Judicial Review in the United Kingdom
Authored By: Reyyan Mansoor Middlesex University Dubai Introduction Judicial review refers to the legal challenge by which a judge reviews […]
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Alexkor Ltd v Richtersveld Community and Others
Authored By: Bronwyn van Neel Case Name: Alexkor Ltd v Richtersveld Community and Others Court: Constitutional Court of South Africa
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Fast Fashion v Environmental Justice
Authored By: Bronwyn van Neel Introduction: Is South Africa’s environmental laws merely for procedural or to protect our ecosystems? We
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The Misuse of Deep fake Technology: Addressing the Legal Gap in Pakistani Law
Authored By: Fatima Amir Government College University Lahore Introduction Imagine seeing a video of yourself doing something you never actually
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From Article 14 to Algorithms: Reimagining Fundamental Rights in Pakistan’s Age of Artificial Intelligence
Authored By: Zainab Faheem Khan Institute of Law – University of Sindh Introduction Pakistani law has always been comfortable moving
Who Is the “Reasonable Person”? A Critique of the Reasonable Person Test in South African Law
Authored By: Luphumlo Mandla University of the Free State Introduction The “reasonable person” test, traditionally known as the diligens paterfamilias
The Transition to King V: Assessing its Impact on Director Accountability and ESG Integration under the Companies Act 71 of 2008
Authored By: Lethabo Moffat Myakayaka UNISA (University Of South Africa) Introduction King V was established to promote corporate accountability and
The Uniform Civil Code: One Nation, Many Laws, and the Search for a Middle Path
Authored By: Sanna Vakil Shaikh A.K.K NEW LAW ACADEMY Introduction In January 2024, Uttarakhand became the first Indian state to
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Beyond the Publisher: Rethinking Section 230 Immunity for Algorithmic Conduct
Authored By: Bhumika Sham Jagtiani Middlesex University Dubai Introduction Since the rise of Facebook (Meta), X, TikTok and YouTube, social
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Artificial Intelligence and Professional Responsibility in Legal Practice: Who Should Bear Liability for AI-Generated Errors?
Authored By: Nkagiseng Mpafudi University of Witwatersrand Introduction Artificial intelligence (AI) is rapidly transforming the legal profession. Once viewed as
THE LEGAL FAILURE TO PROTECT AFGHAN WOMEN UNDER INTERNATIONAL LAW
Authored By: Ofentse Lavender Nnonya University of South Africa Introduction In December 2025, the Taliban issued a further decree banning
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Artificial Intelligence and Legal Accountability in India: Emerging Challenges and the Need for a Strong Regulatory Framework
Authored By: Snigdho Dhar University of Engineering and Management, Kolkata Abstract Artificial Intelligence (AI) has become one of the most