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Is International Law Really Law Revisiting the Debate in the 21st Century

Authored By: Sekoati David Tiiba

This article revisits the long-standing question: is international law really law? It discusses  how jurists like John Austin, Pollock, Oppenheim, and Kelsen viewed the nature and validity  of international law, especially in the absence of a world sovereign or strong sanctions. It shows  that international law still functions through consent, cooperation, sanctions and moral pressure  among states. The article argues that while enforcement remains somehow weak and often  political, international law continues to shape global behaviour and uphold justice. It is law,  not necessarily by force, but by shared recognition and legitimacy. 

Keywords: international law, validity, enforcement, sovereignty, sanctions, legitimacy

Introduction 

For centuries, scholars have wrestled with one question that refuses to fade: is international  law really law? The question might seem purely theoretical but it becomes painfully relevant  each time nations violate international rules with little or no consequences. When civilians and  civilian objects are bombed, humanitarian aid blocked, or entire populations displaced,  ordinary people begin to wonder whether international law has any real force, or whether it is  merely a set of moral guidelines dressed in legal language.  

This article revisits the debate about the validity and effectiveness of international law. It  explores the classic theoretical arguments from jurists such as John Austin, Pollock,  Oppenheim, and Kelsen and tests those ideas against the modern realities. By the end, it argues that international law is law, though one with some structural weaknesses, and that its authority  depends less on coercive power and more on consent, cooperation, and the moral weight carried  by its norms. 

Understanding International Law: Definition and Nature 

International law comprises of a body of rules and legal obligations which the international  community, made up of states and international organizations, considers binding.1 These rules  not only regulate relations of states inter se but also state relations with individuals and non state entities.2 Originally, international law concerned itself with states only. This is no longer the case. For example, the UN and its specialised agencies enjoy international legal personality.  In Reparation for Injuries Suffered in the Service of the United Nations,3the United Nations  had sued Israel for the death of a UN mediator assassinated while on duty in Palestine. The  International Court of Justice (ICJ) held that as much as the UN is not a state, it is a subject of  international law capable of possessing international rights and duties, it has capacity to  maintain its rights by bringing international claims. 

Article 38(1) of the Statute of the International Court of Justice provides a well-recognized and  valued, although non-hierarchical and non-exhaustive, list of sources of international law.  These sources are international conventions (treaties), international custom, general principles of law recognized by civilized states, and judicial adjudications and the teachings of the most  highly qualified publicists from various nations.4 To this list may be added the decisions of  organs of international institutions.5 

The validity of these rules has, however, been the subject of heated, controversial and evolving  questioning, and discussion. Doubt has been raised as to whether international law can be  considered a valid legal system without a sovereign promulgator of laws, or clear and strong  enforcement of its rules.6 This debate is almost as old as international law itself. 

In essence, there is an underpinning understanding or postulation that international law must  be comparatively identical in structure to the institutions forming the trias politica existing in  municipal law and thus gain the validity recognized in municipal law. There is a somewhat  common understanding amongst numerous jurists that one of the hallmarks of a binding legal  system is its ability to make rules and compel compliance by issue of discouraging punishments  to those who violate the rules.7 

Theoretical Debate on Validity 

The debate on whether international law qualifies as “real law” has long divided scholars. In  negating the validity of the international law system, John Austin advances that it cannot be  law because it is not a body of commands from a sovereign having monopoly on use of force to enforce international law.8 To this extent, international law is slightly divergent because a  sovereign does not promulgate its rules but rather the bulk arises from the consent of states,  either expressly in treaties or implicitly in custom.9 As opposed to a sovereign promulgator,  treaty law largely relies on the pacta sunt servanda principle and custom develops from state  practice10 that may eventually become binding upon all new and old states as jus cogens norms.11 This is out of step with the command theory understanding, argued to be the basis of  municipal law by Austin and other positivists. 

To the extent that Austin defines law as a command issued by a sovereign backed by the threat  of punishment if the commands are broken,12 which essentially means that without a sovereign  authority and enforceable sanctions there could be no true law, his view seems to be too narrow,  for this definition excludes many recognised forms of law that operate effectively without  direct sovereign authority or promulgator, for instance, customary law within domestic  systems.  

Oppenheim defines law as “a body of rules for human conduct within a community which, by  common consent of this community shall be enforced by an external power.”13 Understood in  this way, law can be taken to have a coercive element in it that distinguishes it from religious  order or other moral orders. This says, through law, a specific order is imposed that can  engineer desired social conduct. Such imposition is maintained through a threat of a measure  of coercion.  

