Authored By: Bhavika Khetrapal S.S. Khanna Girls’ Degree College, University of Allahabad Introduction In the ever-changing economic scenario where global […]
Authored By: Vishnu Vardhan G SASTRA DEEMED UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law liability has
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW LIABILITY Read More »
Authored By: BIYINZIKA JAEL KAKULIRA Legal Issue: Whether stabilization clause in international investment agreements can be imposed in a way
Authored By: Mbalenhle University of South Africa Introduction In South Africa, Alternative Dispute Resolution (ADR) mechanisms such as mediation, arbitration,
Authored By: Shaurya Pratap Shishodia Law College Dehradun, Uttaranchal University Abstract This article attempts to examine the origins and the
The Sentencing Discount: An Empirical Study of Plea Bargain Outcomes Read More »
Authored By: Lamisha Hasan ABSTRACT The intertwined existence of religious heterogeneity and state law has been a unique feature of
THE INTERSECTION OF RELIGION AND FAMILY LAW IN THE UK: THE SHARIA COUNCILS DEBATE Read More »
Authored By: Nitya Ramachandran Government Law College, Coimbatore ABSTRACT This article examines the evolution of Public Interest Litigation (PIL) in
PUBLIC INTEREST LITIGATION AND LOCUS STANDI IN INDIA Read More »
Authored By: Winkie K Molefe University of South Africa ABSTARCT The rise of Artificial Intelligence (AI) in South African healthcare
Authored By: Afrin Akhtar Amex Law College Under University of Burdwan Abstract The Supreme Court of India has rolled out
Supreme Court Introduces AI-Enabled E-Filing System: A New Era for Digital Justice Read More »
Authored By: Nolwazi Qhawekazi Mtolo University of Fort Hare Abstract The 1996 Constitution of the Republic of South Africa1has emerged
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Authored By: Diptesh Chakma Bangladesh University of Professionals Abstract: The unique biodiversity and ecological balance of the Chittagong Hill Tracks
Authored By: Lithalethu Mehlwana University of Fort Hare Abstract Consent is essential for sexual autonomy, dignity, and bodily integrity as
