Mob Lynching and Social Media: Platform Liability Under Section 79 of the IT Act Post-2023 Amendments
Authored By: Rupal Barjatya Symbiosis Law School, Pune ABSTRACT The proliferation of social media platforms has coincided with a disturbing […]
Sanchar Saathi Is it really a Protector or a threat to the Privacy of an Individual
Authored By: Lavanya Prakash Bharati Vidyapeeth, New law College, Pune Maharashtra Abstract: – Sanchar Saathi is a government portal designed
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Misleading influencer marketing and legal risks and reforms imposed towards the South African Social media economy.
Authored By: Mbali Mchunu Varsity College Abstract The South African legal framework aims to ensure consumer protection; however, the rise
The Impact of the Digital Personal Data Protection Act 2023 on Corporate Compliance in India
Authored By: Tanmay Sherekar Vishwakarma University Abstract The enactment of the Digital Personal Data Protection Act, 2023 signifies a major
Balancing Digital Policing Online Child Protection and Sexual Offence Justice: A Human Rights–Centred Assessment of Criminal Law in South Africa
Authored By: Siphesihle Tokwe University of Fort Hare Abstract South Africa’s criminal justice system is undergoing accelerated transformation as digital
Legal Safeguards and Realities: Understanding Rights Against Domestic Violence
Authored By: Yashsvi Singh Lloyd School of Law Abstract Domestic violence is still a major problem that is widely spread
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WHY MARITAL RAPE SHOULD CRIMINALIZED
Authored By: Somya Agarwal Nirma University Law Marital rape is a concept which implies an act of sexual intercourse without
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LABOUR LAW AND ATHLETE STATUS
Authored By: Shrimayi Iyer Nmims’s Kirit. P. Mehta School of Law, Mumbai INTRODUCTION The relationship between sport and labour law
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Diverse Voices Stronger Courts: The Case for inclusive Judging
Authored By: Zanib Sheraz University of London Introduction Can courts truly be impartial without diversity? The judiciary, as an institution,
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Criminalisation of Marital Rape in India: The Legal Battle of 2025
Authored By: Chitrakshi Kaushik Manipal University, Jaipur INTRODUCTION Marital rape is one of the most debated and sensitive legal issues
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Who Owns the Machine’s Creativity The Legal Implications of AI- Generated Works on Copyright Law
Authored By: Asokere Deborah Lagos state University- graduate Abstract The rapid advancement of artificial intelligence has significantly altered traditional notions
Asive Mathenga “From presumption to Choice: How the South African Constitutional Court Enforced Gender Equality in South African Marital Naming Laws”
Authored By: Asive Zamantlele Mathenga University Of Fort Hare This article provides a critical analysis of the landmark Constitutional Court