Evolution of Criminal Justice in Bangladesh
Authored By: Md. Al Nahian Bin Ratan Green University of Bangladesh Abstract Bangladesh’s criminal justice system has mainly been evaluated from […]
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DIGITAL PRIVACY, DIGITAL FOOTPRINTS AND THE RIGHT TO BE FORGOTTEN: NAVIGATING THE DIGITAL AGE
Authored By: Deborah Zewdie Tadesse Addis Ababa University Nowadays, every text sent, every single photo or video posted is leaving
Ukuthwala: A Fundemental right problem in South Africa
Authored By: Ofentse Lisbeth Molokoane University of South Africa Abstract Child marriage is a setback that needs urgent attention. Bennet
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THE RIGHT TO HEALTH AND EMERGENCY TREATMENT: AN ANALYSIS OF THE ALEX MADAGA CASE
Authored By: MICHELLE ANNE OTIENO MICHELLE ANNE OTIENO Abstract The right to health is universally recognised under instruments such as
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Artificial Intelligence and Data Privacy in India: Emerging Challenges and Legal Perspectives
Authored By: Samriddha Ray St.Xavier’s University,Kolkata Abstract The proliferation of Artificial Intelligence (AI) has transformed sectors such as healthcare, banking,
REVIVING NIGERIA’S TEXTILE INDUSTRY THROUGH GEOGRAPHICAL INDICATION PROTECTION: LEGAL FOUNDATIONS, CHALLENGES AND FUTURE PROSPECTS
Authored By: Chukwudebelu Kosiso Esther Abstract This article explores the concept of geographical indication (GI) within the framework of intellectual
Assessing Ethiopia’s Child Labour Framework Against International Legal Standards
Authored By: Dina Girmay Addis Ababa University Introduction Child labour, particularly in its most exploitive form, deprives children of their
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Smart Contracts and Legal Enforceability under English Law
Authored By: Sanjana Mahesh De Montfort University Dubai Introduction Smart contracts or self-executing agreements encoded on blockchain platforms are increasingly
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RUTH GARRATT V. BRIAN DAILEY, a minor, by George S. Dailey, his guardian ad litem.
Published On: 23rd September 2025 Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University CITATION: 46 Wash. 2d 197, 279 P.2d 1091
RUTH GARRATT V. BRIAN DAILEY, a minor, by George S. Dailey, his guardian ad litem. Read More »
Public Authority and Accountability: A Critical Analysis of Section 6(1) of the Human Rights Act 1998
Authored By: Afrah Jinnah Middlesex University Dubai Human rights are fundamental principles that protect individuals’ freedoms and dignity, forming the
RULE OF LAW AND “THE KING CAN DO NO WRONG”
Authored By: Sanan Khan Jadoon Bahria University Islamabad Abstract This article discusses the definition and evolution of the notion of
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Is the Islamic Law of Intestate Succession Unfair Towards Women, in terms of the South African Constitution
Authored By: Aqeelah Laloo University of the Western Cape ABSTRACT The Islamic Law of Succession is derived from the Holy