A.K. Gopalan v. State of Madras
Authored By: Madhumala Kumari Asian Law College/Chaudhary Charan Singh Case Details Case Name: A.K. Gopalan v. State of Madras (with
A.K. Gopalan v. State of Madras Read More »
The True Purpose of South Africa’s Legal Framework: A Critique of How the Education System Shapes Legal Understanding.
Authored By: Thabo Marselino Adriaanse University of South Africa Part One: Introduction. The true purpose of South Africa’s legal framework
Smart Contracts and the Indian Contract Act: Reconciling Algorithmic Rigidity with Statutory Equity and Digital Governance
Authored By: Devarsh K Mar Gregorios College of Law, Nalanchira, Trivandrum Introduction “Code is law” has transitioned from a cypherpunk
Bharat Aluminium Co. v. Kaiser Aluminium Technical Services Inc.
Authored By: Debotrayee Palui Sister Nivedita University Case Citation and Basic Information Full Case Name: Bharat Aluminium Co. v.
Bharat Aluminium Co. v. Kaiser Aluminium Technical Services Inc. Read More »
Lakanmi & Anor v. Attorney-General (Western State) & Ors
Authored By: Kehinde Esther Ifeoluwa Lagos State University 1. Case Citation and Basic Information Case Name: Lakanmi & Anor v.
Lakanmi & Anor v. Attorney-General (Western State) & Ors Read More »
Kesavananda Bharati v. State of Kerala
Authored By: Shashi Ranjan University of Allahabad Case Citation and Basic Information Kesavananda Bharati v. State of Kerala, (1973) 4
Kesavananda Bharati v. State of Kerala Read More »
Reforming India’s Geographical Indications Regime: Toward a Sui Generis Framework to Protect Indigenous Textile Designs and Traditional Motifs from Global Luxury Brand Misappropriation.
Authored By: Jagashri Kumaran School of Law , Vel Tech University Abstract: India’s Geographical Indications of Goods (Registration and Protection)
CLICKS COUNTERFEITS AND COURTS: TRADEMARK PROTECTION OF LUXURY FASHION BRANDS IN INDIA’S DIGITAL MARKET PLACE
Authored By: Ipshita Sharma Modern Law College ABSTRACT The rise of digitalisation of commerce in India has dramatically transformed the
The Failure of Anonymity: Are whistleblowers in South Africa adequately Protected against Reprisal and Violence
Authored By: Celeste Matlala Eduvos Private University Introduction Silence can be as dangerous as corruption itself in a constitutional democracy
Refugee Rights in South Africa: Constitutional Protection Legislative Framework and Contemporary Challenges
Authored By: Asanele Dick University of Fort Hare Abstract South Africa’s Constitution is remarkable in the breadth of rights it
ARTIFICIAL INTELLIGENCE AND THE LAW: CHALLENGES TO ACCOUNTABILITY PRIVACY AND HUMAN RIGHTS
Authored By: Anju S Government Law College Chengalpattu INTRODUCTION Artificial Intelligence (AI) has emerged as one of the most transformative
FAST FASHION AND ENVIRONMENTAL LAW: A GLOBAL ISSUE
Authored By: Varda Oza MM’s SCLC, Pune Fashion is something which everyone wants to keep up with. Initially, fashion was
FAST FASHION AND ENVIRONMENTAL LAW: A GLOBAL ISSUE Read More »