Judicial Independence vs. Executive Overreach: Safeguarding the Spirit of the Indian Constitution”
Authored By: Shivanshi Verma Amity University , Lucknow Introduction [1]“Constitution is not a mere lawyers document, it is a vehicle […]
Trials Compromised: Bad Character Evidence Gateways and the Threat to Fair Trial Rights in the UK Criminal Justice System
Authored By: Sophia Haley University of Manchester The Criminal Justice Act of 2003[1] (CJA) is an important piece of legislation
Non-Refoulement and State Sovereignty: Legal Challenges in Pakistan’s 2025 Afghan Refugee Repatriation
Authored By: Shumail Tariq Kiani Fatima Jinnah Women University Abstract The forced repatriation of Afghan refugees from Pakistan in August
Res Judicata under section 11 of CPC – finality in litigation
Authored By: Faiqua Arshad Sri Krishna Jubilee Law College Introduction The principle of res judicata stands as one of the
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Intellectual Property Rights in the Age of Artificial Intelligence: Challenges and Prospects for Lebanon
Authored By: Faten Wissam Yehia Law Graduate from Lebanese University Abstract Artificial Intelligence (AI) is redefining creative and inventive processes,
CULTURAL NARRATIVES AND PATRIARCHY : CHALLENGING TRADITIONAL STORYTELLING
Authored By: RAJNANDINI VERMA Vivekananda College of law Aligarh (Raja Mahendra Pratap Singh University) ABSTRACT The phrase “That’s not our
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From Addis to Accra: Mapping regional labor rights through the AU lens
Authored By: Daniel Lemma Bule Hora University Abstract Across Africa, the legal promise of freedom of association and collective bargaining
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Why Worker Status Matters: Understanding Employment Rights In The Uk
Authored By: Hope Neema Namarome Barasa Middlesex University Dubai Abstract In today’s evolving labour market, shaped by the rise of
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Fundamental Rights of Transgender Persons in India: Legal Challenges and Progress
Authored By: Reethu Merin Joseph St. Joseph’s College of Law ABSTRACT According to the Transgender Persons (Protection of Rights) Bill,
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The Bharatiya Nyaya Sanhita,2023: Evaluating its impact on police and procedural reforms
Authored By: Manasvi Sharma BDS School of Law, Meerut ABSTRACT: The BNS 2023 is the replacement code of the IPC
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The Watchful Eye: Facial Recognition and the Fragile Right to Privacy
Authored By: Himanshi Shishodia BDS School of Law Abstract Facial recognition technology (FRT) is rapidly expanding across India, offering efficiency
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Alternative Dispute Resolution: Pros, Cons and the Right to a Fair Trial
Authored By: Sofia Lamri Middlesex University Dubai Abstract ADR has gained popularity in the civil justice system following research done
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