Authored By: Farija Akther Shanto-Mariam University of Creative Technology Abstract This article explores the persistent global issue of gender-based violence […]
Women’s Rights Are Human Rights: Combating Gender-Based Violence and Inequality Read More »
Authored By: Rasika Umesh Mankapure Swansea University , United Kingdom Introduction The convergence of Artificial Intelligence (AI), and the law
The Rise of AI in Legal Decision-Making: Ethical and Regulatory Concerns Read More »
Authored By: Kashish Khurana Delhi Metropolitan Education (Affiliated to Guru Gobind Singh Indraprastha University) INTRODUCTION Corporate governance in India has
CHANGING TRENDS IN SHAREHOLDER INVOLVEMENT IN INDIAN CORPORATE GOVERNANCE Read More »
Authored By: Anushri Dissanayake Middlesex University – Dubai In the age of digital commerce, most users enter contracts by clicking
Clicking ‘I Agree’: Are Online Contracts Enforceable When No One Reads the Terms Read More »
Authored By: Shashank Kumar Chanakya National Law University Introduction Shareholder activism, where investors leverage their equity stakes to influence corporate
THE LEGAL IMPLICATIONS OF SHAREHOLDER ACTIVISM IN CORPORATE GOVERNANCE Read More »
Authored By: Mariem Baklouti University of Carthage, Tunisia Abstract Due to the growth of the internet, people now rely on
Legal Protection of Domain Names: Challenges in the Digital Age Read More »
Authored By: Alisha Barnwal M.S Ramaiah University of Applied Sciences. Abstract Rest judicata is a fundamental legal doctrine in
Res judicata in Civil Procedure: A Bar to Multiplicity of Litigation Read More »
Authored By: Sara Karim Middlesex University Introduction Artificial Intelligence (AI) and algorithmic systems are reshaping how societies make decisions—from hiring
Authored By: ANIK RAY Vivekananda Institute Of Professional Studies, New Delhi Introduction :In any constitutional democracy, the separation of powers
Judicial Activism V. Judicial Overreach : A Critical Analysis Read More »
Authored By: Hania Zainab Middlesex University Dubai The doctrine of self-defence occupies a central place in criminal law, balancing the
Authored By: Kalp Lodha VIPS (Tentative- Counselling Process Underway) Introduction In the evolving discourse on gender justice, India has seen
Men?s Rights in India: The Neglected Chapter in Gender Justice Read More »
Authored By: Aakanksha Pandey I.P.E.M LAW ACADEMY Abstract In the dynamic landscape of entrepreneurship, startups and unicorns—privately held companies valued
Startups and Unicorns: Legal Challenges in Fundraising and Governance Read More »
