Authored By: Khaliphani R Ndlovu University of Johannesburg I.CASE CITATION AND BASIC INFORMATION Citation: 2022 (5) SA 323 (CC) Court:
Women’s Legal Centre Trust v President of the Republic of South Africa– Case Summary. Read More »
Authored By: Zayna Hudda Middlesex University Introduction R v Dudley and Stephens (1884)[1] is one of the most significant cases
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Authored By: NIKITA DEWANGAN Seth Ratanchand Surana Law College Durg, C.G. Introduction- In THIS 2026, Just imagine you’re scrolling through
DEEPFAKES AND FINANCIAL FRAUD: EVALUATING THE EFFICACY OF THE IT RULES AMENDMENT 2026 Read More »
Authored By: Celestine-Ebeku Godswill Okonowoka The University of Nigeria Nsukka INTRODUCTION In the aftermath of the ceding of the Bakassi
WHO OWNS THE OIL WELLS? RESOLVING THE AKWA IBOM-CROSS RIVER OIL WELLS DISPUTE Read More »
Authored By: Rajshavi Sonker Babasaheb Bhimrao Ambedkar Central University INTRODUCTION “In the race for economic growth, the environment often becomes
DEVELOPMENT VS. ENVIRONMENTAL PROTECTION: A LEGAL PERSPECTIVE Read More »
Authored By: Ohwo Frances Aghogho Afe Babalola University Arbitration has emerged as a preferred mechanism for resolving commercial disputes due
THE ENFORCEABILITY OF ARBITRATION CLAUSES IN NIGERIA: Challenges and Judicial Attitudes. Read More »
Authored By: Menzi Mucavel Swansea University I. Introduction The European Convention on Human Rights, opened for signature in 1950 and
THE UNITED KINGDOM AND THE EUROPEAN CONVENTION ON HUMAN RIGHTS Read More »
Authored By: Neo Maleka University of South Africa INTRODUCTION Child abuse continues to be a widespread but seldom reported human
Authored By: Eshika Komal Ramaiah Institute of Legal Studies INTRODUCTION: Rural Indian women face systematic barriers in asserting legal rights,
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Authored By: Nontokozo Introduction The question of whether bail adequately balances individual liberty and public safety remains one of the
Bail vs Public Safety: Striking a Constitutional Balance in South African Criminal Law Read More »
Authored By: Aaditya Raj Aaryan SKJ LAW COLLEGE Introduction Recently, there has been increasing attention being paid to workplace sexual
Authored By: Sonia Wanjoro Mwangi Mount Kenya University Introduction Kenyan courts have increasingly acknowledged that failure to respond to violence
