Authored By: Ayush Gupta IILM UNIVERSITY, SCHOOL OF LAW ABSTRACT This is that age where the data fuels the power […]
BALANCING PRIVACY AND SECURITY: THE GLOBAL TUG OF WAR IN THE DIGITAL ERA Read More »
Authored By: Michelle Ndeto Egerton University Abstract [1] In recent decades, the global rise in forced displacement and statelessness has
CRIMINALISATION OF ASYLUM SEEKERS: BORDER ENFORCEMENT PRACTISES AGAINST REFUGEE RIGHTS Read More »
Authored By: Mandisa Mthembu University of KwaZulu Natal Abstract This article examines how Artificial Intelligence (AI) has made significant inroads
Authored By: Stuti Sharma H.P. National Law University Abstract: We are currently in an era where technology is booming, and
The Cybercrime Vacuum: Will the Budapest Convention Fail at India’s Digital Border Read More »
Authored By: ANUSHKA SINGH D.E.S Shri Navalmal Firodia Law College, Pune Abstract: A Dying Declaration means the statement of a
Authored By: Justina Oluwatimilehin Babade University of Abuja When citizens sue their government for the failure to provide clean water,
Authored By: Sobowale Anuoluwapo Kehinde Federal University Oye-Ekiti (FUOYE). Abstract. With the rising risks associated with digital footprints, many individuals
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Authored By: Leya Mahesh St. Joseph’s College of Law ABSTRACT The criminal court system in India is facing previously unheard-of
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Abstract The authorites who mete punishment out in many justice systems
Authored By: Motshegetsi Zawadi Kekana University of South Africa ABSTRACT Gender-based violence continues to be one of the most urgent
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) Abstract This paper
Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law INTRODUCTION In Kenya, land remains a central factor of
