CAPITAL PUNSIHMENT / DEATH PENALTY IN INDIA
Authored By: Mudita Tiwari National Law University, Nagpur Introduction “The gallows became the ultimate symbol of British justice in India […]
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The Ultimate Question: Deconstructing the Effectiveness and Ethics of the Death Penalty as a Deterrent in Nigeria
Authored By: Enujiugha Vanessea Afe Babalola University The death penalty, or capital punishment, remains a contentious issue globally, with debates
DIGITAL RIGHTS AND INTERNATIONAL HUMAN RIGHTS LAW: LEGAL STANDARDS FOR SURVEILLANCE AND PROPORTIONALITY UNDER INTERNATIONAL AND REGIONAL LAW
Authored By: Soohemba Agatha Aker Nigerian Law School ABSTRACT This article explores the legal standards governing state surveillance in the
REDIFINING FORENSIC INVESTIGATIONS: THE ROLE OF ARTIFICIAL INTELLIGENCE IN DELIVERING JUSTICE
Authored By: Ahmad Abdulrahim Parpia Strathmore University ABSTRACT Artificial intelligence (AI) is the “in-thing” in today’s digitalized world. However, when
Revisiting the Death Penalty Debate in India: Retribution vs. Reform
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Abstract The death penalty represents the State’s
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The Role of Law in Tackling Sexual and Gender-Based Violence in Nigeria
Authored By: Oboh Daniella Chidera Babcock University “The emotional, sexual and psychological stereotyping of females begins when the doctor says
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Property Rights of Women After Marriage and Divorce in India
Authored By: TANISHKA RAJPUT ASIAN LAW COLLEGE Introduction In the institution of marriage, emotional bonds often overshadow financial arrangements. Yet
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Cybercrime and Digital Policing: Efficacy of the Bharatiya Nyaya Sanhita, 2023
Authored By: Shraddha Trivedi Indian Institute of Management Rohtak Abstract The advent of the digital era has fundamentally transformed the
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Jurisdiction in Outer Space: The Lawless Frontier
Authored By: Gargi Agrawal Chandigarh group of colleges, Jhanjeri affiliated by Punjabi University, Patiala Abstract Outer space, once a fantasy
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SUDAN: THE STATUS OF THE CURRENT CIVIL WAR
Authored By: Tracy Ntinyari Mbaya Jomo Kenyatta University of Agriculture and Technology (JKUAT), School of Law ABSTRACT This Article
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Freedom of Expression and Press under Restrictive Laws in Bangladesh
Authored By: Akhi Akter Nishi University Of Information Technology and Sciences (UITS) Abstract This article examines the ongoing threats to
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The Legality of Predictive Policing in Nigeria: Innovation or Invasion of Rights
Authored By: Hajar Dhulqarnain Law Graduate Introduction In an era where technology is reshaping every aspect of human existence, policing
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