A Comparative Analysis of the Indian Penal Code, 1860 and the BharatiyaNyaya Sanhita, 2023
Authored By: Prerna Shivaji Kekan New Law College, Pune Introduction For more than 160 years, the Indian Penal Code, 1860 […]
Gender-Based Violence And The Legal Framework In Ethiopia
Authored By: Abel Tulu Addis Ababa University Introduction In this essay, I attempted to examine what constitutes gender-based violence, how
Gender-Based Violence And The Legal Framework In Ethiopia Read More »
SOCIOLOGY AND CRIME PREVENTION: A JURISPRUDENTIAL ANALYSIS
Authored By: Bhavesh Tyagi Chaudhary Charan Singh University Abstract Law and society are intrinsically linked, and this interdependence becomes particularly
SOCIOLOGY AND CRIME PREVENTION: A JURISPRUDENTIAL ANALYSIS Read More »
Unclogging the pipelines: Bureaucratic processes verses IP Enforcement in Zambia
Authored By: Luyando Chizongo University of Lusaka ABSTRACT Zambia has invested in modern intellectual property (IP) architecture over the past
Unclogging the pipelines: Bureaucratic processes verses IP Enforcement in Zambia Read More »
From Section 498A to Section 85: Analyzing Misuse of Cruelty Provisions under Bharatiya Nyaya Sanhita in Modern Society
Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Abstract: Section 498A of the Indian Penal Code (IPC) was
Targeted Killings of Journalists in Gaza: Violations of International Humanitarian and Human Rights Law
Authored By: Mahmuda Zaman Tanha University of Asia Pacific Introduction: The unprecedented killing of journalists in Gaza since October 2023
ARTIFICIAL INTELLIGENCE ETHICS: RISK MANAGEMENT AND FRAMEWORK
Authored By: Majoyeogbe Boluwatife Ebenezer Obafemi Awolowo University AI is currently the major buzz everywhere, with concerns of an oncoming
ARTIFICIAL INTELLIGENCE ETHICS: RISK MANAGEMENT AND FRAMEWORK Read More »
The Impact of Artificial Intelligence on Legal Practice
Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Abstract: Artificial intelligence (AI) is revolutionizing the legal sector,
The Impact of Artificial Intelligence on Legal Practice Read More »
Sharif Ahmad & Another v. State of Uttar Pradesh Home DepartmentSecretary (2024)
Authored By: Arkopala Dutta Jogesh Chandra Chaudhuri law College, University of Calcutta CASE COMMENT: Sharif Ahmad & Another v. State
Sharif Ahmad & Another v. State of Uttar Pradesh Home DepartmentSecretary (2024) Read More »
THE SILENT PANDEMIC: UNDERSTANDING THE GLOBAL RISE IN CYBERCRIME
Authored By: Harpreet Kaur IMS Law College INTRODUCTION In the present world that is interlinked, the internet has become an
THE SILENT PANDEMIC: UNDERSTANDING THE GLOBAL RISE IN CYBERCRIME Read More »
CONTEMPT OF COURT IN THE AGE OF TRANSPARENCY: RETHINKING JUDICIAL IMMUNITY
Authored By: Arzoo Panjab University, Chandigarh ABSTRACT The article considers the developing concept of contempt of court in India under
CONTEMPT OF COURT IN THE AGE OF TRANSPARENCY: RETHINKING JUDICIAL IMMUNITY Read More »
Trade Dress
Authored By: Rudraksh Sharma Amity University, Noida Trade dress is a functional, consumer-oriented aspect of trademark law: it safeguards the