Authored By: BANELE NKABINDE University Of Limpopo & University Of Johannesburg Introduction The digital economy has transformed personal information into
Authored By: Arya jain LNCT UNIVERSITY ABSTRACT ‘Justice delayed is justice denied’ is a legal maxim that has been controversial
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Authored By: Tuhiena Malik Faculty of Law, University of Delhi Abstract As Indian companies move from digital transformation to AI-first
Authored By: Daisy Wagaba Uganda Christian University ABSTRACT The landscape of modern litigation is undergoing a seismic shift. Courts are
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Authored By: Devanshi Mehta Loreto College, University of Calcutta (Recent Graduate) Abstract The December 2025 adoption of the International Criminal
Authored By: Lesego Motloenya Boston City Campus Business College ABSTRACT Globally, artificial intelligence is influencing the practice of law more
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Authored By: Gibran Akidah Wanje University of Nairobi Abstract The Children Act 2022 modernizes Kenya’s “Best Interests of the Child”
Authored By: Rabiya Parveen Law Centre-II, University of Delhi Abstract The growth of electronic communication technologies has created a new
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Authored By: Rishi Patel University of Leicester Abstract Capital punishment continues to generate intense constitutional and moral debate in India.
Authored By: Liyabona Ncokomela University of Fort Hare Introduction An affidavit is a legal document that serves as formal written statements
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Authored By: Zainab Iqbal Husain Pakistan College of Law Abstract The corporate sector is a key vehicle for formalisation, capital
Authored By: SHREYA S SASTRA DEEMED UNIVERSITY, THANJAVUR Abstract In contemporary commercial environments, trademarks have assumed a function that extends
