Digital Privacy Rights in the Workplace: Balancing Employee Protection with Employer Surveillance Needs
Published On: 5th December 2025 Authored By: Sujata Kumari Introduction The modern workplace has undergone a dramatic transformation in the […]
Digital Privacy Rights in the Age of Artificial Intelligence: Balancing Innovation and Individual Autonomy
Published On: 5th December 2025 Authored By: Sujata Kumari Abstract The rapid advancement of artificial intelligence technologies has fundamentally transformed
From Conflict to Cooperation: Legal and Diplomatic Pathways to Sustainable Peace Between India and Pakistan
Published On: 5th December 2025 Authored By: Muhammad Shahzad Latif & Atia irfan BZU Multan Abstract The relationship between India
DEATH PENALTY SHOULD BE ABOLISHED
Authored By: Shagufta Chowdhury Adrita East West University Abstract Death penalty is justified as deterrent to crime and considered as
DEATH PENALTY SHOULD BE ABOLISHED Read More »
Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare
Authored By: Liya Ayele Assefa Addis Ababa University Abstract This article examines the provision of psychological healthcare to prisoners within
Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare Read More »
Subjective and Objective Approaches to Patrimonial Loss: A Critical Analysis of Rudman v Road Accident Fund (2003 (2) SA 234 (SCA)).
Authored By: Botlenyana Thabile Ntseo University of South Africa Introduction In South African law, when someone suffers financial loss because
Between Custom and Constitution: The Legal Landscape of Arranged Marriages in South Africa
Authored By: Vuyokazi Jako Cape Peninsula University of Technology Arranged marriages, a practice with deep cultural and historical roots in
The enforcement of socio-economic rights in South Africa.
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Abstract This article focuses on the transformation of socio-economic rights in South
The enforcement of socio-economic rights in South Africa. Read More »
THE IMPACT OF SOUTH AFRICAN LAW IN ENSURING BEST INTEREST AND WELL BEING OF A CHILD
Authored By: Mihlali Nguzo Cape Peninsula University of Technology Everyday children face unseen battles. Children are experiencing lot of challenges
THE IMPACT OF SOUTH AFRICAN LAW IN ENSURING BEST INTEREST AND WELL BEING OF A CHILD Read More »
Digital Evidence in the Age of Artificial Intelligence: Legal Challenges and Opportunities
Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune Abstract Dig ital e vid enc e is a d
CUSTODIAL DEATH: THE MISUSE OF POWER AND VIOLATION OF FUNDAMENTAL RIGHTS
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Custodial death means death that has occurred while
CUSTODIAL DEATH: THE MISUSE OF POWER AND VIOLATION OF FUNDAMENTAL RIGHTS Read More »
THE ROLE OF CUSTOMARY LAW AND HUMAN RIGHTS IN NIGERIA: A CLASH OF LEGAL VALUES AND A HARMONIZATION QUEST
Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0.ABSTRACT A significant component of Nigeria’s legal system and cultural legacy is customary