Authored By: Jayita Gupta ICSS Law College Abstract The metaverse economy, with its tokenised virtual assets and persistent immersive environments,
Legal Regulation of the Metaverse Economy Under Ibdian and International Law Read More »
Authored By: Karishma Shah Introduction – All Contracts are agreements, but all Agreements are not Contracts.[1] Similarly, all Conventions are
India and the UNCISG: Time for a Change? Read More »
Authred By: Anoop Kumar Sri Chandra Bhagwan Law Degree College, Sitapur Abstract The rapid advancement of technology has significantly
Authored By: Casey Khosa Vaal University of Technology Introduction Artificial intelligence has moved from experimental technology to infrastructure. Automated systems
Authored By: Vrinda Gupta Hari Singh Ruprah Law College, Jabalpur [M.P.] Introduction Equality on paper but inequality by inheritance, while
Bridging the Gap – Gender Equality and Indian Family Law Read More »
Authored By: Sara Jamil Punjab Colleges 1. INTRODUCTION: Since Pakistan’s independence , three martial laws and presidentially engineered dismissals have
Authored By: Kelvin Dlamini UNISA Overcrowding in prisons is one of the most serious legal issues that South Africa is
OVERCROWDING IN PRISONS Read More »
Authored By: Himanshu Dhar Lloyd Law College Introduction The “right to be forgotten” has emerged in India as a privacy-based
Right to Be Forgotten in India: Judicial Recognition Without Legislative Foundation. Read More »
Authored By: GRAHIT MUDGAL PARSANDI DEVI COLLEGE OF LAW, GREATER NOIDA (U.P.) Introduction: Artificial intelligence (AI) has evolved at very
Authored By: Itisha Srivastva University of Allahabad INTRODUCTION : Privacy was once protected by locked doors and sealed letters ;
Is Privacy a Fundamental Right in the Age of Artificial Intelligence Read More »
Authored By: Harsh Gaur Guru Govind Singh Indraprastha University Introduction India currently finds itself in the throes of one of
CONTEMPORARY LEGAL DEVELOPMENTS AND REFORMS Read More »
Authored By: Agnes Reji MIT WPU Introduction Everyday billions of users perform a legally binding action in a few seconds
