TRANSPARENCY AND ACCOUNTABILITY IN DATA PROCESSING AS MEANS OF DATA PROTECTION (EZIEFULA CHIDERA ANGEL)
Authored By: Eziefula Chidera Angel Nnamdi Azikiwe University INTRODUCTION Data protection has gained greater visibility in the last 3 years […]
Plastic Pollution and Extended Producer Responsibility: A Legal Analysis
Authored By: Ankita Ghosh Brainware University Abstract Plastic pollution has emerged as one of the most pressing environmental challenges of
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The Critical Analysis of Legal Rights of Children Post-Apartheid in South Africa
Authored By: Terrence Tanaka Masango Boston City College Introduction Apartheid? The spade that divided a country, a people, a nation,
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THE LEGAL STATUS OF WOMEN’S INHERITANCE RIGHTS IN NIGERIA: CHALLENGES AND SOLUTIONS
Authored By: Favour Amaechi University of Nigeria Nsukka Introduction Nigeria has a plethora of statutes and case laws that guarantees
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The Human Authorship Requirement for AIGenerated Works: A Comparative Analysis of US UKand EU Copyright Law
Authored By: Nithishwaran P S Brunel University london Introduction Generative artificial intelligence (AI) tools such as ChatGPT, DALL-E and Midjourney
Intermediary Liability Trade Mark Enforcement and Users’ Rights Under the EU Digital Services Act
Authored By: Neha Anusha D O.P. Jindal Global University Introduction Digital platforms and online marketplaces now sit at the centre
Dark Patterns in Digital Contracts: When “Choice” Is Designed to Fail
Authored By: SAMANTA AZRIN PRAPTY Even though the underlying user interface is carefully designed to prevent individuals from contemplating it,
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LEGAL IMPLICATIONS OF ARTIFICIAL INTELLIGENCE FOR SMALL ANDMEDIUM ENTERPRISES IN NIGERIA.
Authored By: Hope Chizoba Ukpai University of Nigeria, Nsukka. 1.0 Introduction The World Bank reported in 2019 that small and
THE JUDICIAL IMPORTANCE OF UBUNTU TO SOUTH AFRICA’S CONSTITUTIONAL AND LEGAL DEVELOPMENT
Authored By: Bokamoso Ramadie University of Johannesburg 1 Introduction The recent judgment raises an important idea of Ubuntu as a
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Empowering the Citizen: Law and Policy in India’s Consumer Protection Framework
Authored By: Alok Jena Asian Law College, Noida, Uttar Pradesh INTRODUCTION India’s commercial and consumer landscape has witnessed a remarkable
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From Presumption of Innocence to Presumption of Guilt: Revisiting the Nupur Talwar Case
Authored By: Harmanpreet Bedi RAYAT-BAHRA UNIVERSITY SCHOOL OF LAW,RAYAT-BAHRA UNIVERSITY, Mohali (Punjab) ABSTRACT The Nupur Talwar case shows our how
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From Maneka Gandhi to Puttaswamy: The Evolution of Substantive Due Process in India
Authored By: Rashmi Bharti Iswar Saran Degree College (UOA) From Maneka Gandhi to Puttaswamy: The Evolution of Substantive Due Process
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