K.M. NANAVATI VS.STATE OF MAHARASHTRA (1962 SC)
Authored By: Bharti Sharma Panjab University K.M. NANAVATI VS. STATE OF MAHARASHTRA (1962 SC) CITATION – AIR 1962 SC 605 […]
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THE JUVENILE JUSTICE ACT, 2015
Authored By: Bharti Sharma Panjab University 1. Content Structure Assessment Strengths: Clear hierarchical organization with logical progression from preliminary overview
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HOW WILL I PERSUADE THE COUNTRY: THE FALLING STATUTE AND THE CONSTITUTIONAL BETRAYAL OF VULNERABLE GROUPS
Published On: 12th November 2025 Authored By: Kwanele Msibi University of the Western Cape INTRODUCTION South Africa’s legal framework is
Human Rights in Nigeria: A Comparative Analysis of Shariah Law and International Standards
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The Validity of Child’s Testimony in Courts of Law: Where does The Indian Legal System Stand
Authored By: Shraddha Jain NMIMS School of Law The shocking Nikki Murder case involves the murder of Married woman (around
The Ethiopia-Somalia Dispute and the Ankara Agreement: Analyzing the Issues in Light of International Law
Authored By: Soliana Dagnew Addis Ababa University Abstract This article analyzes the Ethiopia-Somalia dispute in light of international law, focusing
CORPORATE CRIMINAL LIABILITY IN INDIA: NEED FOR REFORMS
Authored By: Anushka Rai Noida International University ABSTRACT Corporate criminal liability has become an important consideration in India in the
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The Legal and Ethical Challenges of Digital Consent in the Era of Surveillance Capitalism
Authored By: Divya Agrawal CGC University (Chandigarh Law College) Mohali, Punjab Abstract: In today’s digital environment, the concept of user
FROM ADVISORY TO ACTION: THE ICJ ADVISORY OPINION AND THE LEGAL DUTY OF STATES
Authored By: Saif Alam National Law University, Visakhapatnam ABSTRACT The International Court of Justice’s (ICJ) recent advisory opinion marks a
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THE NATIONAL EDUCATION POLICY 2020 VIOLATES CONSTITUTION RIGHTS ON EDUCATION? A LEGAL APPRAISALS IN INDIA
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Who holds the copyright for a work created by an AI algorithm: the person who programmed the AI or the AI itself
Authored By: Ayabulela Mqetheba University of Stellenbosch Abstract The rapid evolution of generative Artificial Intelligence (AI) challenges the fundamental, anthropocentric
THE WOMB AND THE LAW: EXAMINING INDIA’S SURROGACY REGULATION THROUGH THE LENS OF REPRODUCTIVE RIGHTS
Authored By: Jaztejvar Singh Gill Narsee Monjee Institute of Management Studies, Chandigarh Abstract The Surrogacy (Regulation) Act, 2021 marks a