Validity of Click-Wrap Agreements in India
Authored By: Akshay Devdatta Malvankar HVPS law college ghatkopar affiliated with University of Mumbai Introduction Today in the 21st century,
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Image Rights in Nigeria: The Challenges Posed by Social Media in the Enforcement of Image Rights in Nigeria
Authored By: Joan Dimkpa-Promise Giobari Rivers State University Introduction In February 2023, edited images of Nigerian musician Davido were circulated
Critical Analysis of Part II of the Indian Constitution: Citizenship
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University, Gujarat, India Introduction In December 2019, the passage of
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Beyond the Statute: Law in Everyday Life
Authored By: Haritha Hariharan Government law College Trivandrum Introduction Law serves as the backbone of an organized society, regulating human
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Collateral or protected? The Failure of International Law to Safeguard Women and Children in Gaza.
Authored By: Maria Fejzulla Salford University And the protection of civilians lies at the heart of international humanitarian law. Yet
SYNTHETIC RESURRECTION: GENERATIVE AI, DECEASED CELEBRITIES, AND THE LEGISLATIVE VACUUM IN INDIAN PERSONALITY RIGHTS LAW
Authored By: Varshini S Dr MGR Educational and Research Institute, Chennai INTRODUCTION In February 2024, the official social media account
THE GREY AREA OF DEFECTION: BETWEEN DISSENT AND DISQUALIFICATION
Authored By: Nishita Singh Rayat Bahra University, Mohali INTRODUCTION The evolving contours of defection under the Tenth Schedule of the
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Equality, Dignity, and Justice: LGBTQ+ Rights in India
Authored By: Kashish Bagwan Renaissance Law College Abstract The recognition of LGBTQ+ rights in India has undergone a significant transformation
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THE BURDENED HEALTHCARE SYSTEM IN SOUTH AFRICA: BALACING THE CONSTITUTIONAL RIGHT AND SCARCE RESOURCES FOR CITIZENS AND NON-CITIZENS
Authored By: Sibongakonke Mkhize University of South Africa Introduction A long-standing controversy has resurfaced in recent months regarding the constitutional
Named to Be Compensated: Identity Disclosure as a Barrier to Victim Compensation in India
Authored By: Priyanka Oraon Jogesh Chandra Chaudhuri Law College Introduction Consider a rape survivor in a small district town. The
Passive Euthanasia in India: Judicial Recognition and Practical Implementation Challenges
Authored By: Gowri P S Government Law College, Thiruvananthapuram Introduction Passive euthanasia refers to the deliberate withdrawal or withholding of
DARK PATTERNS IN E-COMMERCE: CONSUMER PROTECTION RELEVANCE.
Authored By: Maake Rector Khutso University of Fort Hare INTRODUCTION The designs of online platforms are far from neutral in
DARK PATTERNS IN E-COMMERCE: CONSUMER PROTECTION RELEVANCE. Read More »