Do Judicial Commissions Promote Accountability? A Critical Analysis of the Madlanga Commission in South Africa
Authored By: Katlego Phakedi Eduvos Abstract Judicial commissions of inquiry are used in South Africa as tools to investigate allegations
A Study of Data Protection Regulations Regarding the Scope of Application and Extraterritoriality
Authored By: Lesedi Wada Lentswe University of Botswana ABSTRACT Data Protection is a new and increasingly important field as every
FISTS OF EMOTIONS TOWARDS THE SOUTH AFRICAN CRIMINAL JUSTICE SYSTEM
Authored By: Vuntshwa Shilenge University of South Africa INTRODUCTION Approximately 64 murder cases, 75 attempted murders, 435 cases of assault
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Evolution and Judicial Interpretation of the Doctrine of Absolute Liability in India
Authored By: Khushi MAULANA AZAD NATIONAL URDU UNIVERSITY Abstract The doctrine of absolute liability is one of the most important
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Human Rights and Prison Condition Reformation in South Asia
Authored By: Fahmida Hoque BRAC University Introduction South Asian prison codes are still based on nineteenth-century colonial rules, focused primarily
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Rehabilitation vs Punishment: Rethinking Substance Addiction in South African Law Through a Constitutional Lens
Authored By: Asiphe Mqamane University of South Africa Introduction Substance addiction is a significant socio-legal issue in South Africa, closely
Balancing Innovation and Safeguards: The State of AI Regulation in South Africa
Authored By: Tumelo Nathal Makamedi University of Mpumalanga Introduction South Africa aims to be a continental AI leader by leveraging
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State Power or War Crime? Israel’s Death Penalty Law for Palestinian Prisoners and Its Breach of International Law
Authored By: Suhaila El Adham Cairo University – Faculty of Law Introduction In armed conflict, the law draws a clear
The Balance between the Protection of Ownership and Unlawful Occupation in South African law.
Authored By: Precious Khumalo UNISA In this article we will be expanding Property Law which forms a fundamental part of
CRITICAL ANALYSES OF SOUTH AFRICA LEGAL/LLB CURRICULUM POST 1994
Authored By: Amkhitha Mlamleli University of Fort Hare Introduction The democratisation of South Africa in 1994 inaugurated a profound transformation
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COMPARATIVE ANALYSIS OF THE CONCEPT OF SEPARATION OF POWERS WITH REFERENCE TO UK, INDIA, AND USA
Authored By: Debotrayee Palui Sister Nivedita University Introduction The Indian constitution is the world’s largest and longest written constitution. It
MARITAL RAPE EXCEPTION: A CRITICAL LEGAL ANALYSIS
Authored By: Sidra Ali Shri Ram College of Law INTRODUCTION: The issue of making marital rape a criminal offense is
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