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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Authored By: M. Kavya Sri Kl University ABSTRACT: Artificial Intelligence (AI) has progressed to a stage where it can autonomously
ARTIFICIAL INTELLIGENCE AND COPYRIGHT LAW: THE CHALLENGE OF AUTHORSHIP Read More »
Authored By: Bharti Sharma Panjab University K.M. NANAVATI VS. STATE OF MAHARASHTRA (1962 SC) CITATION – AIR 1962 SC 605
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Authored By: Bharti Sharma Panjab University 1. Content Structure Assessment Strengths: Clear hierarchical organization with logical progression from preliminary overview
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International Standards Authored By: Yusuf Hamza Islamic University of Madinah Abstract This article examines the complex interaction between Shariah law,
Authored By: Shraddha Jain NMIMS School of Law The shocking Nikki Murder case involves the murder of Married woman (around
Authored By: Soliana Dagnew Addis Ababa University Abstract This article analyzes the Ethiopia-Somalia dispute in light of international law, focusing
Authored By: Anushka Rai Noida International University ABSTRACT Corporate criminal liability has become an important consideration in India in the
CORPORATE CRIMINAL LIABILITY IN INDIA: NEED FOR REFORMS Read More »
Authored By: Divya Agrawal CGC University (Chandigarh Law College) Mohali, Punjab Abstract: In today’s digital environment, the concept of user
Authored By: Saif Alam National Law University, Visakhapatnam ABSTRACT The International Court of Justice’s (ICJ) recent advisory opinion marks a
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