Beyond Equality on Paper: Assessing the Effectiveness of Women’s Rights Protection in Zambia
Authored By: Sally Miyambo Kangwa The University of Zambia 1. Introduction Human rights are entitlements that people have simply because
Piercing the Corporate Veil of Insolvency: Liability of Personal Guarantors under the Insolvency and Bankruptcy Code, 2016
Authored By: ABDUL RAHIM Government Law College Salem Introduction On 15 November 2019, the Ministry of Corporate Affairs notified the
CHILD CUSTODY IN NIGERIA: THE LEGAL FRAMEWORK AND THE PARAMOUNTCY OF THE CHILD’S WELFARE
Authored By: Kalu Grace Onyinyechi Caleb University Child custody has consistently been a significant issue in matrimonial disputes, particularly where
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Regulating Deepfakes in India
Authored By: Meera Giri Mumbai University Introduction In November 2023, a fake video that featured the face of Indian actress
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The Evolution of Eco-Jurisprudence in India: An Approach to JudicialInter pretation of Environmental Rights
Authored By: Vidya Chousali University of Delhi INTRODUCTION In contemporary legal discourse, the right to a sustainable, safe and ecologically
Child Labour in Pakistan: A Constitutional, Statutory and Judicial Analysis
Authored By: Hamdia Sajjad Green International University I. Introduction Child labour remains one of the most persistent failures of Pakistan’s
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Above the Judge? The Unsettled Boundaries of Judicial Review over Pakistan’s Federal Ombudsman Institutions
Authored By: Muhammad Kamran National University of Sciences & Technology (NUST) Abstract Pakistan’s federal ombudsmen operate under some of the
Who Decides When a Life Sentence Ends? The Alison Botha Parole Controversy
Authored By: Mpolokeng Dludlu Abstract This article looks at the legal and constitutional challenges in South Africa’s parole system, using
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AN ANALYSIS OF FREEDOM OF PRESS UNDER ARTICLE 19(1)(a)
Authoreed By: MONIKA V Dr Ambedkar Government Law College Chengalpattu Abstract This research paper explores the concept of freedom of
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Legal and Social Impacts of Unregistered Marriages in Pakistan By Zunaira Maqbool LL.B. Student, Pakistan
Authored By: Zunaira Maqbool Green International University Introduction Marriage is one of the most significant social and legal institutions in
ACCESS TO JUSTICE IN BOTSWANA: BARRIERS ND THE NEED FOR LEGALRE FORM
Authored By: Igobe Bopelo Kgwarae 1. INTRODUCTION Access to justice is the principle that every person, regardless of wealth, status,
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Artificial Intelligence Regulation in South Africa: Balancing Innovation, Privacy and Accountability.
Authored By: Kagiso Magoleng University of South Africa (UNISA) Introduction The use of artificial intelligence (AI) in decision-making continues to