Authored By: Ganiyu Zainab Olamide Lagos State University Abstract The digital age presents an existential crisis for the fundamental right
The Right to Privacy and the Challenge of Surveillance Capitalism Read More »
Authored By: M Ramya Dr. Ambedkar Global Law Institute ISSUE OF MANDATORY E-FILING IN MADRAS HIGH COURT INTRODUCTION The E-filing
ISSUE OF MANDATORY E-FILING IN MADRAS HIGH COURT Read More »
Authored By: Sibabalwe Ngubentombi University of Free State Introduction In South Africa, although stokvels may be overlooked, they generate approximately
The Regulatory Framework Governing Stokvels in South Africa Read More »
Authored By: Haftom Endrias Weldegergs Aksum University Abstract This article examines the right of access to justice and fair procedures
Authored By: LUYOLO MNYAMANA UNIVERSITY OF FORTHARE Abstract Consent is a fundamental concept in South African law, especially in Criminal
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract Intellectual Property (IP) crime has gone through a profound transformation from localised
Evaluating the WIPO-INTERPOL War on Global Intellectual Property Crimes Read More »
Authored By: Akanni Aisha Oluwadara University Of Lagos The cornerstone of any just society is a legal system designed to
WHEN THE GAVEL FALLS WRONGLY: THE TRAGEDY OF WRONGFUL IMPRISONMENT Read More »
Authored By: Natasha Abigail Dhliwayo University of Zimbabwe Abstract Artificial intelligence (AI) is increasingly reshaping, the conduct of contemporary armed
Authored By: V.ISWARIYALAKSHMI Government Law College Ramanathapuram ( Tamilnadu Dr. Ambedkar Law University) ABSTRACT In June 2025, a temple security
Authored By: Oluwayemisi Jaiyesimi University of Ibadan Abstract. Child custody is one of the most critical, sensitive, and delicate subject
CHILD CUSTODY AND THE BEST INTEREST OF THE CHILD IN THE NIGERIAN LEGAL SYSTEM. Read More »
Authored By: Zoya Asif University of London (Graduated) Introduction: In this article, the preference of researching the socio-legal issue of
The Effectiveness of Honour Killing Laws in Pakistan: Challenges and Amendments Read More »
Authored By: Tapiwa Moon Great Zimbabwe University Abstract Indigenisation is articulated in the Indigenisation and Empowerment Act as a deliberate
Challenges of Unilateral Variation of an Employment Contract by An Employer. Read More »
