Authored By: Ananya Ghose Shyambazar Law College, University of Calcutta Abstract: The rise of smartphones, cloud storage, messaging applications, and […]
Authored By: Md. Salmun Alam East West University Abstract Constitutionalism reflects one of the most basic ideas of modern public
CONSTITUTIONALISM SHOULD BE TO LIMIT GOVERNMENT AND ENSURE RULE OF LAW Read More »
Authored By: Unnati Singh Bharti Vidyapeeth New Law College Pune Abstract This article explores the issue of daylight harassment in
India’s Legal Blind Spot: Daytime Harassment In Public Spaces Read More »
Authored By: Satyaki Trivedi St Xavier’s University Introduction:- 1The right to life under Article 21 of the Indian Constitution is
Authored By: MIDRACH ANGEL MUKOOZA NKUMBA UNIVERSITY ABSTRACT This article examines the doctrine of diminished responsibility within criminal law and
THE PSYCHOLOGICAL ROOTS OF CRIMINAL RESPONSIBILITY; A STUDY OF DIMINISHED RESPONSIBILITY Read More »
Authored By: Naman Srivastava Manipal University Jaipur Abstract The Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) replaced the Code of Criminal
Modernization in the New Criminal Code (BNSS 2023): An Analytical Review Read More »
Authored By: Sisanda Hlatshwayo Boston City Campus Abstract Couples who wish to enter into an antenuptial contract, also known as
Authored By: Sahithi Reddy Koralla Dr. B. R. Ambedkar Law College Introduction Intellectual Property Rights (IPR) as the driving force
Role of IPR in Promoting Technological Advancements in India. Read More »
Authored By: Bafundi Masina Eduvos Abstract Corporate governance ensures that companies are managed ethically, transparently, and in the best interests
Corporate Governance Failures in South Africa Read More »
Authored By: Uppala Tejaswini Alliance University, Bangalore Abstract Disability rights are human rights, which guarantee that persons with disabilities (PWDs)
PROTECTING DISABILITY RIGHTS IN THE DIGITAL ECONOMY THROUGHEMERGING DATA LAWS Read More »
Authored By: ADITI PATEL SVKM Narsee Monjee Institute of Managment, Bengaluru ABSTRACT The insertion of AI into the legal sphere
Artificial Intelligence and the Future of Legal Practice Read More »
Authored By: Dennis Okile Kenyatta University Parklands Abstract Beneath the official denials and carefully worded press statements lies a grim