However, Oppenheim himself continues and defines international law as a law for the  intercourse of states with one another, and since there cannot be a sovereign authority above  the several sovereign states, international law is a law between not above states.14 According  to this postulation, the presence of a sovereign is not so envied since the states are themselves  sovereign and international law is binding and administered amongst themselves, not above  them, and as Oppenheim states, law can grow without being expressly being laid down and set  by a law giving authority, and thus a law giving authority is not necessary.  

On the other hand, Fredrick Pollock defines law as a body of rules binding on members of a  community, not because they are commanded by a sovereign, but because they are recognised  by that community as necessary for order and justice.15 Under this definition, international law  easily fits within the meaning of law, that is, it is accepted by a community (states), created  through agreement or practice, and recognised as binding.  

Most importantly, Pollock states that law cannot be regarded as a will or command of the State,  for this is a wrong conception.16 This is so, he continues, because certain causes have made it  possible to regard law not only as being embodied in the commands of a political sovereign  but as consisting of such commands, that is, the commands of a sovereign are not themselves  law per se, but they are part of law and not vice versa. This is beneficial to international norms  and rules for if law was defined as solely the commands of a political sovereign, international  norms would not fall within the definition since there is no political sovereign at international  level to give out the commands, hence international law is not based on the presence of a  sovereign. 

Kelsen took an even more refined view. In his Pure Theory of Law, he described law as a  system of objectively valid norms whose legitimacy flows from a fundamental basic norm.17 For him, international law operates as a legal system that regulates the behaviour of states,  founded on the presupposition that states ought to behave in certain ways. The absence of a  central sovereign does not invalidate the system; rather, the validity of its norms arises from  mutual acceptance and the logic of normative order itself.18 On his formulation, it can be seen  that, in this regard, both national and international law are the same, since it is custom that led  to their establishment, and by custom regard being had to experience. That is, it is by experience  that men realized the need to bring themselves into a community, and set themselves rules and  standards for which they would live by, and it is by the same experience arising from states’  previous dealings that they realized the need to create an international community for which  international law now governs. 

It can then be seen that Austin’s narrow sense of commands backed by force suggests that  international is not “law”, but it is “law” in the broader, more realistic sense articulated by Oppenheim, Pollock and Kelsen. This calls for a little deeper analysis of the legal character of  the international law for a better understanding. 

The Legal Character of International Law  

Apart from the notion that international norms lack characteristics of law, international norms  have been criticized on the basis that they are not binding, and as such, they cannot be termed  law since the very basis of law is to be obeyed and binding equally amongst all the members  in a given community. This can be seen in Osaka Shosen v the Owners of the SS Prometheus19 where the owners argued that international law is not truly “law” because it lacked binding  sanctions. The Court rejected this, holding that international law can exist and bind all nations  through their mutual agreement, and that disobedience does not invalidate the law, but simply  makes the violator a lawbreaker and leaves the law still intact. In other words, just because  nations cannot be effectively forced to obey international law does not make international law  less of a law than municipal law. 

Therefore, international law can be accepted as existing, valid, and binding because generally  states have accepted it as such.20 To this extent, cogent evidence has been advanced that  everyday international relations are conducted by rules of international law and the majority of  the rules are consistently obeyed by states as having legal force.21 Thus, the occasional, though noticeable, transgression of international law does not invalidate it, especially with  supranational enforcement institutions in place.22 This is easy to understand when considering  that law breaking in municipal systems does not invalidate them, no matter how high profile  the law breaking becomes.23 

State Sovereignty and Equality: A Challenge to Enforcement  

Fundamentally, to understand the complexity attendant to enforcing respect for norms and  obligations at international law, it is essential to understand its balance with the hallowed  doctrines of state sovereignty and state equality. Article 2(1) of the United Nations Charter  provides that the basis of the Organization is the sovereign equality of its members. Firstly,  state territorial sovereignty entails that within defined territorial frontiers24 a state exercises jurisdiction to the exclusion of all other states,25 i.e. an independence to exercise functions of  a state over a defined portion of the globe.26 It is not only an exclusive power but also an  original power of statehood i.e. underived from a higher order and inherent in nature.27 Secondly, state equality entails an equal recognition of statehood.28 It entails a recognition of  all states as equal members of the international community entitled to equal legal status and  treatment irrespective of economic strength, political or military might, and differences in sizes  of population or territory.29 Thus, all states are entitled to enjoy respect from others as sovereign  and equal states. 

