Authored By: Swaartbooi Sekho Swaartbooi Sekho ABSTRACT: This article examines South Africa’s legal response to rape and gender-based violence (GBV) […]
Authored By: Abdullah Al Fahim Bangladesh University of Business and Technology Introduction The Bangladesh Water Development Board (BWDB) estimates that
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Authored By: Anisha Nair Ramaiah College of Law, Bangalore Introduction: In modern democracies, does the state have power to punish
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Authored By: Tsiyon Daniel Addis Ababa University Marital rape is illegal in many countries. Countries like Thailand, Nepal, and the
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Authored By: Pretty Nomfundo Mhlakwana Stellenbosch University Abstract Emerging Artificial Intelligence (AI) technologies are posing significant challenges for the preservation
Authored By: MORAPELO LEBOHANG RAMOLEKO Official citation: CIV/A/08/2016 Court Name and Bench: High Court of Lesotho Coram: J. T. M.
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Authored By: MORAPELO LEBOHANG RAMOLEKO Abstract This article examines the position and limitations of international human rights treaties within Lesotho’s
Authored By: MORAPELO LEBOHANG RAMOLEKO Abstract The African human rights system offers a distinct framework compared to European and Inter-American
Authored By: Carla Anthony University of South Africa Among the most enduring and pivotal debates in the history of legal
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Authored By: Ntando Madonsela North West University Abstract: This article critically analyses the implementation and constitutional dimensions of the Hague
Authored By: Ayanda Mabusela Eduvos ABSTRACT The growing presence of women in sports, particularly at the Olympics, is enhancing diversity
Authored By: Anne-Sophie Barbe University of Law ABSTRACT Artificial intelligence (AI) has become increasingly integrated into employment processes, from CV
