Child Sexual Abuse Laws and POCSO Act
Authored By: Subhradeep Laskar Jogesh Chandra Chaudhuri Law College, University of Calcutta Introduction Child sexual abuse hits society where it […]
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The Spectrum of liability: A Study of Transferred and No-Fault Obligations
Authored By: Chelluboyina Revanth Roy ICFAI Abstract: “The Spectrum of Liability: A Study of Transferred and No-Fault Obligations” examines the
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IMPACT OF ARTIFICIAL INTELLIGENCE (AI) ON SOUTH AFRICAN COPYRIGHT LAW: EXPLORING HOW AI-GENERATED CONTENT CHALLENGES EXISTING COPYRIGHT FRAMEWORKS.
Authored By: Ramahana Mpho Fhatuwani University of Venda ABSTRACT. The rapid proliferation of generative artificial intelligence (AI) presents a profound
DEEPFAKE TECHNOLOGY AND CRIMINAL LAW: IS INDIA PREPARED
Authored By: Aryan Lal NIMS Abstract The swift progression of artificial intelligence has profoundly reshaped the manner in which digital
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WOMEN’S RIGHTS TO BE ENHANCED
Authored By: Erai Aruli. P Jeppiaar University ABSTRACT: Our country is a place where women are seen as goddesses, every
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JUDICIAL ACTIVISM IN INDIA: BALANCING CONSTITUTIONAL ENFORCEMENT AND SEPARATION OF POWERS
Authored By: Samiksha Sharma Dr. B. R. Ambedkar National Law University, Sonepat ABSTRACT Particularly in situations characterized by legislative inertia
Preventive Detention in India: A Constitutional Analysis from A.K. Gopalan to Maneka Gandhi
Authored By: Ashutosh Raj Lloyd Law College Greater Noida Abstract What makes preventive detention so disputed in Indian governance is
The Expansion of Executive Discretion v. Constitutional Safeguards: A Critical Analysis ofthe Telecommunication Act 2023
Authored By: NITHYAPRASATH S School of Law, Pondicherry University Abstract NITHYAPRASATH S The enactment of the Telecommunications Act 2023 signifies
Witness Protection in India : Critically Analysis the Gap Between law in Theory and Practice
Authored By: Riya Thakur Abstract Witnesses who constitute the core foundation of the criminal justice system, yet they remain as
BETWEEN CONSENT AND COHABITATION : MARRIAGE AS A LEGAL JUSTIFICATION FOR RAPE
Authored By: Sneha Sharma Himachal Pradesh National Law University, Shimla ABSTRACT The law of Indian rape is based on the
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POLICE ACCOUNTABILITY AND THE IMPACT OF DISMISSIVE POLICING ON ACCESS TO JUSTICE
Authored By: Sejal Ben Patel UNIVERSITY LAW COLLEGE, UTKAL UNIVERSITY ABSTRACT Police accountability is central to the effective functioning of
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Only Sharing Profits Does Not Make You a Partner: A Brief on the Partnership Law
Authored By: Akash Baranwal Faculty of Law, University of Allahabad Abstract- The topic of partnership law in various countries considers
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