R v Hanson and the Good Character Direction: A Structural Flaw at the Heart of Criminal Evidence
Authored By: Nafeesah Rahman SOAS, University of London Introduction In two trials for identical offences, two defendants stand before a […]
John Austin’s Command Theory and Indian Anti-Terror Laws: A Study in Security, Liberty, and Constitutional Limits
Authored By: Maanya Chowdhary Vivekananda Institute of Professional Studies-TC I. Introduction In August 2019, the Indian Parliament amended the Unlawful
POSH Act, 2013: Protection in Practice or Compliance on Paper?
Authored By: Anamaya S P The Kerala Law Academy Law College Introduction Women’s participation in employment in India has been
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Deepfake Crimes in India: Addressing the Legal Vacuum in the Age of Artificial Intelligence
Authored By: Arti Sharma Sri Sathya Sai Law College For Women Bhopal I. Introduction Technology has always evolved faster than
PARASOCIAL TRUST AND DECEPTIVE MARKETING: A CRITICAL ANALYSIS OF THE CONSUMER PROTECTION ACT IN THE AGE OF TIKTOK.
Authored By: Tessy Musila Catholic University of Eastern Africa I. Introduction In the “Silicon Savannah,” the line between a personal
Dynamic Injunctions and Trademark Law in India: Has the Delhi High Court Gone Too Far, Too Fast?
Authored By: Anshika Singh Rajshree Law College, Bareilly Introduction In March 2026, the Delhi High Court did something that surprised
INTELLECTUAL PROPERTY RIGHTS AND ACCESS TO MEDICINES: BALANCING INNOVATION WITH PUBLIC HEALTH
Authored By: Adwoa Birago Oware-Mintah Ghana School of Law Abstract Access to medicine lies between law, economics, and public health.
The Medico-Legal Right to Life: Healthcare, Autonomy, and State Responsibility
Authored By: Dhanashri kailas zendekar Manikchand Pahadiya Law College Introduction A man collapses outside a hospital gate. The staff refuse
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ALGORITHMIC GOVERNANCE AND DUE PROCESS IN INDIA: A CONSTITUTIONAL PERSPECTIVE OF AUTOMATED STATE DECISION -MAKING
Authored By: Gunjan Ukey Kalinga University I. INTRODUCTION On 1 January 2023, about 1.4 million persons who depended on this
Certification or Censorship? The Unconstitutional Overreach of India’s Central Board of Film Certification
Authored By: H. Priya Saveetha School of Law, SIMATS I. Introduction The central legal issue examined in this article is
The Rules that are Just for a Show: The Matrimonial Regime in Zimbabwe
Authored By: Nozipho Ndebele Great Zimbabwe University Introduction The default matrimonial property regime in Zimbabwe is an out of community
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REGULATING HATE SPEECH IN INDIA: VAGUENESS, SELECTIVE ENORCEMENT, AND THE EROSION OF FREE SPEECH
Authored By: Skanda Sharan Alliance University, Bangalore Introduction: In an era increasingly molded by digital communication and political polarisation, the