Authored By: Jeremiah Nelson Ekemini Lead City University ABSTARCT This particular topic expresses the exclusive, urgent and complex problems of […]
Authored By: Esther Cletus Obafemi Awolowo University The Nigerian legal system is built on common law principles, inherited from British
THE UNAVAILABILITY OF JUDICIAL PRECEDENTS ON E-PLATFORMS IN NIGERIA Read More »
Authored By: Noxolo Hazel Mzileni University of Johannesburg Virginity testing is a traditional practice mainly carried out in KwaZulu-Natal and
WHY VIRGINITY TESTING SHOULD BE DECLARED UNCONSTITUTIONAL IN SOUTH AFRICA Read More »
Authored By: Boitumelo Makhubu University of Fort Hare South Africa has a big problem with violent crime, things like serial
Authored By: Oyena Fatyi North West University Abstract This study explores the significant role that Ubuntu, an African philosophical concept,
Authored By: Adarsh yadav University of Allahabad Abstract India’s justice system embracing AI is a once-in-a-history-time law paradigm shift. Even
Artificial Intelligence in India’s Justice System Read More »
Authored By: Ayoaloko UnlimitedGod Eniola Leadcity University Ibadan ABSTRACT Artificial Intelligence (AI) is rapidly transforming legal practice around the world,
Authored By: Ditebogo Molosi University of Johannesburg( National Diploma in Law) ABSTRACT Strict liability in South African law occupies a
Authored By: Khadeeja Sadiq Aligarh Muslim University Abstract: The Waqf (Amendment) Bill, 2024, marks a significant legislative attempt to reform
Evaluating the Key Changes Introduced by Waqf Amendment Bill, 2024 Read More »
Authored By: Shayantan Das University Law College, Gauhati University Abstract This article delves into the intricate legal fiction of “corporate
Authored By: Shwana Rayees Aligarh Muslim University Abstract The foundation of democratic government, particularly in the digital age, is the
The Great Tug of War: Transparency vs Privacy Read More »
Authored By: Namutosi Immaculate Uganda Christian University, Mukono, Uganda Abstract Contemporary legal systems worldwide are grappling with crippling backlogs, exorbitant
