Taxation and Financing of Tertiary Education in Nigeria: Legal Reforms or Political Rhetoric
Authored By: Oladosu Praise Rereloluwa University of Lagos Abstract This paper critically examines the legal and policy frameworks financing tertiary […]
Corporate Social Responsibility (CSR) :Development or Challenges
Authored By: Aryan Raj National Forensic Sciences University Delhi Abstract Corporate Social Responsibility (CSR) Policy has evolved from a charitable
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Regulating AI and the Internet in India: Challenges of Deepfakes and Personality Rights, Comparative Perspectives, and the Road to Reform
Authored By: Kumkum Mahzabin London College of Legal Studies (South) Abstract Artificial intelligence and internet technologies have transformed the Indian
Delay in Possession and Compensation under RERA: Adequacy and Enforcement Challenges
Authored By: Swaroop Rajpurohit Law College Degradun, Uttaranchal University ABSTRACT The Real Estate (Regulation and Development) Act, 2016 was enacted
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Assessing the Impact of Technological Advancement on Legal Education in Ethiopia
Authored By: Nahot Girma Addis Ababa University INTRODUCTION In the 21st century technological advancements in education have completely reshaped the
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Judicial Modification of Arbitral Awards in India: A Constitutional Innovation or Overreach
Authored By: Heba Jawed South Asian University Abstract In April 2025, the Supreme Court of India oversaw an important decision
Does reasonable belief and wanted conduct serve as a ground for acquittal of sexual harassment cases
Authored By: Sindisiwe Mkhono University of Fort Hare Abstract In the ongoing case of Ms A Mengo v Judge President
Customary Marriages and the Right to Equality in South Africa
Authored By: Nneoma Evuleocha Williams UNISA Abstract This article explores the intersection between customary marriages—a deeply rooted cultural practice in
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International Maritime Law: Socio-Legal and Contemporary Issue
Authored By: Piyush Kumar Lloyd School of Law Abstract International Maritime Law is the cornerstone for regulating the sea and
International Maritime Law: Socio-Legal and Contemporary Issue Read More »
DOWRY DEATHS IN INDIA: A LAW RECOGNIZED, A JUSTICE DENIED
Authored By: Yadlapalli Yagnyashree College of Law For Women AMS ABSTRACT In India, dowry death continues to be one of
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LEGAL FRAMEWORK ADDRESSING CYBERSTALKING AND ONLINE HARASSMENT IN INDIA
Authored By: Vanshika Vaishalik Galgotias University ABSTRACT The Internet has revolutionized communication but it has also created new criminal opportunities,
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Issues and Challenges of Legal Framework on Mergers and Acquisition in India
Authored By: Drishti Shukla Indore Institute of Law Abstract The world of corporate growth today concentrates on M&As, which allow
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