Authored By: Sriya Dwarikapersadh IIE Varsity College (Emeris) Abstract This article will focus on the legal accountability of the South […]
A Constitutional and Delictual Analysis under South African Law Read More »
Authored By: Mahlet Assefa Bekele Addis Ababa University Abstract This article examines the remuneration of boards of directors in non-financial
Authored By: Isha Sameer Upadhyay KES’ Shri Jayantilal H. Patel Law College, University of Mumbai Abstract: This article narrates the
Authored By: Gift Portia Mamba University of Forthare INTRODUCTION The term “LGBTQ+” is an umbrella concept embracing individuals of diverse
Authored By: Anshuman Singh Faculty of Law,University of Allahabad Abstract The rapid advancement of technology and artificial intelligence has brought
Deepfakes and Digital Evidences: A New Challenge to the Indian Judiciary Read More »
Authored By: Tanvi Firodiya ILS Law College LGBTQIA is an acronym that stands for Lesbian,Gay, Bisexual, Transgender, Queer, Intersex and
Legal Recognition of LGBTQIA’s+ Rights in India: A Journey So Far Read More »
Authored By: Purity Kangai Nkoyai Kenya School of law Abstract This paper examines the dual protection scheme of technological innovation
THE DUAL PATH TO PROTECTION: PATENT AND UTILITY MODEL IN KENYA Read More »
Authored By: HO XIN YUE Multimedia University, Malaysia Abstract Workplace sexual harassment is a critical problem in the sense that
Authored By: Ayush Gupta IILM UNIVERSITY, SCHOOL OF LAW ABSTRACT This is that age where the data fuels the power
BALANCING PRIVACY AND SECURITY: THE GLOBAL TUG OF WAR IN THE DIGITAL ERA Read More »
Authored By: Michelle Ndeto Egerton University Abstract [1] In recent decades, the global rise in forced displacement and statelessness has
CRIMINALISATION OF ASYLUM SEEKERS: BORDER ENFORCEMENT PRACTISES AGAINST REFUGEE RIGHTS Read More »
Authored By: Mandisa Mthembu University of KwaZulu Natal Abstract This article examines how Artificial Intelligence (AI) has made significant inroads
Authored By: Stuti Sharma H.P. National Law University Abstract: We are currently in an era where technology is booming, and
The Cybercrime Vacuum: Will the Budapest Convention Fail at India’s Digital Border Read More »
