Authored By: Basetsana Moatshe University of South Africa ABSTRACT On the 20th of November 2025, President Cyril Ramaphosa of South […]
Authored By: Proma Debnath University of Asia Pacific I Introduction Bangladesh’s rivers continue to disappear under the relentless pressure of
Green Justice DeFerred: Why Bangladesh Needs an NGT-Style Environmental Tribunal Read More »
Authored By: Gugu Sarah University of South Africa Introduction For centuries, in many South African indigenous communities, the idea of
Authored By: IVANAH KHASIALA Strathmore University Abstract This article argues that although Kenya attained political independence in 1963,[1] legal decolonisation
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Authored By: Ahmed Ismail University Of London Introduction Just imagine paying in full for a consignment of goods stored in
Authored By: Harleen Kaur Army Institute of Law, Mohali Introduction The global climate crisis has transitioned from an abstract environmental
Authored By: MITHUNA.K Government Law College Coimbatore Introduction Artificial intelligence (AI) has rapidly evolved from a specialized technological innovation into
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Authored By: Bala Nivetha S SASTRA UNIVERSITY ABSTRACT: In the era of globalisation, corporate growth strategies have evolved from cash-based
Authored By: Dishamoni Deka University Law College, Gauhati University Introduction Concept of Cultural Heritage and Antiquities India’s cultural heritage reflects
Echoes of the Loot: Why Law Fails Short for India’s Antiquities Read More »
Authored By: Priyam Pratik Faculty of Law, University of Allahabad Abstract Commercial disputes have a way of resolving themselves that
Authored By: Karabo Molapo Boston City Campus Introduction More than thirty years after the establishment of constitutional democracy, South Africa
Authored By: Ayushi Raj CMP Degree College, University of Allahabad Introduction Education is regarded as the foundation of a progressive
