Authored By: Navnoor Kaur Guru Nanak Dev University, Amritsar Abstract Live-in relationships are increasingly visible in Indian society, especially in […]
Authored By: Phumelele Mandisa Masondo Parul University For Millions Of Pupils In South Africa And India, Poverty Serves As A
HOW DOES POVERTY AFFECT EDUCATION IN THIS ECONOMY Read More »
Authored By: Aanchal Garg Law center 2, faculty of law, University of Delhi A non-fungible token (NFT) is a type
NON FUNGIBLE TOKENS AND CONSUMER CONTRACTS Read More »
Authored By: Gugulethu Zamashenge Nyembe University of Johannesburg Abstract The phenomenon of sexual harassment in the workplace remains a serious
EMPLOYER LIABILITY FOR WORKPLACE SEXUAL HARASSMENT IN SOUTH AFRICA Read More »
Authored By: Joseph Thabo Maluleke University of Free State Abstract South Africa’s criminal justice system constantly grapples with upholding the
Authored By: Lathika Sri P Government Law College Coimbatore Introduction The Indian Constitution establishes a system of parliamentary democracy grounded
Authored By: Nontobeko Msibi University of South Africa South Africa’s child justice system is built on a progressive legal foundation:
The Effectiveness of Rehabilitation Programs for Child Offenders in South Africa Read More »
Authored By: Moumita Banerjee George School of Law, Konnagar, West Bengal, India I. Abstract:- This article explores the perpetual tension
Authored By: Anam Aziz The University of Law Self-defence operates as a complete defence in English criminal law where force
Self Defence in English Criminal Law Read More »
Authored By: Takar Yasum Parul Institute of Law For forty years, California was terrorized by a ghost. From the mid
The Shadow of the Golden State: The Reign of Joseph James De Angelo Read More »
Authored By: Andrew Musyoki Kyuli The Catholic University of Eastern Africa Abstract This article draws on a scenario in which
Authored By: Shah Um E Habiba Chembur Karnataka College of Law / University of Mumbai Abstract In an age where
