DEATH PENALTY JURISPRUDENCE: A COMPARATIVE STUDY OF INDIA, SOUTH AFRICA, AND THE EUROPEAN UNION
Authored By: R.M.Radhika Bharath Institute of Law The death penalty is one of the most controversial and ethical problematic subjects […]
Challenges in Addressing Sexual Harassment at the Workplace in India: A Legal and Practical Analysis
Authored By: SAUMYA PAL University of Lucknow Abstract Sexual harassment at workplace is a deep rooted and persistent issue, undermining
Habeas Interrupted: How Modern States Suspend Rights in the Name of Order
Authored By: Arham Asif Middlesex University Dubai INTRODUCTION It is 1861. John Merryman has just been detained at Fort McHenry
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THE EFFICACY OF LEGAL FRAMEWORK AS A MECHANISM TO REGULATE GENDER-BASED VIOLENCE IN SOUTH AFRICA
Authored By: Mihlali Mpahla University of Fort Hare ABSTRACT South Africa’s legal framework to address gender-based violence (GBV) primarily includes
ANALYSIS OF CAPITAL PUNISHMENT AND DEATH PENALTY IN INDIA
Authored By: A.R.Muhammed Raquib SRM Institute of Science And Technology, SRM School of law ABSTRACT:- Capital punishment, also known as
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Compliance Challenges in India’s Financial Sector: A Legal Analysis of Data Protection Obligations under the DPDP Act, 2023
Authored By: Nihal Vinod Choure Queen Mary University of London Abstract: Evolution in India’s financial services sector has progressed rapidly
PUBLIC INTEREST LITIGATION: CONCEPT AND EVOLUTION
Authored By: SHINEY JENNIFER.S Bharat Institution Abstract: Public Interest Litigation (PIL) is a powerful legal tool that allows individuals or
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Somalia Democratic Transition: Legal Challenges and Opportunities on Electoral Law, Cycle
Authored By: Bashir Abdulkadir Awed Abstract Somalia’s journey toward democratic governance remains one of the most complex legal and political
NEUROTECH AND THE INDIAN CONSTITUTION
Authored By: GOKUL. B Vellore Institute of Technology, School of Law. ABSTRACT: Innovative application of brain-computer interfaces (BCIs) and neurotechnology
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The Refugee Law Vacuum In India And The Principle of Non-Refoulement
Authored By: Sunaina Lal Law Faculty, Delhi University Introduction The refugee crisis has been a prominent topic in international human
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Technology and Lnnovation in The Legal World Marysowjanya Bandi
Authored By: Marysowjanya Bandi INDIRAPRIYADARSINI LAW COLLEGE ANDRAKESARY UNIVERSITY Abstract Technology innovations in the legal field, often referred to as
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Article 13: The Constitutional Sentinel Against Arbitrary Law
Authored By: PARAG PARIJAT NATH Siksha ‘O’ Anusandhan National Lnstitute of Law Abstract The primary constitutional mechanism safeguarding Fundamental rights
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