Authored By: Vishal Kumar Bihar Institute of Law Abstract The Aravalli Hills constitute one of the oldest geological formations in […]
Protection of the Aravalli Hills: An Environmental and Human Rights Perspective Read More »
Authored By: Anamika Dubey Bihar Institute of Law Abstract Gender bias before birth continues to undermine the realization of substantive
Gender Bias Before Birth: A Comparative Study of India and the United Kingdom Read More »
Authored By: Awande Akhona Dube University of KwaZulu Natal Introduction Refugees are among the most vulnerable populations in the world.
Exploring Rights of Refugees Within Legal Sphere Read More »
Authored By: Nkosinathi Msibi University of Johannesburg ABSTRACT The exponential growth of the digital economy has transformed personal information into
Authored By: Shelby Wanjiru Ngigi Kenya School of Law Abstract This article critically examines Kenya’s Data Protection Act, 2019 (DPA)
Authored By: Parth vinayak Kadam Shahaji Law College Kolhapur Affiliated to Shivaji University Kolhapur Juvenile delinquency, referring to crimes committed
Juvenile Delinquency in India: A Legal andSocial Perspective Read More »
Authored By: Lesedi Manganye Varsity College Abstract. The proliferation of artificial intelligence systems in social media platforms has resulted in
Tracing The Development of Grok: Innovation and Governance in AI Systems Read More »
Authored By: Riemano Titus University of Fort Hare Abstract Traditionally, South African spousal practices and legal structure were embedded in
Authored By: Aayushi Jha Maharaja Surajmal Institute INTRODUCTION “A period should end a sentence, not a girl’s education”. When we
MENSTRUAL HEALTH AS A FUNDAMENTAL RIGHT: CURRENT JUDICIAL INTERPRETATION Read More »
Authored By: Nontuthuko University of KwaZulu-Natal Howard College ABSTRACT South Africa constantly and currently struggles with informal settlement arrangements in
Authored By: Adriana Peric The Open University UK Introduction Energy transition does not mean that fossil fuel activity stops overnight.
Authored By: Akinsola Oluwamayowa Emmanuel University of Ibadan Abstract: Judicial delay remains a persistent challenge in Nigeria’s justice system, undermining
Judicial Delay and the Challenge of Enforcing Fundamental Human Rights in Nigeria Read More »
