Authored By: Soumil Roy IILM University INTRODUCTION In an era where every click, transaction, and interaction generates personal data, the […]
Authored By: Devipriya Joy Mar Gregorios College of Law Introduction The Central Consumer Protection Authority (“CCPA”) assessed a penalty of
Authored By: Chioma Anastesia Nwadialu Nnamdi Azikiwe University, Awka INTRODUCTION It is often said that where there is a right,
Authored By: Kanishka Paltani National Law University, Delhi INTRODUCTION The debate around euthanasia is ever-pervading and has gained significant traction
EUTHANASIA: THE RIGHT TO DIE OR THE DUTY TO LIVE Read More »
Authored By: CHIDIEBERE PRISCILLA, CHIKELU Abstract The United Kingdom’s proposed “earned settlement” model, particularly when extended to a 10–15-year route
Authored By: Muskan Raghav Sunderdeep College of Law Introduction The rapid integration of Artificial Intelligence (AI) into everyday governance, commerce,
Authored By: Tanvi Bharat Jadhav Vighnaharata Trust, Shivajirao S. Jondhle College of Law and Research, Asangaon ABSTRACT The growth of
Authored By: Aditi Ananya Chanakya National Law University Abstract The rapid emergence of artificial intelligence, blockchain technologies, and immersive virtual
Authored By: Saisha Sinha Damodaram Sanjivayya National Law University ABSTRACT Fashion design sits at an uncomfortable crossroads between artistic expression
Authored By: Gulsheen Sodhi Birla Global University ABSTRACT One of the most jurisprudentially contested terrains of intellectual property law remains
SCENT AS AN INTELLECTUAL PROPERTY:THE OLFACTORY FRONTIER IN LUXURY FASHION LAW Read More »
Authored By: Ngozi Augustina Okeibuno Igbinedion University, Okada, Edo State, Nigeria ABSTRACT This paper examines the legal risks of biometric
Authored By: Mahitab Mohamed Mohsen Beni-Suef University (BSU) Abstract: Global companies across all sectors strive to protect their trademarks through
