Law and Morality: Exploring the Legal Reasoning Behind the Prohibition of Abortion and Euthanasia in Nigeria.
Authored By: Ngo-Herbert Ruby Rivers State University ABSTRACT. Man is as an embodiment of rights. The preamble to the American […]
AI in Arbitral Decision-Making: Algorithmic Fairness Bias and the Future of Digital Adjudication
Authored By: Akhilesh Kakade High Court of Bombay ABSTRACT The emergence of artificial intelligence (AI) as a tool for arbitral
PRE-INCORPORATION CONTRACTS AND PROMOTERS’ LIABILITY: A STUDY OF THE LEGAL CONSEQUENCES
Authored By: Sankha Brata Mitra St. Xavier’s University INTRODUCTION A pre-incorporation contract is an agreement entered into by a promoter
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Injuria Sine Damnum: The Guardian of Legal Rights
Authored By: Ayush Choudhary Damodaram Sanjivyya National Law University Introduction The “Law of Torts” is the part of law that
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SENSITIVE PERSONAL DATA IN NIGERIA : LEGAL FRAMEWORK AND EMERGING CHALLENGES
Authored By: Lawson Boladuro Joan Lead City University ABSTRACT This article examines how sensitive personal data is protected under Nigerian
SENSITIVE PERSONAL DATA IN NIGERIA : LEGAL FRAMEWORK AND EMERGING CHALLENGES Read More »
Balancing Freedom of Expression and Hate Speech in South Africa
Authored By: Sizwe Lugalo Cape Peninsula of University of Technology Abstract This article examines the delicate balance between the constitutional
Balancing Freedom of Expression and Hate Speech in South Africa Read More »
Ubuntu and the Constitution: Rethinking Justice in a Transformative Democracy
Authored By: Teboho Mmako University of South Africa Introduction Ubuntu, an African philosophy centered on humaneness, compassion, and interconnectedness, has
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Freedom of speech vs. hate speech: legal challenges in India.
Authored By: Pari Kaushik Llyod Law College, Noida Introduction In a democracy, people have the liberty to speak and voice
Freedom of speech vs. hate speech: legal challenges in India. Read More »
Adolescent Involvement in Crime: The Rising Concern in Bangladesh
Authored By: SUNANDA CHAKRABARTY SUNANDA CHAKRABARTY Abstract Adolescent involvement in crime is a growing social concern in Bangladesh. Once viewed
Adolescent Involvement in Crime: The Rising Concern in Bangladesh Read More »
Environmental Protection and Legal Responsibility: The Role of Law in Bangladesh for Safeguarding Our Future
Authored By: MD. IFTEKHAR ALAM TALUKDER Bangladesh University of Professionals (BUP) Abstract Environmental protection in Bangladesh is not merely an
THE IMPACT OF ARTIFICIAL INTELLIGENCE ON EVIDENCE LAW
Authored By: Maria Shanga Masseka Maria Shanga Masseka 1 INTRODUCTION Artificial intelligence (AI) refers to the ability of a computer-controlled
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Regulating the Future: Evaluating the 2023 Amendments to the Bank Company Act and the Emergence of Digital Banking in Bangladesh
Authored By: Razwan Ahamed University of Asia Pacific Abstract This doctrinal research examines the recent amendments to the Bank Company