Authored By: Malachi Rees-Morny University of Exeter In November 2025, the High Court delivered a judgment in Getty Images v
Authored By: Whi’nom Blessing Bitrus Nigerian Law School INTRODUCTION The Nigeria Tax Act 2025 came into effect on the 1st
PERSONAL TAXATION UNDER THE NIGERIA TAX ACT 2025 Read More »
Authored By: Simphiwe University of KwaZulu Natal Introduction In 2026, land remains one of the most emotive and legally complex
Authored By: Pratyasha Rath Kiit School of Law INTRODUCTION India is a diverse country which includes population, region, language, culture,
Authored By: Deepanshu Ahlawat Meerut college, Meerut (Uttar Pradesh) Introduction A few clicks, a digital wallet, and virtual gaming account
Authored By: Sello Mohlele University of Fort Hare 1. Introduction The United Nations Security Council was created in 1945 with
Authored By: Vanshika Agrawal Upcoming student at National University of Study and Research in Law (NUSRL), Ranchi I. Introduction The
Authored By: Daniel Victor Halder Global University Bangladesh Introduction Partnership is one of the oldest and most broadly used forms
Authored By: AKANSHA KUMARI CHANDIGARH UNIVERSITY ABSTRACT This research attempts to dive into the need to reveal the post-existing penal
Authored By: Ayushi Gupta Mjpru bareilly ABSTRACT The main objective of police administration in any democratic state is to maintain
Authored By: Mokhabela Moeti Abstract This paper critically examines the South African Constitution’s unfulfilled promises of equality and protection for
Authored By: Mokhabela Moeti Abstract This article explores key issues related to justice in South Africa, with a focus on
THE EPISTEMOLOGY OF JUSTICE IN SOUTH AFRICA: WAR AGAINST WOMEN AND CHILDREN Read More »
