Authored By: Bafundi Masina Eduvos Abstract Corporate governance ensures that companies are managed ethically, transparently, and in the best interests […]
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Authored By: Uppala Tejaswini Alliance University, Bangalore Abstract Disability rights are human rights, which guarantee that persons with disabilities (PWDs)
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Authored By: ADITI PATEL SVKM Narsee Monjee Institute of Managment, Bengaluru ABSTRACT The insertion of AI into the legal sphere
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Authored By: Dennis Okile Kenyatta University Parklands Abstract Beneath the official denials and carefully worded press statements lies a grim
Authored By: Pushkar Singh Gujarat National Law University, Gandhinagar PUSHKAR SINGH ABSTRACT : Public Interest Litigation was developed by Indian
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Authored By: Ankita Ramteke National Law University Odisha ABSTRACT Personal laws in India are inherently rooted in religious scriptures and
LEGAL STATUS OF ATHEISTS UNDER INDIAN PERSONAL LAWS Read More »
Authored By: Priya Bharati GOPAL NARAYAN SINGH UNIVERSITY Title India’s new data privacy law: understanding the DPDP Act Abstract –
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Authored By: Minisha padhi Hidayatullah National Law University ABSTRACT This paper argues why marital rape should be considered a crime,
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Authored By: Lumka Ama Acheaw Boston City Campus Abstract This article explores the current discussion about the death penalty in
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Authored By: Justina Oluwatimilehin Babade University of Abuja What is AI Artificial intelligence is the ability of computer systems to
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Authored By: Leya Mahesh St. Joseph’s College of Law ABSTRACT: Technology is transforming how we enter into contracts and for
BEYOND THE CLICK: THE LEGAL ENFORCEABILITY OF DIGITAL CONSENT UNDER INDIAN LAW Read More »
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Introduction Contracts are entered into everyday by diverse personalities. From the
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