Balancing Reputation And Expression: Defamation And Constitutional Rights in South African Law
Authored By: Yamkela Boqo University of South Africa Introduction Defamation legislation in South Africa is at the confluence of two […]
Crypto In India: Taxed But Not Legal A Legal Analysis of Taxing The Unregulated
Authored By: Giridhar Panuganti GSKM Law College, Rajamahendravaram Abstract This article explores the paradoxical stance of the Indian legal system
Crypto In India: Taxed But Not Legal A Legal Analysis of Taxing The Unregulated Read More »
Understanding The Hindu Adoption Process In India
Authored By: Pragya paromita Mitra Sister Nivedita University Adoption is a profound act of love and responsibility, offering children a
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The Right to Disconnect: Are India’s Labour Laws Keeping Up with the 24/7 Digital Working Day
Authored By: Swaraj Ruke Government Law College, Mumbai Introduction With the rise of the digital economy in India, the boundaries
Women’s Rights in India: From Constitutional Promises to Contemporary Challenges
Authored By: Uzma Bano Mahatma Gandhi kashi Vidyapeeth -Varanasi Abstract India’s Constitution enshrines equality and justice for women, promising protection
Women’s Rights in India: From Constitutional Promises to Contemporary Challenges Read More »
Kesavananda Bharati v. State of Kerala (1973)
Authored By: Drushti Bhalerao ILS Law College Introduction The case of Kesavananda Bharati v. State of Kerala (1973) is one
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CRIMINALISATION OF MARITAL RAPE IN INDIA
Authored By: Aarya Kapoor ILS Law College India – a country with constitutional and moral principles rooted deeply within –
CRIMINALISATION OF MARITAL RAPE IN INDIA Read More »
Child-Deaths from Toxic Cough Syrup & Regulatory Gaps in India
Authored By: CHIRAG MISHRA Bharti Vidyapeeth New Law College Pune Introduction The deaths of young children in India after ingesting
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IMPROVING COMPETITION LAW IN PUBLIC PROCUREMENT: TRANSPARENCY FAIRNESS AND THE ROLE OF LAW
Authored BY: MOHD ARFATH PENDEKANTI LAW COLLEGE ABSTRACT Public procurement is the process basically how the government buys things it
ENFORCEMENT GAPS IN THE PROTECTION OF WIDOW’S CONSTITUTIONAL RIGHT UNDER NIGERIAN LAW.
Authored By: Ositadinma Amarachukwu Leoniemaria University of Nigeria, Nsukka. After the death of the husband, widowhood is seen as a
ENFORCEMENT GAPS IN THE PROTECTION OF WIDOW’S CONSTITUTIONAL RIGHT UNDER NIGERIAN LAW. Read More »
MENTAL HEALTH LAW IN NIGERIA: AWARENESS RIGHTS AND THE PATH TO IMPLEMENTATION
Authored By: Jolaoluwa Rejoice kemikome University of Benin ABSTRACT This article reviews Nigeria’s National Mental Health Act 2021, examining its
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A COMPARATIVE STUDY OF THE TRAJECTORY OF CONTRACTS IN NIGERIA: FROM PAPER TO ON-CHAIN
Authored By: Walter Gabriel Matthew Rivers State University ABSTRACT Contracts form the basis of commercial and social transactions by setting
A COMPARATIVE STUDY OF THE TRAJECTORY OF CONTRACTS IN NIGERIA: FROM PAPER TO ON-CHAIN Read More »