Consequently, because of the above principles, the enforcement of international law has been  a tight ropewalk where international justice must be served without encroaching on these  fundamental30 and recognized state rights. The issue of sovereignty was somehow addressed  by Judge Alvarez in the Corfu Channel Case31 where he stated that the notion of sovereignty  of states has evolved and can no longer be regarded as an individual right of every state, in  which states were bound only by rules which they had accepted, but owing to interdependence  of states and predominance of general interests, states are bound by many rules which have not  been ordered by their will. Therefore, as per this case, one can say that the concept of  sovereignty is no longer an impediment on international law since international norms  supersede this concept. A deeper understanding of this case, however, is that international law  is binding to states regardless of the fact they are sovereigns themselves. Thus, the difficulty  still arises because in a dispensation of sovereign equality, no state can sovereignly enforce international law against another state that acts in breach of such,32 hence there must be a  supranational enforcement mechanism of the rules of international law. 

Supranational Enforcement Mechanisms 

In respect of a supranational enforcement mechanism of international law, international courts  and tribunals including the International Court of Justice33 were established to deal with judicial enforcement. With regard to the ICJ, any award on a matter referred to the court is binding on  the parties.34 The United Nations Security Council (UNSC) has powers relating to enforcement  of awards handed down by the ICJ.35 In respect of a penal and beyond judicial enforcement mechanism of international law, the UNSC may, by resolution, take military action or issue  sanctions (which may be economic,36 diplomatic, or political) exercising its powers under  Article 39, Article 41, and Article 42 of the United Nations Charter. 

A key example is the Lockerbie case.37 After the bombing of Pan Am Flight 103, Libya refused  to extradite suspects, invoking its right under the Montreal Convention38 to prosecute  domestically. The US and the UK referred the matter to the UNSC, which issued Resolutions  731 and 748 ordering Libya to surrender the suspects, and imposing sanctions. Libya  challenged these measures before the ICJ. The ICJ upheld the binding nature of UNSC  resolutions under Article 25 of the UN Charter, confirming that such decisions take precedence  over conflicting treaty provisions. Thus, it can be seen that there are existing enforcement  mechanisms of international law. 

Validity and Effectiveness: A Continuing Challenge 

The real issue, then, should not be whether international law is law, but whether it is effective.  Validity concerns whether the rules exist as law, while effectiveness concerns whether rules  are obeyed and enforced. Even when international law is violated, as in acts of aggression, war  crimes such as genocide,39 or breaches of human rights,40 its validity remains intact. The failure  lies in political will, not in legal theory. In recent conflicts, including the well-known Russian 

Ukraine invasion and the Israel-Gaza crisis, the strengths and weakness of international law  are both visible. On one hand, the rules are clear: civilians must be protected, starvation must  never be used as a means of warfare, and aid must be allowed.41 On the one hand, enforcement remains harder. The ICJ and the ICC can issue decisions, but their implementation depends on  states’ cooperation, especially when considering the countries involved. 

Conclusion 

International law, though structurally distinct from municipal law, possesses all essential  features of a valid legal system; identifiable sources, recognised norms, and institutionalized  enforcement. While its decentralised nature limits coercive power, its authority arises from the  consent, practice, moral commitment of states. The absence of sovereign authority is not its  defining feature; rather, it is the collective will to uphold peace and justice that gives  international law its legitimacy. Thus, with this understanding, international law cannot be  expected to mimic municipal law in order to gain recognition as valid legal system. Rather, it  may be understood as a different system of law that needs to strengthen its legislative and  enforcement mechanisms.42 

Bibliography 

Conventions 

Charter of the United Nations, 1 UNTS XVI, 24 October 1945. 

Convention for the Suppression of Unlawful Acts against Civil Aviation (the Montreal  Convention) (974 U.N.T.S. 177 (1971)). 

Convention on the Prevention and Punishment of the Crime of Genocide No. 1021 of 1948. Geneva Conventions of 12 August 1949. 

International Covenant on Civil and Political Rights (ICCPR) General Assembly resolution  2200A (XXI) of 16 December 1966. 

Montevideo Convention on the Rights and Duties of States (26 December 1933). Statute of the International Court of Justice 33 UNTS 993. 

Cases 

Corfu Channel Case [1949] ICJ 39. 

Island of Palmas Case (Netherlands v USA) [1928] 2 Reports of International Arbitral Awards 829. 

Lockerbie case (Libya v. United States) 1992 ICJ Rep.114. 

Reparation for Injuries Suffered in the Service of the United Nations [1949] ICJ Report 174.

Books 

Dixon, M. Textbook on International Law (6th edn, Oxford University Press 2007). Jennings and Watts (eds) Oppenheim’s International Law (Vol 1, 9th edn, 1992). Kelsen, H. Pure Theory of Law (Lawbook Exchange 2005). 

