Consent, Coercion, and Justice: A Comparative Analysis of Rape Laws in India and the United States
Authored By: Urishita Gadhok Abstract Rape remains one of the gravest violations of bodily autonomy and personal dignity. Across jurisdictions, […]
Modern Laws, Delayed Results: A Legal Analysis of Enforcement Challenges in Botswana’s Procurement and Cybercrime Frameworks
Authored By: Victoria Sejanamane University of Botswana Abstract Botswana has made significant strides in modernising its legal frameworks, particularly in
Post-Misogyny Myths: The Invisible Burden of Hyper-Equality on the Modern Man
Authored By: Nitu Kumari IIMT COLLEGE OF LAW, GREATER NOIDA Abstract In an era increasingly shaped by equality narratives, a
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Data Privacy Laws In the Digital Age: Navigating Rights, Risks and Reforms
Authored By: Ntokozo Amahle Sikhakhane Eduvos Abstract In an era that is dominated by the digital transactions, social media, and
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The Need to Follow Human Right Based Approach to Repatriate Looted Cultural Objects of Ethiopia.
Authored By: Muluken Adimasu Abstract Cultural objects are a human rights issue, as their looting and retention violate rights such
COPYRIGHT AND FREE SPEECH OVERLAP
Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi ABSTRACT The digital age has magnified both the
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Constitutional Law: Judicial Review and the Doctrine of Basic Structure — Balancing Power and Principle
Authored By: Prerna Shivaji Kekan New Law College, Pune Introduction Constitutional law serves as the bedrock of a nation’s legal
Competition in Ethiopia Insurance Market and its Regulation
Authored By: Abel Tulu Addis Ababa University Abstract This paper critically examines the current state of competition in Ethiopia’s insurance
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AI AND COPYRIGHTS IN INDIA: NAVIGATING INNOVATION AND INTELLECTUAL PROPERTY IN THE DIGITAL AGE
Authored By: VARSHINI V S GOVERNMENT LAW COLLEGE, COIMBATORE (TNDALU) ABSTRACT: Artificial Intelligence (AI) has introduced significant challenges to India’s
The Right to Privacy in the Age of Artificial Intelligence: Challenges and Moving Forward
Authored By: Pratyaksh Sharma Christ Deemed To Be University, Delhi Ncr Abstract Justice K.S. Puttaswamy v Union of India1 has
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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