Authored By: Harry Morrow University of Sussex Introduction Intimate partner violence is a grey area in civil law. It is […]
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Authored By: Princy Guru Gobind Singh Indraprastha University INTRODUCTION India’s DPDP Rules 2025 marked a prominent shift where privacy law
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Authored By: Ilya Konfetov University of Leicester In recent years corporate commitments to formal Equality, Diversity and Inclusion frameworks have
Authored By: Saleena Shahid University of Westminster Introduction Artificial intelligence refers to the development of machines which have been designed
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Authored By: Donavan Lowers New York University I. The Current Legal Framework: The Legal Foundations Governing Deadly Force and Self-Defense
Authored By: Charmy Jain Marwadi University Introduction- The medical profession is regarded as a reputable, dignified and powerful profession as
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Authored By: Mbali Prudence Kekana University of South Africa Introduction Generative artificial intelligence (AI) includes systems that can produce text‚
Authored By: Aphiwe Nxumalo North-West University Introduction Immigration enforcement in South Africa is largely governed by the Immigration Act 13
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Authored By: Mathapelo University of South Africa Introduction When a woman is removed from the legal system, she is also
Invisible in Law, Vulnerable in Life: The Legal Marginalization of Afghan Women Read More »
Authored By: Shaheeda Dangor University of Witwatersrand Introduction South Africa possesses one of the world’s most constitutionally progressive legal systems,
Authored By: HARMAN KAUR AMRITSAR LAW COLLEGE INTRODUCTION In current times, acid attacks have become a serious problem in terms
Authored By: Asif Manzoor LLOYD SCHOOL OF LAW I. Introduction By March 31, 2025, India had already blocked over 111,185
