Authored By: Sibongile Tshabalala Introduction Global mobility, transnational families, and the increase in cross-border custody disputes have resulted in an
Authored By: Ayah Ghaith Middlesex University Introduction In the past decade, more than 12,000 people died in the United Kingdom
Authored By: Kadambari Prakash Salve ILS Law College, Pune Introduction The Indian Constitution gives Parliament the power to amend the
Analysis of Basic Structure Doctrine Read More »
Authored By: Adedoyin Yusuff Olatunji Universitas Islam Indonesia ABSTRACT This paper presents a comparative legal analysis of excise tax law
Authored By: Sthandiwe Bhengu North-West University INTRODUCTION In a republic known for its “scourge of gender-based violence,” the South African
Authored By: Debangshi Paswan University of Calcutta Introduction A right recognised by the Supreme Court in 2014 did not survive
Authored By: Lindelwa Lerato Mlaba University of South Africa Introduction As artificial intelligence has become deeply embedded in society, exerting
Authored By: Mandisa Nokuphiwa University of South Africa South Africa has been dealing with a problem of illegal immigration for
Authored By: Devi Ervina Nursyamsiah Graduated from Padjadjaran University Introduction Recently in Indonesia, an interesting corruption and money laundering case
Authored By: Dintle Mochampi Rosebank International University College Introduction Corporate corruption remains one of the most persistent challenges impeding economic
Corporate Compliance and Anti-Corruption Laws in South Africa Read More »
Authored By: Amanda Dyantyi University of South Africa Abstract Digital transformation has become an important driver of economic development, innovation,
Authored By: Tsholanang Zanele Seleka North West University Introduction The deliberately instigated alienation of a child from the other
Should Parental Alienation Be Criminalised in South Africa? Read More »
