Authored By: Inayat Rehmani The Glocal University , Saharanpur ABSTRACT The Indian criminal justice system has traditionally focused more on […]
Authored By: Bhavesh Kamlesh Mandhyani University of Mumbai Law Academy Introduction India, a constitutional democracy comprising multiple religions, cultures, and
Uniform Civil Code in India Constitutional Vision or Threat to Cultural Pluralism Read More »
Authored By: Chimmiri Susmitha KL University, College of Law ABSTRACT: India is undergoing a landmark transition in its employment regulatory
From Fragmentation to Uniformity: A Socio-Legal Analysis of India’s New Labour Codes Read More »
Authored By: Tapur Usha Martin University, Ranchi, Jharkhand Abstract The metaverse is a digital realm that comprises virtual and physical
Virtual Rape in the Metaverse Read More »
Authored By: Diya Kailash Anam DY PATIL DEEMED TO BE UNIVERSITY, SCHOOL OF LAW, NAVI MUMBAI Abstract- Maritime arbitration has
Maritime Arbitration in India: Evolving Standards and Enforcement Hurdles. Read More »
Authored By: Snegugu Bhengu University of Cape Town Abstract: This is an analytical legal article. It evaluates the relationship between
Generative Artificial Intelligence and Intellectual Property Management Read More »
Authored By: Kamal Kumar Mishra Symbiosis international University pune, Symbiosis Law School NOIDA campus Introduction The Special Reference No. 1
In Re Presidential Reference: The Third Judge Case 1988 Read More »
Authored By: Rasika Pitale Maharashtra National Law University, Nagpur. Abstract India’s intermediary regulation framework, governed by the IT Act, 2000
Authored By: Aishwarya Mody University Of Science And Technology, Lakshmangarh 1.Introduction Advances in neurotechnology promise transformative improvements in medicine, communication,
Neuroprivacy and Brain Data: The Next Frontier of Fundamental Rights Read More »
Authored By: Sibongakonke Ntsele University of fort hare Abstract South Africa’s justice system grapples with systematic failures in prosecuting sexual
Authored By: Palak Rastogi Faculty of Law, Banaras Hindu University INTRODUCTION Dr. B.R. Ambedkar, the Chairman of the Drafting committee,
FEDERALISM UNDER THE INDIAN CONSTITUTION: A TUSSLE BETWEEN UNION AND THE STATES Read More »
Authored By: Deekshith Saresh Eyyani ABSTRACT Compulsory licensing represents one of the most debated mechanisms within patent law, aimed at
