Strengthening Human Rights Law in the Digital Domain
Authored By: Gareth Moyo University Of Johannesburg Introduction We no longer use the internet; we live in it. The rapid […]
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SOCIAL MEDIA REGULATION IN NIGERIA: BALANCING FREEDOM AND RESPONSIBILITY
Authored By: Ngozi Augustina Okeibuno Igbinedion University, Okada, Edo State, Nigeria Introduction Social media has become an essential part
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Breaking the Chains of Patriarchy: A Constitutional Critique of Gender-Based Surname Registration in South Africa
Authored By: Aviwe Masophi University of Fort Hare Introduction On September 11, 2025, the Constitutional Court of South Africa issued
The Doctrine of Judicial Review: Guardian of the Constitution
Authored By: Vikas Singh Kcc Institute of Legal and Higher Education Introductions The Doctrine of Judicial Review is one of
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Data Protection and Privacy in India: A Critical Analysis of the Digital Personal Data Protection Act 2023
Authored By: Adarsh Saji Parul Institute of law Parul University ABSTRACT The growth of digital technologies has changed radically the
SILENT OR SILENCED? THE MARITAL RAPE EXCEPTION IN UGANDAN LAW
Authored By: Mbonye Martina Keeza Makerere University INTRODUCTION More than 640million (26%) women aged 15 and older have experienced intimate
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PATIENTS’ RIGHTS AND HEALTHCARE POVIDERS’ RIGHTS: BALANCING INTERESTS IN NIGERIA’S HEALTHCARE SECTOR
Authored By: Awopeju Temiloluwa University of Ibadan Introduction According to the Code of Medical Ethics in Nigeria, healthcare professionals are
Domestic Violence Act and Practical Enforcement Issues in India
Authored By: Puspaak Ray Puspaak Ray 1. Introduction Domestic violence remains one of the most prevalent yet inadequately reported forms
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POLICE BRUTALITY IN NIGERIA: A LEGAL ANALYSIS OF DEHUMANIZATION AND A NEED FOR TRANSFORMATION
Authored By: Itunuoluwa Akande Anchor University, Lagos Introduction Many suspects held in police custody have been given gifts of fractured
ARTIFICIAL INTELLIGENCE AND THE SOUTH AFRICAN LEGAL SYSTEM: Balancing Innovation Ethics and Constitutional Rights.
Authored By: Nompilo Happyness Ngcobo University of South Africa INTRODUCTION Artificial Intelligence commonly known as AI, refers to computer systems
FEDERATION OF WOMEN LAWYERS (FIDA – KENYA) & 3 OTHERS V ATTORNEY GENERAL & 2 OTHERS; [2019] KEHC 6928 (KLR)
Authored By: Angellah Kemunto Ogise University of Nairobi Case Title and Citation Federation of Women Lawyers (Fida – Kenya) &
ARTIFICIAL INTELLIGENCE AND PRIVACY: KENYA’S TRANSITIONING LEGAL LANDSCAPE
Authored By: Angellah Kemunto Ogise University of Nairobi Abstract Kenya’s National Artificial Intelligence Strategy for 2025–2030 aims to establish the
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