Drone Strikes and the Erosion of International Law: Sovereignty Accountability and Ethics
Authored By: Ashna Dhaliwal University of Greenwich Introduction Drone warfare has redefined the contemporary battlefield, enabling states to project lethal
AN OVERVIEW OF DATA PRIVACY AND PROTECTION IN NIGERIA
Authored By: Henry Nwobiarandu Tehillah Rivers State University INTRODUCTION In the digital age, personal data has become a valuable asset,
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Beyond the Screen: Is South African Law Failing Its Youth Against Cyberbullying
Authored By: Ntombifuthi Precious Tlapu University of South Africa Abstract This article examines the legal framework addressing cyberbullying involving minors
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UNVEILING THE ISSUE OF FEMICIDE – A CASE STUDY OF KENYA
Authored By: Nasinya Nairuko Letiyion INTRODUCTION [1]Femicide is defined as an intentional killing with a gender-related motivation. It is different
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WHO COUNTS AS INDIGENOUS AFRICA’S ONGOING STRUGGLE FORRECOGNITION AND RIGHTS
Authored By: Phindulo Wanga Radzuma INTRODUCTION Around 2003, the Working Group on Indigenous Population (WGIP) published a thorough study on
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EFFECTIVENESS OF DEMOCRACY IN THE SOUTH AFRICAN LEGAL SYSTEM
Authored By: Miyelani Forget Shivambu University of Fort Hare Abstract This article explores the effectiveness of democracy within the South
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Judicial Appointments in India: Collegium or Commission
Authored By: Manshi Raj Usha Martin University Ranchi Jharkhand Abstract : The process of appointing judges in India has been
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Legal Protection and Challenges on the Right to Basic Education and Other Rights.Vol 1 Number 2 2025.
Authored By: Neliswa Luthando Ntshangase University of Fort Hare INTRODUCTION Chapter 2 of the Constitution of the Republic of South
Balancing Commercial Viability with Legal and Ethical Compliance: A Contract Law Perspective for Entrepreneurs
Authored By: Lungaka Zizonke Ngewu EDUVOS Introduction In the dynamic landscape of entrepreneurship, the tension between commercial expediency and legal
A CALL TO CLIMATE ACTION AND A SUSTAINABLE ENVIRONMENT
Authored By: Damibola Opemipo University of Ibadan Pa. Lewis, an elder, in one of his stories by moonlight, spoke of
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The Human Rights Act 1998 Erode Parliamentary Supremacy
Authored By: Sara Hirji University of Warwick Introduction The Human Rights Act 19981sought to incorporate the European Convention on Human
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Free Prior and Informed Consent of Indigenous People: In View of the International Legal Framework and State Practice
Authored By: Helfrida Miftakhur Raifa Sogara Diponegoro University ABSTRACT Indigenous people encountered long-time and unsettled inequality. This is due to