Authored By: Shivani Bhattiprolu NALSAR University of Law, Hyderabad ABSTRACT International commercial arbitration is often characterized as a precise and […]
Authored By: Samiksha Sharma Dr. B. R. Ambedkar National Law University, Sonepat ABSTRACT In India, maintenance laws play a crucial
REVISITING MAINTENANCE LAW IN INDIA : DEPENDENCY GENDER AND EQUALITY Read More »
Authored By: Shashi Ranjan Faculty of Law, University of Allahabad ABSTRACT Industrial development and technological advancement have significantly increased the
STRICT LIABILITY VS ABSOLUTE LIABILITY UNDER THE LAW OF TORTS Read More »
Authored By: Dhiya Madhan Christ (Deemed to be University) ABSTRACT The right to dress as form of personal expression intersects
The Right to Dress: Fashion as Expression Under Constitutional Law Read More »
Authored By: Priya Kumari Dr. Bhimrao Ambedkar Agra University ABSTRACT The rapid integration of Artificial Intelligence (AI) into governance, healthcare,
ARTIFICIAL INTELLIGENCE ANDCRIMINAL LIABILITY IN INDIA Read More »
Authored By: ROHITH KANTH R CHENNAI DR AMBEDKAR GOVERNMENT LAW COLLEGE, PUDUPAKKAM ABSTRACT Teenagers are an important group that is
THE CRITICAL ANALYSIS OF ADOLESCENT RIGHTS IN INDIA Read More »
Authored By: Sam Siryon Apeejay Stya University School of Legal Studies Abstract There is a crucial need to draw a
Authored By: Mansi Yadav Maharshi Dayanand University (mdu-cpas) Abstract The digital transformation of society has radically shifted the balance between
Digital Privacy as a Fundamental Right : Corporate Violations and Judicial Protection Read More »
Authored By: Adarsh Pratap Singh University of Lucknow Abstract The rapid development and deployment of Artificial Intelligence (AI) technologies have
Authored By: TAMANNA KHATUN CALCUTTA UNIVERSITY (GEORGE SCHOOL OF LAW) ABSTRACT The Supreme Court’s decision in Justice K.S. Puttaswamy (Retd.)
Authored By: Twinkle Jaipur National University Introduction Privacy and data protection have ascended as central pillars of modern digital governance.
Authored By: Abhinay Dubey ISDC (University of Allahabad) Abstract India has seen landmark judicial advances for LGBTQAI rights. In 2014,
LGBTQ AI and Its Legal Recognition in India Read More »
