AI GOVERNANCE IN ALBANIA : A COMPARATIVE ANALYSIS OF EXISTINGLAWS AND INTERNATIONAL STANDARDS
Authored By: Amrita Kumari Jharkhand Rai University ABSTRACT As we look at a country like Albania, it’s Developing more and […]
The Role of Anti-Suit Injunctions in International Arbitration: Balancing Party Autonomy, Judicial Comity, and Jurisdictional Integrity
Authored By: Shibrah Aftab Khan University of Kashmir Abstract This article examines the contentious role of Anti-Suit Injunctions (ASIs) in
The Global Minimum Corporate Tax: Redefining Sovereignty and Fair Competition in a Changing World
Authored By: Sri Durga O Government Law College, Tirunelveli Abstract The Global Minimum Corporate Tax (GMCT) marks a landmark in
The 2025 Criminal Procedure Code: Between Reform and Constitutional Challenges
Authored By: Sama Hany Mansoura University Abstract The recent issuance of the proposed Criminal Procedure Code has sparked deep concern
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Rise Of Cybercrime In India: Legal Gaps And Enforcement ChallengesIn The Domain Of Indian Law
Authored By: Sakshi Singh Amity Law School Noida Abstract In the last decade, India has witnessed an unprecedented surge in
When ‘Yes’ Isn’t Truly Yes: Identifying Sexual Consent in Malaysia
Authored By: NOR ERIN NATASHA BINTI MOHAMMAD SHAHRIL MULTIMEDIA UNIVERSITY MELAKA MALAYSIA Abstract This article examines the complexities in identifying
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The Roots to Rights: The Legal Struggle to preserve India’s Indigenous Knowledge
Authored By: Adrita Chowdhury George School of Law, Calcutta University Abstract The traditional knowledge of India is a huge part
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ANALYSING THE OVERIDING OBJECTIVE VIS-A-VIS THE TIMELINE FORSOLVING PRESIDENTIAL ELECTION PETITIONS IN KENYA
Authored By: Daniel Charo Kombe Kenya School of Law Introduction Justice delayed is Justice denied and Justice hurried is Justice
Beyond Consent: Rethinking India’s Digital Personal Data Protection Act, 2023 in the Age of Artificial Intelligence
Authored By: RANVEER SINGH RATHORE Jaipur National University INTRODUCTION In the digital age, personal data act no longer merely as
PIRACY AND COPYRIGHT PROTECTION IN NIGERIA’S ENTERTAINMENT INDUSTRY: ISSUES AND CHALLENGES
Authored By: JUDITH OGOCHUKWU OKENNA NNAMDI AZIKIWE UNIVERSITY 1.0 ABSTRACT Nigeria’s entertainment industry, comprising music, film, and digital content, has
The Growing Menace of Online Hate Speech: Analysing the LegalFramework in India
Authored By: Ritu Bhartiya MERI-PROFESSIONAL AND LAW INSTITUTE MDU Abstract The technological revolution has completely transformed forms of communication to
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CLIMATE CHANGE AND THE LEGAL STATUS OF SUBMERGED STATES: RETHINKING SOVEREIGNTY ANDMARITIME ENTITLEMENTS UNDER INTERNATIONAL LAW
Authored By: Hamna Javed Abstract The threat caused by climate change creates sea level rise problems, which result in affecting