ACTIO PERSONALIS MORITUR CUM PERSONA: A JURISTIC ANALYSIS OF RAMESSES II’s MODERN CIVIL IDENTITY
Authored By: Chukwudebelu Kosiso Esther Abstract This article explores the intriguing legal and jurisprudential questions raised by the unusual case […]
Behind Closed Doors: Evaluating Domestic violence laws using the Lens of International HumanRights- A case study of Ethiopia
Authored By: Dina Girmay Addis Ababa University Abstract As domestic violence remains a widespread global occurrence, which impact millions of
Failure to Distinct: The Targeting of Children in Armed Conflict. A Case Study of the Siege of Mariupol (Ukraine-Russia)
Authored By: Cheru Yalelet Bahir Dar university school of law, Ethiopia Abstract A fundamental tenet of International Humanitarian Law (IHL)
Electoral reforms of India: needs, issues and challenges
Authored By: Samarpita Pandey M.S.Ramaiah College Of Law, Bengaluru ABSTRACT: – This paper examines the urgent need for electoral
Electoral reforms of India: needs, issues and challenges Read More »
Can the Law Keep Up with AI? A Legal Look at Generative Technology in the UK
Authored By: Sanjana Mahesh De Montfort University Dubai Introduction Generative Artificial Intelligence (GenAI) systems, exemplified by tools such as ChatGPT,
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The Effectiveness of the Criminal Case Review Commission in Preventing Miscarriages of Justice
Authored By: Afrah Jinnah Middlesex University Dubai Introduction The Criminal Cases Review Commission (CCRC) is an important protection in the
INTERNATIONAL LAW AND INDO-PAK ARMED CONFLICT MAY 2025
Authored By: Sanan Khan Jadoon Bahria University Islamabad Abstract This article discusses that how the International Law plays its role
INTERNATIONAL LAW AND INDO-PAK ARMED CONFLICT MAY 2025 Read More »
A South African Constitutional Analysis of the 2:1 Ratio of the Islamic Law of Intestate Succession
Authored By: Aqeelah Laloo University of the Western Cape ABSTRACT The 2:1 rule is derived from the Holy Qur’an[1], in
Navigating Real Estate Fraud: Legal Protections for Homebuyers in Ontario’s Competitive Housing Market
Authored By: Gurveen Bains University of Leicester Abstract As Ontario’s housing market becomes increasingly competitive, the risk of real estate
Strengthening the WTO: Preservation through Reform
Authored By: James Dunne Maynooth University Abstract: The EU Commission has proposed a new world trade system in response to
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The influence of culture in law: In reference to Marital Rape and Spousal Inheritance Laws in Ethiopia
Authored By: Tsion Taddele Hagos Addis Ababa University Abstract This article explores the dynamic relationship between culture and law in
Bridging Nigeria’s Taxation Policy: Implementation Divide.
Authored By: Amaechi Kamsiyochukwu Eileen Ngoma Afebabalola University Abstract This study examined the taxation system in Nigeria, highlighting the gaps
Bridging Nigeria’s Taxation Policy: Implementation Divide. Read More »