THE FINE LINE OF DISSENT: MEDHA PATKAR v. V.K. SAXENA AND THE EVOLUTION OF DEFAMATION LAW
Authored By: Medhavi Singh Law center-2 Faculty of Law, University of Delhi WHO IS MEDHA PATKAR? Medha Patkar (born 1 […]
INTRODUCTION OF CYBER LAWS: ANALYZING RECENT CYBERLAWS IN ZAMBIA.
Authored By: Malumbo Mugala University of Zambia Abstract In Zambia, cybersecurity and internet privacy have been topics of interest and
INTRODUCTION OF CYBER LAWS: ANALYZING RECENT CYBERLAWS IN ZAMBIA. Read More »
Linguistic Federalism and the Right to Life – A Constitutional Study and Critical Analysis of Anti-Hindi Resistance in South India and Its Implications for Article 21 and National Integration
Authored By: Aditi Mukherjee Manikchand Pahade Law College, Chhatrapati Sambhajinagar, Maharashtra Abstract This paper critically examines the implications of anti-Hindi
Celebrating Rights and Trademark Law in India
Authored By: NEERAJA SANTHOSH REVA University Abstract Trademark law in India plays a vital role in safeguarding commercial identity, protecting
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ASEAN Countries and Consumer Legal Frameworks
Authored By: Aanchal Garg Law center 2, faculty of law, University of Delhi Abstract ASEAN’s rapidly growing digital economy underscores
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Unregulated Podcasting and Its Effects on Human Rights
Authored By: Thapelo Mabela University of Fort Hare Abstract South African laws aim to protect human rights; however, the emergence
Unregulated Podcasting and Its Effects on Human Rights Read More »
Digital and Tech Regulations in India:Navigating Innovation and Compliance
Authored By: Clinton Luvii Wics Abstract India’s rapidly expanding digital economy has prompted a fundamental shift in its regulatory framework.
Digital and Tech Regulations in India:Navigating Innovation and Compliance Read More »
PREVENTIVE DETENTION LAWS IN INDIA: SCOPE SAFEGUARDS AND JUDICIAL APPROACH
Authored By: Akshata Rajendra Patole HVPS College of Law (Affiliated to University of Mumbai) INTRODUCTION The concept of preventive detention
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Menstrual Leave and Article 21: A Constitutional Inquiry into Health Dignity and Bodily Autonomy
Authored By: Sudiksha Pandey Law center 2 faculty of law University of Delhi Abstract: This article captures the recent judgement
DOWRY AS A SOCIAL EVIL IN INDIAN SOCIETY
Authored By: Rubijit Saha Gitarattan International Business School affiliated with GGSIPU ABSTRACT The practice of dowry persists across socioeconomic classes
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New Laws within International Football
Authored By: Natalia Monika Loboda University of law The International Football Association Board (IFAB), the autonomous entity governing the Laws
New Laws within International Football Read More »
A SHARED CRISIS OF GBV AND THE SANCTITY OF A HOME
Authored By: Phumelele Mandisa Masondo Parul University ABSTRACT SOUTH AFRICA -FORMALLY CRIMINALIZED MARITAL RAPE IN 1993 (PREVENTION OF FAMILY VIOLATION
A SHARED CRISIS OF GBV AND THE SANCTITY OF A HOME Read More »