Authored By: Hunadi Sonia-Rose Legoabe Regenesys Business School Case Number: (CCT 55/11) [2012] ZACC 1; 2012 (2) SA 208 (CC); […]
C and Others v Department of Health and Social Development, Gauteng and Others Read More »
Authored By: Undine Kupla University of Salford Case Name: R v Dudley and Stephens Citation: (1884) 14 QBD 273 (DC) Court: Queen’s Bench
R v Dudley and Stephens Read More »
Authored By: Morgan Okoth University of Nairobi 1.0 Case Citation and Basic Information Case Name: Francis Karioko Muruatetu & another
Francis Karioko Muruatetu & Another v Republic Read More »
Authored By: Khaliphani R Ndlovu University of Johannesburg I.CASE CITATION AND BASIC INFORMATION Citation: 2022 (5) SA 323 (CC) Court:
Women’s Legal Centre Trust v President of the Republic of South Africa– Case Summary. Read More »
Authored By: Zayna Hudda Middlesex University Introduction R v Dudley and Stephens (1884)[1] is one of the most significant cases
R v Dudley and Stephens (1884) Read More »
Authored By: NIKITA DEWANGAN Seth Ratanchand Surana Law College Durg, C.G. Introduction- In THIS 2026, Just imagine you’re scrolling through
DEEPFAKES AND FINANCIAL FRAUD: EVALUATING THE EFFICACY OF THE IT RULES AMENDMENT 2026 Read More »
Authored By: Celestine-Ebeku Godswill Okonowoka The University of Nigeria Nsukka INTRODUCTION In the aftermath of the ceding of the Bakassi
WHO OWNS THE OIL WELLS? RESOLVING THE AKWA IBOM-CROSS RIVER OIL WELLS DISPUTE Read More »
Authored By: Rajshavi Sonker Babasaheb Bhimrao Ambedkar Central University INTRODUCTION “In the race for economic growth, the environment often becomes
DEVELOPMENT VS. ENVIRONMENTAL PROTECTION: A LEGAL PERSPECTIVE Read More »
Authored By: Ohwo Frances Aghogho Afe Babalola University Arbitration has emerged as a preferred mechanism for resolving commercial disputes due
THE ENFORCEABILITY OF ARBITRATION CLAUSES IN NIGERIA: Challenges and Judicial Attitudes. Read More »
Authored By: Menzi Mucavel Swansea University I. Introduction The European Convention on Human Rights, opened for signature in 1950 and
THE UNITED KINGDOM AND THE EUROPEAN CONVENTION ON HUMAN RIGHTS Read More »
Authored By: Neo Maleka University of South Africa INTRODUCTION Child abuse continues to be a widespread but seldom reported human
Authored By: Eshika Komal Ramaiah Institute of Legal Studies INTRODUCTION: Rural Indian women face systematic barriers in asserting legal rights,
ACCESS TO JUSTICE FOR RURAL WOMEN IN INDIA Read More »
