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Salomon v Salomon & Co Ltd. [1897] AC 22 (HL)
Authored By: Fizza Bashir Kinnaird College For Women,Lahore Court: House of Lords (United Kingdom) Bench: Lord Halsbury LC, Lord Watson, […]
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BEYOND CUSTODY: UNDERSTANDING CHILDREN’S RIGHTS IN ZAMBIAUNDER THE CHILDREN’S CODE ACT AND INTERNATIONAL LAW
Authored By: Natasha Chitundu The University of Zambia INTRODUCTION The legal discourse surrounding children often focuses narrowly on custody disputes
Theories of Punishment: Retribution vs Rehabilitation
Authored By: Ruth Araya Addis Ababa University Abstract Understanding the theoretical and practical frameworks governing criminal justice systems requires an
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Customary Marriages in South Africa
Authored By: Elsie Mbalane University of Fort Hare Abstract This article examines customary marriages in South Africa. Customary marriages are
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From Retribution to Abolition The capital punishment in Modern Legal Systems.
Authored By: Yeabsira Gezahegn Addis Ababa University Abstract The death penalty or also known as capital punishment, which echoes a
From Retribution to Abolition The capital punishment in Modern Legal Systems. Read More »
LABOUR AND EMPLOYMENT IN SPORTS LAW: Global Lessons and Nigerian Realities
Authored By: Wuraola Alamutu Obafemi Awolowo University, Ile-fe. ABSTRACT This article examines labour and employment law in sports, focusing on
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The Legal Limbo of the Gig Worker: Navigating the Employee-Contractor Divide in South Africa and Abroad
Authored By: Malwande Kuhlekonke Kimberly Sithebe Varsity College Introduction: The Clash of New Work and Old Law The proliferation of
CONSENT AT THE CORE; UNPACKING THE LEGAL DEFINITION OF RAPE
Authored By: Joycelyn Appau-Asumeng Presbyterian University Ghana Abstract Rape remains one of the most contentious and complex offences in criminal
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IMPACT OF SOCIAL MEDIA ON RIGHT TO FREE SPEECH
Authored By: Ekta Gupta Amity University Lucknow Campus, Uttar Pradesh ABSTRACT Every individual in society is guaranteed with right to
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The Case for Legal Recognition and Protectionunder International Law
Authored By: Oyinkansola Adeyemo Bowen University Introduction When a farmer in Niger abandons his cracked, barren land because the desert
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Deepfakes and Digital Harm: Confronting Technology-Facilitated Gender-Based Violence in the Age of AI.
Authored By: Hewan Solomon Addis Ababa University Abstract Technology-facilitated gender-based violence (TFGBV) represents a disturbing expansion of traditional gender-based violence
CYBERCRIME IN NIGERIA: UNDERSTANDING CRIMINAL LIABILITY IN THE DIGITAL SPACE
Authored By: Adio, Favour Ayomide Lagos State University, Ojo INTRODUCTION This study shall examine the various cybercrimes as found in
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