The Right to Life under Article 21 of the Indian Constitution: Scope Evolution and Judicial Interpretation
Authored By: Satyaki Trivedi St Xavier’s University Introduction:- 1The right to life under Article 21 of the Indian Constitution is […]
THE PSYCHOLOGICAL ROOTS OF CRIMINAL RESPONSIBILITY; A STUDY OF DIMINISHED RESPONSIBILITY
Authored By: MIDRACH ANGEL MUKOOZA NKUMBA UNIVERSITY ABSTRACT This article examines the doctrine of diminished responsibility within criminal law and
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Modernization in the New Criminal Code (BNSS 2023): An Analytical Review
Authored By: Naman Srivastava Manipal University Jaipur Abstract The Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) replaced the Code of Criminal
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Postnuptial Contracts in South African Family Law: What if There was No Antenuptial Contract Before a Customary Marriage
Authored By: Sisanda Hlatshwayo Boston City Campus Abstract Couples who wish to enter into an antenuptial contract, also known as
Role of IPR in Promoting Technological Advancements in India.
Authored By: Sahithi Reddy Koralla Dr. B. R. Ambedkar Law College Introduction Intellectual Property Rights (IPR) as the driving force
Role of IPR in Promoting Technological Advancements in India. Read More »
Corporate Governance Failures in South Africa
Authored By: Bafundi Masina Eduvos Abstract Corporate governance ensures that companies are managed ethically, transparently, and in the best interests
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PROTECTING DISABILITY RIGHTS IN THE DIGITAL ECONOMY THROUGH EMERGING DATA LAWS
Authored By: Uppala Tejaswini Alliance University, Bangalore Abstract Disability rights are human rights, which guarantee that persons with disabilities (PWDs)
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Artificial Intelligence and the Future of Legal Practice
Authored By: ADITI PATEL SVKM Narsee Monjee Institute of Managment, Bengaluru ABSTRACT The insertion of AI into the legal sphere
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Police Command Responsibility in Kenya: Implementation of the Doctrine of Command Responsibility Under Kenyan Law as a Means of Seeking Accountability for Extra Judicial Killings
Authored By: Dennis Okile Kenyatta University Parklands Abstract Beneath the official denials and carefully worded press statements lies a grim
PIL IN INDIA: INSTRUMENT OF SOCIAL JUSTICE OR JUDICIAL OVERREACH
Authored By: Pushkar Singh Gujarat National Law University, Gandhinagar PUSHKAR SINGH ABSTRACT : Public Interest Litigation was developed by Indian
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LEGAL STATUS OF ATHEISTS UNDER INDIAN PERSONAL LAWS
Authored By: Ankita Ramteke National Law University Odisha ABSTRACT Personal laws in India are inherently rooted in religious scriptures and
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India’s New Data Privacy Law: Understanding The DPDP Act
Authored By: Priya Bharati GOPAL NARAYAN SINGH UNIVERSITY Title India’s new data privacy law: understanding the DPDP Act Abstract –
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