LIABILITY IN THE AGE OF AUTONOMOUS AI: NAVIGATING THE SHIFT FROM HUMAN ERROR TO MACHINE FAULT
Authored By: SANNAVI PANDEY Mumbai University ABSTRACT This article examines the profound legal challenges posed by the transition from human-operated […]
AI-GENERATED FICTITIOUS JUDICIAL AUTHORITIES: RETHINKING PROCEDURAL SAFEGUARDS TO PRESERVE JUDICIAL INTEGRITY
Authored By: Aditi Bajaj Chandigarh University INTRODUCTION The growing incorporation of generative artificial intelligence into legal research has fundamentally transformed
The Tort of Private Nuisance in UK: An ‘Unfinished Architecture’
Authored By: Izn Zahra Denning Law School – University of London Program Introduction: The controversial legal principles that have been
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A Legal Issue in my Home Country: Narcotics, Drugs Psychotropic Substances Act 1985 Procedural Pitfalls and Legal Ramifications
Authored By: Adv Abru Iqbal Jammu and Kashmir University India’s legal and regulatory landscape has been undergoing rapid changes, particularly
Protection and Preconception? A Critical Analysis of Women Oriented Law and Need Procedural Safeguards
Authored By: Diksha Kumari Career College of Law INTRODUCTION The experience of suffering is universal and does not adhere to
The Tort of Intimate Partner Violence in Canada: Is it Enough?
Authored By: Harry Morrow University of Sussex Introduction Intimate partner violence is a grey area in civil law. It is
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INDIA’S DPDP RULES, 2025: FROM LEGAL COMMITMENT TO ACTUAL COMPLIANCE
Authored By: Princy Guru Gobind Singh Indraprastha University INTRODUCTION India’s DPDP Rules 2025 marked a prominent shift where privacy law
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During Trump’s second presidency, a number of large corporations abandoned their Equality, Diversity, and Inclusion (EDI) policies. Critically assess whether this development is beneficial or detrimental to corporate governance.
Authored By: Ilya Konfetov University of Leicester In recent years corporate commitments to formal Equality, Diversity and Inclusion frameworks have
Generative AI and Corporate Control: How Dangerous Is Self-Regulation?
Authored By: Saleena Shahid University of Westminster Introduction Artificial intelligence refers to the development of machines which have been designed
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Deadly Force and the Limits of Self-Defense: A Legal Analysis of the Karmelo Anthony Case Under Texas Law
Authored By: Donavan Lowers New York University I. The Current Legal Framework: The Legal Foundations Governing Deadly Force and Self-Defense
MEDICAL NEGLIGENCE AND LIABILITY OF DOCTORS IN INDIA
Authored By: Charmy Jain Marwadi University Introduction- The medical profession is regarded as a reputable, dignified and powerful profession as
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Artificial Intelligence and Copyright Law: Reconciling Authorship, Ownership, and Innovation in India
Authored By: Mbali Prudence Kekana University of South Africa Introduction Generative artificial intelligence (AI) includes systems that can produce text‚