Transformative Constitutionalism in South Africa: Will it ever be sufficient to repair the damages of the past?
Authored By: Nompumelelo Vania Mabuza University of Johannesburg I. Introduction The Constitution is one of the most important tools for
REVISITING TRIAL BY JURY IN INDIA: REFORM, REVIVAL, OR REDUNDANCY
Authored By: Dhruv singh National law school of India university, bangalore Introduction On 19 September 1959, a session court situated
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CORPORATE CRIME WITHOUT CORPORATE CONSEQUENCES? RETHINKING CRIMINAL LIABILITY IN INDIA
Authored By: Johanna Esther N National University of Advanced Legal Studies, Kochi Introduction: When corporate wrongdoing causes mass harm, punishment
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Aviation Law and Regulatory Compliance in South Africa: Balancing Sovereignty with Global Interoperability in the 4IR Era
Authored By: Andile Princess Mpofu Unisa Abstract I am not only passionate about aviation law but also learning to fly
Human Rights on the Brink: The Enforcement Crisis of International Human Rights Law
Authored By: Nabihat Ahuoiza Sadiq Middlesex University Mauritius Introduction In a world increasingly marked by armed conflict, mass displacement, and
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The End of the “Blame Game”? Evaluating the Impact of No Fault Divorce in England and Wales
Authored By: Sienna Louise Warren Aston University Owens v Owens[1] exposed widespread criticism of the fault based divorce system in
Death Penalty in India: Fair or Not
Authored By: Rohit Yadav GNLU GANDHINAGAR INTRODUCTION In India death penalty still in practice but it is widely used only
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Prosecuting Ransomware Criminals in The Netherlands
Authored By: Lamia Eid The Hague University of Applied Sciences I. Introduction Ransomware is a form of cybercrime that encrypts
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Gene Editing Against the Courtroom: The Ethics and Regulation of Gene Making
Authored By: Ashley Voon Xuan Yu Brickfields Asia College Introduction Human enhancement through gene editing has always been a controversial
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POSTHUMOUS DATA RIGHTS AND THEIR DEVELOPMENT IN INDIA
Authored By: Sujal Vasant Jain Vidyavardhaka Law College, Mysore ABSTRACT This article discusses the status of posthumous digital rights in
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CYBERBULLYING AND SOCIAL MEDIA DEFAMATION IN SOUTH AFRICA: EVALUATING THE ADEQUACY OF THE CURRENT LEGAL FRAMEWORK
Authored By: Lemukani Pearl Nkuna ABSTRACT The rise of social media and digital communication technologies has significantly transformed interpersonal interaction,
ESG Compliance and Corporate Accountability in India: From Voluntary Disclosure to Enforceable Responsibility
Authored By: Sahana A Karnataka State Law University Introduction Environmental, Social and Governance compliance has moved from the margins of