The Right to Life under the Constitution of South Africa: Scope, Interpretation and Contemporary Challenges
Authored By: Tetelo Choshi University of Fort Hare Abstract All other human rights are derived from the basic right to […]
The Role of the President and Governor in Lawmaking: Constitutional Design, Veto Powers, and Federal Control
Authored By: Akash Kailas Rathod MANIKCHAND PAHADE LAW COLLEGE I. The President in the Legislative Process A. Assent under Article
Minors Behind the Wheel: India’s Growing Road Safety Crisis
Authored By: Medhavi Singh Law center-2 Faculty of Law, University of Delhi The Wake-Up Call “Another life lost in a
Minors Behind the Wheel: India’s Growing Road Safety Crisis Read More »
LEGAL POSITIVISM: IMPLICATION OF POSITIVISM IN THE WORLD OF LAW
Authored By: Malumbo Mugala University of Zambia Law can be defined using three schools of thought: the Positivist, the Realist,
LEGAL POSITIVISM: IMPLICATION OF POSITIVISM IN THE WORLD OF LAW Read More »
Right to Privacy as a Fundamental Right in India: Constitutional Transformation in the Digital Age
Authored By: Sudiksha Pandey Law Center 2 Faculty of Law University of Delhi Abstract This article examines the constitutional evolution
CORPORATE GOVERNANCE SCANDALS: THE POSSIBLE REASONS FOR THEIR EXISTENCE.
Authored By: Thapelo Mabela University of Fort Hare 1. Abstract Scandals involving corporate governance have become increasingly prevalent in the
CORPORATE GOVERNANCE SCANDALS: THE POSSIBLE REASONS FOR THEIR EXISTENCE. Read More »
The Non-Assetization of Sovereign Resources: A Critical Analysis of the Supreme Court’s 2026 Spectrum Ruling
Authored By: Aditi Mukherjee Manikchand Pahade Law College, Chhatrapati Sambhajinagar, Maharashtra Abstract The February 2026 judgment of the Supreme Court
FAMILY SEPARATION ACROSS THE WORLD.
Authored By: Rejoice Chawawa Parul University ABSTRACT Family separation is a global phenomenon arising from armed conflict, migration policies, poverty,
FAMILY SEPARATION ACROSS THE WORLD. Read More »
HATE THE CRIME, NOT THE CRIMINAL: A STUDY ON THE PROBATION OF OFFENDERS ACT, 1958
Authored By: Rubijit Saha Gitarattan International Business School Affiliated with GGSIPU ABSTRACT A reformative approach to justice means to focusing
HATE THE CRIME, NOT THE CRIMINAL: A STUDY ON THE PROBATION OF OFFENDERS ACT, 1958 Read More »
Does HS2 Demonstrate Adequate Legal Accountability In Large-Scale Public Spending
Authored By: Natalia Monika Loboda University of law HS2 has been proposed to be introduced within the UK in the
Does HS2 Demonstrate Adequate Legal Accountability In Large-Scale Public Spending Read More »
Live-in Relationships and Maintenance Rights: Judicial Evolution and the Need for Clear Law in India
Authored By: Navnoor Kaur Guru Nanak Dev University, Amritsar Abstract Live-in relationships are increasingly visible in Indian society, especially in
HOW DOES POVERTY AFFECT EDUCATION IN THIS ECONOMY
Authored By: Phumelele Mandisa Masondo Parul University For Millions Of Pupils In South Africa And India, Poverty Serves As A
HOW DOES POVERTY AFFECT EDUCATION IN THIS ECONOMY Read More »