The Evolving Right to Asylum in Ethiopia; a Contemporary Analysis of Somali and Eritrean Refugee Protection
Authored By: Amanuel Daniel Bahir Dar University 1. Introduction The right to seek asylum from persecution, guaranteed under Article 14 […]
Legal Pluralism and Cultural Diversity: Can One Legal System Accommodate Many Cultures
Authored By: Wendy Sehlaga University of Johannesburg Abstract Across the globe, legal pluralism and cultural diversity has caused controversy. One
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Protecting Trade Secrets in the Age of Job-Hopping and Remote Work
Authored By: Rajanya Samanta Graphic Era Hill University Dehradun Abstract Trade secrets are the “secret sauce” that give companies their
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Justice Beyond Age: Re-evaluating the Death Penalty Framework in Rape Cases
Authored By: Dev Sanskriti BPSMV Questions often arise when the issue of gender equality is linked with legal reform, whether
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The Rule of Law And Parliamentary Supremacy: Has Constitutional Lawin the UK Sufficiently Controlled the Government’s Actions
Authored By: Jillian Ashli Flores Makalintal De Montfort University, Dubai Abstract The principle of the rule of law has empowered
Securing The Digital Frontier: A Critical Analysis of Legislative Gaps in Ethiopia’s Cyber security Regime
Authored By: Betelhem Tikue Abstract Ethiopia‟s “Digital Ethiopia 2025” agenda is accelerating digital transformation, but cyber security law and institutions
Consent or Confinement: A Legal Analysis of Marital Rape in India and Its Conflict with Constitutional Guarantees of Equality and Dignity
Authored By: Devyani Suryawanshi Manikchand Pahade law college Aurangabad Abstract Marital rape is one of the most difficult and least
Tax Avoidance and Evasion: A Critical Analysis of Their Impact on Economic Inequality and National Development
Authored By: Nur-E-Jannat Siddiquee American International University Bangladesh (AIUB) Introduction Tax systems serve as the backbone of modern economies, providing
LEGAL EDUCATION AND SOCIAL MOBILITY: CAN LAW SCHOOLS DRIVE CHANGE
Authored By: RIHAASH T Saveetha School Of Law, SIMATS INTRODUCTION Legal education has historically served as a gateway to positions
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Balancing Reputation And Expression: Defamation And Constitutional Rights in South African Law
Authored By: Yamkela Boqo University of South Africa Introduction Defamation legislation in South Africa is at the confluence of two
Crypto In India: Taxed But Not Legal A Legal Analysis of Taxing The Unregulated
Authored By: Giridhar Panuganti GSKM Law College, Rajamahendravaram Abstract This article explores the paradoxical stance of the Indian legal system
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Understanding The Hindu Adoption Process In India
Authored By: Pragya paromita Mitra Sister Nivedita University Adoption is a profound act of love and responsibility, offering children a
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