Authored By: Tselane Johannah Moatshe University of South Africa Abstract Article 35(1) of the European Convention on Human Rights (ECHR) […]
Exhaustion of Domestic Remedies under the European Human Rights System Read More »
Authored By: Lindokuhle Hlongwane University of South Africa Abstract This article delves into the obstacles that underprivileged law graduates encounter
Authored By: Ankita Vijay Kamerkar Lala Lajpatrai College of Law Introduction: The criminal offense of abetment to suicide refers to
Cultural and Societal Influences on Suicide and Its Prosecution Read More »
Authored By: SAMEERA P. S BHARATA MATA SCHOOL OF LEGAL STUDIES, ALUVA, KERALA Abstract This paper investigates the dynamic link
Finding a Balance in Global Governance: Artificial Intelligence and Human Rights Read More »
Authored By: Agbeyo John Obafemi Awolowo University Abstract: This article shall undertake the analysis of disputes within the Sports industry,
ADR and Sports: The Blossoming Intersection Read More »
Authored By: Tumelo Faith Mahlaba University of Mpumalanga Abstract The United States Supreme Court’s decision in Dobbs v Jackson Women’s
Authored By: Manoj University of Delhi ABSTRACT The Supreme Court of India as the guardian of the Constitution has played
THE ROLE OF THE SUPREME COURT IN PROTECTING FUNDAMENTAL RIGHTS IN INDIA Read More »
Authored By: Prakash Kumar Central University of Haryana Introduction Intellectual Property (IP) refers to original creations of the human mind.
Authored By: Tanishka Delhi Metropolitan Education Abstract [1]This article provides a comprehensive legal and analytical review of medical negligence, examining
Medical Negligence a Cause of Trial Read More »
Authored By: Tracy Moraa Barongo Kabarak University Abstract Kenya has a dark history of police brutality,dating back to the colonial
Unmasking Police Brutality in Kenya Read More »
Authored By: Mahlatse Nkosi University of Johannesburg Abstract In South Africa, gender inequality is still a major socioeconomic problem that
Authored By: Ifeoluwa Florence Omonayin University of Ilorin INTRODUCTION Nigeria has gained global recognition over the last decade as a
LEGAL CHALLENGES IN COMBATTING CYBERCRIME IN NIGERIA: REGULATIONS VERSUS ENFORCEMENT Read More »
