DEATH PENALTY SHOULD BE ABOLISHED
Authored By: Shagufta Chowdhury Adrita East West University Abstract Death penalty is justified as deterrent to crime and considered as […]
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Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare
Authored By: Liya Ayele Assefa Addis Ababa University Abstract This article examines the provision of psychological healthcare to prisoners within
Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare Read More »
Subjective and Objective Approaches to Patrimonial Loss: A Critical Analysis ofRudman v Road Accident Fund (2003 (2) SA 234 (SCA)).
Authored By: Botlenyana Thabile Ntseo University of South Africa Introduction In South African law, when someone suffers financial loss because
Between Custom and Constitution: The Legal Landscape of Arranged Marriages in South Africa
Authored By: Vuyokazi Jako Cape Peninsula University of Technology Arranged marriages, a practice with deep cultural and historical roots in
The enforcement of socio-economic rights in South Africa.
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Abstract This article focuses on the transformation of socio-economic rights in South
The enforcement of socio-economic rights in South Africa. Read More »
HOW THE APPLICATION OF NASCITURUS FICTION IN SOUTH AFRICANLAW COMPARES TO ITS APPLICATION IN OTHER JURISDICTIONS,PARTICULARLY IN CASES OF WRONGFUL LIFE CLAIMS
Authored By: Carla Anthony University of South Africa Abstract: This article presents comparative research examining the nasciturus fiction doctrine within
THE IMPACT OF SOUTH AFRICAN LAW IN ENSURING BEST INTEREST ANDWELL BEING OF A CHILD
Authored By: Mihlali Nguzo Cape Peninsula University of Technology Everyday children face unseen battles. Children are experiencing lot of challenges
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Digital Evidence in the Age of Artificial Intelligence: Legal Challenges and Opportunities
Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune Abstract Dig ital e vid enc e is a d
CUSTODIAL DEATH: THE MISUSE OF POWER AND VIOLATION OF FUNDAMENTAL RIGHTS
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Custodial death means death that has occurred while
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THE ROLE OF CUSTOMARY LAW AND HUMAN RIGHTS IN NIGERIA:A CLASH OF LEGAL VALUES AND A HARMONIZATION QUEST.
Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0.ABSTRACT A significant component of Nigeria’s legal system and cultural legacy is customary
LEGAL FRAMEWORKS FOR SPACE MINING: CHARTING THE FINAL FRONTIER
Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION Space mining—once the realm of science fiction—is rapidly
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Decolonisation of International Law: The Unfinished Revolution of the Global Justice in the 21st Century.
Authored By: Shalom Manamela Noida International University Abstract International law, which was once portrayed as a universal framework of justice,