Corporate Greenwashing: Evaluating Legal Frameworks and Consumer Protection Laws in India
Authyored By: Gauranvi Kumawat Vidyasthali Law College I. Introduction In an era shaped by visible ecological degradation, sustainability has shifted […]
GENDER INEQUALITY: Within and Outside Nigeria
Authored By: Okiemute Racheal Onoharhigho University Of Benin, Edo State, Nigeria. Introduction Gender inequality severely impacts women globally across safety,
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INTELLECTUAL PROPERTY LAW: Meaning and Forms of Protection
Authored By: Oghenenyoreme Emmanuella SIAKPERE University of Benin, Edo State, Nigeria. You may be wondering what exactly is intellectual property
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MARCH AND MARCH MOVEMENT: SOUTH AFRICAN ANTI-ILLEGAL IMMIGRATION MOVEMENT
Authored By: Sbongokuhle Mthimkhulu University of South Africa Introduction The March and March Movement was founded in March 2025 by
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Caste Census in India: A Constitutional Necessity or a Political Tool
Authored By: Rituraj Singh Rajput Institute of Law, Nirma University, Ahmedabad INTRODUCTION The debate surrounding the caste census in India
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Digital Evidence in South African Criminal Proceedings: Admissibility Challenges Underthe Cybercrimes Act and POPIA in Light of International Criminal Law Standards
Authored By: Sinethemba Makoboko University of Fort Hare 1. Introduction Digital materials such as messages from WhatsApp, Facebook, X (formerly
THE RISE OF SOCIAL MEDIA FOR INTERNATIONAL ADVOCACY IN THE 21 ST CENTURY
Authored By: Reyyan Mansoor Middlesex University Dubai Introduction When referring to an advocate, one typically imagines a lawyer, and until
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Digital Surveillance and the Right to Privacy : A Critical Legal Analysis
Authored By: Janvi Kashyap Maharishi Markandeshwar (Deemed to be University)Mullana INTRODUCTION In our today’s era, technology has transformed everything, including
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Diplomatic Immunity in a Human Rights Age: The Vienna Convention 1961 and the Case for Reform
Authored By: Arshiya Alji Middlesex University Dubai INTRODUCTION In August 2019, a nineteen-year-old motorcyclist named Harry Dunn was killed near
Liberty in the Age of Surveillance: Reimagining the Right to Privacy in India After the Puttaswamy Judgement
Authored By: Sayani Kundu Durgapur Institute of Legal Studies ABSTRACT When the Supreme Court of India declared privacy a constitutionally
CHILD PROTECTION LEGISLATION IN SOUTH AFRICA: CHALLENGES AND LEGAL DEVELOPMENTS.
Authored By: Nobuhle Malinga Tshwane University of Technology (TUT) INTRODUCTION. In South Africa, a comprehensive legal structure has been developed
CHILD PROTECTION LEGISLATION IN SOUTH AFRICA: CHALLENGES AND LEGAL DEVELOPMENTS. Read More »
When the Driver Disappears: Tort Liability for Autonomous Systems in South Africa and India
Authored By: Amogelang Malebana Emeris Private University Introduction On March 18, 2018, an autonomous Uber test vehicle struck and killed