Intellectual Property Rights in the face of the Biotechnological Revolution: The Case of 3D Bioprinting
Authored By: Adham Amr Taha Badawi Mohamed The British University in Egypt Introduction: In the last few years, 3D […]
Justice or Judgment? Impact of Media Trials on the Criminal Justice System
Authored By: Tripti pal Asian Law College ABSTRACT The media, often seen as the “fourth column of democracy”, plays an
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Gender Sensitivity in Ethiopia’s National Transitional Justice Policy: A Critical Assessment of Accountability Mechanisms
Authored By: Adey Getaneh Negash Abstract This article explores how Ethiopia‟s National Transitional Justice Policy (NTJP) tackles gender sensitivity and
CONSTITUTION (ONE HUNDRED AND THIRTIETH) AMENDMENT BILL, 2025: A LEGAL ANALYSIS
Authored By: Kirti Gitarattan International Business School (GGSIPU) Abstract The Constitution (One Hundred and Thirtieth) Amendment Bill, 2025, introduced in
CONSTITUTION (ONE HUNDRED AND THIRTIETH) AMENDMENT BILL, 2025: A LEGAL ANALYSIS Read More »
Cyberbullying and the law
Authored By: Cecilia kganakga University of Johannesburg (graduated from it) Abstract The 4th industrial revolution has brought about enormous changes
Cyberbullying and the law Read More »
The Goddess of Justice: Symbolism and Rule of Law in Contemporary Jurisprudence
Authored By: Ritu Sharma Geeta Institute Of Law Samalkha Introduction Justice is the soul of law. Every legal system across
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Sexual and Reproductive Health Rights in Nigeria: Bridging Constitutional Guarantees and Implementation Gaps
Authored By: Oseni Kehinde Kuburat Obafemi Awolowo University, Ile-Ife, Osun State, Nigeria. Abstract Sexual and reproductive health rights (SRHR) represent
A Critical Analysis on Political Participation of Women: Challenges And Legal Remedy in South Asia
Authored By: Anika Afrin Tisha University of Rajshahi Abstract: Women in South Asia represent a significant portion of the population,
Privacy, Confidentiality, and Constitutional Safeguards in the Digital Age: Linking Amabhungane, Fourie, and the Cybercrimes Act 19 of 2020
Authored By: Oratile Khumo Lekalakala University of South Africa Introduction The Cybercrimes Act 19 of 2020 was implemented to protect
Intellectual Property Rights in Quantum Computing: A Comparative Study of India, China, and International Framework.
Authored By: Mansha Desh Bhagat University Abstract- The twenty-first century is no longer a struggle between states, but rather between
The Role of the Judiciary in Upholding Human Rights in Sierra Leone: Challenges and Prospects
Authored By: Thomas Sheku Marah Nusa Putra University Abstract: This article investigates the importance of the judicial system in Sierra
Regulating Artificial Intelligence in South Africa: A Financial Sector Perspective
Authored By: Nolwazi Mdhluli University of South Africa Abstract As Artificial Intelligence (AI) transforms the financial sector rapidly, South Africa
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