Authored By: Manya Jaiswal City Law College Abstract Marital rape is one of the most controversial questions to be discussed […]
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Authored By: Taranbir Singh Nancy College of Law, Samana. Affiliated with Punjabi University, Patiala. Abstract The Supreme Court of India’s
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Authored By: Kwanele Msibi University of the Western Cape INTRODUCTION On 25 May 2025, Olerato Mongale, a 30-year-old Wits student,
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Authored By: Sarabjit Thakur Sister Nivedita University Introduction: Human rights are inalienable and inherent rights enjoyed by all human beings
Authored By: Tobechukwu Uzo-Nwokorie Babcock University Abstract This article explores the deepfake technology; its emergence, legitimate and illegitimate uses, and
Authored By: MOST. RADIA TASNIA Daffodil International University Abstract The Doctrine of Basic Structure (BSD) is a significant judicial innovation
Authored By: VARSHINI V S GOVERNMENT LAW COLLEGE, COIMBATORE (TNDALU) Abstract Artificial Intelligence (AI) has introduced significant challenges to India’s
Authored By: Dewanshi Bhatt Bennett University Introduction In a federal system of government, the distribution of legislative powers between the
The Doctrine of Territorial Nexus in Indian Constitutional Law Read More »
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION This article’s goal is to investigate the origins and evolution of the notion
Authored By: Dewanshi Bhatt Bennett University INTRODUCTION The goal of this research paper is to better understand how investment arbitration
Authored By: Shadab Khan Faculty of Law, Jamia Millia Islamia, New Delhi IN THE HIGH COURT OF DELHI AT NEW
Sh. Deepak Rathaur & Anr vs Sh. Shashi Bhushan Lal Dass on 23 September 2016 Read More »
