Authored By: Suyash Goel Abstract This paper is presented on behalf of the Government of Belgium, through its legal advisor […]
The Preservation of Women’s Rights in Territories Affected by Conflict Read More »
Authored By: PRINCE SAINI MAHARISHI Markandeshwar deemed to be university mullana ambala haryana Abstract Artificial Intelligence (AI) is increasingly becoming
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Authored By: Arpita Anand Maharishi Markandeshwar Deemed to be University Abstract The right to privacy has become one of the
Right to Privacy in India : From Constitutional Recognition to Digital Age Challenges Read More »
Authored By: Sarah Asnah KLE Society’s Law College, Bangalore The word “person” is derived from the Latin word persona. Originally
Tracing the Juridical Recognition of Unborn and Minor Persons in India Read More »
Authored By: Snothando Hlatshwayo University of KwaZulu-Natal Introduction In the contemporary South African socio-legal landscape, the emergence of “sugar relationships”
Blurred Lines: Are Sugar Relationships a Form of Prostitution in South African Law? Read More »
Authored By: Itani Mulaifa Tshinakaho University of South Africa INTRODUCTION Corruption is estimated to drain approximately US$2.6 trillion annually from
COMPARATIVE ANALYSIS OF ANTI-CORRUPTION LEGAL FRAMEWORKS: SOUTH AFRICA IN GLOBAL CONTEXT Read More »
Authored By: Abhilasha Choudhary Campus Law Centre, University of Delhi Introduction The traditional, reactive nature of legal frameworks is facing
The Biosimilar Frontier: A Global Tug-of-War Between Innovation and Access Read More »
Authored By: Anamika Dubey Bihar Institute of Law I. Case Citation & Basic Information Case Name: Justice K.S. Puttaswamy v
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Authored By: Tahyat Azhary Newcastle University The dead have never had more of a presence. Social media algorithms surface memories
Authored By: Pragati Kumari University of Allahabad Abstract The right to die with dignity in India has changed from a
Authored By: Nandana Pavithran ICREP , CUSAT INTRODUCTION With the rapid rise of motor vehicles in India, driving now directly
THE OFFENCE OF NEGLIGENT AND DANGEROUS DRIVING UNDER THE BNS Read More »
Authored By: Shagun Tiwari Amity University Uttar Pradesh Lucknow Campus Introduction Statutory interpretation is the process by which courts interpret
Critical Examination of the Primary Rules of Statutory Interpretation Read More »
