Authored By: Thato Malebana University of Johannesburg ABSTRACT The death penalty in India remains one of the most contentious issues […]
Ensuring Justice Beyond Comprehension: Language Barriers in Indian Courts. Read More »
Authored By: Ntando Madonsela North West University Abstract: This article critically analyses the implementation and constitutional dimensions of the Hague
Authored By: SOORAJ KR Government Law College Thrissur ABSTRACT Environmental protection is increasingly recognized as integral to the fundamental right
BALANCING DEVELOPMENT AND ECOLOGY: CLIMATE JUSTICE AND LEGAL PROTECTIONS IN INDIA Read More »
Authored By: Sa’adatu Temitope Bello INTRODUCTION Equity can be defined as a particular set of remedies and procedures involved with
A SIMPLE GUIDE TO UNDERSTANDING THE MAXIMS OF EQUITY Read More »
Authored By: Kanchan Ahirwar Sage University Bhopal CONSTITUTIONAL AMENDMENT The term “Constitutional Amendment” refers to making changes in the existing
Doctrine of Basic Structure: Safeguarding the Spirit of the Constitution Read More »
Authored By: LUV KUMAR Amity University Patna Abstract This article explores the evolving landscape of reservations and affirmative action in
Authored By: Eunice Dyep Bulus Philomath University Abuja ABSTRACT Artificial Intelligence (AI) is reshaping industries across the globe, and the
ARTIFICIAL INTELLIGENCE AND LAW: THE IMPACT OF CHATGPT ON DATA PRIVACY AND PROTECTION Read More »
Authored By: Sekoati David Tiiba Abstract The Insolvency Act reintroduces the “advantage to creditors” requirement as a precondition for liquidation
Authored By: Meer Joheb University of Asia Pacific Introduction Artificial Intelligence (AI) has changed the world in many ways. It
BANGLADESH’S DIGITALCRISIS: WHY WE NEED NEW LAWS FOR AI MISUSE ON SOCIAL MEDIA Read More »
Authored By: Shagufta Chowdhury Adrita East West University Introduction The Israel–Palestine conflict remains one of the most complex and emotional
Authored By: Henok Yisma Henok Yisma Everyday life is being affected by climate change. Massive storms, protracted droughts, and unplanned
Human Rights and Climate Change: As an Honest Conversation Read More »
Authored By: Liya Ayele Assefa Addis Ababa University Maintaining confidentiality constitutes a fundamental ethical obligation across the legal professions of