Oppenheim, L. and Roxburg, R. International Law: a treatise (3rd edn, Creative Media  Partners, LLC, 2013) 

Pollock, F. A First Book of Jurisprudence for Students of the Common Law (Macmillan and  Co. 1896)

Starke, JG. Introduction to International Law (10th edn, Butterworths 1989). Strydom, H. et al International Law (Oxford University Press 2016). 

Sanders. A.J.G.M. International Jurisprudence in African Context (Butterworths 1979).

Journal Articles 

D’Amato, A, Is International Law Really ‘Law’? Northwestern University School of Law  Scholarly Commons Faculty Working Papers (2010) 

1 Martin Dixon, Textbook on International Law (6th edn, Oxford University Press 2007) 4.

2J.G. Starke, Introduction to International Law (10th edn, Butterworths 1989) 3.

3[1949] ICJ Report 174, 179. 

4 Statute of the International Court of Justice 33 UNTS 993, Article 38(1). See also Hennie Strydom et al  International Law (Oxford University Press 2016) 94. 

5J.G. Starke, Introduction to International Law (10th edn, Butterworths 1989) 32. 

6 Starke, JG. Introduction to International Law (10th edn, Butterworths 1989) 18-21. 

7 D’Amato, A, Is International Law Really ‘Law’? Northwestern University School of Law Scholarly Commons  Faculty Working Papers (2010) p. 104.

8 Martin Dixon, Textbook on International Law (6th edn, Oxford University Press 2007) 15. 9Ibid at 16. 

10 Ibid. 

11 Hennie Strydom et al, International Law (Oxford University Press 2016) 90. 

12 A.J.G.M. Sanders, International Jurisprudence in African Context (Butterworths 1979) 8.

13 Jennings and Watts (eds) Oppenheim’s International Law (Vol 1, 9th edn, 1992) 9-13.

14 Lessa Oppenheim and Ronald Roxbugh, International Law: a treatise (3rd edn, Credtive Media Partners, LLC,  2013) 2.

15 Sir Frederick Pollock, A First Book of Jurisprudence for Students of the Common Law (Macmillian and Co.  1896) 7 

16 Ibid, 26 

17 Hans Kelsen, Pure Theory of Law (Lawbook Exchange 2005) 215  

18 Ibid. 

19 2 Hong Kong [1904] L.R 207 

20 Martin Dixon, Textbook on International Law (6th edn, Oxford University Press 2007) 4-5. 21 Ibid. 

22 Martin Dixon, Textbook on International Law (6th edn, Oxford University Press 2007) 13. 23 Ibid, 6. 

24 Montevideo Convention on the Rights and Duties of States (26 December 1933), Article 1(b).

25 J.G. Starke, Introduction to International Law (10th edn, Butterworths 1989) 157. 

26 Island of Palmas Case (Netherlands v USA) [1928] 2 Reports of International Arbitral Awards 829, 838.

27 Hennie Strydom et al, International Law (Oxford University Press 2016) 108. 

28 Ibid,109 

29 Ibid. 

30 Hennie Strydom et al, International Law (Oxford University Press 2016) 108. 

31 [1949] ICJ 39. 

32 Martin Dixon, Textbook on International Law (6th edn, Oxford University Press 2007) 13. See also Hennie  Strydom et al, International Law (Oxford University Press 2016) 108, where it is acknowledged that state  sovereignty entails state monopoly on the use of force. 

33 Charter of the United Nations, 1 UNTS XVI, 24 October 1945, Article 92.

34 Martin Dixon, Textbook on International Law (6th edn, Oxford University Press 2007) 9. 35 Charter of the United Nations, 1 UNTS XVI, 24 October 1945, Article 92. See also Martin Dixon, Textbook on  International Law (6th edn, Oxford University Press 2007) 7. 

36 Like S/RES/2375 (2017) Where the UNSC introduced a ban on the supply, sale and transfer of natural gas  liquids to the Democratic People’s Republic of North Korea. 

37 Lockerbie case (Libya v. United States) 1992 ICJ Rep.114. 

38 Convention for the Suppression of Unlawful Acts against Civil Aviation (the Montreal Convention) (974  U.N.T.S. 177 (1971)). 

39 Which prevented by the Convention on the Prevention and Punishment of the Crime of Genocide No. 1021 of  1948. 

40 Which are protected amongst other under the International Covenant on Civil and Political Rights (ICCPR) General Assembly resolution 2200A (XXI) of 16 December 1966. 

41 All which are regulated by the Geneva Conventions of 12 August 1949, together with Additional Protocols  thereto.

 42 J.G. Starke, Introduction to International Law (10th edn, Butterworths 1989) 21.

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