Authored By: Mbah Justina Chinaza University Keffi ABSTRACT Domestic violence in Nigeria remains a prevalent issue which is also affecting […]
THE LEGAL RESPONSE TO DOMESTIC VIOLENCE IN NIGERIA Read More »
Authored By: Makuachukwu Blessing Ewelukwa University of Nigeria, Nsukka ABSTRACT Marital disputes remain a relevant subject of social issue in
Authored By: Azukiwe Notshulwana University of Fort Hare Abstract Good faith holds a lasting but debated role in South African
Good Faith in the South African Law of Contract Read More »
Authored By: Caroline Atuhaire Abstract In light of the Artificial Intelligence Act, Regulation (EU) 2024/1689, and the updated Product Liability
Authored By: Daniel Adewale Tella University of Law Abstract This article critically examines the judiciary’s growing use of artificial intelligence
Authored By: Samantha Koh Zi En Abstract Custody disputes represent one of the most complex areas of family-law adjudication, requiring
Authored By: Amorei Coetzee University of Western Cape ABSTRACT: This article critically examines the legality of publicly naming alleged perpetrators
PUBLIC NAMING ON SOCIAL MEDIA: THE LEGALITY OF THIS ALTERNATIVE JUSTICE IN SOUTH AFRICA Read More »
Authored By: Shivang Verma Nehru Gram Bharati (Deemed University) Prayagraj Abstract This research examines restorative justice as a transformative alternative
RESTORATIVE JUSTICE AS AN ALTERNATIVE TO RETRIBUTIVE PUNISHMENT Read More »
Authored By: Lebo Naffisa Sekgobela Universi of South Africa Introduction Dispute resolution is an important part of any law system
Authored By: Laxita Raju Hawelikar ILS Law College Pune Abstract The advent of artificial intelligence has revolutionized surveillance capabilities, creating
Authored By: Semusi Datta Brainware University, Barasat , West Bengal ABSTRACT Hindu marriage is a sacred bond unlike Muslim marriages
HINDU WOMEN’S LIFE AND MARRIAGES—BEFORE AND AFTER HINDU MARRIAGE ACT 1955 Read More »
Authored By: Chukwuemeka Anointing Godwin University of Nigeria, Nsukka Introduction For commerce to thrive and be sustained, there must be
The Price of Trust: Re-evaluating Consumer Protection in the 21st Century Read More »
