Authored By: Shayantan Das University Law College, Gauhati University Abstract This article delves into the intricate legal fiction of “corporate […]
Authored By: Shwana Rayees Aligarh Muslim University Abstract The foundation of democratic government, particularly in the digital age, is the
The Great Tug of War: Transparency vs Privacy Read More »
Authored By: Namutosi Immaculate Uganda Christian University, Mukono, Uganda Abstract Contemporary legal systems worldwide are grappling with crippling backlogs, exorbitant
Authored By: Rownak Morshed Earth House Alternative School Introduction: It is no secret that AI is revolutionizing the world by
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Published On: 16th November 2025 Authored By: Thubelihle Liah Mthiyane University of KwaZulu-Natal Introduction Corruption is a pervasive issue in
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Published On: 16th November 2025 Authored By: Thubelihle Liah Mthiyane University of KwaZulu-Natal The intersection of mental health and criminal
Authored By: Shadin Nagmeldin Suliman Abdalla Middlesex University Abstract Critics have long criticized the courts in the English legal system
Alternative Dispute Resolution: Enhancing or Hindering Access to Justice in the UK Read More »
Authored By: Obakeng Tlapu University of South Africa ABSTRACT Cybersecurity has become a pressing concern for sovereign states, driven by
Authored By: Lavanya Gupta Gurugram University Abstract To achieve sustainable success in reforms, it is essential to have ongoing monitoring
Decriminalisation of Corporate Offences Under Indian Law Read More »
Authored By: HARI TEJASREE DANDU MAHATMA GANDHI LAW COLLEGE Abstract The regulatory landscape for Indian exporters has shifted dramatically. What
How Indian Natural Products Exporters Can Master IFRS and SASB Compliance Read More »
Authored By: Faith Duve University of Fort Hare Abstract South Africa’s patent system currently operates under a non-examining depository framework
Authored By: Aphelele Vava University of Fort Hare Abstract The preamble of the South African Constitution states that “South Africa
