Authored By: Haleluya Daniel Addis Ababa University Introduction Women’s rights and gender equality constitute one of the most significant dimensions […]
Women’s Rights and Gender Equality Under International Human Rights Frameworks Read More »
Authored By: Edinyang Mary Emmanuel ABSTRACT In the creative industry, there has been a rise in the use of AI,
AI & THE DESIGNER: WHO OWNS THE RIGHT Read More »
Authored By: Ushas Kumar Dhar East West University Abstract: This study explores the social, cultural, and economic factors that drive
The Causation of Crime: An Exploration Through Criminological Perspectives Read More »
![Salomon v Salomon & Co Ltd. [1897] AC 22 (HL)](https://recordoflaw.in/wp-content/uploads/2025/12/ChatGPT-Image-Dec-17-2025-08_24_07-PM.png)
Authored By: Fizza Bashir Kinnaird College For Women,Lahore Court: House of Lords (United Kingdom) Bench: Lord Halsbury LC, Lord Watson,
Salomon v Salomon & Co Ltd. [1897] AC 22 (HL) Read More »
Authored By: Natasha Chitundu The University of Zambia INTRODUCTION The legal discourse surrounding children often focuses narrowly on custody disputes
Authored By: Ruth Araya Addis Ababa University Abstract Understanding the theoretical and practical frameworks governing criminal justice systems requires an
Theories of Punishment: Retribution vs Rehabilitation Read More »
Authored By: Elsie Mbalane University of Fort Hare Abstract This article examines customary marriages in South Africa. Customary marriages are
Customary Marriages in South Africa Read More »
Authored By: Yeabsira Gezahegn Addis Ababa University Abstract The death penalty or also known as capital punishment, which echoes a
From Retribution to Abolition The capital punishment in Modern Legal Systems. Read More »
Authored By: Wuraola Alamutu Obafemi Awolowo University, Ile-fe. ABSTRACT This article examines labour and employment law in sports, focusing on
LABOUR AND EMPLOYMENT IN SPORTS LAW: Global Lessons and Nigerian Realities Read More »
Authored By: Malwande Kuhlekonke Kimberly Sithebe Varsity College Introduction: The Clash of New Work and Old Law The proliferation of
Authored By: Joycelyn Appau-Asumeng Presbyterian University Ghana Abstract Rape remains one of the most contentious and complex offences in criminal
CONSENT AT THE CORE; UNPACKING THE LEGAL DEFINITION OF RAPE Read More »
Authored By: Ekta Gupta Amity University Lucknow Campus, Uttar Pradesh ABSTRACT Every individual in society is guaranteed with right to
IMPACT OF SOCIAL MEDIA ON RIGHT TO FREE SPEECH Read More »
