DARK PATTERNS: A NEW FORM OF UNFAIR TRADE PRACTICE?
Authored By: Itika Swarnkar Introduction Digital commerce has changed not only the way consumers purchase goods and services but also
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Extradition or Political Homecoming : The Legal Questions Behind Bringing Sheikh Hasina Back
Authored By: Most Sumaiya Afrin University of Rajshahi Introduction Returning Sheikh Hasina from India to Bangladesh stopped being a purely
Regulating Pax Silica: Assessing Sovereignty, Environmental Standards, and Community Governance in the Philippines
Authored By: Jan Maric Malaylay United Arab Emirates Introduction One can argue that the rapid development of AI will always
Bharatiya Nyaya Sanhita, 2023: Reforming India’s Criminal Law or Recasting the IPC?
Authored By: Rushikesh Shivkumar Joshi Manikchand Pahade Law Collage Introduction On 1 July 2024, India’s principal substantive criminal law changed
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Digital Medical Evidence and Artificial Intelligence Digital Manipulation (deep fakes) : Admissibility Challenges in South African Law
Authored By: SURPRISE NTOMBISODWA MATHEBE UNIVERSITY OF SOUTH AFRICA Introduction In 2023, the South African police Service gave a statement
CLIMATE CHANGE LAW IN NIGERIA: STRENGHTENING ENFORCEMENT AND ACCOUNTABILITY
Authored By: Dein-Aboh Poweide Glad Anchor University Lagos INTRODUCTION In 2005, the Federal High Court in Gbemre v Shell Petroleum
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Corporate Liability for Transboundary Haze Pollution:The Indonesian Legal Framework and ASEAN Obligations
Authored By: Dzikratul Husna Andalas University Introduction In August 2026, a large scale forest and land fire in Kalimantan, Indonesia,
Vigilantism: Seeing Mamelodi Through the Eyes of One of Its Own
Authored By: Tshepang Shekgola Stellenbosch University I. INTRODUCTION “A hungry stomach has no ears”: this African proverb captures something I
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MANDATORY PARENTAGE DNA TESTING AT BIRTH
Authored By: Kutama Azwinndini Abigail University of Fort Hare Abstract This article examines whether maternal and paternal DNA testing should
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From Renovation to Ruin: A Review of Nigeria’s Tenancy Laws on Renovation of Rented Property – Insights from the Lagos State Tenancy Law 2011
Authored By: Anne Twanemaziba Douglas I. Introduction It is no news to anyone with a social media feed that, in
Who Owns the Dress? AI-Generated Fashion Designs and the Human Authorship Crisis
Authored By: Megha Chopra IILM University Abstract The proliferation of generative artificial intelligence in fashion design confronts copyright law with
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Not All Murders Are Equal: Should England and Wales Introduce Degrees of Murder?
Authored By: Charlie Smith Imagine two defendants. Defendant A intends to kill their victim. Defendant B intends to cause their
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