Does reasonable belief and wanted conduct serve as a ground for acquittal of sexual harassment cases
Authored By: Sindisiwe Mkhono University of Fort Hare Abstract In the ongoing case of Ms A Mengo v Judge President […]
Authored By: Sindisiwe Mkhono University of Fort Hare Abstract In the ongoing case of Ms A Mengo v Judge President […]
Authored By: Nneoma Evuleocha Williams UNISA Abstract This article explores the intersection between customary marriages—a deeply rooted cultural practice in
Customary Marriages and the Right to Equality in South Africa Read More »
Authored By: Piyush Kumar Lloyd School of Law Abstract International Maritime Law is the cornerstone for regulating the sea and
International Maritime Law: Socio-Legal and Contemporary Issue Read More »
Authored By: Yadlapalli Yagnyashree College of Law For Women AMS ABSTRACT In India, dowry death continues to be one of
DOWRY DEATHS IN INDIA: A LAW RECOGNIZED, A JUSTICE DENIED Read More »
Authored By: Vanshika Vaishalik Galgotias University ABSTRACT The Internet has revolutionized communication but it has also created new criminal opportunities,
LEGAL FRAMEWORK ADDRESSING CYBERSTALKING AND ONLINE HARASSMENT IN INDIA Read More »
Authored By: Drishti Shukla Indore Institute of Law Abstract The world of corporate growth today concentrates on M&As, which allow
Issues and Challenges of Legal Framework on Mergers and Acquisition in India Read More »
Authored By: Meheek Patri Soa National Institute Of Law Abstract: The incorporation of Artificial Intelligence (AI) within the judicial system
AI in the judiciary: Ensuring Efficiency or Compromising Fairness Read More »
Authored By: Iqara Musa Inamdar Dr. D.Y Patil Law College, Savitribai Phule Pune University. Abstract: The international legal framework governing
Authored By: Anushka Singh Amity University Lucknow Campus Abstract In today’s world companies are not merely judged on the basis
From Disclosure to Duty: The Legal Rise of ESG Compliance in India Read More »
Authored By: Mitna Gupta Institute of Law Nirma University Abstract Cultural appropriation in fashion is an urgent issue that encapsulates
Worn Without Credit: Unpacking Cultural Appropriation in Fashion Read More »
Authored By: Medha Chauhan Nirma University Abstract India’s reservation system, which was established by the constitution to elevate underprivileged castes,
RESERVATION IN INDIA: ADDRESSING CASTE INEQUITIES OR CREATING NEW DIVIDES Read More »
Authored By: Liv Hesson University of York Introduction The regulation of sexual history evidence in rape trials has long been