Authored By: GABRIEL NGONIDZASHE ZIMUNYA UNIVERSITY OF FORT HARE INTRODUCTION Countless automated transactions, fueled by invisible code, process human behaviour […]
THE DIGITAL PANOPTICON: RECONCILING THE BILL OF RIGHTS WITH THE 21 st CENTURY Read More »
Authored By: Myles Sager University of Hull Introduction. Should the constitution be codified? This contentious issue is greatly debated within
A Codified Constitution: An Essential Task, or an Unnecessary Undertaking? Read More »
Authored By: Anushka Ashwin University of Greater Manchester, RAK Campus INTRODUCTION The protection of luxury brands has become a growing
Authored By: Kabelo Monareng University of South Africa A client who follows payment instructions exactly as they appear in an
Authored By: Khushi Tandon Bharati Vidyapeeth, New Law College, Pune What was once impossible has been achieved by science and
Authored By: MANELISI DLAMINI North West University Introduction The recent 2025 refusal by Icebolethu Group to honor a funeral policy
Authored By: Jai Singh Bisht S.S. Jain Subodh Law College, Jaipur I. Introduction The relationship between individual autonomy and state
Authored By: Aqsa Choudhry Lloyd Law College Abstract Human cloning was once confined to theoretical speculation within medical science. Advances
Authored By: VIJAY SHANKAR.G.S CHENNAI DR.AMBEDKAR GOVT LAW COLLEGE, PUDUPAKKAM, CHENGALPATTU. INTRODUCTION: On August 11, 2023, Parliament passed three Bills that together
BHARATIYA NYAYA SANHITA 2023: A TRUE REFORM OR JUST A RENAME OF IPC? Read More »
Authored By: Priyam Pratik Faculty of Law, University of Allahabad I. Introduction The language of net zero has, over the
Net-Zero Narratives and Corporate Liability: Rethinking Environmental Accountability Read More »
Authored By: Iksha Sharma Amity University, Punjab INTRODUCTION AI is no longer a distant regulatory concern in India. It now
Algorithmic Power and Legal Accountability: The Case for AI Regulation in India Read More »
Authored By: Rupsa Banerjee Sister Nivedita University ABSTRACT Marital rape is an unresolved, complex, contentious issue in the criminal justice
BEYOND THE THRESHOLD: REEVALUATING THE MARITAL RAPE EXCEPTION IN INDIAN JURISPRUDENCE Read More »
