Authored By: Kgolagano Yende Stadio Higher Education Introduction If you sell your car under the impression that it is a
Mistake and Consensus in Contract Law: A South African Legal Perspective Read More »
Authored By: Hernoor Sahu Indore Institute of Law ABSTRACT The right to privacy has emerged as one of the most
RIGHT TO PRIVACY IN THE DIGITAL AGE: CHALLENGES AND LEGAL FRAMEWORK IN INDIA Read More »
Authored By: Nolwazi Nyilika University of Pretoria 1 INTRODUCTION The aim of this research is to evaluate marriages that are subject to an out of community
Authored By: Hassanat Oluwatomisin Majekodunmi. Afe Babalola University Ado-Ekiti INTRODUCTION Over the last decade, the question people asked has shifted
Courtroom Technology in Nigeria: The Digital Justice Revolution Read More »
Authored By: Hitekani Success Sithole Tshwane University Of Technology (TUT) INTRODUCTION Healthcare is widely recognized as a fundamental human right.
Authored By: Dahlia Farzi King’s College London Introduction In 2018, the UK Supreme Court held that a woman must remain
The Failures of Divorce Law in England and Wales: From Fault to No-Fault Read More »
Authored By: Tsholofelo Makgale I. Introduction In recent years, generative artificial intelligence (AI) has rapidly entered legal practice, enabling legal
Authored By: Faith Malama University of Zambia The rapid growth of Artificial intelligence (AI) has outpaced the legal and ethical
Artificial Intelligence and the Law in Zambia: The Case for Robust Regulation Read More »
Authored By: Ronak Sharma Asian Law College Introduction: One of the most urgent challenges in India is climate change, which
ENVIRONMENTAL PROTECTION IN INDIA Read More »
Authored By: Ntivo Providence Rihlampfu University of the Western Cape Introduction Gender‑based violence (GBV) has been described by President Cyril
Gender Based Violence in South Africa: Enforcement Failures and Institutional Gaps. Read More »
Authored By: Wandile Mvelo Mthembu The University of the Witwatersrand INTRODUCTION There is a misconception that the duty of parents
Maintenance After Majority: A South African Perspective Read More »
Authored By: Vanisha Gahlot Maharaja Surajmal Institute Introduction Can a husband be held responsible for raping his wife? In Indian
