Authored By: Innocentia Tankiso Mogale University of South Africa Alumni I. Introduction In recent years, blockchain technology has transformed global […]
Authored By: PRISCILLE MABWA MBONGO Abstract Climate change has become one of the most pressing global challenges, prompting courts to
Climate Change Litigation: The Expanding Role of Courts in Environmental Governance Read More »
Authored By: Lwandile Dlamini University of the Witwatersrand, Johannesburg Ⅰ INTRODUCTION In 2024, the Hague Court of Appeal reaffirmed that
Authored By: Mandisa University of South Africa Introduction The rapid growth of digital technology and social media has transformed the
IS South African Law Doing Enough to Combat Cyberbullying? Read More »
Authored By: Chantel Nombili Ncube University of South Africa Introduction Over the years, the growth of automated systems and artificial
Authored By: Promise Noxolo Mthiyane University of South Africa Introduction On 26 October 2014, Bafana Bafana captain and Orlando Pirates
Authored By: Regomoditswe Phala University of Pretoria INTRODUCTION The legal status of an unborn child has for long presented complex
Authored By: Lyn Maluleke Tshwane University Of Technology INTRODUCTION In South Africa Gender-based violence (GBV) remains as one of the
A Critical Analysis of South Africa’s Legal Frameworkin Combating Gender-Based Violence. Read More »
Authored By: Musalafu Masindi Shalot Introduction Gender-based violence (GBV) is still a major constitutional, social, and criminal justice issue in
Authored By: Sibongile Tshabalala Introduction Global mobility, transnational families, and the increase in cross-border custody disputes have resulted in an
Authored By: Ayah Ghaith Middlesex University Introduction In the past decade, more than 12,000 people died in the United Kingdom
Authored By: Kadambari Prakash Salve ILS Law College, Pune Introduction The Indian Constitution gives Parliament the power to amend the
Analysis of Basic Structure Doctrine Read More »
