ARTICIAL INTELLIGENCE AND DATA PRIVACY LAWS IN INDIA: EMERGING LEGAL CHALLENGES IN THE DIGITAL ERA
Authored By: Varsha Yadav Llyod School of Law Introduction AI has penetrated into all aspects of daily Indian life. From
Capture Of The Mind : Narrative Control, Format Equivalence, and the Doctrine of Epistemic Integrity under the Constitution of India
Authored By: Syeda Momina Anjum Sultan Ul Uloom Collage of Law Abstract The use of social media has drastically increased
Cyber Defamation in India: Legal Challenges in Digital Era
Authored By: Shifana m School of Legal Studies, Palayad, Kannur University INTRODUCTION A recent complaint filed by a popular Tollywood
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CYBERCRIMES AGAINST WOMEN IN INDIA: EXAMINING LEGAL PROTECTION AND ENFORCEMENT GAPS
Authored By: Fathimathe Shahana Chorapilan Government Law College Kozhikode INTRODUCTION India has seen how rapidly evolving digital technology and social
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Deepfakes in Jordan: a Legislative Gap or Adequate Protection
Authored By: Mustafa Kamal Abu Shaqra Al-Zaytoonah University of Jordan Introduction In an era when crime has become effortless, thoughtless
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Regulating the Silicon Savannah: Compliance Asymmetry, Startups, and the Kenya Artificial Intelligence Bill 2026
Authored By: NYAKARA JOY SHALOM STRATHMORE UNIVERSITY Introduction It has been observed that Kenya maintains a visible standing within the
Origin and Historical Development of Written Constitutions: A Comparative Analysis of the Constitutions of Pakistan, the United States, the United Kingdom, and India
Authored By: Furqan Haider University of Sargodha Abstract This article explores the historical evolution, structural paradigms, and comparative dynamics of
Fast Fashion and Environmental Liability: Regulating Greenwashing in India’s Fashion Industry
Authored By: GUNN BHARDWAJ Indian Institute of Management, Rohtak Over the past several years, major fashion brands worldwide have increasingly
Menstrual Hygiene and Constitutional Dignity: Beyond Access in Dr Jaya Thakur v. Union of India
Authored By: Pratishtha Mishra INTRODUCTION Menstruation is a natural, biological, essential process and experienced by millions of women, yet society
COMPARATIVE ANALYSIS OF ENVIRONMENTAL LAW FRAMEWORKS: LIBERIA AND INDIA (2026 PERSPECTIVE)
Authored By: George N Taylor Apeejay Stya University Palwal Road Sohna India Abstract This legal analysis compares the environmental protection
Legal Capacity, Mental Health & Supported Decision-making: A new vision of inclusion
Authored By: Vanshika Sharma Dr. Akhilesh Das Gupta Institute of Professional Studies Affiliated by Guru Gobind Singh Indraprastha University I.
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Digital Privacy Rights in Egypt: Balancing National Security and Data Protection in the Digital Age
Authored By: Rana Ahmed Mahmoud Abdelshakour Alamein International University Introduction In an era where surveillance technologies — from ubiquitous CCTV