Authored By: Simarpreet Kaur Abstract Domestic violence jurisprudence in India has historically been structured around the Protection of Women from […]
Absence of Domestic Violence Laws for Men in India – A Critical Analysis Read More »
Authored By: MD Tajul Islam The University of law Abstract This article evaluates the major UK immigration reforms introduced in
Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University Abstract Access to justice is crucial for safeguarding human rights, but
Barriers to Legal Access for Vulnerable Groups in Nigeria: A critical Legal Analysis Read More »
Authored By: Alusani Audrey Mbedzi Stadio Abstract This article identifies the potential impact imposed on South Africas transformative constitutionalist objective
Authored By: Amahle Msomi University of Zululand Abstract: Both legal and undocumented immigrants have been drawn to South Africa in
Authored By: BRITNEY VUSHA AMUGUNE Kenyatta University School of Law Parklands Campus Abstract Kenya hosts over 854,000 refugees and asylum
Authored By: NWACHUKWU ESTHER ONYINYECHI UNIVERSITY OF NIGERIA NSUKKA, ENUGU CAMPUS. This Article is an overview of the phenomenon of
The Legal Battle Over “Surprise” Medical Billing (No Surprises Act Implementation) Read More »
Authored By: Prisha Dhimmer Bharti Vidyapeeth, New Law College, Pune ABSTRACT Social media is a fast, global method of communication
CYBER LAWS IN INDIA- IT’S LEGAL FRAMEWORK AND CHALLENGES Read More »
Authored By: Nowrin Jahan Borna Gopalganj Science and Technology University Abstract: The Responsibility to Protect (R2P), endorsed by the United
Authored By: Snehita Paidi GITAM Deemed to be University ABSTRACT: The paper examines double discrimination faced by people with mental
Authored By: Tsoseletso Confidence Mokgoatsane University of South Africa Abstract. The non-registration of customary marriage causes numerous legal difficulties and
Authored By: Divya Choudhary Manipal University Jaipur ABSTRACT Nowadays, forensic evidence has significant importance in India’s criminal justice system in
FALSE FORENSIC EVIDENCE AND WRONGFUL CONVICTIONS IN INDIA: GAP IN THE BNSS Read More »
