Authored By: Liya Ayele Assefa Addis Ababa University Maintaining confidentiality constitutes a fundamental ethical obligation across the legal professions of […]
Authored By: Botlenyana Thabile Ntseo Botlenyana Thabile Ntseo Introduction The right to fair labour practices is an important human right
The Right to Fair Labour Practices in South Africa Read More »
Authored By: Vuyokazi Jako Cape Peninsula University of Technology 1 Introduction Gender-Based Violence (GBV) remains a devastating crisis in South Africa,
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Abstract This article focuses on the interpretation of non-derogable rights under the
THE INTERPRETATION OF NON-DEROGABLE RIGHTS IN SOUTH Read More »
Authored By: Carla Anthony University of South Africa Among the most enduring and pivotal debates in the history of legal
The Persistent Debate: Natural law vs Legal Positivism Read More »
Authored By: Mihlali Nguzo Cape Peninsula University of Technology “Marriage is a matter of more worth than any other contract,
Understanding the Legal Requirements for a Valid Marriage in South Africa Read More »
Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune Abstract Corporate Social Responsibility (CSR) refers to the concept that
Corporate Social Responsibility and Human Rights: A Legal and Moral Partnership Read More »
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College In India, the concept of reservation is a
RESERVATION IN INDIA: HISTORY AND CONSTITUTIONAL PROVISIONS Read More »
Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0. ABSTRACT Freedom of expression is one of the essential rights of a
FREEDOM OF EXPRESSION VS NATIONAL SECURITY: STRIKING A CONSTITUTIONAL BALANCE. Read More »
Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION The law of airspace is a dynamic and
UNDERSTANDING THE LAW OF AIRSPACE: SOVEREIGNTY REGULATION AND EMERGING CHALLENGES Read More »
Authored By: Shalom Manamela Noida International University Introduction Each nation cherishes its independence, the power to decide, to govern and
BETWEEN INDEPENDENCE AND HUMANITY: WHY THE WORLD STILL NEEDS ACCOUNTABILITY Read More »
Authored By: Neha University Institute of Legal Studies, Panjab University, Chandigarh. Abstract This paper examines the dramatic transformation of poppy
FROM COLONIAL OPIUM TO NDPS: THE LEGAL EVOLUTION OF POPPY CONTROL IN INDIA Read More »
