Joseph Shine Versus Union of India (2018)
Authored By: Isha Sameer Upadhyay KES’ Shri Jayantilal H. Patel Law College, University of Mumbai ⮚ Citation : AIR 2018 […]
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Qwelane v South African Human Rights Commission and Another (CCT13/20) [2021] ZACC 22
Authored By: Gift Portia Mamba University of Forthare Introduction On 30 July 2021, at 10:00 a.m., the Constitutional Bench of
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A LEGAL ANALYSIS OF THE 2025 NIGERIAN TAX REFORM ACTS: THE NIGERIAN TAX ACT, THE NIGERIAN TAX ADMINISTRATION ACT, AND THE JOINT REVENUE BOARD ACT
Authored By : Marvelous Idisi University of Abuja ABSTRACTThe 2025 Nigerian Tax Reform Acts, comprising the Nigerian Tax Act (NTA),
THE FUTURE OF ADR THROUGH PARALEGAL SUPPORT IN NIGERIA’S COMPLEX LITIGATION ENVIRONMENT
Authored By: Simon Fernandez Ogochukwuka Omel University of Uyo ABSTRACT: The Nigerian justice sector is undergoing unprecedented strain due to
THE FUTURE OF ADR THROUGH PARALEGAL SUPPORT IN NIGERIA’S COMPLEX LITIGATION ENVIRONMENT Read More »
Implications of U.S. Reciprocal Tariffs & LDC Graduation: Concerns and Options for Bangladesh
Authored By:Samanta Azrin Prapty LL.M Specialized in International Commercial Law (North South University) Abstract Bangladesh stands at a critical juncture
A LEGAL ANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT
Authored By:Noluthando Shoba University of Zululand Abstract This article presents a legal analysis of alleged maladministration, financial misconduct, and fraud
A LEGAL ANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT Read More »
A LEGALANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT.
Authored By:Noluthando Shoba University of Zululand ABSTRACT This article presents a legal analysis of alleged maladministration, financial misconduct, and fraud
A LEGALANALYSIS OF NATIONAL STUDENT FINANCIAL AID SCHEME (NSFAS) MISMANAGEMENT. Read More »
The South African Land Question: Expropriation of Land and the Constitutional Limits
Authored By: Bonga Sibisi University of Zululand Abstract This article examines the ongoing South African land question, analysing the constitutional
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VAT COMPLIANCE BY FINTECH COMPANIES IN NIGERIA (POST-2025 TAX REFORM) CHALLENGES AND ENFORCEMENT
Authored By: Nzeakor Mmesoma Maryann Nnamdi Azikiwe University, Awka ABSTRACT The rapid expansion of Financial Technology (FinTech) in Nigeria has
Access to Justice in South Africa: Constitutional Guarantees vs Economic Reality
Authored By : Olwethu Princess Nxumalo University of Fort Hare Abstract This article interrogates the paradox between South Africa’s constitutional
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When Rivers Speak: Reimagining Nature’s Legal Voice in South Africa
Authored By:Amahle Monica Mnguni University of Zululand Abstract In the murmuring pulse of South Africa’s rivers and the ancestral stillness
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Public Interest Litigation: Social Justice Enforcer vs. Rule of Locus Standi
Authored By : Sam S Siryon Apeejay Stya University School of Legal Studies Abstract: All societies have diverse class of
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