Authored By: Girraj Sharma Jaipur National University Introduction Rape is considered one of the most heinous crimes in society. Rape […]
Criminalisation of Marital Rape in India: A Legal and Social Perspective Read More »
Authored By: Wanjiku Gachara Kenya School of Law ABSTRACT This article explores the urgent and deeply personal issue of femicide
Authored By: Tejas Jindal Christ University Lavasa Introduction In real estate law, the concepts of lease and licence are often
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Authored By: OLOKO Ayobamidele Grace Graduate of Ajayi Crowther University Abstract Notwithstanding the existence of many legal frameworks, multinational corporations
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Authored By: Arkopala Dutta Jogesh Chandra Chaudhuri law College, University of Calcutta Abstract Everyday more people are bringing smart devices
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Authored By: Tasneem nafiss Capital Law College Bhubaneswar Odisha Abstract This year 2025 have proved that today’s time disasters are
Authored By: Nontobeko Wendy Dlamini Varsity College Abstract Human dignity, equality, and diversity are fundamentally rooted in South Africa’s constitutional
Authored By: ANANDAPADMANABHAN R.T. ABSTRACT The advent of Artificial Intelligence (AI) has revolutionized the creation of artistic and innovative works,
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Authored By: Thabiso Mtolo University of Zululand Abstract: “This article explores the relationship between blockchain technology, smart contracts, and South
Authored By: Shantanu Pandey Deen Dayal Upadhyaya Gorakhpur University Introduction: In the digital age, personal data has become the “new
Data Protection Laws in India: An Emerging Framework for Privacy and Security Read More »
Authored By: Azaa Junaid Faculty of Law, Aligarh Muslim University Abstract The doctrine of Rule of Law reposes upon the
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Authored By: Mohaman Ahmad BPP The accelerating challenge of climate change, with its far-reaching environmental, economic, and social consequences, has
