Refugee Rights in South Africa: Constitutional Protection Legislative Framework and Contemporary Challenges
Authored By: Asanele Dick University of Fort Hare Abstract South Africa’s Constitution is remarkable in the breadth of rights it […]
ARTIFICIAL INTELLIGENCE AND THE LAW: CHALLENGES TO ACCOUNTABILITY PRIVACY AND HUMAN RIGHTS
Authored By: Anju S Government Law College Chengalpattu INTRODUCTION Artificial Intelligence (AI) has emerged as one of the most transformative
FAST FASHION AND ENVIRONMENTAL LAW: A GLOBAL ISSUE
Authored By: Varda Oza MM’s SCLC, Pune Fashion is something which everyone wants to keep up with. Initially, fashion was
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Pluralism and Pitfalls of Marriage: The Legal Consequences of South Africa’s Multiple Marriage Regimes.
Authored By: Pheladi Atlegang Aphane North-West University INTRODUCTION South Africa has multiple marriage systems recognised by the law, this is
Between Protection and Autonomy: Rethinking Consensual Adolescent Relationships Under POCSO
Authored By: Akzamol K Ani Kristu Jayanti College Of Law Abstract The Protection of Children from Sexual Offences Act, 2012
PAY PURSUE RECOVER: UNPACKING THE DOCTRINE OF SUBROGATION
Authored By: Jasaswini Tripathy SOA National Institute of Law INTRODUCTION Life is unpredictable, one never knows what to expect in
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Live-in Relationship: A Legal Overview
Authored By: Suhani CGC University Introduction The concept of live-in relationships is a western concept and new to India. In
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Decolonizing Minds and Access to Justice: Addressing Internalized Oppression Systemic Neglect and Rural Marginalization in South Africa’s Legal System.
Authored By: Thabo Marcellino Adriaanse University of South Africa Introduction. The South African Constitution, since its adoption in 1996, has
The Right to Choose and the Price of Honour: A Constitutional Perspective on Honour Killings in India
Authored By: M. Durga Devi VelTech, School of Law ABSTRACT : In India, honour killings illustrate an ongoing conflict between
Bail Jurisprudence in India: Bail is the Rule, Jail is the Exception
Authored By: Palak Verma Apex University Abstract The principle that “bail is the rule and jail is the exception” forms
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FOUNDATIONAL CONCEPTS OF GLOBALIZATION AND ITS IMPACT ON CONFLICTS WORLDWIDE
Authored By: James kingson. J SRM Science and Technology, Chennai Abstract This research paper examines globalization as a complex phenomenon
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The Legal Challenges of Implementing the National Insurance (NHI) in South Africa
Authored By: Mbuyelo Nkhumeleni University of forthare Introduction Imagine having to pick between crippling medical debts and overcrowded public hospitals
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