STREAMING OR STEALING: INDIA’S DIGITAL DILEMMA
Authored By: Sankha Brata Mitra St. Xavier’s University ABSTRACT In a world where movies music and viral videos are just […]
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Vicarious Liability in the Gig Economy: A Tort Law Study on Food Delivery and Ride-Sharing Platforms
Authored By: Ayush Choudhary Damodaram Sanjivyya National Law University Abstract The gig economy, dominated by food delivery and ride-sharing platforms
THE RIGHT TO RECTIFICATION OF PERSONAL DATA: A LEGAL APPRAISAL UNDER THE DATA PROTECTION ACT 2023
Authored By: Lawson Boladuro Joan Lead City University ABSTRACT The enactment of the Nigeria Data Protection Act 2023 (NDPA) marks
Reforming Divorce Law in South Africa: A Constitutional response to Walkingaway with nothing The 2023 Constitutional Court Ruling and the New Family Matters Amendment Bill
Authored By: Sizwe Lugalo Cape Peninsula of University of Technology Abstract This Article will look at how South African’s divorce
Beyond the Family Name: Unpacking the Constitutional Court’s Surname Ruling through the Lens of Equality and South African Custom
Authored By: Teboho Mmako University of South Africa Abstract This article examines the Constitutional Court’s decision in Jordaan and Others
From Blessing to Burden: The Journey of the Dowry System
Authored By: Pari Kaushik Llyod Law College,Noida Abstract Once considered a social benefit for the bride from her parents’ point
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Protecting the Vulnerable: Examining the Implementation of International Humanitarian Law for Women and Children During Armed Conflict
Authored By: SUNANDA CHAKRABARTY Jagannath University, Bangladesh Abstract From the establishment of the international humanitarian law has created a legal
The Utility of Codification of Muslim Personal Law in Bangladesh: Comparative Study Between Different Countries in the World
Authored By: MD. IFTEKHAR ALAM TALUKDER Bangladesh University of Professionals (BUP) Abstract: The codification of Muslim Personal Law in Bangladesh
Gender and Customary Law
Authored By: Maria Shanga Masseka University of Fort Hare ABSTRACT Customary Law are the customs and usage that are traditionally
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Delays in the Criminal Justice System in Bangladesh: A Study on Criminal Case Delays and Solutions
Authored By: Razwan Ahamed University of Asia Pacific Abstract The criminal Justice system of Bangladesh struggles with president and excessive
South Africa v. Israel at the ICJ: Genocide, Apartheid, and the Evolution of International Accountability
Authored By: Lameez Fakier Boston City College ABSTRACT South Africa’s decision to bring a case against Israel before the International
Exploring the Possibilities of an Existent God Using Mathematics
Authored By: Momota Rakshit Anglia Ruskin Abstract This Essay Explores The Fundamental Question “Does God Exist?” Using Mathematics As A
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