Customary Law and Constitutionalism in South Africa: Reconciling Tradition with Human Rights
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Customary law has for many years been an integral part of […]
Authored By: Gontse Michelle Nchabeleng University of Johannesburg Abstract Customary law has for many years been an integral part of […]
Authored By: Jayasmita Sahoo Capital Law College, Madhusudan Law University, Cuttack INTRODUCTION In India, women are regarded as DEVI and
Prevention of Sexual Harrassment Read More »
Authored By: Kicó Moeng Graduate Tax Residency in the Republic of South Africa: Interpreting Ordinary Residence and Physical Presence Test.
Authored By: Syed Muzammil Ahmad Shah LUMS (Lahore University Of Management Sciences ) The writer of this article emphasize Pakistan’s
The Architecture of Injustice: Deconstructing Pakistan’s Fair Trial Challenges Read More »
Authored By: Ekanem Godswill Essien Arthur Jarvis University Abstract Climate change represents one of the most pressing challenges of the
CLIMATE LITIGATION IN NIGERIA: CAN CITIZENS HOLD THE GOVERNMENT ACCOUNTABLE Read More »
Authored By: Owais Malik DES Shri Navalmal Firodia Law College, Pune ABSTRACT India’s traditional textiles reflect the country’s immense cultural
Authored By: Blessing Banda Cavendish University Zambia Have you ever wondered how a company can be sued while its owners
SEPARATE LEGAL PERSONALITY: A COMPANY’S CORE IDENTITY Read More »
Authored By: Haleluya Daniel Addis Ababa University Introduction Climate justice has emerged as one of the most critical themes within
Ethiopia’s Role in Climate Justice Read More »
Authored By: Edinyang Mary Emmanuel ABSTRACT This research examines the legal consequences of fast fashion, addressing the labour, intellectual property,
FASHIONING ACCOUNTABILITY: THE LEGAL CONSEQUENCES OF FAST FASHION Read More »
Authored By: Ushas Kumar Dhar East West University Abstract This research illustrates the influence of cultural and regional factors on
Authored By: Fizza Bashir Kinnaird College For Women,Lahore ABSTRACT: The use of Gender Based Violence in conflicts has targeted individuals
GENDER BASED VIOLENCE IN ARMED CONFLICT : THE ROLE OF INTERNATIONAL CRIMINAL COURT (ICC) Read More »
Authored By: Natasha Chitundu The University of Zambia INTRODUCTON As the word struggles with the devastating impact of climate change,
BALANCING GROWTH AND SUSTANABILITY: STRATEGIES FOR TACKLING CLIMATE CHANGE Read More »