The “Silicon Savannah” at a Crossroads: A Critical Appraisal of Kenya’s Artificial Intelligence Bill, 2026
Authored By: Tessy Musila Catholic University of Eastern Africa Tech Background: The Birth of the Data Protection Act 2019 and […]
SOVEREIGN IMMUNITY AND STATE TORT LIABILITY
Authored By: Asmit Kumar Lloyd Law College Introduction Imagine this: Police seize your valuables during an investigation, but due to
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LEGAL AI AND THE PROBLEM OF BIAS: RETHINKING FAIRNESS IN AUTOMATED JUSTICE
Authored By: Adwoa Birago Oware-Mintah Ghana School of Law Abstract The increasing use of artificial intelligence in legal systems is
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Safeguarding the Environment by the Judiciary: Evolving Doctrines, Institutional Tools, and Pathways for Reform
Authored By: Dhanashri kailas zendekar Manikchand Pahadiya Law College Abstract. This article examines how Indian courts and tribunals have shaped
THE ADMISSIBILITY AND AUTHENTICATION OF ELECTRONIC RECORDS AS PER BHARATIYA SAKSHYA ADHINIYAM (BSA), 2023: A CRITICAL STUDY
Authored By: Gunjan Ukey Kalinga University INTRODUCTION Background and Context The era of digital change has altered the evolution of
IPR ISSUES IN MERGER AND ACQUISITIONS UNDER INDIAN COMPETITION LAWS AND THE EFFECT TAKEN BY INDIA TO HARMONISE INTELLECTUAL PROPERTY PROTECTION AND COMPETITION LAW
Authored By: H. Priya Akshata Rajendra Patole Introduction Mergers and acquisitions is a general term that defines the unification of
The deceased’s last words matter: Balancing fundamental constitutional rights and the admissibility of dying declarations.
Authored By: Nozipho Ndebele Great Zimbabwe University Abstract A dying declaration is a statement made orally, or in writing by
Death Penalty for Custodial Torture: Justice, Deterrence, or Symbolism
Authored By: Skanda Sharan Alliance University, Bangalore Introduction: The power to arrest and detain is among the most coercive functions
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Visual Truth in the AI Era: Challenges to Evidence Standards in Indian Law
Authored By: Soumil Roy IILM university INTRODUCTION For centuries, our legal system has proven to be remarkably adaptable, as it evolves
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THE SURVEILLANCE BARGAIN: Meta’s 2026 Privacy Reversal the Takedown Regimes and the Case for Data Protection Laws
Authored By: Devipriya Joy Mar Gregorios College of Law ABSTRACT One of the most serious challenges affecting the Nigerian legal
Delayed Justice in Nigeria: Causes, Consequences, and Reformative Solutions
Authored By: Chioma Anastesia Nwadialu Nnamdi Azikiwe University, Awka ABSTRACT One of the most serious challenges affecting the Nigerian legal
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THE SILENT DEFICIT: The Emotional Intelligence Recession Among Indian Youth
Authored By:Kanishka Paltani National Law University, Delhi ABSTRACT This paper examines the systemic decline of emotional intelligence among Indian youth
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