DEEPFAKES, CONSENT, AND CRIMINAL LIABILITY: EVALUATING INDIA’S LEGAL FRAMEWORK FOR SYNTHETIC MEDIA
Authored By: Meghna Choudhary Chanakya National Law University, Patna INTRODUCTION This rise in AI technology has seriously undermined the digital […]
Cyberbullying and Online Harassment Laws: Are Existing Legal Frameworks Sufficient
Authored By: Swati Singh Symbiosis Law School Pune I. Introduction The rise of social media platforms, messaging services, and other
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The Anti-Defection Law in India
Authored By: Preety Khare Indore Institute of Law Introduction The Tenth Schedule of the Constitution embodies India’s Anti-Defection law, which
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THE LEGAL PROTECTION OF LGBTQ+ PERSONS IN NIGERIA: HUMAN RIGHTS V PUBLIC MORALITY
Authored By: Doosuur Eva Ajon Afe Babalola University Ado-Ekiti I. INTRODUCTION Few Legal issues in Nigeria generate as much controversy
THE LEGAL PROTECTION OF LGBTQ+ PERSONS IN NIGERIA: HUMAN RIGHTS V PUBLIC MORALITY Read More »
ARTIFICIAL INTELLIGENCE AND TORT LIABILITY
Authored By: Prakshi Goel Noida International University ABSTRACT With its large presence in the modern world of today, Artificial Intelligence
ARTIFICIAL INTELLIGENCE AND TORT LIABILITY Read More »
The Right to Be Forgotten in the Age of Artificial Intelligence: Rethinking Data Erasure Under Indian Law
Authored By: Samrudhi Mohapatra SOA University Introduction In 2021, a survivor of sexual assault filed a petition before the Delhi
FORENSIC SCIENCE AND CRIMINAL INVESTIGATION IN NIGERIA: CHALLENGES, ROLES AND FUTURE PROSPECTS
Authored By: Adeyemi Adedoyin Oluwafeyikemi University of Lagos ABSTRACT This article examines the role of forensic science in criminal investigation
AI AND PERSONHOOD: ATTRIBUTING RESPONSIBILITY FOR DECISIONS MADE BY AUTONOMOUS ARTIFICIAL INTELLIGENCE
Authored By: Okusanya Esther Oluwatomilola University of Lagos Introduction In January 2024, singer Taylor Swift became the target of sexually
EXECUTIVE COMPENSATION AND THE “RIGHT TO DISCONNECT”: IS 24/7 AVAILABILITY A CORPORATE ASSET OR A LABOR VIOLATION?
Authored By: Kashish Mishra IMS Unison University INTRODUCTION: THE NEW FRONTIER OF WORK The way we work has changed alot,
Emerging Areas of Law (Cyber Law, Environmental Law, AI Regulation, etc)
Authored By:Nthabeleng Mokoena University of South Africa I. Introduction The law keeps changing to keep up with social, economic, and
Emerging Areas of Law (Cyber Law, Environmental Law, AI Regulation, etc) Read More »
Digital Sovereignty Meets Global Commerce: India’s DPDP Act 2023 and Its Cross-Border Implications
Authored By: Shivani Pandey Mahatma Gandhi Kashi Vidhyapith Introduction August 11, 2023 was not just another date on India’s legislative
Deepfake Pornography as Digital Sexual Violence: Legal Challenges and Regulatory Gaps in German Law
Authored By: Hysen Maloku Hysen Maloku Introduction The world has benefited from the use of artificial intelligence in ways that