Authored By: Zunaira Ahmed Jogesh Chandra Chaudhuri Law College ABSTRACT The Gaza emergency has turned into one of the most critical humanitarian and legal issues of the 21st century. Rooted in the long-standing […]
The Gaza Crisis: Humanitarian Law, War Crimes, and Global Accountability Read More »
Authored By: Girraj Sharma Jaipur National University Introduction Rape is considered one of the most heinous crimes in society. Rape
Criminalisation of Marital Rape in India: A Legal and Social Perspective Read More »
Authored By: Wanjiku Gachara Kenya School of Law ABSTRACT This article explores the urgent and deeply personal issue of femicide
Authored By: Tejas Jindal Christ University Lavasa Introduction In real estate law, the concepts of lease and licence are often
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Authored By: OLOKO Ayobamidele Grace Graduate of Ajayi Crowther University Abstract Notwithstanding the existence of many legal frameworks, multinational corporations
THE LEGAL GAPS IN HOLDING MULTINATIONAL POLLUTERS ACCOUNTABLE IN DEVELOPING COUNTRIES Read More »
Authored By: Arkopala Dutta Jogesh Chandra Chaudhuri law College, University of Calcutta Abstract Everyday more people are bringing smart devices
DATA OWNERSHIP IN IOT DRIVEN URBAN HOMES Read More »
Authored By: Tasneem nafiss Capital Law College Bhubaneswar Odisha Abstract This year 2025 have proved that today’s time disasters are
Authored By: Nontobeko Wendy Dlamini Varsity College Abstract Human dignity, equality, and diversity are fundamentally rooted in South Africa’s constitutional
Authored By: ANANDAPADMANABHAN R.T. ABSTRACT The advent of Artificial Intelligence (AI) has revolutionized the creation of artistic and innovative works,
INTELLECTUAL PROPERTY IN THE AGE OF AI: WHO OWNS AI CREATED WORKS Read More »
Authored By: Thabiso Mtolo University of Zululand Abstract: “This article explores the relationship between blockchain technology, smart contracts, and South
Authored By: Shantanu Pandey Deen Dayal Upadhyaya Gorakhpur University Introduction: In the digital age, personal data has become the “new
Data Protection Laws in India: An Emerging Framework for Privacy and Security Read More »
Authored By: Azaa Junaid Faculty of Law, Aligarh Muslim University Abstract The doctrine of Rule of Law reposes upon the
WHEN EQUALITY IS JUST A MATTER OF PERSPECTIVE Read More »
