Authored By: AMEERA NAZIRAH BINTI BADRUL ZAKUAN Universiti Teknologi MARA (UiTM) Shah Alam Introduction The advanced technology called Artificial Intelligence
THE EFFICIENCY OF THE ARTIFICIAL INTELLIGENCE IN THE MALAYSIAN COURT SYSTEM Read More »
Authored By: Ho Eng Yee Taylor’s University Abstract: Deepfake technology is rapidly evolving, blending realistic audio and visual manipulations that
Deepfake: Unveiling a New Frontier in Cybercrime Read More »
Authored By: TEO JANE Multimedia University The Rise of Machines, The Fall of the Author? Artificial Intelligence (AI), a term
Authored By: TAN KAI XIN Multimedia University Introduction In Malaysia, the Personal Data Protection Act 2010 (‘PDPA’) was introduced by
Malaysia’s Personal Data Protection Act (PDPA): Is It Effective Enough Read More »
Authored By: YEOGHINI GANESAN ABSTRACT This article examines the age of criminal responsibility (ACR) and sentencing principles for youth offenders
AGE OF CRIMINAL RESPONSIBILITY: MALAYSIA VS INDIA Read More »
Authored By: WONG KAI TONG Multimedia University Melaka Introduction This article will primarily analyse whether Malaysia’s existing safeguards under the
A CRITICAL ANALYSIS OF THE DOMESTIC VIOLENCE ACT 1994 Read More »
Authored By: Vanessa Lim Zhi Yee Brickfields Asia College, PJ INTRODUCTION In February 2025, the Trump Administration imposed “retaliatory tariffs,”
POTENTIAL LEGAL IMPLICATIONS OF U.S. RETALIATORY TARIFFS ON MALAYSIAN TRADE Read More »
Authored By: SHREERAM R SUNDARAM NATIONAL UNIVERSITY OF MALAYSIA INTRODUCTION During the late 1980s, the balance of power between the
Authored By: KASHMEERAN SURESH MULTIMEDIA UNIVERSITY, MALAYSIA Abstract Problem Statement: Despite various anti-corruption measures in Malaysia, weak enforcement and the
Challenges in Combating Corruption: Malaysia’s Approach to Bribery in Domestic Contexts Read More »
Authored By: THIVASHINIE A/P MANICKAM PILLAI MULTIMEDIA UNIVERSITY, MALACCA, MALAYSIA Introduction Mandatory death penalty refers to the fact that the
Malaysia’s Death Penalty Reform: A Shift Toward Justice and Judicial Discretion Read More »
Authored By: ROSHNASWARUBINY A/P PREMKUMAR UNIVERSITY KEBANGSAAN MALAYSIA INTRODUCTION The COVID-19 pandemic, especially during Malaysia’s 2020 Movement Control Order (MCO),
Authored By: Hon Jia Xuan Multimedia University Malaysia ABSTRACT The Abolition of Mandatory Death Penalty Act represents a landmark shift
From Finality to Fairness: A New Era for Capital Punishment in Malaysia Read More »
