Authored By: Vinutna Eathakota De Montfort University Parliamentary Supremacy has been considered the foundational principle of the United Kingdom’s Constitutional […]
Authored By: Harley Summers Introduction In the last two decades, the European Court of Human Rights (‘the Court’) has dealt
Authored By: Vanshdeep Kaur Christ University INTRODUCTION Let us consider a situation where there is a girl who has gone
Authored By: Bhavya Anand Manipal University Jaipur Introduction In November 2020, Indian Copyright Office broke new ground when it registered
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Authored By: Amogelang Thaba University of Fort Hare This article argues that the foundation of South Africa’s constitutional democracy is
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Authored By: Maanvi Sharma Vivek College of Law, MJPRU Introduction Can knowledge that has existed for centuries be protected under
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Authored By: Siddhi Tiwari Maharaja Surajmal Institute INTRODUCTION “History owes LGBT people an apology.”[1] With these profound words, Justice Indu
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Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul Universsity Introduction India continues to grapple with the persistence of
Authored By: AKSHAL.M SATHYABAMA INSTITUTE OF SCIENCE AND TECHNOLOGY ABSTRACT Honour killing constitute one of the gravest forms of honour-based
Authored By: Bronwyn van Neel Abstract: For a few years now, oil & gas companies have been targeting the coastline
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Authored By: Sayan Dey Sister Nivedita University I. Introduction The digitalisation of everyday life has rapidly transformed personal data into
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Authored By: Zainab Faheem Khan Institute of Law – University of Sindh Introduction. A video appears online showing a politician
