Authored By: Zara Pepin Abstract This article questions whether the United Kingdom’s design and copyright framework adequately protects fashion designs […]
Authored By: G.Reethikaa Saveetha School of Law I. Introduction On May 8, 2026, Meta removed end-to-end encryption from Instagram Direct
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Authored By: K. PRANAI DEEPAK RAO Osmania University PG College Of Law Introduction The right to privacy, once a doctrinal
Authored By: Sillah Temai MARME Parul Institute of Law, Parul University, Vadodara, Gujarat, India Introduction In Kesavananda Bharati v. State
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Authored By: Idu Chukwuebuka Franklin University of Nigeria, Nsukka. Abstract One of the environmental challenges plaguing industrialised nations worldwide is
Authored By: Akinwale Temitope Shikemi University of Lagos Introduction Artificial Intelligence (AI) has rapidly transformed different sectors of society, including
Authored By: Tamya Meade University of Maryland Eastern Shore Ⅰ. Introduction Reproductive rights and healthcare access continue to be important
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Authored By: P.SORUBAVINCY The Central Law College Introduction The twenty-first century is defined by digital transformation. Cyberspace has become the
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Authored By: Nandana V Government Law College Thiruvananthapuram Introduction: The Digital Expansion of Counterfeit Fashion The growth of e-commerce and
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Authored By: Lerato Mlotywa University of Pretoria Introduction South Africa exists as a profound paradox in the global landscape of
Authored By: Aman Jha Noida International University ABSTRACT In India, cryptocurrency trading has experienced rapid growth and has created a
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