Rise Of Cybercrime In India: Legal Gaps And Enforcement Challenges In 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 Legal Framework 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 AND MARITIME ENTITLEMENTS UNDER INTERNATIONAL LAW
Authored By: Hamna Javed Abstract The threat caused by climate change creates sea level rise problems, which result in affecting
The Rationale Behind The Ethiopia Quest For Red Sea Access
Authored By: Mussie Baye Dagnew Addis Ababa City Justice Bureau Introduction After Eritrea was granted its independence, Ethiopia lost something
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Lok Adalats in India: A Comprehensive Analysis of their Role in Facilitating Speedy Justice
Authored By: HARSHVARDHAN SOA National Institute Of Law Bhubaneswar ABSTRACT The purpose of this study is to perform a thorough
Uniform Civil Code: Balancing Equality and Religious Freedom
Authored By: Nishu Singh Meerut college, Chaudhary charan Singh University Abstract The debate surrounding the Uniform Civil Code (UCC) remains
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Reviewing the presumption of innocence: the shifting burden of proof on terrorism prosecution
Authored By: Liya Ayele Assefa Addis Ababa University Abstract It is a well known fact that the corn stone of