DO PATENTS LAST FOREVER
Authored By: Yaditya Sandala Dharmashastra National Law University Introduction We often hear that nothing lasts forever — and that principle […]
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The Coverage-Disclosure Dilemma: Balancing Protection and Transparency
Authored By: Abhishek Kumar National Law University, Delhi Pharmaceutical patent issues are very complex generally involving the method of evaluating
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LEGAL AID AND ACCESS TO JUSTICE IN INDIA: BRIDGING THE GAP FOR MARGINALIZED COMMUNITIES
Authored By: VAISHNAVI R NAIR GOVT. LAW COLLEGE THIRUVANANTHAPURAM I. INTRODUCTION Access to justice represents a fundamental pillar of democratic
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Ongoing Gender-Based Violence in South Africa: Analysing the Effectiveness of the Legal Progressive Framework in Addressing a National Crisis.
Authored By: Refilwe Moraba University of South Africa Introduction Gender-based violence has been a perennial legal and social crisis in
Misleading Advertisement and Consumer Protection in India: Increasing the Accountability of the Legal Industry in the Digital Market
Authored By: Sangmitra Sharma KLE Law college Introduction Advertising has emerged as one of the most powerful instruments of contemporary
The Doctrine of Judicial Review: Guardian of the Constitution
Authored By: Vikas Singh Kcc Institute of legal and Higher Education Introductions The Doctrine of Judicial Review is one of
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Cyber Crime Laws in Pakistan: Challenges and Comparative Analysis with International Legal Frameworks
Authored By: Muhammad Ayaz Abro Shaheed Zulfiqar Ali Bhutto University of Law Karachi Introduction The rapid advancement of digital technology
LEGAL REGULATION OF MEDICAL ADVICE BY INFLUENCERS ON SOCIAL MEDIA PLATFORMS
Authored By: SREE SAI RAM R Veltech School of Law ABSTRACT The way people get health information has changed a
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The Triumph and Abolition of Transformative Constitutionalism: An Analysis of the Legal Position in South Africa
Authored By: Aphumelele Siyandiba University of Johannesburg Introduction Modern-day South Africa is rooted in decolonizing the law of Apartheid in
Witness Protection in South Africa: Evaluating the Adequacy of Support in Criminal Proceedings
Authored By: Namhla Gwayana University of South Africa Introduction Witness Protection is of significance in the criminal justice process. However,
ANIMAL PROTECTION: PREVENTION FROM CRUELTY
Authored By: Anushka Sah Central University Of South Bihar, Gaya INTRODUCTION Humans are the biggest monster in this planet. We
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ARTIFICIAL INTELLIGENCE AND THE SOUTH AFRICAN LEGAL SYSTEM: Balancing Innovation Ethics and Constitutional Rights.
Authored By: Nompilo Ngcobo INTRODUCTION Artificial Intelligence commonly known as AI, refers to computer systems that mimic human intelligence by