Authored By: Yash Todi Bennett University Introduction In recent years, the digital landscape has witnessed a troubling surge in state
The Illusion of Free Speech: Reasonable Restrictions or Constitutional Erosion? Read More »
Authored By: Nafeesah Rahman SOAS, University of London Introduction In two trials for identical offences, two defendants stand before a
Authored By: Maanya Chowdhary Vivekananda Institute of Professional Studies-TC I. Introduction In August 2019, the Indian Parliament amended the Unlawful
Authored By: Anamaya S P The Kerala Law Academy Law College Introduction Women’s participation in employment in India has been
POSH Act, 2013: Protection in Practice or Compliance on Paper? Read More »
Authored By: Arti Sharma Sri Sathya Sai Law College For Women Bhopal I. Introduction Technology has always evolved faster than
Authored By: Tessy Musila Catholic University of Eastern Africa I. Introduction In the “Silicon Savannah,” the line between a personal
Authored By: Anshika Singh Rajshree Law College, Bareilly Introduction In March 2026, the Delhi High Court did something that surprised
Authored By: Adwoa Birago Oware-Mintah Ghana School of Law Abstract Access to medicine lies between law, economics, and public health.
Authored By: Dhanashri kailas zendekar Manikchand Pahadiya Law College Introduction A man collapses outside a hospital gate. The staff refuse
The Medico-Legal Right to Life: Healthcare, Autonomy, and State Responsibility Read More »
Authored By: Gunjan Ukey Kalinga University I. INTRODUCTION On 1 January 2023, about 1.4 million persons who depended on this
Authored By: H. Priya Saveetha School of Law, SIMATS I. Introduction The central legal issue examined in this article is
Authored By: Nozipho Ndebele Great Zimbabwe University Introduction The default matrimonial property regime in Zimbabwe is an out of community
The Rules that are Just for a Show: The Matrimonial Regime in Zimbabwe Read More »
