Authored By: Anne-Sophie Barbe University of Law ABSTRACT Artificial intelligence (AI) has become increasingly integrated into employment processes, from CV […]
Authored By: Momota Rakshit Anglia Ruskin Introduction The steady rise of the private sector has been a vital aspect of
Labour Rights Private Sector Compliance and the Grameenphone Dispute in Bangladesh Read More »
Authored By: Christy Teh Xing Ti Multimedia University Abstract In late September 2025, sports enthusiasts, especially football fans in Malaysia,
FIFA’s Disciplinary Decision Against FAM Read More »
Authored By: Sobia Neelofar University of Kashmir, Kashmir Law College Introduction Criminal law operates on the fundamental idea that a
Mens Rea and Actus Reus in Criminal Liability Read More »
Authored By: Ramanjeet kaur Lloyd School of Law Introduction Article 21 of the Indian constitution guarantee the fundamental right to
The Expanding Horizon of Article 21 Read More »
Authored By: Moniyeoluwa Sola-Oyewole Bowen University Abstract Nigeria’s transition from the Nigeria Data Protection Regulation (NDPR) to the Nigeria Data
Authored By: Zanele Tshem Cape Peninsula University of Technology Negligence is a fundamental concept of the law of delict and
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Authored By: Shahzanan Fakih Lebanese University Abstract This article examines the emerging concept of smart arbitration and its growing relevance
Smart Arbitration: Redefining Dispute Resolution in the Digital Era Read More »
Authored By: Sbongakonke University of Zululand Abstract The Group of Twenty (G20) summit marked a pivotal moment in global governance
THE G20 SUMMIT AND THE EVOLUTON OF INTERNATIONAL LAW: THE RISE OF SOFT LAW Read More »
Authored By: Minentle Beswa University of Zululand ABSTRACT The phenomenon of ukuthwala, a customary practice often defended as cultural tradition,
Ukuthwala and the struggle for women’s rights in South Africa Read More »
Authored By: Thejashwini S The Central Law College, Salem ABSTRACT The phenomenon of hostile witnesses has become one of the
TURNING TIDES IN TESTIMONY: THE LEGAL DYNAMICS OF HOSTILE WITNESSES IN INDIA Read More »
Authored By: S’khulile Cebekhulu University of Zululand Abstract: This article provides a critical analysis of the Supreme Court of Appeal’s
The Contested Practise of Ukuthwala: A Critical Analysis of S v Jezile Read More »
