Authored By: Chantel Nombili Ncube University of South Africa 1. Introduction Twenty-six years into South Africa’s constitutional democracy, the Constitutional
Authored By: Promise Noxolo Mthiyane University of South Africa INTRODUCTION In South Africa, over 1.2 million children are owed maintenance,
Authored By: Regomoditswe Phala University of Pretoria Introduction Ironically, while the acknowledgement of Customary law is Constitutionally valid, certain aspects
Authored By: Lyn Maluleke Tshwane University Of Technology Cyberbullying in South Africa: Is the Law keeping up with online Abuse?
The Legal Framework Govening Cyberbullying in South Africa Read More »
Authored By: Musalafu Masindi Shalot Record of Law internship Introduction Gender-based violence (GBV) is still one of the main human
Authored By: Sibongile Tshabalala Introduction The principle of pacta sunt servanda, which states that freely entered into agreements must be
Authored By: Ayah Ghaith Middlesex University Introduction Drug trafficking, along with many other crimes, is motivated by the financial gains
Authored By: Kadambari Prakash Salve ILS Law College, Pune Introduction Education is a weapon for the development of oneself and
Right to Education Through PIL: Enforcement Gaps Post Article 21A Read More »
Authored By: Adedoyin Yusuff Olatunji Universitas Islam Indonesia Introduction A group of four laws, the Nigeria Tax Act, the Nigeria
Reform Without Reach: Indonesia’s Four-Decade Lesson for Nigeria’s 2025 Tax Reform Acts Read More »
Authored By: Sthandiwe Bhengu North-west University INTRODUCTION The legal profession is now on the front lines of regulatory surveillance rather
Authored By: Debangshi Paswan University of Calcutta Introduction In India, the act of non-consensual sex is considered Rape, unless the
Authored By: Lindelwa Lerato Mlaba University of South Africa South Africa continues to become one of the most countries that
Bail in Gender-Based Violence Cases: Does South African Law Protect Victims? Read More »
