Authored By: Edward Kiweewa Law Development Centre – Uganda ABSTRACT This article critically examines the evolution of African feminism, placing […]
THE WOUND BENEATH THE WIG: MISANDRY, FEMINISM, AND THE AFRICAN GENDER CRISIS Read More »
Authored By: Yadan Tilahun Haramaya University Abstract Nowadays, the military battlefield has been changing from physical to virtual. It has
Cyber Warfare and International Humanitarian Law: Challenges and the Way Forward Read More »
Authored By: Jessie Okhuosi Caleb University ABSTRACT Medical negligence remains a pressing concern in the Nigeria’s healthcare system, with profound
MEDICAL NEGLIGENCE IN NIGERIA Read More »
Authored By: Keneiloe Kompi National University of Lesotho Abstract The Insolvency Act of 2022 introduced corporate rescue into Lesotho’s insolvency
Authored By: Ezejide Elizabeth Nkiruka OBAFEMI AWOLOWO UNIVERSITY Abstract This article explores the conflicts of laws that occur in the
Internal Conflicts of Law in Nigeria’s Plural Legal System Read More »
Authored By: Linathi Kondo University of FortHare Abstract Due to profoundly ingrained patriarchal and sexist beliefs, gender-based violence (GBV) is
Gender-Base Violence and the Constitution: Are Current Laws Enough? Read More »
Authored By: Iness Farrah Faculty of Juridical, Political and Social Sciences of Tunis Abstract A fundamental tenet of international law,
State Sovereignty Today: Core Principles and Narrow Exceptions Read More »
Authored By: Manual Martin Kannur University School of Legal Studies Manjeshwar Campus Abstract The rapid advancement of Artificial Intelligence (AI)
The Privacy Paradox: Balancing AI Innovation and Individual Rights Read More »
Authored By: Abdulazeez Mariam Anuoluwapo Obafemi Awolowo University, Osun State. The digital economy has transformed global commerce, enabling businesses to
Digital Taxation in Nigeria: Regulating the Borderless Economy Read More »
Authored By: Kimberley Prisca Mujumi University of Witwatersrand Abstract While taking a different route to traditional litigation in that it
Authored By: Elizabeth Uyumba Cavendish University Zambia Abstract Medical negligence has become a pressing issue across Africa, reflecting the intersection
Medical Negligence in Zambia and South Africa: A Comparative Legal Analysis Read More »
Authored By: Ayanda Nelisiwe Thebehali University of South Africa Abstract The Recognition of Customary Marriages Act 120 of 1998 (RCMA)
