The Digital Divide and Access to Justice in India: Rethinking Equality in the Age of Technology
Authored By: Reethu Merin Joseph St.Joseph’s College of Law Introduction The COVID-19 pandemic marked an unprecedented shift in the functioning […]
JUDICIAL ACTIVISM AND THE INVENTION OF PUBLIC INTEREST LITIGATION (PIL): TRANSFORMIMG ACCESS TO JUSTICE
Authored By: Manasvi Sharma BDS School of Law, Meerut ABSTRACT : The development of judicial systems across the globe
The Power of Judicial Review : One Constitution Three Branches
Authored By: Himanshi Shishodia BDS School of Law Abstract Judicial review and separation of powers form the bedrock of India’s
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The Criminal Justice System, the Role of the Police and Miscarriages of Justice
Authored By: Sofia Lamri Middlesex University Dubai Introduction: The police play a key role in the criminal justice system (CJS),
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Gross Negligence Manslaughter in Medicine: The Problem of Vagueness and the Case for Reform
Authored By: Vesna Likar King’s College London Medical negligence in Anglo-Welsh law spans civil and criminal domains. Civil claims focus
Capital Punishment: Legal and Ethical Considerations in the United Kingdom
Authored By: Nina Angela Fernando Middlesex University Dubai The death penalty remains one of the most divisive and sensitive issues
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TO WHAT EXTENT DO SOUTH AFRICAN LEGAL FRAMEWORKS ALIGN WITH INTERNATIONAL HUMANITARIAN LAW PRINCIPLES REGARDING THE RIGHT TO ADEQUATE STANDARD OF LIVING
Authored By: Siphelele Nyovane University of Fort Hare INTRODUCTION The Constitution of the Republic of South Africa, 1996, provides a
Cross-Border Insolvency: Analysing India’s Shift Towards Global Insolvency Norms
Authored By: Urishita Gadhok I. Introduction In an increasingly interconnected global economy, corporate insolvencies rarely remain confined within national borders.
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The Linguistic Cold War: State‑Level Legal Battles over Language Rights in India
Authored By: Nitu Kumari IIMT COLLEGE OF LAW, GREATER NOIDA Introduction India’s constitutional framework is a tapestry of linguistic pluralism,
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The Intersection of Intellectual Property and Artificial Intelligence: Legal Issues Surrounding AI-Generated Creative Works and Inventions
Authored By: Ntokozo Amahle Sikhakhane Eduvos Abstract The rapid advancement of Artificial Intelligence (AI) is transforming the intellectual property (IP)
A Comparative Analysis of the Indian Penal Code, 1860 and the BharatiyaNyaya Sanhita, 2023
Authored By: Prerna Shivaji Kekan New Law College, Pune Introduction For more than 160 years, the Indian Penal Code, 1860
Gender-Based Violence And The Legal Framework In Ethiopia
Authored By: Abel Tulu Addis Ababa University Introduction In this essay, I attempted to examine what constitutes gender-based violence, how
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