When Medical Harm Becomes a Crime:Children’s Rights and Criminal Accountability in South African Medical Law
Authored By: Siphesihle Tokwe University of Fort Hare Abstract Children are vulnerable in medical care, relying on adults to protect […]
Pharmaceutical Corporate Manslaughter and Criminal Accountability
Authored By: Shrimayi Iyer Nmims’s Kirit. P. Mehta School of law, Mumbai Abstract The pharmaceutical industry occupies a unique position
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Understanding the UK’s Uncodified Constitution
Authored By: Zanib Sheraz University of London Introduction A constitution, which provides the fundamental framework for a government’s operation, can
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The Aravalli Crisis: Legal Battles Against Destruction
Authored By: Yashsvi Singh Lloyd School of Law Abstract The Aravalli hills are among the ancient mountain ranges in India. They have been subjected
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Digital Arrests and Online Scams in India: Legal Awareness and Remedies
Authored By: Chitrakshi kaushik Manipal University, Jaipur Introduction In recent years, the fast growth of digital technology and online platforms
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THE USE OF ARTIFICIAL INTELLIGENCE IN LEGAL RESEARCH: OPPORTUNITIES RISKS AND THE NEED FOR RESPONSIBLE ADOPTION
Authored By: Asokere Deborah Lagos State University- Graduate INTRODUCTION Legal research is fundamental to effective legal practice.1 The quality of
LIFE AFTER DEATH: HOW THABO BESTER’S SENTENCE TESTS THE CONSTITUTIONAL LIMITS OF PUNISHMENT
Authored By: Asive Zamantlele Mathenga University Of Fort Hare Abstract The landmark case State v Makwanyane and Another [1995] ZACC
RIGHT TO PRIVACY AFTER PUTTASWAMY: IMPACT ON DIGITAL INDIA
Authored By: Krishna Jaiswal New Law College, Pune ABTRACT The recognition of the Right to Privacy as a fundamental right
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Paradigms of Justice: The 2024 Transformation of Indian Criminal Law
Authored By: Anurag Gupta Vinoba Bhave University For over 160 years, the Indian criminal justice system was governed by statutes
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The Death Penalty in South Africa: A Constitutional and Human Rights Analysis
Authored By: Caylee Alexander University of the Western Cape Introduction The death penalty has long been one of the most
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Rethinking In Community of Property in an Era of Economic Independence
Authored By: Lesego Kgosana University of South Africa Marriage in-community of property entails that, from the date of the marriage,
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STATE RESPONSIBILITY FOR HUMAN RIGHTS VIOLATIONS UNDER INTERNATIONAL LAW
Authored By: Egho Ejiroghene Sharon University of Benin, Benin-City INTRODUCTION The UN Charter and other human rights instruments oblige States
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