Authored By: Rashi Agarwal Manipal University Jaipur Abstract The 2017 ruling of the Supreme Court in Shayara Bano v. Union […]
Triple Talaq Verdict: Legal Clarity or Constitutional Conflict Read More »
Authored By: Vibha Rana Galgotias University Abstract The right to die with dignity has emerged as a critical legal and
Authored By: Siddharth Pariani Symbiosis Law School, Pune Abstract This article is a critical examination of enforcement of emergency arbitrator
Authored By: Harshita Dubey Babu Banarsi Das University ABSTRACT Economic sanctions have become significant instruments of diplomacy, increasingly utilized by
Authored By: Abhinav Jaju Lloyd Law College, Greater Noida ABSTRACT This paper provides a comprehensive analysis of the issue of
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Authored By: Arshique Rizvi Amity Law School, Amity University Patna Abstract The integration of Artificial Intelligence (AI) into the Indian
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Authored By: Danielle Christine Bengesai University of Johannesburg Introduction: The earliest example of Artificial Intelligence (AI) can be dated back
THE CONTRIBUTION OF ARTIFICIAL INTELLIGENCE TO THE LAW Read More »
Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Abstract: This article examines the legal framework governing
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Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University Abstract Every year, tens of thousands of Christians have met with their early
PREVALENCE OF CHRISTIAN PERSECUTION IN MODERN TIMES Read More »
Authored By: Owusu Danielle Seiwaa University of Ghana ABSTRACT Ghana faces increasing risks from earthquakes, particularly in the Greater Accra
Authored By: Deborah Zewdie Tadesse Addis Ababa University Abstract This paper explores the emerging threat of AI-generated crimes in Ethiopia,
AI-GENERATED CRIMES IN ETHIOPIA: FROM DEEP FAKES TO AUTONOMOUS OFFENSES Read More »
Authored By: MICHELLE ANNE OTIENO MOUNT KENYA UNIVERSITY, PARKLANDS LAW CAMPUS Abstract Laws are not all created equal. Some laws
THE NEXUS BETWEEN LAW AND MORALITY Read More »
