Modern Slavery in Global Supply Chains: Can EU Human Rights Due Diligence Strengthen Corporate Accountability?
Authored By: Arailym Zhumakan University of Turin Introduction Forced or compulsory labour affects at least 27.6 million people on a
Common Purpose and Sexual Assault: The Evolution of South African Legislation
Authored By: Leon Mtshali University of South Africa I. Introduction The South African criminal justice system is designed to protect
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South Africa’s Issues on Land Expropriation Without Compensation
Authored By: Kananelo Dimpho Mphuti Introduction In South Africa land issue is seen as a critical part of the reformed
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Application of the Business Judgment Rule in Indonesian SOE Governance: The PT KAI Investment Case and a Comparison with Singapore
Authored By: Jovita Meidiana Purwadi Universitas Padjajaran Introduction In 2008, PT Kereta Api Indonesia (Persero) (PT KAI) suffered substantial financial
Artificial Intelligence and the Protection of the Right to Privacy in South Africa: Challenges and the Need for Legal Reform
Authored By: Sanelisiwe Beauty Manzini University of South Africa ABSTRACT Artificial Intelligence (AI) has became a crucial element of contemporary
JUSTICE IN THE SHADOWS: HOW SOCIO-ECONOMIC INEQUALITY FUELS CRIMINALITY IN NIGERIA
Authored By: Adebiyi Boluwatife Salome Babcock University Ade was only sixteen when the weight of poverty began to crush his
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Immigration Detention in South Africa: A Constitutional and Human Rights Analysis of Undocumented Migrants
Authored By: Makhanana Clara Baloyi A. Introduction The movement of people across international borders has become an important issue for
Tensions Surrounding Undocumented Migrants in South Africa: A Legal Analysis
Authored By: Mbuso Mahlangu University Of Free State Introduction What happens when a country built on democratic values and Ubuntu
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Artificial Intelligence and Human Authorship: The Role of the Copyright Act, 1957
Authored By: Priyanshi Singh Dr. B.R. Ambedkar National Law, Sonipat Introduction In recent years, Artificial Intelligence (AI) has emerged as
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Piercing the Corporate Veil: Limits of Judicial Intervention in English Company Law
Authored By: Soliyana Yirgalem Abera Lebawi International Academy Introduction After Salomon v A Salomon & Co Ltd established the doctrine
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BEYOND THE BINARY: REDEFINING RAPE FOR A MORE JUST INDIA
Authored By: Snigdha S Shankar Symbiosis Law School, Pune Introduction Sexual violence is a profound violation of human dignity and
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The Preamble as a Constitutional Fortress: Universal Human Rights and the Constitutionality of Proposed Amendments to the “Belonging” Clause
Authored By: Kwanele Portia Ngcobo University of South Africa (UNISA) Introduction The Republic of South Africa’s 1996 Constitution’s preamble is