Authored By: Vidya Chousali University of Delhi INTRODUCTION In contemporary legal discourse, the right to a sustainable, safe and ecologically
Authored By: Hamdia Sajjad Green International University I. Introduction Child labour remains one of the most persistent failures of Pakistan’s
Child Labour in Pakistan: A Constitutional, Statutory and Judicial Analysis Read More »
Authored By: Muhammad Kamran National University of Sciences & Technology (NUST) Abstract Pakistan’s federal ombudsmen operate under some of the
Authored By: Mpolokeng Dludlu Abstract This article looks at the legal and constitutional challenges in South Africa’s parole system, using
Who Decides When a Life Sentence Ends? The Alison Botha Parole Controversy Read More »
Authoreed By: MONIKA V Dr Ambedkar Government Law College Chengalpattu Abstract This research paper explores the concept of freedom of
AN ANALYSIS OF FREEDOM OF PRESS UNDER ARTICLE 19(1)(a) Read More »
Authored By: Zunaira Maqbool Green International University Introduction Marriage is one of the most significant social and legal institutions in
Authored By: Igobe Bopelo Kgwarae 1. INTRODUCTION Access to justice is the principle that every person, regardless of wealth, status,
ACCESS TO JUSTICE IN BOTSWANA: BARRIERS ND THE NEED FOR LEGALRE FORM Read More »
Authored By: Kagiso Magoleng University of South Africa (UNISA) Introduction The use of artificial intelligence (AI) in decision-making continues to
Authored By: Abdullateef Ayodeji Ogunmuyiwa Univeristy Of Ilorin, Kwara State, Nigeria Introduction Artificial intelligence models now underpin decision-making across law,
Authored By: Onwabe University of Zululand Introduction Isaiah 33:22 states “For the LORD is our judge, The LORD is our
Authored By: Babarinde Esther Adetola Adeleke University ABSTRACT The decline of wildlife in Nigeria has become a major concern requiring
Authored By: Baron Benedict V. Anasarias De Montfort University I. Introduction A legislative proposal concerning Pax Silica is presently under
