Authored By: Mani Ranjkesh Faraji Allameh Tabataba’i University Introduction According to an Iranian official E-commerce reporter, most businesses and vendors
Electronic Trade Documents in Iran: From Possession to Control Read More »
Authored By: Deion Harris University of the Cumberlands Introduction When the 7 founding fathers of the United States of America
Supreme Court v Constitution Acknowledging the US Courts’ Faulty Handling for the People Read More »
Authored By: Siphosetu Zani University of South Africa Introduction In May 2024, a young university student in Johannesburg lost his
Authored By: Keeley McGurk Northumbria University (Graduated) Introduction Exclusion from management presents a particular difficulty in quasi-partnership companies.[1] Those controlling
Authored By: Mashapha Fulufhelo Boston City Campus Arcadia On 30 June 2025, South Africa reached a breaking point as civil
Authored By: Suzetta S Hamilton Arden University Introduction: A Child’s Voice in Mental Health Law A child is not simply
Authored By: Ngokoana Johanna Kana Lyceum College Introduction Labour law refers to the body of legal rules regulating the relationship
THE IMPACT OF LABOUR LAWS ON ECONOMIC DEVELOPMENT Read More »
Authored By: Ghulam Rasool University of Management and Technology Lahore Of all the concepts of comparative constitutional law, the doctrine
Authored By: Ella Bailey Royal Holloway, University of London Artificial intelligence is increasingly transforming modern society, with significant implications for
Authored By: Ayesha Tabassum Punjab Bar Council I. Introduction When forensic investigators traced the 2020 SolarWinds Orion supply-chain compromise back
Attribution of AI-Assisted Cyber Operations to States Under International Law Read More »
Authored By: Pranav Mangesh Deshmukh Dr Ambedkar Law College Wadala Mumbai Introduction Statutes alone are rarely enough to achieve their
Authored By: Ketokei Sarah Samanta IP University Introduction On 22nd August 2026, former French and British diplomats wrote an open
International Law : Redundant or Effective Read More »
