Authored By : Marvelous Idisi University of Abuja ABSTRACTThe 2025 Nigerian Tax Reform Acts, comprising the Nigerian Tax Act (NTA), […]
Authored By : Simon Fernandez Ogochukwuka Omel University of Uyo ABSTRACT: The Nigerian justice sector is undergoing unprecedented strain due
THE FUTURE OF ADR THROUGH PARALEGAL SUPPORT IN NIGERIA’S COMPLEX LITIGATION ENVIRONMENT Read More »
Authored By:Samanta Azrin Prapty LL.M Specialized in International Commercial Law (North South University) Introduction The world of trade has undergone
Authored By:Noluthando Shoba University of Zululand ABSTRACT This article presents a legal analysis of alleged maladministration, financial misconduct, and fraud
A LEGALANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT. Read More »
Authored By:Noluthando Shoba University of Zululand ABSTRACT This article presents a legal analysis of alleged maladministration, financial misconduct, and fraud
A LEGALANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT. Read More »
Authored By:Bonga Sibisi University of Zululand Abstract This article examines the ongoing South African land question, analysing the constitutional limits
The South African land question: expropriation of land and the constitutional limits Read More »
Authored By:Nzeakor Mmesoma Maryann Nnamdi Azikiwe University, Awka ABSTRACT The rapid expansion of Financial Technology (FinTech) in Nigeria has transformed
Authored By : Shahzanan Fakih Lebanese university This article examines the emerging concept of smart arbitration and its growing relevance
Smart Arbitration: Redefining Dispute Resolution in the Digital Read More »
Authored By : Olwethu Princess Nxumalo University of Fort Hare Abstract This article interrogates the paradox between South Africa’s constitutional
“Access to Justice in South Africa: Constitutional Guarantees vs Economic Reality” Read More »
Authored By:Amahle Monica Mnguni University of Zululand Abstract In the murmuring pulse of South Africa’s rivers and the ancestral stillness
When Rivers Speak: Reimagining Nature’s Legal Voice in South Africa Read More »
Authored By : Sam S Siryon Apeejay Stya University School of Legal Studies Abstract: All societies have diverse class of
Public Interest Litigation: Social Justice Enforcer vs. Rule of Locus Standi Read More »
Authored By : Kiyana Thomas Florida International University ABSTRACT This article examines when a physician’s lack of medical knowledge crosses
