDHINAGAR ‘Artificial Intelligence’ is the second most common phrase we hear today, besides headlines about
IMPACT OF AI IN THE FIELD OF IP AND IT’S GOVERNANCE Read More »
Authored By: Nompumelelo Vania Mabuza University of Johannesburg I. Introduction The Constitution is one of the most important tools for
Authored By: Dhruv singh National law school of India university, bangalore Introduction On 19 September 1959, a session court situated
REVISITING TRIAL BY JURY IN INDIA: REFORM, REVIVAL, OR REDUNDANCY Read More »
Authored By: Johanna Esther N National University of Advanced Legal Studies, Kochi Introduction: When corporate wrongdoing causes mass harm, punishment
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