Authored By: Giridhar Panuganti GSKM Law College, Rajamahendravaram Introduction: Machines Judging Merit Artificial Intelligence (AI) is now part of the […]
When Lines of Code Decide Your Fate: Legal and Ethical Risks of Algorithmic Promot Read More »
Authored By: Pragya Paromita Mitra Sister Nivedita University Introduction Marriage has been a cornerstone of societies across the globe for
Homosexual Marriage in India: A Definitive Overview Read More »
Authored By: Swaraj Ruke Government Law College, Mumbai Abstract: This article tries to analyse the legal debate over worker classification
The Gig Economy and India’s Evolving Labour Law: A Legal Quagmire Read More »
Authored By: Vaishnavi Gokul Annasaram ICFAI LAW SCHOOL HYDERABAD ABSTRACT The rise of Legal Technology has changed the way of
Authored By: Mohammad Sahil Aligarh Muslim University Abstract In India, the burgeoning AI sector, projected to contribute $957 billion
AI & It’s Limits of Legal Liability in India and Abroad Read More »
Authored By: Mohammad Sahil Aligarh Muslim University Case Title & Citation The name of this Famous case is Minerva Mills
Minerva Mill Ltd & Ors. V. Union of India & Ors AIR 1980 SC 1789 Read More »
Authored By: Yonas Wondaferew Menilshewa ABSTRACT This study investigates the jurisdictional challenges associated with the implementation of the COMESA
Authored By: Yonas Wondaferew Menilshewa Japan- Taxes on Alcoholic Beverages (European Communities, Canada, and the United States Vs Japan [1996]
Authored By: Ilyas Adam Hasan Case Name: Barkhad Abdi v. United States of America and Others OSCOLA Citation: Barkhad Abdi
United States v. Abduwali Abdiqadir Muse Read More »
Authored By: Diksha Kashyap Asian Law College, Sector 125, Noida Title: Romesh Thapper vs. State of Madras Citation: 1950 AIR
Romesh Thapper vs State of Madras Read More »
Authored By: Zanele Liandie Sithole University of South Africa Case Title & Citation Case Title: Centre for Child Law and
Centre for Child Law and Others v Media 24 Limited and Others Read More »
Authored By: Anakho Pulumani University of Johannesburg Full name: National Director of Public Prosecutions v Jacob Zuma Official citation: ZACC
