Authored By: Daisy Wagaba Uganda Christian University ABSTRACT The landscape of modern litigation is undergoing a seismic shift. Courts are […]
THE SHADOW DOCKET: BALANCING EFFICIENCY AND PUBLIC INTEREST IN COMPULSORY ADR Read More »
Authored By: Devanshi Mehta Loreto College, University of Calcutta (Recent Graduate) Abstract The December 2025 adoption of the International Criminal
Authored By: Lesego Motloenya Boston City Campus Business College ABSTRACT Globally, artificial intelligence is influencing the practice of law more
The Responsible Use of AI and Ethics Read More »
Authored By: Gibran Akidah Wanje University of Nairobi Abstract The Children Act 2022 modernizes Kenya’s “Best Interests of the Child”
Authored By: Rabiya Parveen Law Centre-II, University of Delhi Abstract The growth of electronic communication technologies has created a new
Cyber Harassment Of Women In India: Law Enforcement Lapses And Need Of Reform Read More »
Authored By: Rishi Patel University of Leicester Abstract Capital punishment continues to generate intense constitutional and moral debate in India.
Authored By: Liyabona Ncokomela University of Fort Hare Introduction An affidavit is a legal document that serves as formal written statements
THE ROLE AND EVIDENTIAL VALUE OF AFFIDAVITIN SOUTH AFRICAN CIVIL LITIGATION Read More »
Authored By: Zainab Iqbal Husain Pakistan College of Law Abstract The corporate sector is a key vehicle for formalisation, capital
Authored By: SHREYA S SASTRA DEEMED UNIVERSITY, THANJAVUR Abstract In contemporary commercial environments, trademarks have assumed a function that extends
Authored By: Vijaylaxmi D Symbiosis School for Liberal Arts In 1953, into the sixth year of our independence, a Commission
Revisiting Ambedkar’s Thoughts on Linguistic States: A Constitutional Appraisal Read More »
Authored By: Khodani Sindisiwe Simerone University of Pretoria In South Africa, every individual and enterprise are subject to be taxed
Taxation in South Africa for Residents and Non-Residents: A Comprehensive Overview Read More »
Authored By: MARIA PIRES PARUL INSTITUTE OF LAW, PARUL UNIVERSITY, VADODARA Abstract India has been grappling with the burden of
The Need of Law Reforms for GMOs in India Read More »
