Comparative Study Of Dying Declarations Under The Indian Evidence Act, 1872 And Bharatiya Sakshya Adhiniyam, 2023
Authored By: ANUSHKA SINGH D.E.S Shri Navalmal Firodia Law College, Pune Abstract: A Dying Declaration means the statement of a […]
STRATEGIC LITIGATION AS A VITAL TOOL FOR ADVANCING SOCIO-ECONOMIC RIGHTS, NATIONAL SECURITY AND INTERNATIONAL STABILITY
Authored By: Justina Oluwatimilehin Babade University of Abuja When citizens sue their government for the failure to provide clean water,
Click Carefully: Why Your Digital Footprint Could Haunt Or Help You.
Authored By: Sobowale Anuoluwapo Kehinde Federal University Oye-Ekiti (FUOYE). Abstract. With the rising risks associated with digital footprints, many individuals
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DEEPFAKES AS A THREAT TO TRUTH: FORENSIC AND EVIDENTIARY CHALLENGES IN CRIMINAL ADJUDICATION IN INDIA
Authored By: Leya Mahesh St. Joseph’s College of Law ABSTRACT The criminal court system in India is facing previously unheard-of
BEHIND BARS, HOPES OF SECOND CHANCES SHATTERED: ANALYSING GHANA’S SHIFT TOWARDS RESTORATIVE JUSTICE AND A CASE BEING MADE FOR THE IMPLEMENTATION OF A PAROLE SYSTEM
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Abstract The authorites who mete punishment out in many justice systems
A Nation’s Intolerance: South Africa’s Moral and Legal Resistance Towards Gender-Based Violence
Authored By: Motshegetsi Zawadi Kekana University of South Africa ABSTRACT Gender-based violence continues to be one of the most urgent
THE EVOLVING ROLE OF ARTIFICIAL INTELLIGENCE IN INDIAN INTELLECTUAL PROPERTY LAW: CHALLENGES, DOCTRINAL GAPS, AND POLICY PATHS
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) Abstract This paper
Women and Property Rights in Kenya: ACase Study of Gender Inequality in Property Ownership
Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law INTRODUCTION In Kenya, land remains a central factor of
Trade, Power, and Precedent: The Trump Tariffs, Geopolitical Risk,and the Evolving Framework of International Trade Law
Authored By: Angel Onwubuya Nottingham Trent University Abstract Having recently attended an event hosted by Clifford Chance, a leading global
Gender discrimination in Guardianship laws in India according to the Hindu Minority and Guardianship Act, 1956
Authored By: Thato Malebana University of Johannesburg ABSTRACT This article critically examines the gender bias inherent in Section 6 of
Balancing Privacy and Law Enforcement in South Africa: A Critical Analysis of Section 54 of the Cybercrimes Act 19 of 2020
Authored By: Ntando Madonsela North West University Abstract: This article critically analyses Section 54 of the Cybercrimes Act 19 of
RECOGNIZING SAME-SEX UNIONS IN INDIA: THE CONSTITUTIONAL AFTER MATH OF SUPRIYO V. UNION OF INDIA
Authored By: SOORAJ KR Government Law College Thrissur ABSTRACT The Supreme Court’s decision in Supriyo v. Union of India[1] marked