REGULATION OF ARTIFICIAL INTELLIGENCE IN INDIA: BALANCING INNOVATION PRIVACY AND ACCOUNTABILITY
Authored By: MONALISHA PATRA National Law University Odisha INTRODUCTION AI has entered our homes and our government, cannibalising money, jobs […]
Protection of the Aravalli Hills: An Environmental and Human Rights Perspective
Authored By: Vishal Kumar Bihar Institute of Law Abstract The Aravalli Hills constitute one of the oldest geological formations in
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Gender Bias Before Birth: A Comparative Study of India and the United Kingdom
Authored By: Anamika Dubey Bihar Institute of Law Abstract Gender bias before birth continues to undermine the realization of substantive
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Exploring Rights of Refugees Within Legal Sphere
Authored By: Awande Akhona Dube University of KwaZulu Natal Introduction Refugees are among the most vulnerable populations in the world.
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CONTROL WITHOUT OWNERSHIP: RETHINKING PERSONAL INFORMATION RIGHTS INSOUTH AFRICAN DATA PROTECTION LAW
Authored By: Nkosinathi Msibi University of Johannesburg ABSTRACT The exponential growth of the digital economy has transformed personal information into
Kenya’s Data Protection Act 2019 and Its Alignment with the GDPR: Progress and Challenges in Enforcement
Authored By: Shelby Wanjiru Ngigi Kenya School of Law Abstract This article critically examines Kenya’s Data Protection Act, 2019 (DPA)
Juvenile Delinquency in India: A Legal andSocial Perspective
Authored By: Parth vinayak Kadam Shahaji Law College Kolhapur Affiliated to Shivaji University Kolhapur Juvenile delinquency, referring to crimes committed
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Tracing The Development of Grok: Innovation and Governance in AI Systems
Authored By: Lesedi Manganye Varsity College Abstract. The proliferation of artificial intelligence systems in social media platforms has resulted in
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Husbands Adopting Wives’ Surnames in South Africa: A Constitutional Triumph Over Patriarchal Patronyms
Authored By: Riemano Titus University of Fort Hare Abstract Traditionally, South African spousal practices and legal structure were embedded in
MENSTRUAL HEALTH AS A FUNDAMENTAL RIGHT: CURRENT JUDICIAL INTERPRETATION
Authored By: Aayushi Jha Maharaja Surajmal Institute INTRODUCTION “A period should end a sentence, not a girl’s education”. When we
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Between Development and Dignity: Shack Dweller Evictions and the Constitutional Right to Housing in South Africa
Authored By: Nontuthuko University of KwaZulu-Natal Howard College ABSTRACT South Africa constantly and currently struggles with informal settlement arrangements in
Private Equity and the Energy Transition: Legal Challenges in Financing EOR andLow-Carbon Technologies
Authored By: Adriana Peric The Open University UK Introduction Energy transition does not mean that fossil fuel activity stops overnight.