Protective Discrimination; A Legal Perspective into India and Liberia’s Legal Jurisprudence
Authored By: Sam S Siryon Apeejay Stya University-Gurgaon Abstract: India is a country in the subcontinent of Asia specifically situated […]
Consumer Protection In E-Commerce: The Challenge of OnlineMisrepresentation
Authored By: Shirley Gao SOAS University of London Abstract The rapid expansion of e-commerce has transformed consumer transactions in the
Consumer Protection In E-Commerce: The Challenge of OnlineMisrepresentation Read More »
The Role of Insolvency Law in Zambia’s Banking Sector: Regulatory Framework, Challenges, and Reform Needs
Authored By: Zelipa Zimba Cavendish University Abstract The intersection of insolvency law and banking regulation represents a critical component of
THE CONFLICT OF NORMS IN PUBLIC INTERNATIONAL LAW: HOW WORLD TRADE ORGANIZATION (WTO) LAW INTERACTS WITH OTHER BRANCHES OF INTERNATIONAL LAW.
Authored By: Jeremiah Nelson Ekemini Lead City University ABSTARCT This particular topic expresses the exclusive, urgent and complex problems of
THE UNAVAILABILITY OF JUDICIAL PRECEDENTS ON E-PLATFORMS IN NIGERIA
Authored By: Esther Cletus Obafemi Awolowo University The Nigerian legal system is built on common law principles, inherited from British
THE UNAVAILABILITY OF JUDICIAL PRECEDENTS ON E-PLATFORMS IN NIGERIA Read More »
WHY VIRGINITY TESTING SHOULD BE DECLARED UNCONSTITUTIONAL IN SOUTH AFRICA
Authored By: Noxolo Hazel Mzileni University of Johannesburg Virginity testing is a traditional practice mainly carried out in KwaZulu-Natal and
WHY VIRGINITY TESTING SHOULD BE DECLARED UNCONSTITUTIONAL IN SOUTH AFRICA Read More »
The Death Penalty Should Be Reinstated in South Africa: A Legal Argument in the Face of Increasing and Heinous Crime
Authored By: Boitumelo Makhubu University of Fort Hare South Africa has a big problem with violent crime, things like serial
Reimagining Justice through Ubuntu: A critical examination of its Potential to guide South Africa into a more Restorative and Rehabilitative approach to Justice
Authored By: Oyena Fatyi North West University Abstract This study explores the significant role that Ubuntu, an African philosophical concept,
Artificial Intelligence in India’s Justice System
Authored By: Adarsh yadav University of Allahabad Abstract India’s justice system embracing AI is a once-in-a-history-time law paradigm shift. Even
Artificial Intelligence in India’s Justice System Read More »
THE ROLE OF ARTIFICIAL INTELLIGENCE IN LEGAL PRACTICE: OPPORTUNITIES AND RISKS FOR THE NIGERIAN LEGAL SYSTEM
Authored By: Ayoaloko UnlimitedGod Eniola Leadcity University Ibadan ABSTRACT Artificial Intelligence (AI) is rapidly transforming legal practice around the world,
Strict liability in South African Law: Repressing Its Role In a Transforming Legal Landscape.
Authored By: Ditebogo Molosi University of Johannesburg( National Diploma in Law) ABSTRACT Strict liability in South African law occupies a
Evaluating the Key Changes Introduced by Waqf Amendment Bill, 2024
Authored By: Khadeeja Sadiq Aligarh Muslim University Abstract: The Waqf (Amendment) Bill, 2024, marks a significant legislative attempt to reform
Evaluating the Key Changes Introduced by Waqf Amendment Bill, 2024 Read More »