After Dobbs: Abortion Rights, Judicial Accountability, and the Global Trajectory of Reproductive Justice
Authored By: Tumelo Faith Mahlaba University of Mpumalanga Abstract The United States Supreme Court’s decision in Dobbs v Jackson Women’s […]
THE ROLE OF THE SUPREME COURT IN PROTECTING FUNDAMENTAL RIGHTS IN INDIA
Authored By: Manoj University of Delhi ABSTRACT The Supreme Court of India as the guardian of the Constitution has played
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Understanding Intellectual Property Rights: Types, Importance, and Landmark Cases in India
Authored By: Prakash Kumar Central University of Haryana Introduction Intellectual Property (IP) refers to original creations of the human mind.
Medical Negligence a Cause of Trial
Authored By: Tanishka Delhi Metropolitan Education Abstract [1]This article provides a comprehensive legal and analytical review of medical negligence, examining
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Unmasking Police Brutality in Kenya
Authored By: Tracy Moraa Barongo Kabarak University Abstract Kenya has a dark history of police brutality,dating back to the colonial
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GENDER INEQUALITY IN SOUTH AFRICA – AS AN OBSTACLE TO ECONOMIC GROWTH AND EQUITABLE OPPORTUNITY
Authored By: Mahlatse Nkosi University of Johannesburg Abstract In South Africa, gender inequality is still a major socioeconomic problem that
LEGAL CHALLENGES IN COMBATTING CYBERCRIME IN NIGERIA: REGULATIONS VERSUS ENFORCEMENT
Authored By: Ifeoluwa Florence Omonayin University of Ilorin INTRODUCTION Nigeria has gained global recognition over the last decade as a
LEGAL CHALLENGES IN COMBATTING CYBERCRIME IN NIGERIA: REGULATIONS VERSUS ENFORCEMENT Read More »
The Freebie Doctrine: Electoral Allure vis-à-vis Constitutional Morality
Authored By: Vaishnavi Bane Thakur Ramnarayan College of Law, Mumbai University Abstract : The article assesses both the positive effects
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Intellectual Property Rights in the face of the Biotechnological Revolution: The Case of 3D Bioprinting
Authored By: Adham Amr Taha Badawi Mohamed The British University in Egypt Introduction: In the last few years, 3D
Justice or Judgment? Impact of Media Trials on the Criminal Justice System
Authored By: Tripti pal Asian Law College ABSTRACT The media, often seen as the “fourth column of democracy”, plays an
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Gender Sensitivity in Ethiopia’s National Transitional Justice Policy: A Critical Assessment of Accountability Mechanisms
Authored By: Adey Getaneh Negash Abstract This article explores how Ethiopia‟s National Transitional Justice Policy (NTJP) tackles gender sensitivity and
CONSTITUTION (ONE HUNDRED AND THIRTIETH) AMENDMENT BILL, 2025: A LEGAL ANALYSIS
Authored By: Kirti Gitarattan International Business School (GGSIPU) Abstract The Constitution (One Hundred and Thirtieth) Amendment Bill, 2025, introduced in
CONSTITUTION (ONE HUNDRED AND THIRTIETH) AMENDMENT BILL, 2025: A LEGAL ANALYSIS Read More »