Authored By: Adarsh yadav University of Allahabad Abstract India’s justice system embracing AI is a once-in-a-history-time law paradigm shift. Even […]
Artificial Intelligence in India’s Justice System Read More »
Authored By: Ayoaloko UnlimitedGod Eniola Leadcity University Ibadan ABSTRACT Artificial Intelligence (AI) is rapidly transforming legal practice around the world,
Authored By: Ditebogo Molosi University of Johannesburg( National Diploma in Law) ABSTRACT Strict liability in South African law occupies a
Authored By: Khadeeja Sadiq Aligarh Muslim University Abstract: The Waqf (Amendment) Bill, 2024, marks a significant legislative attempt to reform
Evaluating the Key Changes Introduced by Waqf Amendment Bill, 2024 Read More »
Authored By: Shayantan Das University Law College, Gauhati University Abstract This article delves into the intricate legal fiction of “corporate
Authored By: Shwana Rayees Aligarh Muslim University Abstract The foundation of democratic government, particularly in the digital age, is the
The Great Tug of War: Transparency vs Privacy Read More »
Authored By: Namutosi Immaculate Uganda Christian University, Mukono, Uganda Abstract Contemporary legal systems worldwide are grappling with crippling backlogs, exorbitant
Authored By: Rownak Morshed Earth House Alternative School Introduction: It is no secret that AI is revolutionizing the world by
AI and Law: A Companionship or An Adversary Read More »
Published On: 16th November 2025 Authored By: Thubelihle Liah Mthiyane University of KwaZulu-Natal The intersection of mental health and criminal
Authored By: Shadin Nagmeldin Suliman Abdalla Middlesex University Abstract Critics have long criticized the courts in the English legal system
Alternative Dispute Resolution: Enhancing or Hindering Access to Justice in the UK Read More »
Authored By: Obakeng Tlapu University of South Africa ABSTRACT Cybersecurity has become a pressing concern for sovereign states, driven by
Authored By: Lavanya Gupta Gurugram University Abstract To achieve sustainable success in reforms, it is essential to have ongoing monitoring
Decriminalisation of Corporate Offences Under Indian Law Read More »
