Authored By: Priya Bharati GOPAL NARAYAN SINGH UNIVERSITY Title India’s new data privacy law: understanding the DPDP Act Abstract – […]
India’s New Data Privacy Law: Understanding The DPDP Act Read More »
Authored By: Minisha padhi Hidayatullah National Law University ABSTRACT This paper argues why marital rape should be considered a crime,
Criminalizing Marital Rape: A Constitutional View Read More »
Authored By: Lumka Ama Acheaw Boston City Campus Abstract This article explores the current discussion about the death penalty in
The Death Penalty in South Africa: A Constitutional and Human Rights Analysis Read More »
Authored By: Justina Oluwatimilehin Babade University of Abuja What is AI Artificial intelligence is the ability of computer systems to
BRIDGING THE GAP BETWEEN THE LEGAL REGIME OF AI AND OUR CURRENT REALITY Read More »
Authored By: Leya Mahesh St. Joseph’s College of Law ABSTRACT: Technology is transforming how we enter into contracts and for
BEYOND THE CLICK: THE LEGAL ENFORCEABILITY OF DIGITAL CONSENT UNDER INDIAN LAW Read More »
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Introduction Contracts are entered into everyday by diverse personalities. From the
THE PARAGRAPHS THAT PROTECT YOUR DEAL: ANANALYSIS OF BOILERPLATE CLAUSES Read More »
Authored By: Motshegetsi Zawadi Kekana University of South Africa Introduction This rule of male primogeniture occurs when the male heir
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) INTRODUCTION Natural justice
Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law 1.0 Introduction Gender-Based Violence (GBV) is a critical societal
SILENT VICTIMS: MEN AND GENDER-BASEDVIOLENCE IN KENYA Read More »
Authored By: Angel Onwubuya Nottingham Trent University Abstract This article examines Taylor Swift’s strategic use of copyright and trademark law
Owning the Narrative: Taylor Swift’s Strategic Use of Copyright and Trademark Law Read More »
Authored By: Thato Malebana University of Johannesburg ABSTRACT The death penalty in India remains one of the most contentious issues
Ensuring Justice Beyond Comprehension: Language Barriers in Indian Courts. Read More »
Authored By: Ntando Madonsela North West University Abstract: This article critically analyses the implementation and constitutional dimensions of the Hague
