| |
|
|
|
|
|
Artificial Intelligence has been a dream of mankind since centuries, both as a part of fiction and philosophy. But with exponential technological advancement in recent decades, this has become reality....
|
Author:
Ankit Kumar Padhy and Amit Kumar Padhy
Year: 2019
/Vol: 8
| Subject:
Criminal
| Category: (Academic Journals)
|
|
|
|
|
|
The significance of AI systems is determinant in the course of social interaction, and that itself in the limitedness of the domain involved. It is not a simple establishment because after the Dartmou....
|
Author:
Mr. Abhivardhan
Year: 2019
/Vol: 8
| Subject:
Information Technology/Cyber Law
| Category: (Academic Journals)
|
|
|
|
|
|
Artificial Intelligence in its literal sense means machine intelligence which is used to ease the workload of Humans. Marvin Lee Minsky and John McCarthy, two American computer scientists stated that ....
|
Author:
Darshan Bhora and Kuldeep Shravan
Year: 2019
/Vol: 8
| Subject:
Information Technology/Cyber Law
| Category: (Academic Journals)
|
|
|
|
|
|
Gone are the days when people traveled from one place to another in search of goods and services. The advent of the internet has not only changed the traditional definition of the economy but also nar....
|
Author:
Sumit Singh Bhadauria
Year: 2019
/Vol: 8
| Subject:
Information Technology/Cyber Law
| Category: (Academic Journals)
|
|
|
|
|
|
In the world of humans, everything is legal; every legal thing is 'rule-based'; and every rule is made to fit into facts. Fitting the rules into the facts is not an easy task; here comes the interpret....
|
Author:
Jewel Chanda
Year: 2019
/Vol: 8
| Subject:
Information Technology/Cyber Law
| Category: (Academic Journals)
|
|
|
|
|
|
The idea of computer based artificial intelligence came to fore with Alan Turing's test which inquires into the question as to whether a computer can think like a human being. The first artificial neu....
|
Author:
Dr. Sunitha Abhay Jain and Simran A. Jain
Year: 2019
/Vol: 8
| Subject:
Information Technology/Cyber Law
| Category: (Academic Journals)
|
|
|
|
|
|
The basic principles of copyright law has constantly been challenged by new technologies. There are several situations where traditional concepts of 'originality' or 'creativity' of works as requireme....
|
Author:
Dr. Avishek Chakraborty
Year: 2019
/Vol: 8
| Subject:
Intellectual Property Rights
| Category: (Academic Journals)
|
|
|
|
|
|
Every person has a right to be treated with respect and dignity, be that a person in a suit or a person behind the bars. The prisoners usually face stigma - the government's effort is to avoid their c....
|
Author:
Shubham Patel And Shivam Yadav
Year: 2017
/Month: 7
/Vol: Volume 6
| Subject:
Criminal
| Category: (Academic Journals)
|
|
|
|
|
|
According to Albert Einstein, the history is abound by the struggle for human rights in which a fina....
|
Author:
Roopali Mohan
Year: 2017
/Month: 7
/Vol: Volume 6
| Subject:
Human Rights
| Category: (Academic Journals)
|
|
|
|
|
|
Uniform Civil Code (UCC) is one of the most debatable issues amongst the various religious communities in India. The concept of UCC is pitched in the context of secularism as a step towards national c....
|
Author:
Miss Varsha Gupta
Year: 2017
/Month: 7
/Vol: Volume 6
| Subject:
Human Rights
| Category: (Academic Journals)
|