THE NATIONAL EDUCATION POLICY 2020 VIOLATES CONSTITUTION RIGHTS ON EDUCATION? A LEGAL APPRAISALS IN INDIA
Authored By: MUFITHA ROWSHAN P N GOVERNMENT LAW COLLEGE TIRUCHIRAPALLI ABSTRACT The National Education Policy (NEP) 2020 has been hailed […]
Who holds the copyright for a work created by an AI algorithm: the person who programmed the AI or the AI itself
Authored By: Ayabulela Mqetheba University of Stellenbosch Abstract The rapid evolution of generative Artificial Intelligence (AI) challenges the fundamental, anthropocentric
THE WOMB AND THE LAW: EXAMINING INDIA’S SURROGACY REGULATION THROUGH THE LENS OF REPRODUCTIVE RIGHTS
Authored By: Jaztejvar Singh Gill Narsee Monjee Institute of Management Studies, Chandigarh Abstract The Surrogacy (Regulation) Act, 2021 marks a
Navigating the rise of Artificial Intelligence in the Irish legal sector: Risks, Rewards and Regulations
Authored By: Valerie Anene National University of Maynooth Abstract: The rise of Artificial intelligence is clear not only in our
Right to Privacy as a Fundamental Right in India: Evolution and Contemporary Challenges
Authored By: Ms.Prachi Pal University of Lucknow Abstract This article traces the constitutional evolution of the right to privacy in
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DATA PRIVACY AND CYBER SECURITY IN INDIA
Authored By: Anish Panjab University, Hoshiarpur ABSTRACT In the today’s world, data privacy and cybersecurity have become am important issue
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LEGAL TURBULENCE: AIRCRAFT LEASING AND CROSS-BORDER REPOSSESSION DURING COVID-19 OUTBREAK.
Authored By: Michelle Jane Harrison St Joseph’s College of Law ABSTRACT: The aviation industry has been the driving force for
INTELLECTUAL PROPERTY RIGHTS AND SPACE LAW: EVOLUTION, APPLICATION, AND FUTURE CHALLENGES
Authored By: MEGHANA A ICFAI LAW SCHOOL ABSTRACT Just like Water, Outer Space too is a never-ending mystery to mankind.
Customary Law and Constitutionalism in South Africa: Reconciling Tradition with Human Rights
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Customary law has for many years been an integral part of
Prevention of Sexual Harrassment
Authored By: Jayasmita Sahoo Capital Law College, Madhusudan Law University, Cuttack INTRODUCTION In India, women are regarded as DEVI and
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Tax Residency in the Republic of South Africa: Interpreting Ordinary Residence and Physical Presence Test.
Authored By: Kicó Moeng Graduate Tax Residency in the Republic of South Africa: Interpreting Ordinary Residence and Physical Presence Test.
The Architecture of Injustice: Deconstructing Pakistan’s Fair Trial Challenges
Authored By: Syed Muzammil Ahmad Shah LUMS (Lahore University Of Management Sciences ) The writer of this article emphasize Pakistan’s
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