Authored By: Mathapelo University of South Africa Introduction When a woman is removed from the legal system, she is also […]
Invisible in law, vulnerable in life: The Legal Marginalization of Afghan women. Read More »
Authored By: Shaheeda Dangor University of Witwatersrand Introduction South Africa possesses one of the world’s most constitutionally progressive legal systems,
Authored By: HARMAN KAUR AMRITSAR LAW COLLEGE INTRODUCTION In current times, acid attacks have become a serious problem in terms
Authored By: Asif Manzoor LLOYD SCHOOL OF LAW I. Introduction By March 31, 2025, India had already blocked over 111,185
Authored By: Vinutna Eathakota De Montfort University Parliamentary Supremacy has been considered the foundational principle of the United Kingdom’s Constitutional
Authored By: Harley Summers Introduction In the last two decades, the European Court of Human Rights (‘the Court’) has dealt
Authored By: Vanshdeep Kaur Christ University INTRODUCTION Let us consider a situation where there is a girl who has gone
Authored By: Bhavya Anand Manipal University Jaipur Introduction In November 2020, Indian Copyright Office broke new ground when it registered
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Authored By: Amogelang Thaba University of Fort Hare This article argues that the foundation of South Africa’s constitutional democracy is
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Authored By: Maanvi Sharma Vivek College of Law, MJPRU Introduction Can knowledge that has existed for centuries be protected under
Protecting Traditional Knowledge: Is Patent Law Enough? Read More »
Authored By: Siddhi Tiwari Maharaja Surajmal Institute INTRODUCTION “History owes LGBT people an apology.”[1] With these profound words, Justice Indu
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Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul Universsity Introduction India continues to grapple with the persistence of
