ARTICLE RESEARCH WRITING
Authored By: Shivanshi Singh GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY (KCC INSTITUTE) ABSTRACT In the present era, society is rapidly moving […]
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THE CONSTITUTIONAL LIMTIS OF ARTIFICIAL INTELLIGENCE: ARTICLE 14 PRIVACY AND COMPETITION IN INDIA.
Authored By: Yoga Lakshmi NUSRL, Ranchi INTRODUCTION Have you ever wondered why social media platforms like Instagram or YouTube shows
GBV Bail Reforms in South Africa: Balancing Victim Protection and Accused Rights
Authored By: Inam Sanda University of FortHare Abstract South Africa’s GBV bail reforms, enacted through the Criminal and Related Matters
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WHY DOES LADY JUSTICE HOLD THE CONSTITUTION IN HER HAND AND WHY ARE HER EYES -NOT COVERED
Authored By: Sakshi Tanwani M.B.KHALSA LAW COLLEGE, INDORE, MADHYA PRADESH Introduction: Lady Justice is a famous symbol that represents fairness,
Resourceful not Resourceless: Why Migrant Children Belong in South African schools An Attempt at Bridging the Gap Between Legislation and The Means to Access Quality Basic Education in South Africa.
Authored By: Andile Mbili University of KwaZulu-Natal ABSTRACT This article follows an ongoing issue in South Africa about the constitutional
The Nirbhaya Case and Its Impact on India’s Criminal Justice System
Authored By: Mehak Chowdhary Rayat Bahra University, Chandigarh Abstract The 2012 Nirbhaya gang rape case noticeable a breaking point in
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CRIMES WITHOUT BLOODSHED: A Socio-Legal Inquiry into White-Collar Deviance
Authored By: Aditya Bagoria Rayat Bahra University, Mohali, Punjab, India ABSTRACT Harm piles up quietly, yet it stretches further than
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ECONOMIC INEQUALITY: A BARRIER TO ACHIEVING SOCIAL JUSTICE
Authored By: Prachi Kumari Usha Martin University, Ranchi Jharkhand 1.1 INTRODUCTION In contemporary nations, economic disparity remains one of the
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THE MYTH OF THE FRESH START: ANALYZING THE INVALIDATION OFPOST-CUSTOMARY ANTENUPTIAL CONTRACT
Authored By: Charmaine Seerane University of Fort Hare INTRODUCTION For decades, many South African monogamous couples entered into the antenuptial
Judicial Backlog and Delay in Justice
Authored By: Tahir Sayed Rizvi Law College ABSTRACT Judicial detainments in India are a significant concern, oppressively impeding the timely
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Caste Based Labour in Indian Prisons: Law Practice and the Plight of Denotified Tribes
Authored By: Disha Jaiswal College Affiliated to Rajju Bhaiya University Abstract Caste based work allocation is still persisted in Indian
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The Role of International Law in Protecting Human Rights
Authored By: Laura Edijala Coventry University Introduction International law is essential for safeguarding human rights by establishing state standards and
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