Authored By: Victoria Sejanamane University of Botswana Abstract Botswana has made significant strides in modernising its legal frameworks, particularly in […]
Authored By: Nitu Kumari IIMT COLLEGE OF LAW, GREATER NOIDA Abstract In an era increasingly shaped by equality narratives, a
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Authored By: Ntokozo Amahle Sikhakhane Eduvos Abstract In an era that is dominated by the digital transactions, social media, and
Data Privacy Laws In the Digital Age: Navigating Rights, Risks and Reforms Read More »
Authored By: Muluken Adimasu Abstract Cultural objects are a human rights issue, as their looting and retention violate rights such
Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi ABSTRACT The digital age has magnified both the
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Authored By: Prerna Shivaji Kekan New Law College, Pune Introduction Constitutional law serves as the bedrock of a nation’s legal
Authored By: Abel Tulu Addis Ababa University Abstract This paper critically examines the current state of competition in Ethiopia’s insurance
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Authored By: VARSHINI V S GOVERNMENT LAW COLLEGE, COIMBATORE (TNDALU) ABSTRACT: Artificial Intelligence (AI) has introduced significant challenges to India’s
Authored By: Pratyaksh Sharma Christ Deemed To Be University, Delhi Ncr Abstract Justice K.S. Puttaswamy v Union of India1 has
Authored By: Bhavesh Tyagi Chaudhary Charan Singh University ABSTRACT Hindu women’s inheritance rights in India have evolved significantly since the
Authored By: Luyando Chizongo University of Lusaka ABSTRACT This article examines the challenges creatives in Zambia face in accessing justice
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Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Abstract: This article analyses the significant 2025 Supreme Court ruling
