Navigating the rise of Artificial Intelligence in the Irish legal sector: Risks, Rewards and Regulations
Authored By: Valerie Anene National University of Maynooth Abstract: The rise of Artificial intelligence is clear not only in our […]
Right to Privacy as a Fundamental Right in India: Evolution and Contemporary Challenges
Authored By: Ms.Prachi Pal University of Lucknow Abstract This article traces the constitutional evolution of the right to privacy in
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DATA PRIVACY AND CYBER SECURITY IN INDIA
Authored By: Anish Panjab University, Hoshiarpur ABSTRACT In the today’s world, data privacy and cybersecurity have become am important issue
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LEGAL TURBULENCE: AIRCRAFT LEASING AND CROSS-BORDER REPOSSESSION DURING COVID-19 OUTBREAK.
Authored By: Michelle Jane Harrison St Joseph’s College of Law ABSTRACT: The aviation industry has been the driving force for
INTELLECTUAL PROPERTY RIGHTS AND SPACE LAW: EVOLUTION, APPLICATION, AND FUTURE CHALLENGES
Authored By: MEGHANA A ICFAI LAW SCHOOL ABSTRACT Just like Water, Outer Space too is a never-ending mystery to mankind.
Customary Law and Constitutionalism in South Africa: Reconciling Tradition with Human Rights
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Customary law has for many years been an integral part of
Prevention of Sexual Harrassment
Authored By: Jayasmita Sahoo Capital Law College, Madhusudan Law University, Cuttack INTRODUCTION In India, women are regarded as DEVI and
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Tax Residency in the Republic of South Africa: Interpreting Ordinary Residence and Physical Presence Test.
Authored By: Kicó Moeng Graduate Tax Residency in the Republic of South Africa: Interpreting Ordinary Residence and Physical Presence Test.
The Architecture of Injustice: Deconstructing Pakistan’s Fair Trial Challenges
Authored By: Syed Muzammil Ahmad Shah LUMS (Lahore University Of Management Sciences ) The writer of this article emphasize Pakistan’s
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CLIMATE LITIGATION IN NIGERIA: CAN CITIZENS HOLD THE GOVERNMENT ACCOUNTABLE
Authored By: Ekanem Godswill Essien Arthur Jarvis University Abstract Climate change represents one of the most pressing challenges of the
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Weaving Law and Tradition: The Role of Geographical Indications in Protecting Indian Textiles
Authored By: Owais Malik DES Shri Navalmal Firodia Law College, Pune ABSTRACT India’s traditional textiles reflect the country’s immense cultural
SEPARATE LEGAL PERSONALITY: A COMPANY’S CORE IDENTITY
Authored By: Blessing Banda Cavendish University Zambia Have you ever wondered how a company can be sued while its owners
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