Authored By: Siphelele Nyovane University of Fort Hare INTRODUCTION The Constitution of the Republic of South Africa, 1996, provides a […]
Authored By: Urishita Gadhok I. Introduction In an increasingly interconnected global economy, corporate insolvencies rarely remain confined within national borders.
Cross-Border Insolvency: Analysing India’s Shift Towards Global Insolvency Norms Read More »
Authored By: Nitu Kumari IIMT COLLEGE OF LAW, GREATER NOIDA Introduction India’s constitutional framework is a tapestry of linguistic pluralism,
The Linguistic Cold War: State‑Level Legal Battles over Language Rights in India Read More »
Authored By: Ntokozo Amahle Sikhakhane Eduvos Abstract The rapid advancement of Artificial Intelligence (AI) is transforming the intellectual property (IP)
Authored By: Prerna Shivaji Kekan New Law College, Pune Introduction For more than 160 years, the Indian Penal Code, 1860
Authored By: Abel Tulu Addis Ababa University Introduction In this essay, I attempted to examine what constitutes gender-based violence, how
Gender-Based Violence And The Legal Framework In Ethiopia Read More »
Authored By: Bhavesh Tyagi Chaudhary Charan Singh University Abstract Law and society are intrinsically linked, and this interdependence becomes particularly
SOCIOLOGY AND CRIME PREVENTION: A JURISPRUDENTIAL ANALYSIS Read More »
Authored By: Luyando Chizongo University of Lusaka ABSTRACT Zambia has invested in modern intellectual property (IP) architecture over the past
Unclogging the pipelines: Bureaucratic processes verses IP Enforcement in Zambia Read More »
Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Abstract: Section 498A of the Indian Penal Code (IPC) was
Authored By: Mahmuda Zaman Tanha University of Asia Pacific Introduction: The unprecedented killing of journalists in Gaza since October 2023
Authored By: Majoyeogbe Boluwatife Ebenezer Obafemi Awolowo University AI is currently the major buzz everywhere, with concerns of an oncoming
ARTIFICIAL INTELLIGENCE ETHICS: RISK MANAGEMENT AND FRAMEWORK Read More »
Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Abstract: Artificial intelligence (AI) is revolutionizing the legal sector,
The Impact of Artificial Intelligence on Legal Practice Read More »
