Authored By: Felista Ashel Muopana University of London Abstract Prison congestion is one of the most pressing legal and human […]
Authored By: Chaitanya Sorot Asian Law College, Chaudhary Charan Singh University Abstract Regionalism in India is a multidimensional concept rooted
Regionalism in India: Dimensions, Challenges, and Constitutional Responses Read More »
Authored By: Sneha Bhagat Phool Singh Mahila Vishwavidyalaya Sonipat ABSTRACT: Due to the growing population and commercialization, creative ideas and
E-Commerce and Trademark Turbulence: Navigating Infringement in Online Marketplaces Read More »
Authored By: Zakiyyah Bibi Azraa Mungroo Paris-Panthéon-Assas University Abstract This paper will examine the development of universal jurisdiction in international
Authored By: Reeshabh Shayan Tupsee Paris-Panthéon-Assas University Abstract This paper examines the emerging practice of climate-related litigation, which activates the
Authored By: JIVIDHA NUTAKKI VIT-AP UNIVERSITY Abstract Despite decades of legislation and awareness campaigns, the dowry system continues to drain
Dowry and Marriage: Understanding the Law, Culture, and Change in India Read More »
Authored By: Sainoor Nayab Galgotias University Abstract This article looks at the changing legal situation of LGBTQ+ rights in India.
Rainbow Justice: Unfolding the Legal Landscape of LGBTQ+ Rights in India Read More »
Authored By: Anjali Kumari Jagannath University, Jaipur, Rajasthan ABSTRACT The recognition of the right to privacy as a fundamental right
DIGITAL PRIVACY IN INDIA POST-PUTTASWAMY: EVALUATING THE DATA PROTECTION LAW Read More »
Authored By: AKSHADA VISHNUDAS Bharata Mata School of Legal Studies, Aluva ABSTRACT The rising trend of moonlighting, where employees engage
INTELLECTUAL PROPERTY RIGHTS AND CONFIDENTIALITY IN MOONLIGHTING: LEGAL IMPLICATIONS Read More »
Authored By: Nqubeko Sithole University of Johannesburg Abstract The most imperative objective of the National Insurance (NHI) Bill is to
Authored By: Mehjabin Parvish NEF Law College ABSTRACT Religion-specific codes that govern India’s laws frequently reflect the outdated gender biases
CODIFIED INJUSTICE: THE ILLUSION OF RELIGION IN GENDERED PERSONAL LAWS OF INDIA Read More »
Authored By: Vidhya Lakshmi A Bharath Institute of Law, Chennai. ABSTRACT In this fast-paced era of technological evolution, neurotechnology’s (brain-computer
MENTAL FIREWALLS: THE NEXT HUMAN RIGHT Read More »
