LAW AND TECHNOLOGY IN NIGERIA TODAY
Authored By: Ehinomen Musa-Agboneni Ambrose Alli University There has been a recognizable shift in the World in regards to how […]
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DETERIORATING INDIA: A SILENT COLLAPSE OF INDIA’S CONSTITUTION
Authored By: Taniya Yadav The NorthCap University INTRODUCTION India once was envisioned as a democratic country rooted by its well-written
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Metaverse & Corporate Law: Will Virtual Offices Need Real Compliance
Authored By: Sayali Talegaonkar Abstract: As the Metaverse reshapes how companies interact, work, and even hire, Indian corporate law finds
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Will AI Replace Lawyers? The Future of Legal Practice in the Age of Automation
Authored By: Rania Khan SOAS University of London Introduction: In recent years, the rapid development of artificial intelligence (AI) has
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NAVIGATING MARITIME TRADE: A LEGAL ANALYSIS OF INCOTERMS, THEIR ADVANTAGES AND LIMITATIONS IN MODERN SHIPPING CONTRACTS
Authored By: Ogunji Sylvia Babcock University ABSTRACT This essay examines the legal role of Incoterms in maritime trade, focusing on
Revenge Porn and the Legal Dilemma of Encrypted Messaging
Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University Introduction In the shadowy corners of encrypted apps, a new kind of
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Evolving Jurisprudence on Marital Rape in India: A Constitutional Reckoning
Authored By: Mitali Jethani Middlesex University Dubai Introduction Marital rape, defined as non-consensual sexual intercourse by a husband with his
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Uniform civil code in India: A constitution imperative or cultural intrusion
Authored By: Sneha Kumari Amity Law School, Amity University Patna ABSTRACT The Uniform Civil Code (UCC) is a proposed reform
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REVISITING THE DEATH PENALTY IN INDIA: LAW, MORALITY AND REFORMS
Authored By: Shivani Singh Amity University Patna ABSTRACT The death penalty in India continues to be a deeply divisive subject,
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Law as a Tool for National Security: Assessing the Legal Framework and National & Regional Security Mechanisms in Nigeria.
Authored By: Randle Eldad Ayomikun University Of Lagos(Unilag) ABSTRACT National security in Nigeria has definitely become much more complicated recently.The
Presidential Pardon: A Constitutional Privilege or a Political Loophole
Authored By: Mishaal Amjad Pakistan College of Law The power to pardon is one of the most extraordinary privileges vested
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The Role of the Judiciary in Environmental Protection: An Analysis of Landmark Rulings
Authored By: Vibha Tiwari Atal Bihari Vajpayee School of Legal Studies, CSJMU Introduction The issue of environmental degradation, exacerbated by
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