VAT COMPLIANCE BY FINTECH COMPANIES IN NIGERIA (POST-2025 TAX REFORM) CHALLENGES AND ENFORCEMENT
Authored By: Nzeakor Mmesoma Maryann Nnamdi Azikiwe University, Awka ABSTRACT The rapid expansion of Financial Technology (FinTech) in Nigeria has
Access to Justice in South Africa: Constitutional Guarantees vs Economic Reality
Authored By : Olwethu Princess Nxumalo University of Fort Hare Abstract This article interrogates the paradox between South Africa’s constitutional
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When Rivers Speak: Reimagining Nature’s Legal Voice in South Africa
Authored By:Amahle Monica Mnguni University of Zululand Abstract In the murmuring pulse of South Africa’s rivers and the ancestral stillness
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Public Interest Litigation: Social Justice Enforcer vs. Rule of Locus Standi
Authored By : Sam S Siryon Apeejay Stya University School of Legal Studies Abstract: All societies have diverse class of
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Lack of Knowledge and Negligence: When a Physician’s Lack of Knowledge Constitutes Actionable Negligence in U.S. Medical Malpractice Law
Authored By : Kiyana Thomas Florida International University ABSTRACT This article examines when a physician’s lack of medical knowledge crosses
Legal Challenges in Addressing Cyberterrorism in India: A Complex Digital Battlefield
Authored By : Sanya Ashraf Lloyd School of Law The morning of September 23, 2025, began like any other at
Legal Challenges in Addressing Cyberterrorism in India: A Complex Digital Battlefield Read More »
HUMAN TRAFFICKING AND THE FAILURES OF INTERNATIONAL ENFORCEMENT MECHANISMS: A CRITICAL LEGAL ANALYSIS
Authored By :Shalom Manamela Noida International University INTRODUCTION Human trafficking remains one of the most pervasive and profitable organized crimes
CRITICAL ANALYSIS OF URBAN MIGRANTS IN BANGLADESH: A HUMAN RIGHTS PERSPECTIVE
Authored By : Meher Jahan Aiman Premier university Chittagong Abstract Every year, over 500,000 rural Bangladeshis chase dignity in the
CRITICAL ANALYSIS OF URBAN MIGRANTS IN BANGLADESH: A HUMAN RIGHTS PERSPECTIVE Read More »
Gender-Based Violence and the Limits of Legal Protection: Women in Palestine under International and Domestic Law
Authored By : Habiba Khalil Royal Holloway, University of London Introduction ‘One in three women worldwide will experience physical or
E-GOVERNANCE: EVALUATING INFORMATION COMMUNICATION TECHNOLOGY AND ITS IMPACT ON PUBLIC SERVICE DELIVERY IN NIGERIA.
Authored By: Okunromade Mary Oluwaseyifunmi Afe Babalola University ABSTRACT The quality of public service delivery is crucial in governance. To
THE LEGAL AMBIGUITY SURROUNDING BRAIN DEATH IN KENYA: IMPLICATIONS FOR ORGAN DONATION, END OF LIFE, AND MEDICAL LIABILITY
Authored By:Gregory Bosire Jomo Kenyatta University Of Agriculture and technology Abstract The issue of brain death has been one of
‘No One Likes a Mad Woman, You Made Her Like That’: Cultural Misogyny, Incel Extremism and the UK’s Legal Blind Spot.
Authored By: Eve Richardson Royal Holloway University of London Abstract: This project examines how the cultural trivialisation of female interests