Authored By: Pretty Nomfundo Mhlakwana Pretty Nomfundo Mhlakwana Abstract Freedom of expression forms part of the foundational constitutional rights that […]
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Authored By: Zoe Ayomikun Ibikunle Afe-Babalola University, Ado-Ekiti Abstract Domestic violence remains a persistent global issue despite extensive efforts from
Authored By: Carla Anthony University of South Africa Abstract: This article presents comparative research examining the nasciturus fiction doctrine within
Authored By: Ayanda Mabusela EDUVOS ABSTRACT South Africa’s progressive legal landscape, actively addressing the concerns of marginalised voices. particularly the
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Authored By: Anne-Sophie Barbe University of Law Abstract Over the last decade, crypto assets have moved from a niche idea
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Authored By: Momota Rakshit Anglia Ruskin Abstract: A homicide occurs when one person causes the death of another, and it
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Authored By: Christy Teh Xing Ti Multimedia University ABSTRACT “What you do makes a difference, and you have to decide
In Remembrance of Dr. Jane Goodall: A Hope for Humanity Read More »
Authored By: Sobia Neelofar University of Kashmir, Kashmir Law College Abstract When we talk about matrimonial cases in Jammu and
Matrimonial Cases in Kashmir -Legal framework, challenges and judicial trends. Read More »
Authored By: Ramanjeet kaur Lloyd School of Law ABSTRACT Climate change legislation and policies encompass a broad set of rules
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