Technology Law: Data Protection in India After the Digital Personal Data Protection Act 2023 – A Critical Analysis
Authored By: Priya Patel S.S.KHANNA GIRL’S DEGREE COLLEGE (UNIVERSITY OF ALLAHABAD), PRAYAGRAJ Abstract In an era driven by digital
The Prospects of AU-CEVAWG domestication in Kingdom of Lesotho in eradicating gender inequality perpetuated by customary law and traditional practices
Authored By: Puseletso Agnes Mpeisa Abstract This article investigates the prospects of the African Union Convention on Ending Violence against
Capital Punishment in India: Constitutional Validity, Judicial Trends, and Debates on Abolition
Authored By: TANISHKA RAJPUT ASIAN LAW COLLEGE Introduction Capital punishment, or the death penalty, remains one of the most controversial
Reproductive Rights in India: Between Law and Life
Authored By: Shraddha Trivedi Indian Institute of Management,Rohtak Abstract Unlike being strictly within statutes and courtrooms, reproductive rights exist in
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Legal Recognition of Solitude: Do Single People Have Rights to Companionship Services
Authored By: Gargi Agrawal Chandigarh group of colleges, Jhanjeri affiliated by Punjabi University, Patiala Abstract In a world hyperconnected by
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WHAT IS THE WAY FORWARD FOR FOREIGN STUDENTS IN THE USA
Authored By: Tracy Ntinyari Mbaya Jomo Kenyatta University of Agriculture and Technology (JKUAT), School of Law ABSTRACT The current US
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When Laws Don’t Protect Women: A Reflection on Gendered Violence in Public Spaces
Authored By: Akhi Akter Nishi University Of Information Technology and Sciences (UITS) Abstract: Public violence against women is a severe
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THE ROLE OF LAWS AND REGULATIONS IN ADDRESSING UNFAIR LABOUR PRACTICES IN THE GLOBE.
Authored By: Adewale Mofetoluwa Victoria Obafemi Awolowo University ABSTRACT One of the most contentious arguments in the world currently is
THE ROLE OF LAWS AND REGULATIONS IN ADDRESSING UNFAIR LABOUR PRACTICES IN THE GLOBE. Read More »
Religious Freedom vs. Islamophobia
Authored By: Gabriella Van Der Maas Middlesex University Abstract This article will examine the interpretations of the qualified rights under
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MUSIC LICENSING ACROSS BORDERS IN THE AGE OF STREAMING: LEGAL CHALLENGES AND PATHWAYS FORWARD
Authored By: MERCY OLUWANIFEMI OLA ADEKUNLE AJASIN UNIVERSITY Abstract The worldwide streaming advancement has changed the way music is played,
Evaluating the Effectiveness of Pakistan’s Cyber Law in Mitigating Emerging Cybercrimes in FinTech and Blockchain
Authored By: Muhammad Umar University of the Punjab, Lahore Abstract The rise of FinTech (Financial Technology) and Blockchain has significantly
Law and Journalism: Who’s Holding the Reins
Authored By: Gaurika Kothari Alankar Law College Abstract This paper explores the dynamic relationship between law and media in the
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