Crores of Cases Countless Delays: Can Technology Be the Answer to India’s Judicial Logjams
Authored By: Geetanjali Dikshit Modi Law College, Kota Abstract Currently, the Indian judicial system is facing a significant crisis of […]
Freedom Of Speech In The Era Of Social Media
Authored By: Aashish Gupta Manipal University Jaipur Introduction India is a vast and diverse country than many other which is
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Digital Abuse and Cyber Stalking Laws in India: Bridging the Gap Between Technology and Justice
Authored By: Ananya Singh Manipal University Jaipur Abstract The digital revolution has transformed communication but simultaneously created unprecedented avenues for
Commercial Law: Standard Form Contracts and Unfair Terms
Authored By: Hanene Latrache City St George’s University of London UK commercial practices have long used standard form contracts as
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Algorithmic Decision-Making and Accountability in the UK: Are Existing Legal Frameworks Fit for Purpose
Authored By: Favour A-Matthew University of the People Abstract The increasing use of algorithmic decision-making (ADM) systems across both public
THE IMPLICATIONS OF DECLARING GENDER-BASED VIOLENCE A NATIONAL DISASTER IN SOUTH AFRICA
Authored By: Tsakane Ayanda Madiseng University of the Witwatersrand INTRODUCTION AND CONTEXT In November 2025; gender-based violence (GBV) and femicide
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Criminalisation of Digital Speech Under PECA: Constitutional Limits and Judicial Oversight
Authored By: Abdul Waaseh Khan Denning Law School (Affiliate Centre of the University of London) ABSTRACT Pakistan’s Prevention of Electronic
Indian Legal Framework for Mergers and Acquisitions
Authored By: Nikita Agarwal Bharati Vidyapeeth Deemed University Delhi Abstract Mergers and Acquisitions (M&A) in India are governed by a
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THE ROLE OF ARTIFICIAL INTELLIGENCE IN LEGAL RESEARCH: ENHANCING EFFICIENCY WITHOUT UNDERMINING LEGAL REASONING
Authored By: Khadija Bilal Pakistan College of Law Introduction Legal research has always been a foundational component of legal practice,
Who Watches the Algorithms? AI ESG and the New Rules for Boards
Authored By: Ananya Ghose Shyambazar Law College, University of Calcutta Abstract: Artificial intelligence is reshaping corporate decision making at scale,
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Holy Criminals: A Jurisprudential Study of Crime Disguised as Religious Devotion
Authored By: Md. Salmun Alam East West University 1. Abstract: As the world has progressed, the voices of the critics
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Street Children and Vulnerability to Crime in India: A Legal Perspective
Authored By: Lavanya Prakash Bharati Vidyapeeth, New Law College, Pune Maharashtra Abstract Street children constitute one of the most marginalised
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