INTERPRETING SOUTH AFRICAN CUSTOMARY LAW THROUGH THE LENS OF THE CONSTITUTION IS THAT EVEN POSSIBLE
Authored By: Aphelele Vava University of Fort Hare Abstract The preamble of the South African Constitution states that “South Africa […]
JUDICIAL ACTIVISM AND ACCOUNTABILITY: A COMPARATIVE ANALYSIS ON SUPREME COURT OF PAKISTAN AND UNITED STATES
Authored By: Saman Fiaz Bahria University Islamabad Campus ABSTRACT This article critically examines the judicial activism practiced by the Supreme
RIGHTS OF WOMEN IN MATRIMONIAL AND PROPERTY DISPUTES
Authored By: Kirti Sanjay Patil KLE Society’s KLE Law College Of Navi Mumbai Abstract India’s legal regime addressing matrimonial and
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Men in South Africa can now Assume their Wive’s Surname
Authored By: Koketso Taunyane University of South Africa (UNISA) Introduction The purpose of this article is to discuss the legal
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Sign Here, Lose Your Privacy: Rethinking Visitor Logbooks under Kenya’s Data Protection Act
AUTHORED BY: RENEE TIKOLO Abstract Imagine you walk into an office block in Nairobi’s central business district: at security you
Governor’s Discretion and Constitutional Morality: An Analysis of State of Tamil Nadu vs. Governor of Tamil Nadu (2025)
Authored By: Priyanshu Singh Amity University, Noida Abstract The 2025 Supreme Court judgment in State of Tamil Nadu vs. Governor
The United Kingdom’s exit from the European Union
Authored By: Mohammed Ayaan Khan Middlesex University Dubai The United Kingdom’s exit from the European Union has presented significant issues
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Right to A Healthy Environment: The Roles of The Judiciary in environmental protection
Authored By: SALAUDEEN, Hikmat Oloruntola University of Abuja Abstract In recent times, the right to a clean and healthy
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ESG (Environmental, Social, and Governance) Compliance in India: A Critical Analysis
Authored By: Aditi Abhinav Dass Bhagat Phool Singh Mahila Vishwavidyalaya Abstract Environmental, Social, and Governance (ESG) factors have become pivotal
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LIBERALIZATION OF FOREIGN PARTICIPATION IN NIGERIAN BUSINESSES: AN EXAMINATION OF THE IMPACT OF COMPANIES AND ALLIED MATTERS ACT (CAMA) 2020 AND OTHER LEGISLATIONS
Authored By: PRECIOUS INIOLUWA ADEDOKUN GRADUATE-OBAFEMI AWOLOWO UNIVERSITY, ILE-IFE, OSUN STATE, NIGERIA Abstract Foreign participation in Nigerian businesses is crucial
FROM IPC TO BNS: THE TRANSFORMATION OF INDIAN CRIMINAL LAW
Authored By: Sradha Ramachandran Calicut University Abstract The Indian penal code (IPC), drafted in 1860 during colonial rule, has served
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Cyber Bullying in India – Legal Protection and Challenges for Victims
Authored By: Navneet Kumar Trinity Institute of Innovations In Professional Studies Gr. Noida Affiliated to GGSIPU Delhi Abstract The rapid
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