Authored By: Reethu Merin Joseph St. Joseph’s College of Law ABSTRACT According to the Transgender Persons (Protection of Rights) Bill, […]
Fundamental Rights of Transgender Persons in India: Legal Challenges and Progress Read More »
Authored By: Manasvi Sharma BDS School of Law, Meerut ABSTRACT: The BNS 2023 is the replacement code of the IPC
The Bharatiya Nyaya Sanhita,2023: Evaluating its impact on police and procedural reforms Read More »
Authored By: Himanshi Shishodia BDS School of Law Abstract Facial recognition technology (FRT) is rapidly expanding across India, offering efficiency
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Authored By: Sofia Lamri Middlesex University Dubai Abstract ADR has gained popularity in the civil justice system following research done
Alternative Dispute Resolution: Pros, Cons and the Right to a Fair Trial Read More »
Authored By: Muhammad Noor International Islamic University Islamabad Introduction In today’s hyper-connected, AI-driven world, a person’s identity has become both
Personality and Publicity rights: Analysisof Legal Framework Read More »
Authored By: Vesna Likar King’s College London Introduction As early as 2018, the U.S. Supreme Court acknowledged in Carpenter v.
Authored By: Nina Angela Fernando Middlesex University Dubai The United Kingdom of Great Britain and Northern Ireland is one of
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Authored By: Siphelele Nyovane University of Fort Hare ABSTRACT Historically rooted in the apartheid-era legal framework, corporal punishment was widely
Authored By: Urishita Gadhok Abstract Rape remains one of the gravest violations of bodily autonomy and personal dignity. Across jurisdictions,
Authored By: Victoria Sejanamane University of Botswana Abstract Botswana has made significant strides in modernising its legal frameworks, particularly in
Authored By: Nitu Kumari IIMT COLLEGE OF LAW, GREATER NOIDA Abstract In an era increasingly shaped by equality narratives, a
Post-Misogyny Myths: The Invisible Burden of Hyper-Equality on the Modern Man Read More »
Authored By: Ntokozo Amahle Sikhakhane Eduvos Abstract In an era that is dominated by the digital transactions, social media, and
Data Privacy Laws In the Digital Age: Navigating Rights, Risks and Reforms Read More »
