Authored By: Shivang Verma Nehru Gram Bharati (Deemed University) Prayagraj Abstract This research examines restorative justice as a transformative alternative […]
RESTORATIVE JUSTICE AS AN ALTERNATIVE TO RETRIBUTIVE PUNISHMENT Read More »
Authored By: Lebo Naffisa Sekgobela Universi of South Africa Introduction Dispute resolution is an important part of any law system
Authored By: Laxita Raju Hawelikar ILS Law College Pune Abstract The advent of artificial intelligence has revolutionized surveillance capabilities, creating
Authored By: Semusi Datta Brainware University, Barasat , West Bengal ABSTRACT Hindu marriage is a sacred bond unlike Muslim marriages
HINDU WOMEN’S LIFE AND MARRIAGES—BEFORE AND AFTER HINDU MARRIAGE ACT 1955 Read More »
Authored By: Chukwuemeka Anointing Godwin University of Nigeria, Nsukka Introduction For commerce to thrive and be sustained, there must be
The Price of Trust: Re-evaluating Consumer Protection in the 21st Century Read More »
Authored By: Zinhle Shayi University of South Africa Abstract The article’s core issue is the moral and legal permissibility of
Authored By: Latta Hussein Abdalla Latta Hussein Abdalla Abstract This article examines the tension between constitutional rights and authoritarian practices in Kenya,
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Case Name: Navtej Singh Johar v. Union of
NAVTEJ SINGH JOHAR V. UNION OF INDIA, AIR 2018 SC 4321 Read More »
Authored By: Tanvir Uddin Molla Shyambazar Law College ABSTRACT Criminal law is basically a fundamental part of the judiciary system
CRIMINAL LAW REFORMS IN INDIA : AT BHARATIYA NAGARIK SURAKSHA SANHITA 2023 Read More »
Authored By: Bhavika Khetrapal S.S. Khanna Girls’ Degree College, University of Allahabad Introduction In the ever-changing economic scenario where global
Authored By: Vishnu Vardhan G SASTRA DEEMED UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law liability has
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Authored By: BIYINZIKA JAEL KAKULIRA Legal Issue: Whether stabilization clause in international investment agreements can be imposed in a way
