Authored By: Winkie K Molefe University of South Africa ABSTARCT The rise of Artificial Intelligence (AI) in South African healthcare […]
Authored By: Afrin Akhtar Amex Law College Under University of Burdwan Abstract The Supreme Court of India has rolled out
Supreme Court Introduces AI-Enabled E-Filing System: A New Era for Digital Justice Read More »
Authored By: Nolwazi Qhawekazi Mtolo University of Fort Hare Abstract The 1996 Constitution of the Republic of South Africa1has emerged
The Influence of South Africa’s Constitution on Human Rights Jurisprudence in Africa Read More »
Authored By: Diptesh Chakma Bangladesh University of Professionals Abstract: The unique biodiversity and ecological balance of the Chittagong Hill Tracks
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Authored By: Lithalethu Mehlwana University of Fort Hare Abstract Consent is essential for sexual autonomy, dignity, and bodily integrity as
Authored By: Amorei Coetzee University of Western Cape ABSTRACT: This article critically examines the legality of publicly naming alleged perpetrators
PUBLIC NAMING ON SOCIAL MEDIA: THE LEGALITY OF THIS ALTERNATIVE JUSTICE IN SOUTH AFRICA Read More »
Authored By: Khushmandeep Kaur NIMS University, Jaipur ABSTRACT Gender-deficient democracy stems from various obstacles and limitations that hinder women’s participation
RESERVING EQUALITY: AN ANALYSIS OF THE WOMEN RESERVATION BILL 2023 Read More »
