Authored By: Ayesha Salma Yusoof Middlesex University Dubai Introduction The assertion that “trials are a fundamental part of a democratic […]
Twelve Angry Jurors Reform: The Legal and Democratic Cost of Scraping the UK Jury Trial Read More »
Authored By: Lesego Maoko University of South Africa Introduction Corporate accountability is fundamental to maintaining trust in the business environment
Authored By: Abhik Dutta The Assam Royal Global University INTRODUCTION The significant discourse in India today is whether the right
DIGNITY IN DEATH: PASSIVE EUTHANASIA, ARTICLE 21 AND JUDICIAL INNOVATION IN INDIA Read More »
Authored By: VIDHYASRI A/ P SANTHIRAN UNIVERSITI UTARA MALAYSIA INTRODUCTION “Sometimes it’s the people who no one imagines anything of
A LOOPHOLE OR A LIFELINE? THE M’NAGHTEN RULES IN CONTEMPORARY CRIMINAL JUSTICE Read More »
Authored By: Mahitab Mohamed Mohsen Beni-Suef University (BSU) Criminal law has long been perceived as a rigid instrument of social
Authored By: Elissa Alhaber Holy Spirit University of Kaslik The protection of identity and privacy has become one of the
Authored By: Simmi Sonali ILS Law College,Pune I. INTRODUCTION In 2018, a five-judge Constitution Bench of the Supreme Court of
Authored By: Sahil Joshi CHRIST (Deemed to be University), Bangalore I. Introduction Artificial intelligence is no longer a subject confined
Authored By: Prodeepta Chowdhury Sister Nivedita University Abstract: Currently AI has been incorporated in various industries like healthcare, security and
Authored By: Iswaree Kharug Middlesex University Mauritius Introduction The administration of justice has long been rooted in the principles of
The Silent Judge: Should Artificial Intelligence Influence Judicial Decision-Making? Read More »
Authored By: Aditya Rathi Sardar Patel Subharti Institute of Law Introduction We live in a world where seeing is no
Authored By: Nadia Medina Perez SOAS University of London INTRODUCTION The intersection of law and climate change has produced one
