The Madlanga Commission and the struggle against corruption in Government; The Constitution
Authored By: Ennie University of South Africa Introduction The honour of the South Africa’s criminal justice system faces a groundbreaking
BALANCING THE RIGHT TO LIVE AND DIE: EUTHANASIA JURISPRUDENCE IN INDIA
Authored By: Yugeen Singh Campus Law Centre, Faculty of Law, University of Delhi Introduction The word euthanasia originates from the
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Rebalancing Investor Protection and State Sovereignty: The Right to Regulate in EU Investment Law After ISDS Reform
Authored By: Soliyana Yirgalem Abera Lebawi International Academy Introduction Foreign investment is an essential component of economic development. It provides
WHEN BEHAVIOUR IS DISABILITY: ADHD, SCHOOL EXCLUSION AND THE EQUALITY ACT 2010 – A Nembhard
Authored By: Alicia-Khalia Nembhard Arden University Introduction For pupils diagnosed with Attention Deficit Hyperactivity Disorder (ADHD), behaviours leading to school
The Right to Nationality and Stateless Children: The Need for States to Reform Their Nationality Laws
Authored By: Amahle Mfana University of Johannesburg Introduction: Millions of children worldwide are still without a nationality, even though every
The Madlanga Commission: Addressing Criminal Infiltration of the Criminal Justice System in South Africa
Authored By: Molebogeng Sambo North West University At a media briefing on the 6th of July 2025, Lieutenant-General Nhlanhla Mkhwanazi,
Faceless Harm: Can Crimen Injuria Reach Non-Sexual Deepfakes Under South African Law?
Authored By: Zulaikha Khan STADIO Higher Education Introduction A case in point occurred in March 2024 when three South African
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WHEN CLIMATE HARM ENGAGES STATE RESPONSIBILITY
Authored By: Wade Harris Deakin University I Introduction On 23 July 2025, the International Court of Justice held that States
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Contempt or Criticism? Redefining the Limits of Judicial Accountability in the Digital Age
Authored By: Roshan Gupta Shri Swami Dayal Bhatnagar Law College, Chaudhary Charan Singh University Introduction In the digital revolution, public
Powering Accountability: Load Shedding and the Limits of Consumer Redress under South African Law
Authored By: Tsakile jubilee makondo Unisa Introduction By 2023, South Africa’s rolling power cuts had escalated to the point where
Rectifying Wrongful Convictions: Relative Lessons from the Birmingham Six and Kirk Bloodsworth
Authored By: Thato Seoka University of South Africa Introduction After the commencement of post-conviction DNA testing in the United States,
Can You Un-Train an AI? The Right to Erasure and Generative AI Models
Authored By: Ludovica Corsello Trinity College Dublin I. Introduction In December 2024, Italy’s data protection authority fined OpenAI 15 million
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