PUBLIC NUISANCE IN UGANDA: A Flexible Tool for Protecting Community interests, or an Overextended Doctrine?
Authored By: Mbonye Martina Keeza Makerere University Introduction Public nuisance in Ugandan law as a crime and a tort, as […]
Household Waste Management in Nigeria: Bridging the Gap between Law and Practice
Authored By: Awopeju Temiloluwa University of Ibadan Introduction According to the World Bank, Nigeria generates at least 32 million tonnes
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Artificial Intelligence in Court Rooms: The Risk of Hallucinated Precedents in Indian Legal Practice
Authored By: Puspaak Ray Maharishi markandeshwar deemed to be University Mullana Ambala I. Introduction The use of artificial intelligence (AI)
DATA PROTECTION AND DIGITAL RIGHTS IN NIGERIA: A CONSTITUTIONAL AND REGULATORY ANALYSIS OF THE NIGERIA DATA PROTECTION ACT 2023
Authored By: Itunuoluwa Akande Anchor University, Lagos Introduction The rapid rise of digital technologies has changed how personal data is
BEYOND THE BENCH: How AI is Testing South African Law Inside and Outside Court
Authored By: Nompilo Happyness Ngcobo University of South Africa INTRODUCTION: AI arrives in the Legal Arena Artificial Intelligence is no
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Legal Recognition of Live-in Relationships in India: Adequate or Incomplete?
Authored By: Junaid Ramzan University Of Kashmir Introduction: Live-in relationships are among the non-traditional types of relationships that have emerged
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Child Custody After Divorce in Egypt: A Legal Analysis of Maternal Preference and the Best Interests of the Child
Authored By: André Magued Louis Mikhaïl El Nemr Ain Shams University in cooperation with Jean Moulin Lyon 3 Introduction Child
The Sovereignty of Solvency: Analyzing Forced Mergers and Foreign Take over Risks under Ethiopia’s Banking Business Proclamation No. 1360/2025
Authored By: Mebrahtu Fitsum Adigrat University Introduction The Banking Business Proclamation No. 1360/2025 will bring to an end Ethiopia’s decades-long
Regulation of Crypto Currency and Decentralized Finance in India: From Regulatory Ambiguity to Structured Oversight
Authored By: Ishika Agrawal Lloyd Law College Abstract The regulation of cryptocurrency and decentralized finance (DeFi) in India has undergone
INTERNATIONAL LAW INCRISIS: HOW POWERFUL STATES UNDERMINE THE GLOBAL LEGAL ORDER?
Authored By: Gladness Destiny Mdlovu The University of the Western Cape Introduction International law is founded on the principle that
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ABOUT YOU, WITHOUT YOU: Employment References and the Candidate’s Right to Know in Kenya.
Authored By: Faith Nyambura Muchinji DAYSTAR UNIVERSITY Introduction The job hiring system is undergoing a transformative shift in which prospective
Digital Governance and Fundamental Rights: A Critical Analysis of the Cyber Crimes Act 19 of 2020 and Its Impact on Privacy and Freedom of Expression in South Africa
Authored By: Inako Sikhulume University of Fort Hare Introduction When South Africa’s Constitutional Court declared key provisions of the Regulation