Authored By: Devi Ervina Nursyamsiah Graduated from Padjadjaran University Introduction Recently in Indonesia, an interesting corruption and money laundering case […]
Authored By: Dintle Mochampi Rosebank International University College Introduction Corporate corruption remains one of the most persistent challenges impeding economic
Corporate Compliance and Anti-Corruption Laws in South Africa Read More »
Authored By: Amanda Dyantyi University of South Africa Abstract Digital transformation has become an important driver of economic development, innovation,
Authored By: Tsholanang Zanele Seleka North West University Introduction The deliberately instigated alienation of a child from the other
Should Parental Alienation be Criminalised in South Africa Read More »
Authored By: Thando Millicent Mehlape Eduvos Academy INTRODUCTION Are children protected enough from a world that takes advantage of them
PROTECTING THE VULNERABLE: LEGAL GAPS IN CHILD SEXUAL ABUSE Read More »
Authored By: Keamogetswe Motshabi Abstract The Children’s Act 38 of 2005 revolutionised how parental responsibilities and rights are obtained in
Parental Rights and Responsibilities in South Africa Read More »
Authored By: Shongile Tsiri University of South Africa Introduction South Africa has one of the world’s most progressive Constitutions, with
Gender Justice in Family Law: Recent Developments in South African Law Read More »
Authored By: Fabiha Hassan Mount Royal University Introduction Justice is often described as a fundamental pillar of a democratic society
AI and Access to Justice: Expanding Legal Assistance in Canada Read More »
Authored By: Logeshwari The Tamilnadu Dr Ambedkar Law University School of Excellence in Law I. Introduction On 11 June 2026,
Authored By: Bongekile Msibi Abstract Childbirth should be a moment defined by dignity, care, joy, and respect. For many women,
Authored By: Simran Pejatta University of Warwick I. Introduction In recent years, the Competition and Markets Authority (CMA) has confronted
When Prices Think for Themselves: Rethinking Coordination in UK Competition Law Read More »
Authored By: Ennie University of South Africa Introduction On June 30,2026 many protesting groups in South Africa held a nationwide
The June 30 Anti-Foreign Protests in South Africa: Legal Analysis and The Constitution. Read More »
