Authored By: Manvi Singh IMS LAW COLLEGE Introduction A marriage certificate cannot be a substitute for consent. Yet Indian criminal
Marital Rape in India: Should Marriage Affect Consent Read More »
Authored By: Mokgaetji R. Brunette Mamokabi UNISA Introduction Administrative, civil, and criminal justice paradigms have been drastically changed by the
Authored By: Shivam Bansal Bhai Gurdas College of Law, Sangrur INTRODUCTION TO AI VOICE CLONING Earlier this year, a group
Impersonation Nobody Wrote A Law For: AI Voice- Cloning and Indian Criminal Liability Read More »
Authored By: Tanisha Shah Kirit P Mehta School of Law (NMIMS) Introduction Can an algorithm inherit something that the law
Authored By: ANMOL KUMAR NATIONAL FORENSIC SCIENCIS UNIVERSITY Abstract Digital arrest scams are one of the clearest examples of how
Digital Arrest Scams in India: When Fear ofthe Law Becomes a Tool for Crime Read More »
Authored By: Simran Bhargava Mahatma Gandhi College of Law, Gwalior Madhya Pradesh Artificial Intelligence has reshaped the digital environment by
Freedom of Speech vs. AI Content Moderation: Finding the Right Balance Read More »
Authored By: Nikita Patidar IPS ACADEMY INDORE Introduction In October 2018, an AI-generated portrait Edmond de Belamy sold at Christie’s
Authored By: Mekdelawit Aklil Getachew Debre Berhan University Abstract For decades, Ethiopia operated in closed financial market that completely forbade
A CRITICAL ASSESSMENT OF ETHIOPIA’S WTO ACCESSION AND INSURANCE SECTOR LIBERALIZATION Read More »
Authored By: RAJAALAN A Central University of Tamil Nadu Abstract This article examines the architecture of input tax credit (“ITC”)
Authored By: Tsholofelo Maliba University of Limpopo Introduction The enactment of the Climate Change Act 22 of 2024 marked a
Authored By: Chaitrali Sawant University of Mumbai Law Academy ⮚ Introduction Trademark Squatting is a fraudulent process in which any
TRADEMARK SQUATTING: A RISING THREAT TO BRAND OWNERS Read More »
Authored By: Isijola Oluwasemiloore Abiodun Leadcity University Introduction Sexual violence against women remains one of the most under-prosecuted forms of
PROTECTION OF WOMEN AGAINST SEXUAL VIOLENCE IN NIGERIA: ASSESSING THE LEGAL FRAMEWORK Read More »
