NIGERIAN TAX ADMINISTRATION ACT(NTAA): ADEQUATE FOUNDATION FOR CRYPTO TAXATION OR A REGULATORY TYRANNY
Authored By: Michael Leke Okiwelu University of Nigeria, Nsukka 1.1 Abstract The Nigerian Tax Administration Act (NTAA), enacted in June […]
PROTECTING FAITH OR PERPETUATING INJUSTICE A CRITICAL ANALYSIS OF PAKISTAN’S BLASPHEMY LEGISLATION
Authored By: Abdul Waaseh Khan Denning Law School (Affiliate Centre of the University of London) ABSTRACT Blasphemy laws occupy a
Advertising Law for Artificial Intelligence Influencers in India
Authored By: Nikita Agarwal Bharati Vidyapeeth Deemed University Delhi Abstract Artificial Intelligence influencers, also known as virtual or computer-generated influencers,
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AI Evidence in Courts: Should Algorithms Be Treated as Expert Witnesses
Authored By: Khadija Bilal Pakistan College of Law ABSTRACT The increasing reliance on artificial intelligence (AI) and algorithmic tools in
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DIGITAL EVIDENCE IN MATRIMONIAL DISPUTES: FROM DIARIES TO SECRET RECORDINGS AND THE TRANSFORMATION OF FAMILY LAW
Authored By: Ananya Ghose Shyambazar Law College, University of Calcutta Abstract: The rise of smartphones, cloud storage, messaging applications, and
CONSTITUTIONALISM SHOULD BE TO LIMIT GOVERNMENT AND ENSURE RULE OF LAW
Authored By: Md. Salmun Alam East West University Abstract Constitutionalism reflects one of the most basic ideas of modern public
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India’s Legal Blind Spot: Day time Harassment In Public Spaces
Authored By: Unnati Singh Bharti Vidyapeeth New Law College Pune Abstract This article explores the issue of daylight harassment in
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The Right to Life under Article 21 of the Indian Constitution: Scope Evolution and Judicial Interpretation
Authored By: Satyaki Trivedi St Xavier’s University Introduction:- 1The right to life under Article 21 of the Indian Constitution is
THE PSYCHOLOGICAL ROOTS OF CRIMINAL RESPONSIBILITY; A STUDY OF DIMINISHED RESPONSIBILITY
Authored By: MIDRACH ANGEL MUKOOZA NKUMBA UNIVERSITY ABSTRACT This article examines the doctrine of diminished responsibility within criminal law and
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Modernization in the New Criminal Code (BNSS 2023): An Analytical Review
Authored By: Naman Srivastava Manipal University Jaipur Abstract The Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) replaced the Code of Criminal
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Postnuptial Contracts in South African Family Law: What if There was No Antenuptial Contract Before a Customary Marriage
Authored By: Sisanda Hlatshwayo Boston City Campus Abstract Couples who wish to enter into an antenuptial contract, also known as
Role of IPR in Promoting Technological Advancements in India.
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 »