Authored By: Dorottya Viktoria Várkonyi Technological University of the Shannon Does Irelands legal framework provide asylum seekers with meaningful access […]
HEALTHCARE ACCESS FOR ASYLUM SEEKERS IN IRELAND Read More »
Authored By: Azwinndini Kutama University of Fort Hare Abstract This article examines the legal challenges facing cohabiting couples in South
Authored By: Iffah Mariam UNIVERSITY OF GREATER MANCHESTER – RAK Introduction Locked in a cage, deprived of food, or left
Authored By: GABRIEL NGONIDZASHE ZIMUNYA UNIVERSITY OF FORT HARE INTRODUCTION Countless automated transactions, fueled by invisible code, process human behaviour
THE DIGITAL PANOPTICON: RECONCILING THE BILL OF RIGHTS WITH THE 21 st CENTURY Read More »
Authored By: Myles Sager University of Hull Introduction. Should the constitution be codified? This contentious issue is greatly debated within
A Codified Constitution: An Essential Task, or an Unnecessary Undertaking? Read More »
Authored By: Anushka Ashwin University of Greater Manchester, RAK Campus INTRODUCTION The protection of luxury brands has become a growing
Authored By: Kabelo Monareng University of South Africa A client who follows payment instructions exactly as they appear in an
Authored By: Khushi Tandon Bharati Vidyapeeth, New Law College, Pune What was once impossible has been achieved by science and
Authored By: MANELISI DLAMINI North West University Introduction The recent 2025 refusal by Icebolethu Group to honor a funeral policy
Authored By: Jai Singh Bisht S.S. Jain Subodh Law College, Jaipur I. Introduction The relationship between individual autonomy and state
Authored By: Aqsa Choudhry Lloyd Law College Abstract Human cloning was once confined to theoretical speculation within medical science. Advances
Authored By: VIJAY SHANKAR.G.S CHENNAI DR.AMBEDKAR GOVT LAW COLLEGE, PUDUPAKKAM, CHENGALPATTU. INTRODUCTION: On August 11, 2023, Parliament passed three Bills that together
BHARATIYA NYAYA SANHITA 2023: A TRUE REFORM OR JUST A RENAME OF IPC? Read More »
