Authored By: Winkie K Molefe University of South Africa ABSTRACT The 2025 Johannesburg G20 Presidency marked a turning point: for […]
Authored By: Nolwazi Qhawekazi Mtolo University of Fort Hare Abstract South Africa’s response to the ICC’s 2023 arrest warrant for
The ICC Arrest Warrant for Vladimir Putin and South Africa’s Legal Obligations Read More »
Authored By: Sobowale Anuoluwapo Kehinde Federal University Oye-Ekiti (FUOYE). Abstract. This Article focuses on The Supremacy of the Constitution of
Supremacy of the Constitution of the Federal Republic of Nigeria 1999. Read More »
Authored By: Diptesh Chakma Bangladesh University of Professionals Abstract: Though global peace cannot be achieved entirely, the main purpose of
The Role of UN Security Council Veto: Should Veto be Reformed Read More »
Authored By: Lithalethu Mehlwana University of Fort Hare ABSTRACT The tension between the right of patients to access timely and
Authored By: Amorei Coetzee University of Western Cape ABSTRACT: Period poverty, defined as inadequate access to menstrual hygiene products, water,
Authored By: Khushmandeep Kaur NIMS University, Jaipur ABSTRACT India is a developing nation in terms of improving people’s lives as
THE EVER-EXPANDING HORIZON OF ARTICLE 21: FROM RIGHT TO LIFE TO RIGHT TO DIGNITY Read More »
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract Digital evidence has become fundamental in modern war crime investigations, specifically in
The Threat of “Deepfakes” in International War Crime Investigations Read More »
Authored By: Prisheela Thavanthran National University of Malaysia (UKM) INTRODUCTION The President of the United States, Donald J. Trump, imposed
CAN MALAYSIA INVOKE TRUMP’S 2025 RECIPROCAL TARIFFS AS FORCE MAJEURE Read More »
Authored By: Shalman Barish.A The Central Law College,Salem Abstracts ; Despite clear constitutional protections under Article 21 and established criminal
CUSTODIAL VIOLANCE IN TAMILNADU : CRIMINAL LAW CHALLENGES AND REFORMS Read More »
Authored By: Shalman Barish.A The Central Law College, Salem Case Title & Citation; Pollachi Sexual Assault Case (2019) No standard
Pollachi Sexual Assault Case (2019) Read More »
Authored By: Swati Singh Abhinav Education Society’s Law College, Pune Abstract This article explores how cybersecurity vulnerabilities and data breaches
