Beyond the Courtroom: Can Alternative Dispute Resolution Transform Access to Justice in Pakistan?
Authored By: Abdul Hakeem Denning Institute of Technology and Entrepreneurship Abstract What does justice mean to a person who must […]
Authored By: Abdul Hakeem Denning Institute of Technology and Entrepreneurship Abstract What does justice mean to a person who must […]
Authored By: Manvi Verma Unity Degree College, University of Lucknow Introduction In July 2025, Assam Police filed an FIR against
Authored By: Wong Yi Yan Brickfields Asia College Introduction ‘Has juvenile justice become the ‘unwanted child’ of international human rights
Authored By: Alima Azmiya KLE Law College, Bengaluru INTRODUCTION As of July 2026, the Delhi High Court has not yet
Behind Closed Datasets: The Trade Secret–DPDP Conflict in AI Training Data Read More »
Authored By: Siyabonga Miya University of Johannesburg Introduction On any given day, a South African criminal court must perform a
Authored By: Sefali Jaiswal Mahatma Gandhi Kashi Vidyapeeth, Varanasi Introduction The rise of autonomous artificial intelligence (AI) agents has forced
Authored By: Unnimaya Pavithran Amity University Dubai Introduction In 2025, India achieved its target of 20% ethanol blending in petrol,
India’s Ethanol Blending Programme: Legal Challenges, Policy Gaps, And the Way Forward. Read More »
Authored By: Aruna S Bishop Cotton Women’s Christian Law College Introduction The rapid advancement of generative artificial intelligence (AI) has
Authored By: Aman Gupta Shri Ramswaroop Memorial University Introduction The quick rise of AI deepfakes is becoming a serious threat
AI Deepfakes and Electoral Integrity: Regulating Synthetic Media in India Read More »
Authored By: Jamiul Muhammad Prachurja American International University – (AIUB) Introduction The power of the police to arrest a person
Arrest Without Warrant: Police Powers and Individual Rights in Bangladesh Read More »
Authored By: Chyanne Coleman Westmoreland County Community College Introduction In September 1993, a mother lost custody of her son because
Authored By: Areesha Aafreen Integral University, Lucknow INTRODUCTION: THE DEVELOPMENT OF PROCEDURAL FAIRNESS The recognition of mediation in the sphere