Authored By: Tumelo Nathal Makamedi University of Mpumalanga Introduction South Africa aims to be a continental AI leader by leveraging […]
Balancing Innovation and Safeguards: The State of AI Regulation in South Africa Read More »
Authored By: Suhaila El Adham Cairo University – Faculty of Law Introduction In armed conflict, the law draws a clear
Authored By: Precious Khumalo UNISA In this article we will be expanding Property Law which forms a fundamental part of
Authored By: Amkhitha Mlamleli University of Fort Hare Introduction The democratisation of South Africa in 1994 inaugurated a profound transformation
CRITICAL ANALYSES OF SOUTH AFRICA LEGAL/LLB CURRICULUM POST 1994 Read More »
Authored By: Debotrayee Palui Sister Nivedita University Introduction The Indian constitution is the world’s largest and longest written constitution. It
Authored By: Sidra Ali Shri Ram College of Law INTRODUCTION: The issue of making marital rape a criminal offense is
MARITAL RAPE EXCEPTION: A CRITICAL LEGAL ANALYSIS Read More »
Authored By: Ifraim Ahmed The University of Asia Pacific Abstract Child domestic work remains a persistent issue in Bangladesh despite
Protecting the Vulnerable: Legal Safeguards for Child Domestic Workers in Bangladesh Read More »
Authored By: Namya Garg Symbiosis Law School, Hyderabad Introduction The criminal law is the foundation of any legal system as
IPC to BNS: A Critical Evaluation of Indian New Criminal Law Framework Read More »
Authored By: Jocelyn Fortgens University of Witwatersrand Introduction Modern patent law was built on the assumption that invention is a
Can a Machine Invent? Rethinking Inventorship Through the Lens of the DABUS Litigation Read More »
Authored By: Mahitab Mohamed Mohsen Gucci is a luxury fashion house and a prestigious international brand. In the beginning, Gucci
Gucci’s Golden Armor: A Legal Analysis of Trademark Protection in Luxury Fashion Read More »
Authored By: Asmii Patange University of Mumbai Law Academy India has seen a rapid rise in 24/7 news channels and
TRIAL BY MEDIA IN INDIA: FREEDOM OF SPEECH V. FAIR TRIAL Read More »
Authored By: Krishna Gupta V.S.S.D PG COLLEGE KANPUR Abstract Land grabbing has emerged as a critical challenge with the rise
LAND GRABBING IN INDIA : JUDICIAL RESPONSE AND SUPREME COURT GUIDELINES Read More »
