Authored By: Priscilla Ruth Wilhemena Louwskitt University of the Western Cape ABSTRACT This paper examines the effectiveness of South Africa’s
An Evaluation of the Effectiveness of South Africa’s Criminal Justice System Read More »
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract The evolution of warfare from physical battlefields to cyberspace has created a
Beyond Cyber Espionage: Framing State-Led Theft as a War Crime in the Digital Age Read More »
Authored By: Reabetswe Potsane Eduvos ABSTRACT. The abolition of the death penalty in South Africa was grounded in the Constitutional
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Authored By: Azwinndini Abigail Kutama University of Fort Hare ABTRACT This article provides a comprehensive analysis of the South African
Authored By: Nandini Sharma National Law Institute University, Bhopal (NLIU) Abstract The Sustainable Harnessing and Advancement of Nuclear Energy
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Authored By: Nandini Sharma National Law Institute University, Bhopal (NLIU) Sundarrajan v. Union of India (2013) 6 SCC 620 Supreme
Authored By: Ompha Ndou Introduction The doctrine of separation of powers is globally recognized as the foundational pillar of constitutional
Authored By: Nimzing Ponsel Andrew Near East University Abstract This paper examines the ownership of photographs under Nigerian law, explaining
Authored By: Rashmika Shrivastav Prof. Rajendra Singh (Rajju Bhaiya) University, Prayagraj ABSTRACT Digital technology has expanded access to education, employment,
PROTECTION OF WOMEN FROM DIGITAL GENDER-BASED VIOLENCE Read More »
Authored By: Mbah Justina Chinaza Nasarawa state University keffi, Nasarawa state. ABSTRACT Intellectual Property (IP) serves as a crucial driver
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Authored By: Makuachukwu Blessing Ewelukwa University of Nigeria, Nsukka Abstract: This article investigates the historical development, current legal framework, and
Authored By: Felicia Jepleting Kenyatta University INTRODUCTION In Kenya, the youth continue to be an influential force for social change.
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