Authored By: Pari Kaushik Llyod Law College, Noida Introduction In a democracy, people have the liberty to speak and voice […]
Freedom of speech vs. hate speech: legal challenges in India. Read More »
Authored By: SUNANDA CHAKRABARTY SUNANDA CHAKRABARTY Abstract Adolescent involvement in crime is a growing social concern in Bangladesh. Once viewed
Adolescent Involvement in Crime: The Rising Concern in Bangladesh Read More »
Authored By: MD. IFTEKHAR ALAM TALUKDER Bangladesh University of Professionals (BUP) Abstract Environmental protection in Bangladesh is not merely an
Authored By: Maria Shanga Masseka Maria Shanga Masseka 1 INTRODUCTION Artificial intelligence (AI) refers to the ability of a computer-controlled
THE IMPACT OF ARTIFICIAL INTELLIGENCE ON EVIDENCE LAW Read More »
Authored By: Razwan Ahamed University of Asia Pacific Abstract This doctrinal research examines the recent amendments to the Bank Company
Authored By: Lameez Fakier Lameez Fakier INTRODUCTION A sense of legal responsibility (opinio juris) and consistent state practice gives rise
Authored By: Muskan Kumari Banasthali veedyapith University, Rajasthan Abstract There is a rich history in context of same-sex relationships in
Authored By: Prateek Bagra Mohanlal Sukhadia University College of Law Abstract The Constitution is often regarded as the supreme legal
Constitution and Constitutionalism: The Spirit Beyond the Text Read More »
Authored By: Shruti Dwivedi Dr. D. Y. Patil Law College, Pune Abstract This article examines how the principle of secularism
Authored By: Sam-Onwukwe Chisom Jennifer University of Port-Harcourt, Nigeria. ABSTRACT: Injustice, which is both blatant and subtle continues to scar
Justice on Trial: A Mirror into Society’s Silent Struggle. Read More »
Authored By: Swaartbooi Sekho Swaartbooi Sekho ABSTRACT: This article examines South Africa’s legal response to rape and gender-based violence (GBV)
Authored By: Abdullah Al Fahim Bangladesh University of Business and Technology Introduction The Bangladesh Water Development Board (BWDB) estimates that
The Juridical Mirage: Why Legal Personhood Cannot Save Bangladesh’s Dying Rivers Read More »
