Deepfake Technology and Indian Law: Addressing Legal Challenges and the Need for Regulatory Reform
Authored By: Sujana B Urs Bharati Vidhyapeeth New Law College Introduction With the advancement of digital technology, there has been […]
Promises Without Penalties: The Enforceability Problem in International Human Rights Law
Authored By: Hargun Kaur Sahni Maharaja Agrasen Institute of Management Studies I. Introduction In 2022, the United Nations Human Rights
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LEGAL RISKS IN THE MODERN CREATOR ECONOMY
Authored By: Vernique Niewenhuizen University of the Witwatersrand, Johannesburg INTRODUCTION In recent years the creator economy has drastically changed regarding
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Cryptocurrency Regulation in India: Towards a Coherent and Enforceable Legal Framework
Authored By: Lakshita Sharma Jaipur National University INTRODUCTION In March 2020, the Supreme Court of India struck down the Reserve
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FROM BHOPAL TO OLEUM: THE REACTIVE EVOLUTION OF ENVIRONMENTAL LAW IN INDIA
Authored By: Asmi Sharma Department of Law, Acropolis Institute of Management Studies & Research, Indore ABSTRACT This article examines the
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Role of Artificial Intelligence in Global Mergers and Acquisition Transactions
Authored By: Yash Karkera Southampton Solent University Introduction There has been a rapid growth of AI in the legal industry
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Abolition of Section 21 No fault eviction: Will it improve tenant security at the of landlord’s rights in England? expense
Authored By: Ayushi Surti LLB Graduate from Coventry University Introduction The Renters’ Rights Act 2025 affects about 4.7 million households
ARTICIAL INTELLIGENCE AND DATA PRIVACY LAWS IN INDIA: EMERGING LEGAL CHALLENGES IN THE DIGITAL ERA
Authored By: Varsha Yadav Llyod School of Law Introduction AI has penetrated into all aspects of daily Indian life. From
Capture Of The Mind : Narrative Control, Format Equivalence, and the Doctrine of Epistemic Integrity under the Constitution of India
Authored By: Syeda Momina Anjum Sultan Ul Uloom Collage of Law Abstract The use of social media has drastically increased
Cyber Defamation in India: Legal Challenges in Digital Era
Authored By: Shifana m School of Legal Studies, Palayad, Kannur University INTRODUCTION A recent complaint filed by a popular Tollywood
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CYBERCRIMES AGAINST WOMEN IN INDIA: EXAMINING LEGAL PROTECTION AND ENFORCEMENT GAPS
Authored By: Fathimathe Shahana Chorapilan Government Law College Kozhikode INTRODUCTION India has seen how rapidly evolving digital technology and social
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Deepfakes in Jordan: a Legislative Gap or Adequate Protection
Authored By: Mustafa Kamal Abu Shaqra Al-Zaytoonah University of Jordan Introduction In an era when crime has become effortless, thoughtless
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