Algorithmic Control and the Dominant Impression Test: Reassessing Gig Work in South Africa
Authored By: Zulaikha Khan STADIO Higher Education Introduction A 2017 decision by a CCMA commissioner brought to light an unusual […]
MOTHER NATURES VOICE: THE LEGAL PERSONALITY OF ECOLOGICAL ENTITIES IN AUSTRALIA
Authored By: Wade Harris Deakin University Abstract: This article examined Australia’s environment law framework, with a distinct focus on how
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Democracy on Trial: Criminalising Political Speechand the Future of Electoral Free Speech in India
Authored By: Roshan Gupta Shri Swami Dayal Bhatnagar Law College, Chaudhary Charan Singh University Abstract Electoral speech is very important
Supposition Of Guilt: Reliability on AI Detectors to Discredit Original Work
Authored By: Thato Seoka University of South Africa Introduction A ruling was made in a New York court on February
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BETWEEN SOVEREIGNTY AND CONSTITUTIONALISM: RE-EXAMINING SOUTH AFRICA’S LEGAL RESPONSE TO ILLEGAL IMMIGRATION
Authored By: Tsakile jubilee makondo Unisa I. INTRODUCTION South Africa has long been the principal destination for cross-border migration within
Cyber Security in South Africa: Legal Challenges, Cyber Threats, and the Legislative Response
Authored By: Sinethemba Lwazi Nothando Mkhize University of South Africa Introduction The way we live and work is being drastically
Training Data or Theft? The Text-and-Data-Mining Exception in Comparative Copyright Law
Authored By: Ludovica Corsello Trinity College Dublin I. Introduction In May 2026, a federal judge in California held a fairness
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