LIMITATIONS OF INTELLECTUAL PROPERTY LAWS IN NIGERIA: The Challenges of Digital Content and Design Infringement.
Authored By: Ohwo Frances Aghogho Afe Babalola University I. Introduction In this digital age, a simple scroll on social media […]
Weakness in the UK’s Separation of Powers: The Effect of the Constitutional Reform Act 2005
Authored By: Menzi Mucavel Swansea University The separation of powers divides state authority among the legislature, executive, and judiciary to
CYBER BULLYING AND THE RIGHT TO DIGNITY IN SOUTH AFRICA: ARE LEGAL REMEDIES SUFFICIENT?
Authored By: Neo Maleka University of South Africa Introduction A single message on WhatsApp. One photo shared. A comment that
CYBER BULLYING AND THE RIGHT TO DIGNITY IN SOUTH AFRICA: ARE LEGAL REMEDIES SUFFICIENT? Read More »
CUSTODIAL DEATH IN INDIA: A HUMAN RIGHTS ANALYSIS
Authored By: Eshika Komal Ramaiah Institute of Legal Studies Introduction Custodial death remains one of the gravest human rights violations
CUSTODIAL DEATH IN INDIA: A HUMAN RIGHTS ANALYSIS Read More »
The Decline of Women’s Rights in Afghanistan under the Taliban: A Human Rights Perspective
Authored By: Nontokozo Mahlangu Introduction In August 2021, millions of Afghan girls woke up to a future that had suddenly
Fake Accounts and Misuse of Social Media: Legal Issues in India
Authored By: Aaditya Raj Aaryan SKJ LAW COLLEGE 1.Introdution In contemporary times, there have been numerous developments in terms of
Fake Accounts and Misuse of Social Media: Legal Issues in India Read More »
POLICE ACCOUNTABILITY AND HUMAN RIGHTS: Addressing Impunity and Strengthening Legal Reinforcement in Kenya
Authored By: Sonia Wanjoro Mwangi Mount Kenya University Introduction. How many Lives must be lost before police accountability in Kenya
PASSING OFF VS TRADEMARK INFRINGEMENT Bridging the Protection Gap in Nigerian IP Law
Authored By: Iruayenama Gladys Ibifaka Rivers State University INTRODUCTION In a rapidly evolving commercial environment, brand identity has become one
PASSING OFF VS TRADEMARK INFRINGEMENT Bridging the Protection Gap in Nigerian IP Law Read More »
Balancing Privacy and Surveillance in Digital Criminal Procedure in India
Authored By: Angel Singh IILM University INTRODUCTION As India is a developing country so in the contemporary global landscape India’s
Balancing Privacy and Surveillance in Digital Criminal Procedure in India Read More »
Rarest of Rare Doctrine
Authored By: Akshay Devdatta Malvankar HVPS law college ghatkopar affiliated with University of Mumbai Abstract “The rarest of rare” doctrine
Rarest of Rare Doctrine Read More »
AI Outputs in the Grey Zone: Exploring the Gaps in Nigeria’s Copyright Act 2022 and Urgent Reforms Needed
Authored By: Joan Dimkpa-Promise Giobari Rivers State University 1. Introduction An Abuja based Afrobeats musician prompts ChatGPT to create an
Police Brutality as a Human Rights Violation: Constitutional and International Dimensions
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University, Gujarat, India Introduction Policing is central to maintaining law