Cyber Warfare and International Law: Challenges of Regulating State Behavior in the Digital Battlefield
Authored By: Meet Agarwal Bennett University Introduction: The next world war may not be fought with guns and missiles, but […]
Brexit and the Illusion of Sovereignty: A Legal Analysis
Authored By: Anshita Nanda QMUL Introduction Brexit is arguably one of the most significant constitutional changes in the modern history
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THE ABUSE OF ENTRUSTED POWERS FOR PRIVATE GAIN: A COMPARATIVE LEGAL ANALYSIS OF CORRUPTION, ACCOUNTABILITY, AND REFORM.
Authored By: Nokwanda Nkumane University of Fort Hare INTRODUCTION Corruption is a major issue in South Africa, billions go missing
GENDERED ASYMETRIC IN REPRODUCTION AND PARENTAL RESPONSIBILITIES IN SOUTH AFRICAN LAW
Authored By: Andiswa xaba University of the Western Cape In South Africa, women have the legal right to make decisions
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Critical Analysis of Exclusion of Unnatural Offences Under Bharatiya Nyaya Sanhita, 2023
Authored By: Dholakiya Maheshvari University Law College and Department of Studies in Law, Bangalore University Introduction The Bharatiya Nyaya Sanhita,
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Legal Analysis of Consensual vs. Coercive Sexual Relationships
Authored By: Yaditya Sandala Dharmashastra National Law University Introduction The distinction between consensual and coercive sexual relationships is central to
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Standard Essential Patents and FRAND Commitments: Balancing Patent Rights and Competition Law
Authored By: Abhishek Kumar National Law University, Delhi I. Introduction One licensing dispute in 2017 between Qualcomm and Apple highlighted
THE FICTION OF IMPLIED CONSENT: CONSTITUTIONAL SCRUTINY OF THE MARITAL RAPE EXCEPTION IN INDIA
Authored By: VAISHNAVI R NAIR GOVT. LAW COLLEGE THIRUVANANTHAPURAM I. Introduction The law’s reliance on the fiction of implied consent
Artificial Intelligence, Synthetic Media and the Future of Evidence in South Africa: Analysing the Sufficiency of Existing Laws.
Authored By: Refilwe Moraba University of South Africa Introduction The rapid advancement of Artificial Intelligence (AI) has presented new evidentiary
A State Under Siege: Confronting Systemic Gang Violence in the Cape Flats.
Authored By: Lerato Ndlovu University of South Africa Decades after the forced removals of the so called “coloured” communities from
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Deepfake Technology and Law in India: Evaluating the Adequacy of Existing Legal Responses to Synthetic Media.
Authored By: Sangmitra Sharma KLE Law College Introduction The advancement of technology always seems to put a litmus test on
Doctrine of Natural Justice: Ensuring Fairness and Restraining Arbitrariness in Indian Administrative Law
Authored By: Vikas Singh Kcc institute of legal and higher education Introduction Is justice truly served if a person is