Legal Challenges of Digital Fashion Virtual Goods and NFTs Under Intellectual Property Law.
Authored By: Divyanshi Shukla United University , Prayagraj ABSTRACT : The Growth of digital technologies s has led to the […]
The Legal Status of AI-Generated Fashion Designs: Ownership Authorship and IP Protection
Authored By: Nikita Singh Lloyd Law College ABSTRACT Artificial intelligence is no longer a distant concept in the fashion industry
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THE PREVENTIVE LAW IN ACTION: HOW SMARTER CONTRACT DRAFTING AND NEGOTIATION REDUCE COMMERCIAL DISPUTES
Authored By: Phanuel Mahupete Marwadi University INTRODUCTION In the commercial world, corporations allocate significant budgets for dispute resolution on the
FROM RECOGNITION TO REALISATION: EVALUATING THE ENFORCEMENT OF TRANSGENDER RIGHTS IN INDIA
Authored By: Sinsa Elizabeth Christ Academy Institute of Law Bengaluru ABSTRACT The judicial recognition of transgender persons as a constitutionally
THE COMMERCIAL WISDOM DOCTRINE UNDER THE INSOLVENCY AND BANKRUPTCY CODE: JUDICIAL DEFERENCE OR ABDICATION OF REVIEW?
Authored By: Shreya S Nair Kristu Jayanti College of Law ABSTRACT The Insolvency and Bankruptcy Code, 2016 (IBC), has established
REGULATORY COMPLIANCE UNDER NIGERIA DATA PROTECTION REGIME: LEGAL OBLIGATIONS ENFORCEMENT TRENDS AND ORGANIZATIONAL RISKEXPOSURE
Authored By: Nwakile Onyinyechi Frances Nigerian Law School INTRODUCTION The Nigeria Data Protection Commission (NDPC) has stated that the country’s
The Failure of Anonymity: Are whistleblowers in South Africaadequately Protected Against Reprisal and Violence
Authored By: Celeste Matlala Eduvos Private University Introduction Silence can be as dangerous as corruption itself in a constitutional democracy
PAINTING THE REPUBLIC PURPLE: A JURISPRUDENTIAL ENQUIRY INTO THE ISSUE OF FEMICIDE AND GENDER-BASED VIOLENCE IN SOUTH AFRICA
Authored By: Lanzar Williams University of the Witwatersrand I. INTRODUCTION The Republic of South Africa remains one of the most
Whistleblower Incentives (SA vs USA)
Authored By: Thereso Mphela University of Fort Hare Introduction The South African President Ramaphosa affirmed that they cannot accept that
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REGULATING ARTIFICIAL INTELLIGENCE IN INDIA: NEED FOR A RIGHTS-CENTRIC FRAMEWORK
Authored By: Alan Alex Christ Academy Institute of law Abstract The rapid deployment of Artificial Intelligence (AI) technologies across governance,
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PIT BULL ATTACKS IN SOUTH AFRICA
Authored By: Sebonaboni University of Johannesburg INTRODUCTION A day we never thought could arrive as a nation, humans are being
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Regulating Wombs: A Socio – Legal Critique of the Surrogacy (Regulation) Act 2021
Authored By: Al Huda Shumila University of Kashmir ABSTRACT Between miracle and manipulation, there lies a thin legal line, when
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