Rectifying Wrongful Convictions: Relative Lessons from the Birmingham Six and Kirk Bloodsworth
Authored By: Thato Seoka University of South Africa Introduction After the commencement of post-conviction DNA testing in the United States,
Can You Un-Train an AI? The Right to Erasure and Generative AI Models
Authored By: Ludovica Corsello Trinity College Dublin I. Introduction In December 2024, Italy’s data protection authority fined OpenAI 15 million
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Marriage Regimes in South Africa: Legal Implications and Considerations
Authored By: Sinethemba Lwazi Nothando Mkhize University of South Africa Introduction The legal implications of marriage and the possible consequences
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A Critical Analysis of Rehabilitative Maintenance in Divorce Cases in South Africa
Authored By: Hajra Nazeera Joosab University of Kwa Zulu Natal 1. Introduction South Africa has now enjoyed more than three
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Artificial Intelligence and Contract Formation: Are AI-Generated Agreements Legally Binding?
Authored By: Barirah Shaikh Middlesex University Dubai Introduction Traditionally, contract formation has relied on human actions and intentions grounded in
Can Crypto Assets Serve as Collateral? Rethinking Security through Control
Authored By: Đặng Nguyễn Đăng Khoa Ho Chi Minh City University of Law Introduction A lender holding private keys to
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Can code be evidence? Proving the Reliability of Algorithmic Decision-Making in South African Courts
Authored By: LAYLA KAITLYN BUSSACK University of South Africa We trust algorithms to make decisions precisely because they are not
TRAUMA, MEMORY, TESTIMONY: Understanding Victim Behaviour through the lens of Forensic Psychology
Authored By: J.K KRISHNA ANURAG Madhusudan Law University Introduction: The Epistemological Disconnect The administration of criminal justice rests upon an
Constitutional Promise and Material Delivery: Socio-Economic Rights and Black Economic Empowerment in South Africa
Authored By: Emmanuel Hlatletsi University Of South Africa (UNISA) I. Introduction In 1932, the Carnegie Commission of Investigation into the
PROTECTING AFRICAN TRADITIONAL TEXTILES UNDER GEOGRAPHICAL INDICATIONS LAW: THE CASE OF TOGHU, NDOP AND KENTE — A POLITICAL ECONOMY PERSPECTIVE
Authored By: Regina Etim Efiong University of Buea Abstract African traditional textiles, including Toghu and Ndop from Cameroon and Kente
Foreign Information Manipulation and Interference in Electoral Processes: Legal Challenges for Bosnia and Herzegovina Ahead of the 2026 General Elections
Authored By: Emir Nezir UNSA-Laws School in Sarajevo Abstract As we enter an era of increasingly widespread use of digital
State Responsibility for Climate Harm: The ICJ’s 2025 Advisory Opinion and the Future of International Accountability
Authored By: Urooj Fatima Bahria University Islamabad I. Introduction For more than a decade, states facing climate liability claims could