Authored By: Liv Hesson University of York Introduction The regulation of sexual history evidence in rape trials has long been […]
Authored By: Thiyagesh R IFIM LAW COLLEGE Abstract This paper examines the current landscape of artificial intelligence (AI) regulation in
Regulation of Artificial Intelligence in India Read More »
Authored By: Shreeya Vaish S.S. Khanna Girls’ Degree College, University of Allahabad Abstract The increasing integration of artificial intelligence (AI)
CAN MACHINES COMMIT CRIMES? RETHINKING MENS REA IN THE AGE OF AI Read More »
Authored By: Ikkshita Singh Chajju Ram Law College, Hisar Abstract India’s criminal justice system is undergoing scrutiny for being outdated,
Reforming the Criminal Justice System in India: Challenges and the Way Forward Read More »
Authored By: RAJESHWARI THANTHANAPALLY Pendekanti Law College INTRODUCTION: LGBTQIA+ is an acronym that describes a community of people. L= Lesbian
THE PRICE OF PRIDE: WHAT IT TAKES TO BE LGBTQIA+ FROM ANCIENT TO MODERN WORLD Read More »
Authoreed By: Nikitha K SRM University ABSTRACT The fast growth of Over-the-Top (OTT) in India, in its turn, along with
IMPACT OF DATA PRIVACY LAWS ON OTT PLATFORMS IN INDIA NIKITHA KOTTESWARAN Read More »
Authored By: Hadesa Merkebu Salale University Ethiopia Abstarct International cyber extortion, a pervasive and financially devastating threat, presents formidable jurisdictional
Navigating Jurisdictional Challenges in the Prosecution of International Cyber Extortion Read More »
Authored By: Kate Elodie Volbert Middlesex University Abstract This article reflects the flaws of the law, ranging from the illusion
Authored By: Saubhagya Rathi Narsee Monjee Institute of Management Studies Abstract:The Taliban’s resurgence in Afghanistan in August 2021 marked not
Authored By: Kirti Soni Vivekananda Institute of Professional Studies, GGSIPU Abstract The aim of this article is to examine the
Authored By: Akanksha Dubey Amity University, Lucknow ABSTRACT India’s view on how arbitration matters are settled has undergone significant changes
ARBITRATION REIMAGINED: INDIA’S PATH TO FAIRNESS, SPEED & GLOBAL COMPETITIVENESS Read More »
Authored By: Sharmista Rao Kirit P Mehta School of Law, NMIMS ABSTRACT Adoption serves as a strong method for offering
When Law Stereotypes: The Gendered Barrier in Indian Adoption Rule Read More »
