Authored By: Tshepang Shekgola Stellenbosch University I. INTRODUCTION “A hungry stomach has no ears”: this African proverb captures something I
Vigilantism: Seeing Mamelodi Through the Eyes of One of Its Own Read More »
Authored By: Kutama Azwinndini Abigail University of Fort Hare Abstract This article examines whether maternal and paternal DNA testing should
MANDATORY PARENTAGE DNA TESTING AT BIRTH Read More »
Authored By: Lo Xiang Yi Brickfields Asia College 1. Introduction It took an axe killer to expose one of the
HIRST v. THE UNITED KINGDOM (No. 2) [2005] ECHR 681 Read More »
Authored By: Anne Twanemaziba Douglas CASE NAME: Okpabi and Others v Royal Dutch Shell Plc and Another PARTIES: Appellant(s) HRH
Okpabi and Others v Royal Dutch Shell Plc and Another Read More »
Authored By: Anne Twanemaziba Douglas I. Introduction It is no news to anyone with a social media feed that, in
Authored By: Megha Chopra IILM University Abstract The proliferation of generative artificial intelligence in fashion design confronts copyright law with
Who Owns the Dress? AI-Generated Fashion Designs and the Human Authorship Crisis Read More »
Authored By: Charlie Smith Imagine two defendants. Defendant A intends to kill their victim. Defendant B intends to cause their
Not All Murders Are Equal: Should England and Wales Introduce Degrees of Murder? Read More »
Authored By: Zandile Nhlapo University of South Africa Introduction Parents may relocate for the sake of employment, remarriage, further education,
Authored By: Tamarauemomoemi Emmanuel Egbebo Niger Delta University, Wilberforce Island Bayelsa state INTRODUCTION International maritime law has long rested upon
Authored By: Isha Bhardwaj School of Law, NMIMS Chandigarh Campus SVKM’s Narsee Monjee Institute of Management Studies (NMIMS), Chandigarh Campus
Authored By: Chelsea Awuor Omondi I.Introduction On 27 January 2024, approximately 20,000 Kenyans marched in a countrywide protest for the
Prosecuting the Unnamed Crime: A Case for Standalone Femicide Legislation in Kenya Read More »
Authored By: Tanushree Pethari Government New Law College Indore I. Introduction In January 2025, Uttarakhand became the first State in
Uniform Civil Code in India: Constitutional Promise or Threat to Legal Pluralism? Read More »
