Authored By: Sangeeta Rayat Bahra University Introduction The concept of the Uniform Civil Code (UCC) in India is one of […]
Uniform Civil Code (UCC): Constitutional Vision vs. Practical Challenges Read More »
Authored By: Eshirera Kimberly Riara University ABSTRACT Kenya’s Alternative Justice Systems (AJS) Policy 2020 envisions a more humane, restorative path
Authored By: Nainika Shivaram Abstract Justice K.S. Puttaswamy v Union of India, in which justice Puttaswamy declared the right to
Authored By: Sahanadevi. S. Dongaragavi B. V. Bellad Law College, Belgavi, Karnataka Introduction. The Israel–Palestine conflict is among the world’s
Authored By: P. Nimisha Kl University ABSTRACT: This article critically examines the *Prohibition of Unlawful Conversion of Religion Act, 2023*,
Authored By: Hardi Durugkar Indore Institute Of Law Introduction Marriage as a legal institution provides rights and duties that extend
Same-Sex Marriage in India: Legal Hurdles and Social Read More »
Authored By: Susmita Chatterjee Kolkata Police Law Institute ABSTRACT The right to privacy, though not directly mentioned in the Indian
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Authored By: Adeena Hafsah Mirza Denning Law School (Affiliate Centre of the University of London) Adeena Hafsah Mirza Menstrual hygiene
Authored By: S.M. Sanjidul Islam Niloy Stamford University Bangladesh Abstract Artificial Intelligence (AI) has transformed the global digital economy by
Authored By: Kirti Upadhyaya National Forensic Sciences University, Gandhinagar Abstract Necrophilia poses distinct difficulties for India’s criminal justice system. Necrophilia
Authored By: Pragati Gupta Lucknow University Abstract Radhika Yadav’s heinous murder at the hands of her father, Deepak Yadav, transcends
THE RADHIKA YADAV MURDER CASE: A SOCIO-LEGAL STUDY OF PRIDE, PATRIARCHY, AND PREJUDICE Read More »
Authored By: Saqib Qayyum University of London Abstract: This article will discuss legal issues regarding cryptocurrencies. Particularly it will focus
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