Artificial Intelligence and Legal Liability: Challenges and the Way Forward in Indian Law
Authored By: Adarsh Pratap Singh University of Lucknow Abstract The rapid development and deployment of Artificial Intelligence (AI) technologies have […]
The Right to Privacy in India After K.S. Puttaswamy : Constitutional Foundations Limits and the Emerging Data Protection Framework
Authored By: TAMANNA KHATUN CALCUTTA UNIVERSITY (GEORGE SCHOOL OF LAW) ABSTRACT The Supreme Court’s decision in Justice K.S. Puttaswamy (Retd.)
The Digital Personal Data Protection Act 2023: A Comparative Analysis with the GDPR and the CCPA
Authored By: Twinkle Jaipur National University Introduction Privacy and data protection have ascended as central pillars of modern digital governance.
LGBTQ AI and Its Legal Recognition in India
Authored By: Abhinay Dubey ISDC (University of Allahabad) Abstract India has seen landmark judicial advances for LGBTQAI rights. In 2014,
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THE ROLE OF INTERNATIONAL LEARNING IN ADVANCING GLOBAL CAREER DEVELOPMENT
Authored By: UMA MUTHUKAVERI N GOVERNMENT LAW COLLEGE RAMANATHAPURAM ABSTRACT Recently I heard some news about a learning and employment
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Smart Contracts Intellectual Property and FinTech Regulation: A Comparative Analysis of the United States the European Union and India
Authored By: NEERAJA SANTHOSH REVA University Abstract This paper synthesises the principal findings and arguments from the provided document concerning
From Human Judges to Machine Reasoning: The Limits of Artificial Intelligence in Adjudication
Authored By: Ritish Hans Faculty of Law, University of Delhi Introduction: The Rise of Artificial Intelligence in Legal Decision-Making Artificial
BALANCING PUNISHMENT AND REFORMATION IN THE CRIMINAL JUSTICE SYSTEM: AN INDIAN PERSPECTIVE
Authored By: Inayat Rehmani Glocal University Saharanpur ABSTRACT This article examines the evolving philosophy of punishment within the Indian
Medical Malpractice and Patient Rights in Nigeria: Legal Framework and Challenges
Authored By: Raji Oreoluwa Precious Osun State University ABSTRACT Medical malpractice and the protection of patient rights are important concerns
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NIGERIA’S TAX REFORM AGENDA: BURDEN ON CITIZENS OR CATALYST FOR DEVELOPMENT
Authored By: Udoma, Abasiofon Udeme University of Uyo ABSTRACT This article examined Nigeria’s recent tax reforms to determine whether they
NIGERIA’S TAX REFORM AGENDA: BURDEN ON CITIZENS OR CATALYST FOR DEVELOPMENT Read More »
Procedural Fairness in Dismissals for Poor Work Performance Under South African Labour Law
Authored By: Oyama Thukani University of the Western Cape Dismissals for poor work performance remain a persistent source of dispute
THE GHOST IN THE CODE: BRIDGING THE LIABILITY GAP FOR AUTONOMOUSAI SYSTEMS UNDER THE INDIAN TORT REGIME AND INTERNATIONAL BESTPRACTICES
Authored By: Taha Yasin Mohammad Ragaey Mohammad Helmy Afify STEM High School for Boys ABSTRACT The rapid integration of autonomous