The Turquand Rule and its importance in shaping corporate liability in South African company law
Authored By: Tshegofatso Mitchell Mkoki University of South Africa Abstract The South African common law Turquand rule protects persons from […]
From Military Operation to War Crimes: Civilian Targeting in Ukraine
Authored By: Julia Skripnichenko Abstract Russia has consistently framed its attacks on Ukraine as a ‘special military operation’ formally declared
From Military Operation to War Crimes: Civilian Targeting in Ukraine Read More »
Algorithmic Bias in AI-Driven Decision Making: A Comparative Legal Analysis of the UAE UK and EU
Authored By: Reema basheer Middlesex University Dubai ABSTRACT This article examines algorithmic bias in artificial intelligence (AI)-driven decision-making through a
THE SOCIAL AND LEGAL IMPILICATION OF AI IMAGE EDITING AND DEEPFAKESIN KENYA: A SOCIOLOGICAL JURISPRUDENCE PERSPECTIVE
Authored By: EUVIE MORAA OCHUKU “The law must be stable, but it must not stand still.” – Roscoe Pound. Law
Can Artificial Intelligence Trigger Article 20(3)
Authored By: Maheshwari Mahananda National Law University, Odisha Abstract Artificial Intelligence (AI) now plays a significant role in India’s criminal
Can Artificial Intelligence Trigger Article 20(3) Read More »
Legal Issues in India
Authored By: Adv. Chandrashekhar Verma Rajdhani Law College, Jaipur Affiliated to Dr. Bhimrao Ambedkar Law University, Jaipur Abstract Legal issues
Legal Issues in India Read More »
A LEGAL ANALYSIS OF THE 2025 NIGERIAN TAX REFORM ACTS: THE NIGERIAN TAX ACT, THE NIGERIAN TAX ADMINISTRATION ACT, AND THE JOINT REVENUE BOARD ACT
Authored By : Marvelous Idisi University of Abuja ABSTRACTThe 2025 Nigerian Tax Reform Acts, comprising the Nigerian Tax Act (NTA),
THE FUTURE OF ADR THROUGH PARALEGAL SUPPORT IN NIGERIA’S COMPLEX LITIGATION ENVIRONMENT
Authored By: Simon Fernandez Ogochukwuka Omel University of Uyo ABSTRACT: The Nigerian justice sector is undergoing unprecedented strain due to
THE FUTURE OF ADR THROUGH PARALEGAL SUPPORT IN NIGERIA’S COMPLEX LITIGATION ENVIRONMENT Read More »
Implications of U.S. Reciprocal Tariffs & LDC Graduation: Concerns and Options for Bangladesh
Authored By:Samanta Azrin Prapty LL.M Specialized in International Commercial Law (North South University) Abstract Bangladesh stands at a critical juncture
A LEGAL ANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT
Authored By:Noluthando Shoba University of Zululand Abstract This article presents a legal analysis of alleged maladministration, financial misconduct, and fraud
A LEGAL ANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT Read More »
A LEGALANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT.
Authored By:Noluthando Shoba University of Zululand ABSTRACT This article presents a legal analysis of alleged maladministration, financial misconduct, and fraud
A LEGALANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT. Read More »
The South African Land Question: Expropriation of Land and the Constitutional Limits
Authored By: Bonga Sibisi University of Zululand Abstract This article examines the ongoing South African land question, analysing the constitutional
The South African Land Question: Expropriation of Land and the Constitutional Limits Read More »