Authored By: Lerato Ndlovu University of South Africa Decades after the forced removals of the so called “coloured” communities from […]
A State Under Siege: Confronting Systemic Gang Violence in the Cape Flats. Read More »
Authored By: Sangmitra Sharma KLE Law College Introduction The advancement of technology always seems to put a litmus test on
Authored By: Vikas Singh Kcc institute of legal and higher education Introduction Is justice truly served if a person is
Authored By: Muhammad Ayaz Abro Shaheed Zulfiqar Ali Bhutto University of Law Karachi Introduction Artificial Intelligence AI, has quickly transformed
Authored By: SREE SAI RAM R Veltech School of Law INTRODUCTION CBFC stands for Central Board of Film Certification which
Authored By: Aphumelele Siyandiba University of Johannesburg Introduction In South Africa, there is a variety of legal systems governing human
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Authored By: Anushka Sah Central University Of South Bihar, Gaya INTRODUCTION The concept of privacy has undergone a transformation in
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Authored By: Nompilo Ngcobo INTRODUCTION: AI arrives in the Legal Arena Artificial Intelligence is no longer a futuristic concept confined
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Authored By: Shekinah Pavadai Emeris Ruimsig formally known as Monash University Introduction On 25 January 2022, India’s Parliament enacted the
Surrogacy and Parental Rights: A Critical Review of the Surrogacy (Regulation) Act, 2021 Read More »
Authored By: FRANKLIN HIGENYI CAVENDISH UNIVERSITY UGANDA Introduction The intensification of oil and gas extraction across Africa has fundamentally reconfigured
Authored By: Xola Zoleka University of KwaZulu-Natal Introduction The root cause of South Africa’s land question lies in the systematic
Authored By: Rimika Rajput National Law University,Delhi I. Introduction In 2009, Kingfisher Airlines mortgaged its trademark portfolio as collateral to
Pledging the Intangible: Intellectual Property as Collateral Read More »
