RES SUBJUDICE AND ITS APPLICATION
Authored By: MONSHI BHUYAN University Law College, Gauhati University INTRODUCTION RES SUBJUDICE is the main fundamental doctrine in the […]
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ACCESSIBILITY TO ABORTION AND REPRODUCTIVE RIGHTS: A HUMAN RIGHTS ALONG WITH GENDER JUSTICE PERCEPTION
Authored By: Shirika Rawat KES SHRI’ JAYANTILAL H PATEL LAW COLLEGE Abstract Abortion and reproductive rights remain one of the
AI in Armed Conflict: Application of International Humanitarian Law to Autonomous Weapons
Authored By: Rongala Jahnavi Gitam Deemed to Be University Abstract International Humanitarian Law (IHL) faces unprecedented challenges with the integration
An Analysis of Public benefit in Charitable Trusts in Northern Ireland: Strengths, Weaknesses, and potential Reforms
Authored By: Eva Kelly Queen’s University Belfast Abstract: This article analyses how the ‘public benefit’ test, found in section 3
Examining Women’s Rights Through The Lens Of Cultural Relativism
Authored By: Rahmatulah B.O. Lanlokun University of The Gambia Abstract: Acknowledging the diverse nature of human rights is highly essential
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From Mandatory to Discretionary: Malaysian Judicial Approaches after the abolition of Mandatory Death Penalty Act 2023
Authored By: MUNJID BIN MUHAMMAD INTERNATIONAL ISLAMIC UNIVERSITY OF MALAYSIA Abstract The enactment of the Abolition of Mandatory Death Penalty
Post-Retirement Appointments of Judges in India: Implications for Judicial Independence and Public Trust
Authored By: Yogita Anil Bengude MMM’S SHANKARRAO CHAVAN LAW COLLEGE PUNE Abstract This article examines the practice of appointing retired
THE LEGAL PROTECTION OF PERSONS WITH UNSOUND MIND (MENTAL ILLNESS) AGAINST SEXUAL ABUSE IN NIGERIA: GAPS AND ENFORCEMENT.
Authored By: Giwa Bukola Onyeka Abstract: This article focuses on persons of unsound mind in Nigeria vulnerable to sexual abuse,
Reasonableness on Trial: The Challenges of Self-Defence in UK Criminal Law
Authored By: Mitali Khandekar Middlesex University The law of self-defence walks a razor-thin line between justification and criminality, between the
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Emerging Privacy Jurisprudence in India: From Bail Conditions to Data Protection Enforcement under the DPDP Act
Authored By: Soniya Talreja Indore Institute of Law Affiliated to DAVV university ( BALLB . Hons) Abstract The recognition of
Plea Bargaining in Nigeria: A Tool for Justice or a Shieldfor thePowerful
Authored By: Amuyeoluwa Goodwill Adejumo Kwara State University, Malete, Kwara State. Abstract This article critically examines the operation of plea
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Gender Justice through Customary International Law: Progress, Gaps, and the Road Ahead
Authored By: Mpho Cynthia Raat University of Fort Hare Abstract This article examines the intersection of customary international law (CIL)
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