Authored By: Anushka Sharma Department of Laws, Panjab University, Chandigarh ABSTRACT This article examines the legal vacuum surrounding posthumous digital […]
THE DEAD HAVE NO DATA: Posthumous Digital Dignity and the Silence of Indian Law Read More »
Authored By: Zuzile Mntambo University of Fort Hare Introduction In July 2025, the International Criminal Court (ICC) issued arrest warrants
Authored By: Pothuri Sravan Venkata Ram Kumar VIT-AP University Introduction In the analysis of numerous cases of commercial law, it
Authored By: Aditi Anil University of Amsterdam Introduction In recent years, environmental and social risks have increasingly been reframed as
Corporate Sustainability: The Legalisation of ESG in the European Union Read More »
Authored By: Akshita Dubey NMIMS Kirit P. Mehta School of Law I. INTRODUCTION Until recently, discussions surrounding artificial intelligence in
Authored By: Lesedi Mapunya Eduvos Midrand Campus INTRODUCTION Information relating to a person’s health and health care is generally considered
Authored By: Raliphaswa Fhulufhelo Thendo I. Introduction Gender-based violence is any conduct or menace of violence, without limitation to forced
Authored By: SANNAVI PANDEY Mumbai University ABSTRACT This article examines the profound legal challenges posed by the transition from human-operated
Authored By: Aditi Bajaj Chandigarh University INTRODUCTION The growing incorporation of generative artificial intelligence into legal research has fundamentally transformed
Authored By: Izn Zahra Denning Law School – University of London Program Introduction: The controversial legal principles that have been
The Tort of Private Nuisance in the UK: An ‘Unfinished Architecture’ Read More »
Authored By: Adv Abru Iqbal Jammu and Kashmir University India’s legal and regulatory landscape has been undergoing rapid changes, particularly
Authored By: Diksha Kumari Career College of Law INTRODUCTION The experience of suffering is universal and does not adhere to
