Authored By: SHARMILA DEVI R GOVERNMENT LAW COLLEGE, RAMANATHAPURAM AFFILIATED WITH TAMILNADU DR AMBEDKAR LAW UNIVERSITY INTRODUCTION Humanity is entering […]
Authored By: Prerna Sharma Guru Gobind Singh Andraprastha University Ggsipu – University School of Law and Legal Studies- Uslls INTRODUCTION
UNIFORM CIVIL CODE Read More »
Authored By: Emani Bhavitha KLEF College of Law ABSTRACT The presumption of innocence is a fundamental principle of criminal law,
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Authored By: A V Cherishma KL University Abstract The death penalty is the most severe form of punishment in the
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Authored By: Hermella Bogale Bahir Dar University Abstract In this article, the role of Alternative Dispute Resolution (ADR) in strengthening
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Authored By: Sinbo Tesfa Tasisa Addis Ababa University Abstract The expansion of digital surveillance technologies has fundamentally altered the relationship
Watching the Watchers: Constitutional Restraints on Digital Surveillance in India Read More »
Authored By: Selina Bagiyeva City University of London Abstract: This legal article will determine whether section 172 of the Companies
Authored By: Tarini Kaushik Sushant University Abstract The metaverse is a shared 3D online world where people buy virtual land,
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Authored By: AGABABYOONA JOEL Victoria University Kampala ABSTRACT The expansion of digital reforms has significantly reshaped the exercise of freedom
Authored By: Demeka Sima Biru Oda Bultum University Abstract Amnesty laws are frequently adopted by states emerging from conflict or
Authored By: HARINI GOVINDASAMY GOVERNMENT LAW COLLEGE, THENI INTRODUCTION: Artificial Intelligence (AI) is increasingly reshaping creative industries, producing content that
Authored By: Jatin Sharma JECRC University Introduction The Income Tax is one of the most important aspects for a citizen
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