THE PRINCIPLE OF LEGAL CERTAINTY AS A FUNDAMENTAL ELEMENT OF THE FORMAL CONCEPT OF THE RULE OF LAW IN KENYA
Authored By: Brian Naheso Introduction ‘A sensible society is one where human beings learn from the mistakes of the past […]
Data Protection Law Implementation in Enugu State Nigeria
Authored By: Odinakachukwu Anthony Mamah University of Nigeria Abstract The digitisation of governance and commerce in Enugu State, under its
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THE NIGERIAN PRISON SAGA ; AWAITING-TRIAL PERSONS AND THEIR RIGHTS TO FAIR HEARING
Authored By: Shalom Sean Ishmael Ismailu Ahmadu Bello University ABSTRACT It is normal and principled to conduct a trial in
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When do the Police Owe a Duty of Care? Liability Risk and Judicial Restraint in English Negligence Law
Authored By: Katelynn De Souza Queen Mary University of London Introduction In English tort law, negligence liability in relation to
Re-evaluating the Presumption of Authenticity of Digital Evidence – Indian Judicial Practice
Authored By: M Ramya Dr. Ambedkar Global Law Institute Abstract The increasing digitisation of communication has transformed the nature of
Beyond Wigmore’s ‘Greatest Engine’: A Critical Re-evaluation of Cross-Examination in Modern Litigation.
Authored By: Sibabalwe Ngubentombi University of Free State Abstract Although cross-examination has historically been hailed as the “greatest engine” for
The Constitutionality of Quasi-Judicial Power of Ethiopian Administrative Agencies: A Human Rights Perspective
Authored By: Haftom Endrias Weldegergs Aksum University Abstract This article examines the constitutional basis for the quasi-judicial functions of Administrative
Balancing Freedom of Expression and Hate Speech in South African Law
Authored By: LUYOLO MNYAMANA UNIVERSITY OF FORTHARE Abstract Freedom of expression is one of the cornerstones of South Africa’s constitutional
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How Counterfeit Drugs Became a Silent Killer in the 21st Century
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract This article dives into a dark corner of the legal world: where
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When the Law Is Right but Justice Feels Wrong: Navigating the Chasm Between Legal Correctness and Moral Rightness in Nigeria
Authored By: Akanni Aisha Oluwadara University Of Lagos In the Nigerian public square, few phrases are as resonant or as
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Regulating Platform Work in Zimbabwe: Gig Workers Under Zimbabwe’s Labour Act [Chapter 28:01]
Authored By: Natasha Abigail Dhliwayo University of Zimbabwe INTRODUCTION Technological advancements have made a profound transformation in global labour markets[1]
PREVENTING DOWRY DEATHS IN CONTEMPORARY INDIA: A STUDY OF LEGAL REFORMS
Authoredv By: V.ISWARIYALAKSHMI Government Law College Ramanathapuram ( Tamilnadu Dr. Ambedkar Law University) ABSTRACT In June 2025, the death of
PREVENTING DOWRY DEATHS IN CONTEMPORARY INDIA: A STUDY OF LEGAL REFORMS Read More »