Authored By: Thando Millicent Mehlape Eduvos Academy INTRODUCTION Are children protected enough from a world that takes advantage of them
Protecting the Vulnerable: Legal Gaps in the Protection of Children from Sexual Abuse Read More »
Authored By: Keamogetswe Motshabi Abstract The Children’s Act 38 of 2005 revolutionised how parental responsibilities and rights are obtained in
Parental Rights and Responsibilities in South Africa Read More »
Authored By: Shongile Tsiri University of South Africa Introduction South Africa has one of the world’s most progressive Constitutions, with
Gender Justice in Family Law: Recent Developments in South African Law Read More »
Authored By: Fabiha Hassan Mount Royal University Introduction Justice is often described as a fundamental pillar of a democratic society
AI and Access to Justice: Expanding Legal Assistance in Canada Read More »
Authored By: Logeshwari The Tamilnadu Dr Ambedkar Law University School of Excellence in Law I. Introduction On 11 June 2026,
Authored By: Bongekile Msibi Abstract Childbirth should be a moment defined by dignity, care, joy, and respect. For many women,
Authored By: Simran Pejatta University of Warwick I. Introduction In recent years, the Competition and Markets Authority (CMA) has confronted
When Prices Think for Themselves: Rethinking Coordination in UK Competition Law Read More »
Authored By: Ennie University of South Africa Introduction On June 30,2026 many protesting groups in South Africa held a nationwide
Authored By: Soliyana Yirgalem Abera Soliyana Yirgalem Abera Introduction After Salomon v A Salomon & Co Ltd established the doctrine
Piercing the Corporate Veil: Limits of Judicial Intervention in English Company Law Read More »
Authored By: Sunjida Sharmin Bangladesh University of Professionals(BUP) Introduction In the digital era, balancing free speech with national security has
Balancing Free Speech and Security: Lessons from India, Bangladesh, USA, UK, and Japan Read More »
Authored By: Promise Regenesys Education ABSTRACT This article analyzes the friction between South African Succession laws and decentralized cryptocurrency architecture,arguing
Authored By: Yugeen Singh Campus Law Centre, Faculty of Law, University of Delhi Introduction Punishment is a word we come
Reformative Justice in Open Correctional Institutions: Rethinking Punishment Read More »
