Misuse of Power
Authored By: SOBIA NEELOFAR University of Kashmir, Kashmir Law College Introduction Power is meant to serve the people, not to […]
Doctrine of Reasonable Classification under Article 14: From Legitimate Classification to Anti-Arbitrariness
Authored By: ARSHAD ANSARI JHARKHAND RAI UNIVERSITY Abstract Article 14 of the Indian Constitution, guaranteeing the right to equality, has
Regulating the Machine: The Need for Ethical Frameworks Governing AI Use in Legal Proceedings
Authored By: Mandisa Mthembu University of KwaZulu Natal Abstract This article examines how Artificial Intelligence (AI) has made significant inroads
Understanding Kenya’s Computer Misuse and Cybercrimes (Amendment) Bill 2024
Authored By: Nurdin Hassan University of Nairobi ABSTRACT Kenya’s Compu ter Misuse and Cybercrimes (Amendment) Bill, 2024 seeks to modernise
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Patients Data Privacy in Nigeria’s Telemedicine: Legal challenges and Pathsto Reform
Authored By: Deborah Okeke Nnamdi Azikwe University Abstract Imagine a world where access to a doctor is just a tap
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JUDICIARY INEFFICIENCY IN NIGERIA: THE WAY FORWARD
Authored By: Anoghena Ogiogwa University of Lagos Musa Ibrahim, a petty trader lost his only source of income when a
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The Right to a Healthy Environment in Zambia: Legal Progress and Challenges
Authored By: Prudence Phiri University of Zambia Abstract This article examines the recognition and enforcement of the right to a
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The Protection of Trade Secrets in the Digital Age
Authored By: Smphiwe Londeka Dube University of Zululand Introduction In today’s rapidly evolving digital economy, trade secrets have become indispensable
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Space laws and the Outer Space Governance
Authored By: Aashna Pabra Lloyd School of law Spaces law are laws which deal with the criteria by which a
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The Death Penalty
Authored By: Muzamil Hasnain UWE Bristol The death penalty, also known as capital punishment, is the most severe and irreversible
MENTAL HEALTH AND WORK-LIFE BALANCE IN LAW CAREERS
Authored By: Shivani Panda SOA National Institute of Law ABSTRACT The legal profession, prominently known for its emphasis and importance
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Critical Analysis of the Laws of Hate Speech: A Reformative Way Forward
Authored By: Mohammad Shad Uddin Al Jabid University of Asia Pacific ABSTRACT This article critically examines the laws regulating hate
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