Authored By: Ankita Ghosh Brainware University Abstract Plastic pollution has emerged as one of the most pressing environmental challenges of […]
Plastic Pollution and Extended Producer Responsibility: A Legal Analysis Read More »
Authored By: Terrence Tanaka Masango Boston City College Introduction Apartheid? The spade that divided a country, a people, a nation,
The Critical Analysis of Legal Rights of Children Post-Apartheid in South Africa Read More »
Authored By: Favour Amaechi University of Nigeria Nsukka Introduction Nigeria has a plethora of statutes and case laws that guarantees
THE LEGAL STATUS OF WOMEN’S INHERITANCE RIGHTS IN NIGERIA: CHALLENGES AND SOLUTIONS Read More »
Authored By: Nithishwaran P S Brunel University london Introduction Generative artificial intelligence (AI) tools such as ChatGPT, DALL-E and Midjourney
Authored By: Neha Anusha D O.P. Jindal Global University Introduction Digital platforms and online marketplaces now sit at the centre
Authored By: SAMANTA AZRIN PRAPTY Even though the underlying user interface is carefully designed to prevent individuals from contemplating it,
Dark Patterns in Digital Contracts: When “Choice” Is Designed to Fail Read More »
Authored By: Hope Chizoba Ukpai University of Nigeria, Nsukka. 1.0 Introduction The World Bank reported in 2019 that small and
Authored By: Bokamoso Ramadie University of Johannesburg 1 Introduction The recent judgment raises an important idea of Ubuntu as a
THE JUDICIAL IMPORTANCE OF UBUNTU TO SOUTH AFRICA’S CONSTITUTIONAL AND LEGAL DEVELOPMENT Read More »
Authored By: Alok Jena Asian Law College, Noida, Uttar Pradesh INTRODUCTION India’s commercial and consumer landscape has witnessed a remarkable
Empowering the Citizen: Law and Policy in India’s Consumer Protection Framework Read More »
Authored By: Harmanpreet Bedi RAYAT-BAHRA UNIVERSITY SCHOOL OF LAW,RAYAT-BAHRA UNIVERSITY, Mohali (Punjab) ABSTRACT The Nupur Talwar case shows our how
From Presumption of Innocence to Presumption of Guilt: Revisiting the Nupur Talwar Case Read More »
Authored By: Rashmi Bharti Iswar Saran Degree College (UOA) From Maneka Gandhi to Puttaswamy: The Evolution of Substantive Due Process
From Maneka Gandhi to Puttaswamy: The Evolution of Substantive Due Process in India Read More »
Authored By: Blessing Ogbonnaya Coventry University Introduction Joint enterprise remains one of the most contentious and debated areas of English
JOINT ENTERPRISE AFTER R V JOGEE: CORRECTION OR COSMETIC CHANGE Read More »
