Digital Privacy and Surveillance in South Africa: Balancing Security and Fundamental Rights
Authored By: Obakeng Tlapu University of South Africa ABSTRACT Cybersecurity has become a pressing concern for sovereign states, driven by […]
Decriminalisation of Corporate Offences Under Indian Law
Authored By: Lavanya Gupta Gurugram University Abstract To achieve sustainable success in reforms, it is essential to have ongoing monitoring
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How Indian Natural Products Exporters Can Master IFRS and SASB Compliance
Authored By: HARI TEJASREE DANDU MAHATMA GANDHI LAW COLLEGE Abstract The regulatory landscape for Indian exporters has shifted dramatically. What
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The Urgency of Patent Law Reform in South Africa: Should South Africa Replace Its Patent Depository System with Substantive Search and Examination
Authored By: Faith Duve University of Fort Hare Abstract South Africa’s patent system currently operates under a non-examining depository framework
INTERPRETING SOUTH AFRICAN CUSTOMARY LAW THROUGH THE LENS OF THE CONSTITUTION IS THAT EVEN POSSIBLE
Authored By: Aphelele Vava University of Fort Hare Abstract The preamble of the South African Constitution states that “South Africa
JUDICIAL ACTIVISM AND ACCOUNTABILITY: A COMPARATIVE ANALYSIS ON SUPREME COURT OF PAKISTAN AND UNITED STATES
Authored By: Saman Fiaz Bahria University Islamabad Campus ABSTRACT This article critically examines the judicial activism practiced by the Supreme
RIGHTS OF WOMEN IN MATRIMONIAL AND PROPERTY DISPUTES
Authored By: Kirti Sanjay Patil KLE Society’s KLE Law College Of Navi Mumbai Abstract India’s legal regime addressing matrimonial and
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Men in South Africa can now Assume their Wive’s Surname
Authored By: Koketso Taunyane University of South Africa (UNISA) Introduction The purpose of this article is to discuss the legal
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Sign Here, Lose Your Privacy: Rethinking Visitor Logbooks under Kenya’s Data Protection Act
AUTHORED BY: RENEE TIKOLO Abstract Imagine you walk into an office block in Nairobi’s central business district: at security you
Governor’s Discretion and Constitutional Morality: An Analysis of State of Tamil Nadu vs. Governor of Tamil Nadu (2025)
Authored By: Priyanshu Singh Amity University, Noida Abstract The 2025 Supreme Court judgment in State of Tamil Nadu vs. Governor
The United Kingdom’s exit from the European Union
Authored By: Mohammed Ayaan Khan Middlesex University Dubai The United Kingdom’s exit from the European Union has presented significant issues
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Right to A Healthy Environment: The Roles of The Judiciary in environmental protection
Authored By: SALAUDEEN, Hikmat Oloruntola University of Abuja Abstract In recent times, the right to a clean and healthy
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