Who Can Preside? Disability, Judicial Office and the Unfinished Project of Judicial Transformation in South Africa.
Authored By: DANNY NKADIMENG University of South Africa Introduction The judiciary in South Africa, which forms an integral part of
The Role of Legal Immigrants in South Africa: An Analysis of the Immigration Act and the Constitution
Authored By: Prudence Radebe-Mfene University of South Africa 1. Introduction The most commonly cited definition accords with the 1998 Recommendations
The Deal Value Threshold in Indian Merger Control: Closing the Killer-Acquisition Gap at the Cost of Deal Certainty
Authored By: Muskan Pandey University of Allahabad Introduction The Competition Commission of India cleared 134 combinations in 2025 — one
Youth and Democracy in South Africa
Authored By: Fina Reginaldo Mannambane University of Johannesburg Introduction In July 2026, the Electoral Commission of South Africa (IEC) announced
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Access to Justice in South Africa Closing the Gap Between Law and Reality
Authored By: Chulumanco Nkwebe University of South Africa Introduction Access to justice is an essential pillar of constitutional democracies. The
Access to Justice in South Africa Closing the Gap Between Law and Reality Read More »
Green Agreements Between Competitors: Where Should Competition Law Draw the Line?
Authored By: Lwandile Dlamini University of the Witwatersrand, Johannesburg Ⅰ Introduction Human-induced climate change is no longer a future concern
Green Agreements Between Competitors: Where Should Competition Law Draw the Line? Read More »
THE LIMITS OF DUE DILIGENCE IN INTERNATIONAL LAW: FROM CONDUCT TO ACCOUNTABILITY
Authored By: PRISCILLE MABWA MBONGO Graduate Abstract Due diligence has become a defining principle of contemporary international law, yet its
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Restorative Justice in South Africa: Balancing Accountability and Rehabilitation Reimagining Criminal Justice Through Constitutional Values
Authored By: Innocentia Tankiso Mogale University of South Africa Alumni Introduction South Africa’s criminal justice system stands at a crossroads
Freedom of Expression and Social Media Regulations
Authored By: Mandisa University of South Africa Introduction Social media has changed the way people communicate, share information and express
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INTERSECTIONALITY IN COIDA: LESSONS FROM MAHLANGU AND ANOTHER V MINISTER OF LABOUR AND OTHERS 26 YEARS INTO DEMOCRACY.
Authored By: Chantel Nombili Ncube University of South Africa 1. Introduction Twenty-six years into South Africa’s constitutional democracy, the Constitutional
ENFORCING THE RIGHT TO CHILD MAINTENANCE: SYSTEMIC FAILURES AND DIGITAL REFORM IN SOUTH AFRICA
Authored By: Promise Noxolo Mthiyane University of South Africa INTRODUCTION In South Africa, over 1.2 million children are owed maintenance,
Should South Africa Raise the Minimum Age of Marriage to 18? A Critical Analysis of the Marriage Bill
Authored By: Regomoditswe Phala University of Pretoria Introduction Ironically, while the acknowledgement of Customary law is Constitutionally valid, certain aspects