Authored By: Alicia-Khalia Nembhard Arden University Introduction. Legal rights are fundamentally dependent upon certainty. Rights that lack clear identification cannot
Authored By: Amahle Mfana University of Johannesburg Introduction One of the most revolutionary technologies of the twenty-first century, artificial intelligence
Authored By: Molebogeng Sambo North West University INTRODUCTION One of the most contentious areas of South Africa’s post-apartheid constitutional system
The March and March Movement: Protests Against Undocumented Migrants In South Africa Read More »
Authored By: Zulaikha Khan STADIO Higher Education Introduction A 2017 decision by a CCMA commissioner brought to light an unusual
Authored By: Wade Harris Deakin University Abstract: This article examined Australia’s environment law framework, with a distinct focus on how
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Authored By: Roshan Gupta Shri Swami Dayal Bhatnagar Law College, Chaudhary Charan Singh University Abstract Electoral speech is very important
Authored By: Thato Seoka University of South Africa Introduction A ruling was made in a New York court on February
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Authored By: Tsakile jubilee makondo Unisa I. INTRODUCTION South Africa has long been the principal destination for cross-border migration within
Authored By: Sinethemba Lwazi Nothando Mkhize University of South Africa Introduction The way we live and work is being drastically
Authored By: Ludovica Corsello Trinity College Dublin I. Introduction In May 2026, a federal judge in California held a fairness
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Authored By: Reyyan Mansoor Middlesex University Dubai Introduction Judicial review refers to the legal challenge by which a judge reviews
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Authored By: Bronwyn van Neel Case Name: Alexkor Ltd v Richtersveld Community and Others Court: Constitutional Court of South Africa
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