Cyberbullying and the law
Authored By: Cecilia kganakga University of Johannesburg (graduated from it) Abstract The 4th industrial revolution has brought about enormous changes […]
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The Goddess of Justice: Symbolism and Rule of Law in Contemporary Jurisprudence
Authored By: Ritu Sharma Geeta Institute Of Law Samalkha Introduction Justice is the soul of law. Every legal system across
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Sexual and Reproductive Health Rights in Nigeria: Bridging Constitutional Guarantees and Implementation Gaps
Authored By: Oseni Kehinde Kuburat Obafemi Awolowo University, Ile-Ife, Osun State, Nigeria. Abstract Sexual and reproductive health rights (SRHR) represent
A Critical Analysis on Political Participation of Women: Challenges And Legal Remedy in South Asia
Authored By: Anika Afrin Tisha University of Rajshahi Abstract: Women in South Asia represent a significant portion of the population,
Privacy, Confidentiality, and Constitutional Safeguards in the Digital Age: Linking Amabhungane, Fourie, and the Cybercrimes Act 19 of 2020
Authored By: Oratile Khumo Lekalakala University of South Africa Introduction The Cybercrimes Act 19 of 2020 was implemented to protect
KONINKLIJKE PHILIPS N.V VS MAJ (RETD.) SUKESH BEHL & ANR [CS (COMM) 423/2016], CS(COMM) 499/2018, CS(COMM) 519/2018.
Authored By: Mansha Desh Bhagat Bniversity The parties to the three suits and their inter-se relationships: [CS (COMM) 423/2016] KONINKLIJKE
Intellectual Property Rights in Quantum Computing: A Comparative Study of India, China, and International Framework.
Authored By: Mansha Desh Bhagat University Abstract- The twenty-first century is no longer a struggle between states, but rather between
The Role of the Judiciary in Upholding Human Rights in Sierra Leone: Challenges and Prospects
Authored By: Thomas Sheku Marah Nusa Putra University Abstract: This article investigates the importance of the judicial system in Sierra
Prosecutor v Charles Ghankay Taylor
Authored By: Thomas Sheku Marah Nusa Putra University Case Title & Citation Prosecutor v Charles Ghankay Taylor Case No SCSL-03-01-T
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Regulating Artificial Intelligence in South Africa: A Financial Sector Perspective
Authored By: Nolwazi Mdhluli University of South Africa Abstract As Artificial Intelligence (AI) transforms the financial sector rapidly, South Africa
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Enforcement of Refugee Rights in South Africa Through Public Interest Litigation in the Spirit of Ubuntu
Authored By: Slondile Mqadi University of Fort Hare ABSTRACT In the context of the constitutional value of Ubuntu, this piece
Recognizing Customary Marriages in South Africa: A Case for Mandatory Registration to Protect Inheritance Rights
Authored By: Boitumelo Makhubu University of Fort Hare In South Africa, traditional marriages—known as customary marriages—are legally recognized.1 But many