Authored By: Ndivhudzannyi Maumela Boston City Campus INTRODUCTION One of the most revolutionary technologies of the twenty-first century is artificial
LEGAL IMPLICATIONS OF ARTIFICIAL INTELLIGENCE IN THE WORKPLACE Read More »
Authored By: Sally Miyambo Kangwa The University of Zambia 1. Introduction Human rights are entitlements that people have simply because
Authored By: ABDUL RAHIM Government Law College Salem Introduction On 15 November 2019, the Ministry of Corporate Affairs notified the
Authored By: Kalu Grace Onyinyechi Caleb University Child custody has consistently been a significant issue in matrimonial disputes, particularly where
CHILD CUSTODY IN NIGERIA: THE LEGAL FRAMEWORK AND THE PARAMOUNTCY OF THE CHILD’S WELFARE Read More »
Authored By: Meera Giri Mumbai University Introduction In November 2023, a fake video that featured the face of Indian actress
Regulating Deepfakes in India Read More »
Authored By: Vidya Chousali University of Delhi INTRODUCTION In contemporary legal discourse, the right to a sustainable, safe and ecologically
Authored By: Hamdia Sajjad Green International University I. Introduction Child labour remains one of the most persistent failures of Pakistan’s
Child Labour in Pakistan: A Constitutional, Statutory and Judicial Analysis Read More »
Authored By: Muhammad Kamran National University of Sciences & Technology (NUST) Abstract Pakistan’s federal ombudsmen operate under some of the
Authored By: Mpolokeng Dludlu Abstract This article looks at the legal and constitutional challenges in South Africa’s parole system, using
Who Decides When a Life Sentence Ends? The Alison Botha Parole Controversy Read More »
Authoreed By: MONIKA V Dr Ambedkar Government Law College Chengalpattu Abstract This research paper explores the concept of freedom of
AN ANALYSIS OF FREEDOM OF PRESS UNDER ARTICLE 19(1)(a) Read More »
Authored By: Zunaira Maqbool Green International University Introduction Marriage is one of the most significant social and legal institutions in
Authored By: Igobe Bopelo Kgwarae 1. INTRODUCTION Access to justice is the principle that every person, regardless of wealth, status,
ACCESS TO JUSTICE IN BOTSWANA: BARRIERS ND THE NEED FOR LEGALRE FORM Read More »
