A CRITICAL ANALYSIS OF THE LEGAL FRAMEWORK GOVERNING HINDU WOMEN’S RIGHT TO PROPERTY IN INDIA
Authored By: Bhavesh Tyagi Chaudhary Charan Singh University ABSTRACT Hindu women’s inheritance rights in India have evolved significantly since the […]
ACCESS DENIED: THE BARRIERS TO ZAMBIA’S CREATIVES
Authored By: Luyando Chizongo University of Lusaka ABSTRACT This article examines the challenges creatives in Zambia face in accessing justice
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Judicial Power to Modify Arbitral Awards in India: A Critical Analysis of Sections 34 and 37 Arbitration and Conciliation Act, 1996 under Litigation
Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Abstract: This article analyses the significant 2025 Supreme Court ruling
The Gaza Famine: A Brutal Manifestation of Global Human Rights Failures
Authored By: Mahmuda Zaman Tanha University of Asia Pacific Introduction : The Gaza Strip is facing one of the most
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A CRITICAL EVALUATION OF THE NIGERIA STARTUP ACT 2022: STRENGTHS AND WEAKNESSES
Authored By: Majoyeogbe Boluwatife Ebenezer Obafemi Awolowo University ABSTRACT The startup ecosystem in Nigeria has experienced a exponential growth in
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Does The Death Penalty Effectively Deter Crime? Rehabilitation VS Retribution
Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Abstract: The death sentence is a contentious issue in
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Behind Closed Doors: The Escalation of Domestic Violence in Modern Times
Authored By: Harpreet Kaur IMS Law College ABSTRACT By leaving all the socio – economic and cultural norms and boundaries,
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SURROGACY LAWS – PROTECTING RIGHTS OF THE CHILD, SURROGATE AND INTENDED PARENTS
Authored By: Arzoo Panjab University, Chandigarh ABSTRACT Surrogacy is a good way for people who do not have their own
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RECONSTRUCTING THE RIGHT TO DIE: LEGAL AND ETHICAL PERSPECTIVES ON EUTHANASIA IN INDIA
Authored By: Prisha Verma New Law College, Pune The debate surrounding the right to die and euthanasia remains one of
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In Loco Parentis: Teacher’s Duty of Care and Negligence in Malaysian Schools
Authored By: Ivry Choo Jing Ying Multimedia University Melaka Campus Abstract This article explores the scope of a teacher’s duty
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Legal Analysis of HIPAA and India’s DPDPA in Governing Digital Health
Authored By: Naukhaiz Aftab Sankalp Institute of Law Abstract This research paper looks at the laws in the U.S.A. and
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The Rise of AI and the Future of Copyright: Is UK Law Ready for the Digital Creator Revolution
Authored By: Prisca E.Hayford University of South Wales Abstract This article explores whether UK copyright law is prepared to address