BAIL- A Release?
Published On: 24th November 2025 Author: Bharat Bhushan & Co-author: Neha Saini Maharshi Dayanand University Centre for Professional and Allied […]
MP Finance Group CC (in liquidation) v Commissioner, South African Revenue Service 2007 (5) SA 521 (SCA)
Published On: 18th November 2025 Authored By: Kicó Moeng Graduate Case Title & Citation MP Finance Group CC (in liquidation)
The Best Interests of the Child in South African Family Law: Evaluating Parental Plans and Judicial Consistency under Section 28(2) of the Constitution
Published On: 18th November 2025 Authored By: Kicó Moeng Graduate The Best Interests of the Child in South African Family
Evaluating the Efficacy of South Africa’s Legal System in Combating Corruption
Published On: 16th November 2025 Authored By: Thubelihle Liah Mthiyane University of KwaZulu-Natal Introduction Corruption is a pervasive issue in
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Democratic Alliance v President of the Republic of South Africa and Others 2012 (1) SA 417 (SCA)
Published On: 16th November 2025 Authored By: Thubelihle Liah Mthiyane University of KwaZulu-Natal Citation: 2012 (1) SA
The Intersection of Mental Health and Criminal Liability in South Africa: A Critical Examination
Published On: 16th November 2025 Authored By: Thubelihle Liah Mthiyane University of KwaZulu-Natal The intersection of mental health and criminal
HOW WILL I PERSUADE THE COUNTRY: THE FALLING STATUTE AND THE CONSTITUTIONAL BETRAYAL OF VULNERABLE GROUPS
Published On: 12th November 2025 Authored By: Kwanele Msibi University of the Western Cape INTRODUCTION South Africa’s legal framework is
Adultery After Joseph Shine: Decriminalised but Still Grounds for Divorce?
Published On: 31st October 2025 Authored By: Rudraksh Sharma Amity University, Noida “Adultery After Joseph Shine: Decriminalised but Still Grounds for Divorce?”
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International Judgment Writing Competition 2025 (IJWC 2025) | Register Now!
Published On: 15th October 2025 Organized by Record Of Law Official Partner: Malaysian Law Students’ Network (MLSN) About the Competition
International Judgment Writing Competition 2025 (IJWC 2025) | Register Now! Read More »
RUTH GARRATT V. BRIAN DAILEY, a minor, by George S. Dailey, his guardian ad litem.
Published On: 23rd September 2025 Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University CITATION: 46 Wash. 2d 197, 279 P.2d 1091
RUTH GARRATT V. BRIAN DAILEY, a minor, by George S. Dailey, his guardian ad litem. Read More »
CASE SUMMARY: Yahoo! Inc. v. Akash Arora & Anr
Published On: 15th September 2025 Authored By: Aditi Gahlot Dr. B.R. Ambedkar National Law University, Sonipat Citation: 1999 IIAD Delhi
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The Evolution of Digital Personal Data Protection in India: Examining the Implementation of the DPDP Act, 2023
Authored By: Kasim Patel Manipal University Jaipur Introduction India’s digital landscape has undergone a transformative shift with the implementation of