Access to Justice: Why Legal Aid Matters
Authored By: Ruth Araya Addis Ababa University Abstract Access to justice is really important for any fair legal system, yet […]
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Same-Sex Marriage in South Africa
Authored By: Elsie Mbalane University of Fort Hare Abstract This assignment explores the legal and social evolution of same-sex marriage
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Gender Equality in Legal Frameworks: Achievements and Persistent Challenges
Authored By: Yeabsira Gezahegn Addis Ababa University Abstract Gender equality in law is a central component of human rights and
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ARTIFICIAL INTELLIGENCE AND THE FUTURE OF LEGAL PRACTICE: Global Opportunities, Challenges and Regulation
Authored By: Wuraola Alamutu Obafemi Awolowo University, Ile-fe. ABSRACT. Artificial Intelligence (AI) is rapidly reshaping legal practice by automating tasks,
The New Frontiers of Corporate Legal Liability: A Paradigm Shift from Individual Intent to Systemic Accountability
Authored By: Malwande Kuhlekonke Kimberly Sithebe Varsity College Abstract Corporate legal liability is undergoing a paradigm shift. The outdated “identification
JUDICIAL REVIEW IN GHANA: BALANCING LEGISLATIVE POWER WITH CONSTITUTIONAL SUPREMACY
Authored By: Joycelyn Appau-Asumeng Presbyterian University Ghana ABSTRACT The Role of Judicial Review as a Constitutional Safeguard in Ghana: Striking
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Adultery After Joseph Shine: Decriminalised but Still Grounds for Divorce?
Published On: 31st October 2025 Authored By: Rudraksh Sharma Amity University, Noida “Adultery After Joseph Shine: Decriminalised but Still Grounds for Divorce?”
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Right Of Children Born Out Of Live-In-Relationships And Unwed Parents: Legal Position In India
Authored By: Ekta Gupta Amity University Lucknow Campus, Uttar Pradesh ABSTRACT In Live in relationship, couples choose to live together
THE LEGAL STATUS OF WOMEN UNDER THE IRANIANFAMILY LAW AND INTERNATIONAL HUMAN RIGHTSSTANDARD
Authored By: Oyinkansola Adeyemo Bowen University INTRODUCTION The family law is the law that protects the social and legal status
Balancing AI Power and Human Dignity: Law and Governance
Authored By: Hewan Solomon Addis Ababa University Abstract Artificial intelligence (AI) is reshaping human society on a previously unimaginable scale,
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THE RIGHT TO BE FORGOTTEN IN NIGERIA: LEGAL FOUNDATION, CASE LAW, AND EMERGING CHALLENGES
Authored By: Adio, Favour Ayomide Lagos State University, Ojo Introduction The digital era has transformed how personal information is collected,
The ineffectiveness of criminal justice response to eviction in SouthAfrica- An examination of the legal frameworks and enforcement.
Authored By: Bokang Mofokeng Abstract: On average in the South African property owner (landlord) has to wait a period of