Judicial Review of Administrative Discretion
Authored By: Jasmeen kauser S.A Gadwal AKK NEW LAW ACADEMY PUNE Abstract Discretionary power is now an essential tool of […]
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Carrier’s Liability for Loss or Damage to Goods under the Hague-Visby Rules: An Analysis of Rights Defences and Limitations
Authored By: Bello Ololade Taofeekat 1.0 Introduction The Hague-Visby Rules constitute one of the most influential legal regimes governing the
Uniform Civil Code- Test of India’s Secular Imagination
Authored By: Shreya Dhawan Maharishi Markandeshwar Deemed to be University, Mullana, Ambala Introduction Our Indian constitution is the longest constitution
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A New Era for Student Well-being: Analyzing the SC’s Mental Health Guidelines
Authored By: Kamaldeep Kaur Bharat College of Law, Affiliated to Kurukshetra University, Kurukshetra Introduction The escalating pace of technological advancement
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The South African AI Regulatory Landscape: Reflections on Normative Asymmetry
Authored By: Michaele Kemp University of the Free State (Graduate) 1 Introduction Artificial intelligence, and generative AI in particular, represents
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Constitutional Legitimacy of Religious Freedom Laws: An In-Depth Examination of Anti-Conversion Legislation in India
Authored By: Srishti Sagar Maharshi Dayanand University, Rohtak Abstract Laws preventing religious conversion, commonly referred to as “Religious Freedom Acts,”
MGNREGA AT THE CROSSWORDS: SCRAPPING OR STRENGTHENING
Authored By: Ritika Pal St. Xavier’s University Kolkata ABSTRACT The Mahatma Gandhi National Rural Employment Guarantee Act of 2005 (MGNREGA)
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Minority Protection in Pakistan and India: A Comparative Analysis of Constitutional and Legal Frameworks
Authored By: Husnain Qamar University of London Abstract This article undertakes a comparative and analytical study of minority protection in
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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