Environmental Emergency and Legal Accountability: Strengthening State and Corporate Duties
Authored By: Valerie Iqlima Raihaana Universitas Indonesia Introduction On January 31, 2026, a toxic cloud of brownish-orange nitric acid gas
The EU AI Act vs Global Standards: Is Europe Setting the Golden Rule for Artificial Intelligence Regulation?
Authored By: Obakeng Tlapu University of South Africa Artificial intelligence is tearing through clinical medicine. Algorithms now read radiological scans,
The Children’s Right to Be Heard in Court: A South African Legal Perspective
Authored By: Lillian Nxhalati Mbhiza University of South Africa Children are among the most vulnerable members of society and often
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Artificial Intelligence and Copyright Law: Challenges, Opportunities and the Future of Intellectual Property
Authored By: Simranpreet kaur Nagra Rimt University ABSTRACT Artificial Intelligence (AI) is powerful technology that is used to perform tasks
Step Forward or Sidestep? Gender Rights in the New Indian Criminal Laws
Authored By: Tejasvi Gour Des Shri Navalmal Firodia Law College, Pune INTRODUCTION Crime is a social phenomenon. There is no
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PROTECTING THE VULNERABLE: LEGAL GAPS IN CHILD SEXUAL ABUSE
Authored By: Thando Mehlape Eduvos Academy INTRODUCTION Are children protected enough from a world that takes advantage of them in
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CORPORATE GOVERNANCE, DIRECTORS’ DUTIES, AND ESG INTEGRATION: A COMPARATIVE ANALYSIS OF EMERGING MARKET STANDARDS
Authored By: Similoluwa Esther Ajayi Afe Babalola University INTRODUCTION For quite some time, corporate law in common law jurisdictions rested
Procedural Justice vs. Border Control: The 2026 Refugees Act Blowback
Authored By: Keamogetswe Phike University of South Africa On July 7,2026, the South African Constitutional Court drew a definitive line
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Personal Injury: Unravelling the Complex Liability of the Road Accident Fund
Authored By: Thandekile Khumalo North West University Definitions RAF- Road Accident Fund Juristic person – a legal standing of an
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THE PROTECTION OF PALESTINIAN HUMAN RIGHTS UNDER INTERNATIONAL LAW: EVALUATING STATE RESPONSIBILITY AND COMPLIANCE.
Authored By: Rina Moyani University of Johannesburg Introduction Despite the existence of clear rules under international law, Palestine continues to
Human Trafficking as Organised Crime: A UK Legal Perspective on Prevention and Prosecution
Authored By: Tania Janan University of Northampton Introduction This article argues that human trafficking in the United Kingdom constitutes a
REGULATING ARTIFICIAL INTELLIGENCE IN INDIA: A CRITICAL ANALYSIS OF CONSTITUTIONAL CHALLENGES, COMPARATIVE LEGAL FRAMEWORKS, AND THE NEED FOR COMPREHENSIVE AI LEGISLATION
Authored By: Induri Sreenija Vignan Institute of Law – VFSTR Abstract Artificial intelligence (AI) stands as one of the most