Authored By: Akinsola Oluwamayowa Emmanuel University of Ibadan Abstract: Judicial delay remains a persistent challenge in Nigeria’s justice system, undermining […]
Judicial Delay and the Challenge of Enforcing Fundamental Human Rights in Nigeria Read More »
Authored By: Tshepo Joseph Seokgo University of South Africa Introduction Access to dependable and reasonably priced high-speed internet is now
Authored By: Muhammad Hasnain University of the Punjab Introduction ICC is internationally recognized criminal court established in 2002 which investigates
Selective Justice at International Criminal Court Read More »
Authored By: Krish Gaur Apex School of Law, Apex University, Jaipur ABSTRACT Same-sex marriage in India did not suddenly become
Authored By: Advika Singh Faculty of Law, University of Delhi INTRODUCTION “Using ‘net-zero emission’ pledges is a toxic cover up
Authored By: Mthokozisi University of South Africa Abstract Artificial Intelligence (AI) has become a transformative force in governance, commerce, healthcare,
Authored By: Ayushman Bhatt IMS UNISON UNIVERSITY, Dehradun International law is often introduced as a system of rules governing relations
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Authored By: Anagha Dinesan Introduction The sharp rise in online commercial platforms can be attributed to global digitalization. This rise
E-Commerce Trademark Counterfeiting in India and the UAE: A Comparative Analysis Read More »
Authored By: Ayan Awasthi Himachal Pradesh National law University Shimla Abstract : Menstrual health has historically been relegated to the
Authored By: MARTHALA JOSHIKA REDDY SASTRA DEEMED UNIVERSITY Introduction In Mumbai, an autonomous taxi hit a pedestrian as a result
Artificial Intelligence and Criminal Liability: Can Mens Rea Be Attributed to Machines Read More »
Authored By: Anshika Varshney UPES, Dehradun Introduction The legal landscape governing the investigation of public corruption in India has long
SECTION 17A: SHIELD OR CLOAK Read More »
Authored By: Radhika Verma UILS Panjab University ABSTRACT:- Administrative law is a separate branch of law and a subject for
JUDICIAL INDEPENDENCE AND THE RULE OF LAW: A CRITICAL ANALYSIS OF INDIA’S LEGAL SYSTEM Read More »
