Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College In India, the concept of reservation is a […]
RESERVATION IN INDIA: HISTORY AND CONSTITUTIONAL PROVISIONS Read More »
Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0. ABSTRACT Freedom of expression is one of the essential rights of a
FREEDOM OF EXPRESSION VS NATIONAL SECURITY: STRIKING A CONSTITUTIONAL BALANCE. Read More »
Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION The law of airspace is a dynamic and
UNDERSTANDING THE LAW OF AIRSPACE: SOVEREIGNTY REGULATION AND EMERGING CHALLENGES Read More »
Authored By: Shalom Manamela Noida International University Introduction Each nation cherishes its independence, the power to decide, to govern and
BETWEEN INDEPENDENCE AND HUMANITY: WHY THE WORLD STILL NEEDS ACCOUNTABILITY Read More »
Authored By: Neha University Institute of Legal Studies, Panjab University, Chandigarh. Abstract This paper examines the dramatic transformation of poppy
FROM COLONIAL OPIUM TO NDPS: THE LEGAL EVOLUTION OF POPPY CONTROL IN INDIA Read More »
Authored By: Ngo-Herbert Ruby Rivers State University ABSTRACT. Man is as an embodiment of rights. The preamble to the American
Authored By: Akhilesh Kakade High Court of Bombay ABSTRACT The emergence of artificial intelligence (AI) as a tool for arbitral
Authored By: Sankha Brata Mitra St. Xavier’s University INTRODUCTION A pre-incorporation contract is an agreement entered into by a promoter
PRE-INCORPORATION CONTRACTS AND PROMOTERS’ LIABILITY: A STUDY OF THE LEGAL CONSEQUENCES Read More »
Authored By: Ayush Choudhary Damodaram Sanjivyya National Law University Introduction The “Law of Torts” is the part of law that
Injuria Sine Damnum: The Guardian of Legal Rights Read More »
Authored By: Lawson Boladuro Joan Lead City University ABSTRACT This article examines how sensitive personal data is protected under Nigerian
SENSITIVE PERSONAL DATA IN NIGERIA : LEGAL FRAMEWORK AND EMERGING CHALLENGES Read More »
Authored By: Sizwe Lugalo Cape Peninsula of University of Technology Abstract This article examines the delicate balance between the constitutional
Balancing Freedom of Expression and Hate Speech in South Africa Read More »
Authored By: Teboho Mmako University of South Africa Introduction Ubuntu, an African philosophy centered on humaneness, compassion, and interconnectedness, has
Ubuntu and the Constitution: Rethinking Justice in a Transformative Democracy Read More »
