Policy Without Protection: Why COSUP Needs Legislation to Realize the Right to Health in South Africa
Authored By: Nontobeko Charity Ngomane University of South Africa I. Introduction South Africa is facing a substance use crisis that
Money Laundering, Organized Crime, and the Indian Anti-Money Laundering Regime
Authored By: Chabungbam Danny Singh LMS LAW COLLEGE, DHANAMANJURI UNIVERSITY India’s anti-money laundering system is one of the state’s most
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HUMAN RIGHTS AND THE LIMITS OF STATE POWER IN SOUTHERN AFRICA: A SOUTH AFRICAN PERSPECTIVE ON DIGITAL PRIVACY, DUE PROCESS, AND EFFECTIVE POLICING
Authored By: Angie Makhadzi Tshitereke University of South Africa Introduction Human rights are not merely aspirational principles in South Africa;
The Invisible Trial: Should Predictive Policing Algorithms Be Allowed to Influence Criminal Investigations?
Authored By: Mahnoor Fatima Punjab College Criminal Procedure & Civil Rights A patrol car idles at the corner of a
Privacy is Dead”- is the Law Sufficient in Protecting the Right to Privacy in the New Digital Age?
Authored By: Tanya Madziva BPP University The internet and its capabilities are advancing in this new digital age. This is
India’s Constitutional Contradiction on Marital Rape
Authored By: RITI DAV University INTRODUCTION Marital rape in India remains legally unrecognized, perpetuating the dangerous assumption of implied consent
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A Legal Analysis: Whether Arbitration Clauses can Bind Non-Signatories in Mergers and Acquisitions.
Authored By: Aafaq Ahmad University of Bedfordshire Introduction Arbitration has emerged as the preferred method for the resolution of disputes
Deepfake Technology and the Law: Is Existing Legislation Sufficient to Protect Victims?
Authored By: Fiona Xiluva Ngobeni University of South Africa I. Introduction The rapid advancement of artificial intelligence (AI) has transformed
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THE VICTIM LOMBROSO FORGOT: HOW THE SHIFT TO POST -LOMBROSIANISM CREATED MODERN VICTIMOLOGY”
Authored By: Aditya Mani Tripathi Banaras Hindu University ABSTRACT Cesare Lombroso’s foundation of medical criminology revolved around the concept of
The Admissibility of Digital Forensic Evidence in Criminal Investigations: Legal Challenges and Future Directions
Authored By: Monrea Monica Malope University Of South Africa (UNISA) Introduction The digital revolution has fundamentally transformed the way crimes
The Protecon Gap Between Statutory and Internal Auditors: A Crical Analysis of Malaysian Law
Authored By: NUR HANAN ZULAIKHA BINTI ABDULLAH ATC PENANG I. Introduction An auditor’s signature carries significant meaning. Auditors are expected
Deepfake Technology and the Law: Is Existing Legislation Sufficient to Protect Victims?
Authored By: Fiona Ngobeni University of South Africa I. Introduction The rapid advancement of artificial intelligence (AI) has transformed digital
Deepfake Technology and the Law: Is Existing Legislation Sufficient to Protect Victims? Read More »