DOWRY DEATHS IN INDIA: A LAW RECOGNIZED, A JUSTICE DENIED
Authored By: Yadlapalli Yagnyashree College of Law For Women AMS ABSTRACT In India, dowry death continues to be one of
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LEGAL FRAMEWORK ADDRESSING CYBERSTALKING AND ONLINE HARASSMENT IN INDIA
Authored By: Vanshika Vaishalik Galgotias University ABSTRACT The Internet has revolutionized communication but it has also created new criminal opportunities,
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Issues and Challenges of Legal Framework on Mergers and Acquisition in India
Authored By: Drishti Shukla Indore Institute of Law Abstract The world of corporate growth today concentrates on M&As, which allow
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AI in the judiciary: Ensuring Efficiency or Compromising Fairness
Authored By: Meheek Patri Soa National Institute Of Law Abstract: The incorporation of Artificial Intelligence (AI) within the judicial system
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THE LEGALITY OF SILENCE: SHOULD GLOBAL INACTION AND PROFIT IN MASS ATROCITIES BE CRIMINALISED
Authored By: Iqara Musa Inamdar Dr. D.Y Patil Law College, Savitribai Phule Pune University. Abstract: The international legal framework governing
From Disclosure to Duty: The Legal Rise of ESG Compliance in India
Authored By: Anushka Singh Amity University Lucknow Campus Abstract In today’s world companies are not merely judged on the basis
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Worn Without Credit: Unpacking Cultural Appropriation in Fashion
Authored By: Mitna Gupta Institute of Law Nirma University Abstract Cultural appropriation in fashion is an urgent issue that encapsulates
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RESERVATION IN INDIA: ADDRESSING CASTE INEQUITIES OR CREATING NEW DIVIDES
Authored By: Medha Chauhan Nirma University Abstract India’s reservation system, which was established by the constitution to elevate underprivileged castes,
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Rape Shield Laws and Judicial Discretion: A Comparative Analysis of the US and UK Approaches to Sexual History Evidence
Authored By: Liv Hesson University of York Introduction The regulation of sexual history evidence in rape trials has long been
Regulation of Artificial Intelligence in India
Authored By: Thiyagesh R IFIM LAW COLLEGE Abstract This paper examines the current landscape of artificial intelligence (AI) regulation in
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CAN MACHINES COMMIT CRIMES? RETHINKING MENS REA IN THE AGE OF AI
Authored By: Shreeya Vaish S.S. Khanna Girls’ Degree College, University of Allahabad Abstract The increasing integration of artificial intelligence (AI)
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Reforming the Criminal Justice System in India: Challenges and the Way Forward
Authored By: Ikkshita Singh Chajju Ram Law College, Hisar Abstract India’s criminal justice system is undergoing scrutiny for being outdated,
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