Human Review of AI-Assisted Asylum Decisions A Procedural Reading of the AI Act and EU Asylum Law
Authored By: Gunay Hasanova Abstract Asylum authorities may keep the formal act of decision-making in human hands while allowing digital
Child Marriage in Nigeria: Examining the Challenges of a Pluralistic Legal Framework
Authored By: Adekola Halleluyah Emmanuel Bowen University I. Introduction The problem of child marriage in Nigeria remains prevalent despite the
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A CONSTITUTIONAL PROMISE WITHOUT A REMEDY: THE NON-JUSTICIABILITY OF ENVIRONMENTAL RIGHTS IN NIGERIA
Authored By: AROYEHUN, BARAKAT AYOMIDE University of Ilorin In Ogoni land, Nigeria, hydrocarbon contamination has been found as deep as
The Missing Voice: Adolescent Consent in Medical Termination Decisions
Authored By: Gauri Nair Mar Gregorios College of Law Introduction In 2022, the Supreme Court of India confronted an uncomfortable
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A License to Deny: The Effective Control Test and Limits of State Attribution in Proxy Wars
Authored By: Dami Kalejaiye University of Cambridge Introduction Individual criminal responsibility refers to whether a specific person can be tried
AN ANALYSIS OF NIGERIAN ENVIRONMENTAL LAWS IN ORDER TO ACCESS THEIR SUFFICIENCY IN COMBATING GREEN WASHING BY INDUSTRIES
Authored By: INIOLUWA ESTHER AYODEJI BABCOCK UNIVERSITY INTRODUCTION “You lied to me…” These are the words of Prince Naveen to
CHAPTER II OF THE 1999 CONSTITUTION: IDEALS WITHOUT SANCTIONS OR A FOUNDATION FOR ACCOUNTABLE GOVERNANCE?
Authored By: Tamunokubia Tonye Milicent Rivers State University ABSTRACT Chapter II of the Constitution of the Federal Republic of Nigeria
LEGAL IMPLICATIONS OF ARTIFICIAL INTELLIGENCE IN THE WORKPLACE
Authored By: Ndivhudzannyi Maumela Boston City Campus INTRODUCTION One of the most revolutionary technologies of the twenty-first century is artificial
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Beyond Equality on Paper: Assessing the Effectiveness of Women’s Rights Protection in Zambia
Authored By: Sally Miyambo Kangwa The University of Zambia 1. Introduction Human rights are entitlements that people have simply because
Piercing the Corporate Veil of Insolvency: Liability of Personal Guarantors under the Insolvency and Bankruptcy Code, 2016
Authored By: ABDUL RAHIM Government Law College Salem Introduction On 15 November 2019, the Ministry of Corporate Affairs notified the
CHILD CUSTODY IN NIGERIA: THE LEGAL FRAMEWORK AND THE PARAMOUNTCY OF THE CHILD’S WELFARE
Authored By: Kalu Grace Onyinyechi Caleb University Child custody has consistently been a significant issue in matrimonial disputes, particularly where
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Regulating Deepfakes in India
Authored By: Meera Giri Mumbai University Introduction In November 2023, a fake video that featured the face of Indian actress
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