Authored By: Lerato Mati University of Fort Hare Maluleke v Minister of Home Affairs & Radebe [2008] ZAGPHC 129 High […]
Maluleke v Minister of Home Affairs & Radebe [2008] ZAGPHC 129 Read More »
Authored By: Nayara Abreu Royal Holloway, University of London Introduction R v Brown is one of the most controversial and
R v Brown [1993] 2 All ER 75; [1993] 1 AC 212 (House of Lords) 1 Read More »
Authored By: Samuel Xavier Oliveira De Montfort University Dubai Introduction R v Blaue is a landmark decision in English criminal
R v Blaue [1975] 1 WLR 1411 (CA) Read More »
Authored By: V.Chithra Chennai Dr Ambedkar Government Law College Pudupakkam Court Name: Supreme Court Bench: Justice E.S Venkataramaiah, Justice O.
Indian Express Newspaper (Bombay) Pvt.Ltd. and Others Vs Union of India (UOI) and Others Read More »
Authored By: Dipika Sharma Bundelakhand University Abstract The use of AI-generated deepfakes presents novel threats to personal dignity, public discourse
AI and Deepfake: Legal Challenges Read More »
Authored By: Birhan Asmare Adane Bahirdar University Abstract Women in Ethiopia face many risks because of problems like conflict, displacement,
A Social Work Analysis of Women’s Vulnerability and Gender Based Violence in Ethiopia Read More »
Authored By: Faria Kamal Oishy International Islamic University Chattogram Abstract The justice system of Bangladesh is burdened with excessive delays
Delay in Justice in Bangladesh : Causes and Impact on Access to Justice Read More »
Authored By: Lusanda Alicia Mpisi University of Zululand ABSTRACT The article primarily examines the right to equality as enshrined in
The Right to Equality in South Africa: A Focus on Non-Citizens Read More »
Authored By: Richard Praise Ayebabomo Imo State University ABSTRACT Chapter two of the constitution starting from section 13 to 31
Authored By: SHARMILA DEVI R GOVERNMENT LAW COLLEGE, RAMANATHAPURAM AFFILIATED WITH TAMILNADU DR AMBEDKAR LAW UNIVERSITY INTRODUCTION Humanity is entering
Authored By: Prerna Sharma Guru Gobind Singh Andraprastha University Ggsipu – University School of Law and Legal Studies- Uslls INTRODUCTION
UNIFORM CIVIL CODE Read More »
Authored By: Emani Bhavitha KLEF College of Law ABSTRACT The presumption of innocence is a fundamental principle of criminal law,
Shifting the Burden: An Analysis of Reverse Burden of Proof and Its Consequences Read More »
