Customary Marriages in South Africa: The inequality and ambiguousness of customary marriages
Authored By: Ayabonga Ndamase University of Fort Hare INTRODUCTION Customary marriage is a marriage that is celebrated and negotiated
Matrimonial Property Rights in Nigeria: Comparing Statutory and Customary Marriage Systems
Authored By: Odia Tiyosayi Pearl University of Benin ABSTRACT This article analyzes Nigeria’s dual marriage systems and the stark gender
The NHS on Trial: How Institutional Racism Endangers the Health and Rights of Black Women.
Authored By:Nayara Abreu Royal Holloway, University of London “They were already given me the impression that they had given up
Strengthening Survivors: Transforming Rape Laws
Authored By:Aditya Shankar Rawani Radha Govind University Abstract This article examines the urgent need to reform sexual assault laws in
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Corporate Negligence and CSR: Bridging the gap between Ethics and Accountability
Authored By : Samuel Xavier Oliveira De Montfort University Dubai Abstract: Corporate negligence is one of the biggest problems in
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Arbitration on Trial: The Case of Gayatri Balaswamy vs ISG Novasoft
Authored By: Kunal Pratap Singh Lloyd Law College Abstract “Alternative dispute resolution” has gain significant global attention over the last
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Deceased Estates in South Africa: Wills Drafted by Financial Institutions Compared to Wills Drafted by Legal Professionals
Authored By: Sisanda Hlatshwayo Boston City Campus Abstract Most people opt to get their Wills drafted by financial institutions due
THE MATRIMONIAL CYBER FRAUD IN INDIA: LEGAL FRAMEWORK AND EMERGING TRENDS
Authored By:V.Chithra Chennai Dr Ambedkar Government Law College pudupakkam Abstract: Matrimonial cyber fraud has emerged as one of the fastest-growing
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The Digital Revolution of Jurisprudence: Cyber Law New Frontiers and the Challenge of Governance
Authored By: Ompha Ndou Introduction: The Internet’s Irreversible Shift on the Rule of Law The emergence of globally connected borderless
ANALYSING CONTEMPT OF COURT IN KENYA: ADVOCATES’ ETHICS AND RESPONSIBILITY
Authored By: Felicia Jepleting Kenyatta University ABSTRACT The Judiciary is vested with authority which is derived from the supreme law
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Selective Enforcement and Obedience of the Law Undermines Human Rights and the Rule of Law in Nigeria
Authored By: Nimzing Ponsel Andrew Near East University Abstract In Nigeria, the very institutions designed to enforce the law frequently