The Role of Family Courts in Resolving Disputes
Authored By: Snehita Paidi GITAM Deemed to be University Introduction: Traditionally, the family has been regarded as the foundation of […]
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Breaking the Law but Receiving More Mercy: Are Offenders Protected More Than Victims
Authored By:Tsoseletso Confidence Mokgoatsane University of South Africa Abstract. Crime rate in South Africa is increasing rapidly and this is
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IMPLIED CONSENT IN MARRIAGE: A DOCTRINAL ANALYSIS OF THE MARITAL RAPE EXCEPTION
Authored By: Divya Choudhary Manipal University Jaipur ABSTRACT Indian criminal law continues to recognise a marital rape exception based on
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From Emissions to Inequality: Rethinking Climate Justice
Authored By: S. Sowjanya Sai Vel Tech School of Law ABSTRACT “Justice Cannot Wait in a Warming World.” Environmental justice
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The Unfinished Promise of Equality: Love Law and Limitations in LGBTQIA+ Marriage Family and Adoption Rights
Authored By: Sweta Manipal University Jaipur Abstract The continued denial of marriage, family, and adoption rights to LGBTQIA+ persons in
When Home is Not Safe: A Legal Look at Child Abuse in Brazil
Authored By: Nomfundo Mtungwa Abstract Brazil faces a severe gap between its progressive child protection laws and reality. The Child
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CRIMINAL CONSPIRACY: A DIFFICULT PUZZLE TO BE SOLVED
Authored By: Krishna Priya VR Government Law College,Thiruvananthapuram, Kerala INTRODUCTION As we know that a crime has four stages. They
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To What Extent Does the 1970 UNESCO Convention Provide a Legal Basis for the Restitution of Dutch Colonial-Era Cultural Objects
Authored By: Kowsar (Layla) Abdulle Tilburg University Abstract The 1970 UNESCO Convention is the leading framework against illicit trafficking of
2025 Marital Rape Bill: Bridging Judicial Restraint and Women’s Dignity
Authored By: Shalini Yaduwansh NMIMS CHANDIGARH Introduction Marriage in society is really important to people. They think of it as
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Crores of Cases Countless Delays: Can Technology Be the Answer to India’s Judicial Logjams
Authored By: Geetanjali Dikshit Modi Law College, Kota Abstract Currently, the Indian judicial system is facing a significant crisis of
Freedom Of Speech In The Era Of Social Media
Authored By: Aashish Gupta Manipal University Jaipur Introduction India is a vast and diverse country than many other which is
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Digital Abuse and Cyber Stalking Laws in India: Bridging the Gap Between Technology and Justice
Authored By: Ananya Singh Manipal University Jaipur Abstract The digital revolution has transformed communication but simultaneously created unprecedented avenues for