State Accountability for Gender-Based Violence in South Africa: Are Constitutional Duties Being Fulfilled
Authored By: Caylee Alexander University of the Western Cape Introduction Gender-based violence (GBV) remains one of the most prevalent and […]
THE NATURE AND INTERPRETATION OF THE TERM ‘ORGANISED CRIME’
Authored By: Lesego Kgosana University of South Africa ABSTRACT The term “organised crime” has brought about confusion as the definition
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Patriarchy and Succession Rights in Nigeria: An Analysis of Gender Discrimination Under Igbo Customary Law.
Authored By: Egho Ejiroghene Sharon University of Benin, Benin-City ABSTRACT The Igbo ethnic group is a major ethnic group in
Defamation as a crime and not merely a civil Tort: A Critical study under the Bhartiya Nyaya Sanhitha 2023
Authored By: Bhumika K.V Cmr School of Legal Studies ABSTRACT Defamation is the act of making a false statement about
EXPLORING THE POTENTIAL OF ONLINE NEGOTIATION PLATFORMS IN CROSS CULTURE DISPUTES
Authored By: Janvi Goyal Manipal University Jaipur ABSTRACT: This research investigates the potential of online negotiation platforms in addressing cross-cultural
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THE ATLANTIC DIVIDE: A COMPARATIVE ANALYSIS OF U.S. ANTITRUST AND E.U. COMPETITION LAW’
Authored By: Riya Pramod Dhawale ILS Law College, Pune ABSTRACT In the high-stakes arena of global commerce, a fundamental question
THE ATLANTIC DIVIDE: A COMPARATIVE ANALYSIS OF U.S. ANTITRUST AND E.U. COMPETITION LAW’ Read More »
Who Owns Innovation in the Age of Algorithms Intellectual Property Rights Brand Protection and Media Litigation in the Digital Economy
Authored By: Ansh Mehrotra APS UNIVERSITY ABSTRACT Innovation has traditionally been protected by intellectual property laws that recognise human creativity
Absence of Domestic Violence Laws for Men in India – A Critical Analysis
Authored By: Simarpreet Kaur Abstract Domestic violence jurisprudence in India has historically been structured around the Protection of Women from
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What the 2025 UK Immigration Overhaul Means for Care and Skilled Workers who are already in the UK.
Authored By: MD Tajul Islam The University of law Abstract This article evaluates the major UK immigration reforms introduced in
Barriers to Legal Access for Vulnerable Groups in Nigeria: A critical Legal Analysis
Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University Abstract Access to justice is crucial for safeguarding human rights, but
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The G20 and South African Project: Assessing the Impact of the Group of 20 (G20) Summit Additions on Transformative Constitutionalism and South Africa’s over all Economic growth.
Authored By: Alusani Audrey Mbedzi Stadio Abstract This article identifies the potential impact imposed on South Africas transformative constitutionalist objective
THE SOUTH AFRICAN LEGAL SYSTEM PROVIDES STRONG PROTECTION FOR BOTH LEGAL AND ILLEGAL IMMIGRANTS.
Authored By: Amahle Msomi University of Zululand Abstract: Both legal and undocumented immigrants have been drawn to South Africa in