Intermediary Liability in India: Balancing Safe Harbour Protection and Platform Accountability in the Digital Age
Authored By: Pallavi T Kle Law College Bengaluru INTRODUCTION: Digital technology has evolved quickly and social media is now one […]
PRIVACY IN THE ALGORITHMIC AGE: A CRITICAL ANALYSIS OF INDIA’S DIGITAL PERSONAL DATA PROTECTION ACT, 2023
Authored By: Semparuthi Ravichandran Government Law College,Chengalpattu Introduction Personal data has become the principal currency of the modern economy, and
Humanity v. Military Necessity: Striking the Legal Balance
Authored By: Manpreet Kaur Department of Laws, Panjab University, Chandigarh INTRODUCTION The foundation of the entire body of international humanitarian
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The Legal Challenges of Deepfake Technology: An Analysis of the Indian Legal Framework
Authored By: Nishtha Amity University, Rajasthan INTRODUCTION Artificial intelligence (AI) has transformed and changed many fields like media, entertainment, education
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Conflict between Syariah Law and Civil Law in Malaysia: A Constitutional Analysis
Authored By: Chloe Chin Tian Wei Multimedia University, Melaka. Introduction Under the Federal Constitution (FC) of Malaysia, Malaysia adopts a
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Murder and Intoxication in English Criminal Law
Authored By: Pavithra Shaji Middlesex University Introduction Murder and non-fatal offenses form a major part of English criminal law indicating
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Artificial Intelligence Issuing Islamic Legal Rulings: Examining the Limitations of AI in Islamic Law
Authored By: Sumera Sabir Graduate from The University of Law I. Introduction The rise of Artificial Intelligence (AI) has become
Contracting Without a Mind: Autonomous AI Agents and the Attribution Problem in English Contract Law
Authored By: Ali Shahzad University of Kent I. Introduction An artificial intelligence agent, deployed to manage a company’s procurement, negotiates
Should Non-Shareholders Have a Right to Inspect Company Records? A South African and Comparative Perspective.
Authored By: Shrreya Subban University of Witwatersrand Introduction For decades, South African company law has treated the right to inspect
CUSTODIAL VIOLENCE AND POLICE ACCOUNTABILITY UNDER THE NEW CRIMINAL LAWS
Authored By: Satyansh Sinha Amity University Patna Abstract: Every year, hundreds of people die in Indian police custody. These are
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MEDICAL NEGLIGENCE: CRIMINAL LIABILITY AND CIVIL TORT IN INDIA
Authored By: Shruti Sengupta Iswar Saran Degree College, Allahabad University INTRODUCTION Imagine a scenario, a patient dies in a hospital
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Abahambe; Xenophobia, Afro Phobia, Or A Response To Legal And Economic Grievances?
Authored By: Lindiwe Mashaba Introduction South Africa is currently facing one of the biggest anti-migrant protests the world has ever
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