Censorship, Free Speech, and Muslim students: Reassessing Academic Freedom in UK Universities
Authored By: Sara Hirji University of Warwick Abstract This article explores the tension between free speech and censorship within higher […]
17+8 Movement and Widespread Demonstration in Indonesia: Challenges to the Right to Freedom of Expression and the Right to Peaceful Assembly under the ICCPR
Authored By: Helfrida Miftakhur Raifa Sogara Diponegoro University ABSTRACT In demonstration, protesters often face challenges such as a violation to
Regulation of Telemedicine and Digital Healthcare: A Comparative Analysis of India and the United States
Authored By: Saya Krishnan Sastra Deemed University Abstract Telemedicine has transformed modern healthcare by bridging geographical gaps and makingservices more
Bridging the Protection Gap: The Rights of Internally Displaced Persons in Bahir Dar under International, Regional, and Ethiopian Law
Authored By: Amanuel Daniel Bahir Dar University Abstract IDPs are ’person or group of persons who have been forced or
Transformative Constitutionalism and Social Justice in South Africa: Inequality, poverty and access to socio-economic rights
Authored By: Wendy Sehlaga University of Johannesburg Abstract This article will look into transformative constitutionalism in South Africa mainly focusing
Beyond the Scalpel: Identity on Trial, from Courtrooms to ID Cards — Constitutional Promises and Legal Barriers in Transgender Recognition
Authored By: Rajanya Samanta Graphic Era Hill University Dehradun Abstract Recognizing a person’s gender identity is not just a technical
WHY IS THERE NO UNIFORMITY IN THE AGE OF MARRIAGE FOR BOTH THE BRIDE AND GROOM
Authored By: Dev Sanskriti BPSMV ABSTRACT. This article examines the absence of uniformity in the legal age of marriage for
WHY IS THERE NO UNIFORMITY IN THE AGE OF MARRIAGE FOR BOTH THE BRIDE AND GROOM Read More »
Mental Health Issues and Criminal Responsibility for Murder: Has Criminal Law Actually Addressed the Impact of Medical Conditions on Criminal Responsibility for Murder
Authored By: Jillian Ashli Flores Makalintal De Montfort University, Dubai Abstract The recognition of medical conditions in UK criminal law
Navigating the Leasehold: A Critical Analysis of Foreign Land Acquisition in Ethiopia’s Public Ownership Framework
Authored By: Betelhem Tikue Abstract This article examines the complex legal regime governing foreign access to land in Ethiopia, where
Laughter or Liability: A Legal Analysis of Defamation, Sedition, and Vulgarity in Stand-Up Comedy and Social Media Influencers Versus the Right to Free Speech in India
Authored By: Devyani Suryawanshi Manikchand Pahade Law College Aurangabad Abstract In India, freedom of speech is a fundamental right, but
WTO Reform and the Future of Global Trade: Can Multilateralism Survive the Crisis
Authored By: Nur-E-Jannat Siddiquee American International University Bangladesh (AIUB) Abstract The World Trade Organization faces an unprecedented legitimacy crisis that
WTO Reform and the Future of Global Trade: Can Multilateralism Survive the Crisis Read More »
REGULATING EMERGING TECHNOLOGIES: CURRENT LEGAL ISSUES IN AI, DATA PRIVACY, AND DIGITAL PLATFORMS
Authored By: RIHAASH T Saveetha School Of Law, SIMATS ABSTRACT The fast growth of technology has caused issues for courts