Authored By: Aditi sharma Maharaja Ganga Singh University, Bikaner (Rajasthan) Introduction Sexual harassment at the workplace is not just a […]
From Vishaka to POSH: Workplace Sexual Harassment Laws in India Read More »
Authored By: Anubhab Sen Brainware University Abstract: – Climate change is increasingly a major cause of internal displacement in India,
Authored By: T. Sparsha College of Law for Women, AMS Abstract Consent forms the core of modern criminal jurisprudence, especially
MARITAL RAPE IN INDIA: A CONSTITUTIONAL ANOMALY IN THE AGE OF CONSENT Read More »
Authored By: Maletsepe Sehoana University of the Witwatersrand Abstract South Africa’s Constitutional framework has fundamentally transformed the development and application
Authored By: Hitakshi Rathore Sage University Abstract The media is often described as the fourth pillar of democracy, responsible for
MEDIA TRIAL IN INDIA AND ITS IMPACT ON FAIR TRIAL Read More »
Authored By: Rashneet Kaur Apex University, Jaipur Abstract Justice is conventionally symbolized as blind and impartial, immune to considerations of
The Influence of Money and Power on Justice Read More »
Authored By: Meenali Yadav Lucknow Law College Abstract India has a long history, from the Indus Valley civilization to British
The Landmark: U.S.- India Agreement To Return Stolen Treasures Read More »
Authored By: Rupal Barjatya Symbiosis Law School, Pune ABSTRACT The proliferation of social media platforms has coincided with a disturbing
Authored By: Lavanya Prakash Bharati Vidyapeeth, New law College, Pune Maharashtra Abstract: – Sanchar Saathi is a government portal designed
Sanchar Saathi Is it really a Protector or a threat to the Privacy of an Individual Read More »
Authored By: Mbali Mchunu Varsity College Abstract The South African legal framework aims to ensure consumer protection; however, the rise
Authored By: Tanmay Sherekar Vishwakarma University Abstract The enactment of the Digital Personal Data Protection Act, 2023 signifies a major
Authored By: Siphesihle Tokwe University of Fort Hare Abstract South Africa’s criminal justice system is undergoing accelerated transformation as digital
