IDENTITY VERSUS EQUALITY- ARE GENDER BASED CLASSIFICATIONS STILL CONSTITUTIONAL IN MODERN INDIA?
Authored By: J Ragav VIT Chennai Introduction Equality is one of the most fundamental and basic principles in the Constitution […]
Digital Sovereignty in the Age of Algorithms: Reimagining Article 8 ECHR through the Lens of Digital Constitutionalism
Authored By: Malachi Rees-Morny University of Exeter Introduction The prolific rise of new technologies has fundamentally disrupted traditional mechanisms of
TAX RELIEFS UNDER THE NIGERIA TAX ACT 2025: A TOOL FOR ECONOMIC GROWTH
Authored By: Whi’nom Blessing Bitrus Nigerian Law School MEANING AND PURPOSE OF TAX RELIEFS Tax relief is defined as the
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The Fragile Shield of Non-Refoulement: Re-Evaluating the Jurisdictional Boundaries of Asylum Protection in South Africa
Authored By: Simphiwe University of KwaZulu Natal I. INTRODUCTION The principle of non-refoulement is the absolute prohibition against expelling, deporting,
INDIA’S BROKEN EXAMINATION SYSTEM: LEGAL ANALYSIS OF THE COMPROMISED AREA
Authored By: Pratyasha Rath KIIT School of Law Introduction The cancellation of the entire examination was not just a tragedy
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The Sovereignty Loophole How Citizenship-by-Investment and Legal Arbitrage Shield Economic Offenders
Authored By: Deepanshu Ahlawat Meerut College, Meerut (Uttar Pradesh) Introduction A financial criminal can move billions across borders, obtain a
Pressure to Amend South Africa’s 1996 Constitution: Political Change, Socio-Economic Crisis and Constitutional Stability
Authored By: Sello Mohlele University of Fort Hare Introduction South Africa’s 1996 Constitution stands as one of the most progressive
Women Empowerment and Dowry Deaths in India: Reassessing Legal Protection Through the Lens of the Twisha Sharma Case
Authored By: Vanshika Agrawal Upcoming Student at National University of Study and Research in Law (NUSRL), Ranchi Introduction Despite significant
PRIVACY VS RTI: WHEN TWO FUNDAMENTAL RIGHTS COLLIDE
Authored By: AKANSHA KUMARI CHANDIGARH UNIVERSITY The Right to Information enables citizens to hold the powerful to account. The Right
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Marital Rape and the Exception Clause in Bangladesh: Revisiting Consent Within Marriage
Authored By: Daniel Victor Halder Global University Bangladesh Introduction Whether a husband can be convicted of rape for the carnal
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Digital Encroachment On the Right to Privacy
Authored By: Ayushi Gupta Mjpru Bareilly ABSTRACT In India ,the increasing use of the digital technology, artificial intelligence, biometric identification
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When Examinations Fail, A Nation Fails: The Legal and Constitutional Crisis Behind NEET, CBSE, and India’s Broken Education System
Authored By: Yuvica Gupta GNLU GANDHINAGAR “A student can recover from a poor score. It is much harder for a