Authored By: Husnain Qamar University of London Abstract This article undertakes a comparative and analytical study of minority protection in […]
Authored By: Subhradeep Laskar Jogesh Chandra Chaudhuri Law College, University of Calcutta Introduction Child sexual abuse hits society where it
Child Sexual Abuse Laws and POCSO Act Read More »
Authored By: Chelluboyina Revanth Roy ICFAI Abstract: “The Spectrum of Liability: A Study of Transferred and No-Fault Obligations” examines the
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Authored By: Anannya Shivani Choudhury Symbiosis Law School Pune Abstract: Some court decisions go beyond a simple understanding of right
Interpretation of Right to Religion: A Non-Absolute Fundamental Guarantee Read More »
Authored By: Ramahana Mpho Fhatuwani University of Venda ABSTRACT. The rapid proliferation of generative artificial intelligence (AI) presents a profound
Authored By: Aryan Lal NIMS Abstract The swift progression of artificial intelligence has profoundly reshaped the manner in which digital
DEEPFAKE TECHNOLOGY AND CRIMINAL LAW: IS INDIA PREPARED Read More »
Authored By: Erai Aruli. P Jeppiaar University ABSTRACT: Our country is a place where women are seen as goddesses, every
WOMEN’S RIGHTS TO BE ENHANCED Read More »
Authored By: Samiksha Sharma Dr. B. R. Ambedkar National Law University, Sonepat ABSTRACT Particularly in situations characterized by legislative inertia
Authored By: Ashutosh Raj Lloyd Law College Greater Noida Abstract What makes preventive detention so disputed in Indian governance is
Authored By: NITHYAPRASATH S School of Law, Pondicherry University Abstract NITHYAPRASATH S The enactment of the Telecommunications Act 2023 signifies
Authored By: Riya Thakur Abstract Witnesses who constitute the core foundation of the criminal justice system, yet they remain as
Authored By: Sneha Sharma Himachal Pradesh National Law University, Shimla ABSTRACT The law of Indian rape is based on the
BETWEEN CONSENT AND COHABITATION : MARRIAGE AS A LEGAL JUSTIFICATION FOR RAPE Read More »
