International Law : Redundant or Effective
Authored By: Ketokei Sarah Samanta IP University Introduction On 22nd August 2026, former French and British diplomats wrote an open
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Carlill v. Carbolic Smoke Ball Co
Authored By: Praise Komolafe University of Ilorin, Ilorin, Kwara State Case Citation and Basic Information Carlill v. Carbolic Smoke Ball
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DEVELOPMENT OF CYBER LAW IN INDIA PRE AND POST IT ACT 2000
Authored By: Dipti Kumari NMIMS School of Law Banglore INTRODUCTION With the dawn of cyberspace came paradigm shifts in the
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EMERGING AREAS OF LAW
Authored By: Unnati Singh Raja Mahendra Pratap university, Aligarh Introduction:- Law is not a static concept. It is a dynamic
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Freedom of Religion, Equality Before the Law, and the Fiction of a ‘Muslim Nigeria’: A Constitutional, Human Rights and International Law Rebuttal.
Authored By: Joseph Onuh OGUCHE University of Benin, Benin City Introduction On the 9th of August 2026, a Muslim cleric,
THE RIGHT TO BE FORGOTTEN IN INDIA: PRIVACY AND DIGITAL RECORDS
Authored By: Rupinder Kaur Punjabi University, Patiala ABSTRACT The rapid digitisation of information has transformed the meaning of privacy and
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From Consultation to Consent: Reassessing Free, Prior and Informed Consent in Nepal’s Development Projects
Authored By: Mansoon Tumbapo Kathmandu School of Law (Purbanchal University) I. Introduction Nepal’s commitment to the rights of Indigenous Peoples
THE IMPACT OF LABOUR LAWS ON ECONOMIC DEVELOPMENT
Authored By: Ngoakoana Johanna Kana Lyceum Online College Introduction Labour law refers to the body of legal rules regulating the
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Reconsidering Originality and Human Authorship in Copyright Law: The Copyright Status of AI-Assisted Publications
Authored By: Duru Kurtulus Istanbul Aydin University Introduction In 2023, the U.S. Copyright Office declined to grant full copyright protection
THE PARADOX OF MEDICAL ALGORITHMS AND INDIVIDUALSOVEREIGNTY: A CRITICAL ANALYSIS OF DATA LOCALIZATION AND PRIVACY IN THE UNITED ARAB EMIRATES
Authored By: Ma. Rosario Y. Mojal Camarines Norte School of Law / Juris Doctor INTRODUCTION The integration of Artificial Intelligence
Marital Rape in India: Should Marriage Affect Consent
Authored By: Manvi Singh IMS LAW COLLEGE Introduction A marriage certificate cannot be a substitute for consent. Yet Indian criminal
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Malaysia Strengthens Its Position as a Jurisdiction of Trust for Dispute Resolution as AIAC Asia ADR Week 2026 Opens
Published on: 15 October 2026Category: Press ReleasesSource: Asian International Arbitration Centre (AIAC) Malaysia is strengthening its position as a trusted