Authored By: Muskan Maharshi Dayanand University Abstract Climate change has emerged as one of the most significant environmental challenges of
Climate Change Litigation in India: Expanding Environmental Rights Under Article 21 Read More »
Authored By: Talari Raghavendrudu Sri Krishnadevaraya University, Ananthapur ABSTRACT: The digitalization of court processes has become a significant reform in
Authored By: Ayoyisa Lithe-Tha Ntambo IIE VARSITY COLLEGE, SANDTON Introduction The ‘Cat’s’ out the bag, South Africa ‘s government has
Authored By: Zahraa Subjee University of Witwatersrand Introduction The South African Constitution has frequently been regarded as among the most
Authored By: Jyotsana Bharti Law Center 2, Faculty of Law, University of Delhi Introduction Environmental conflicts in India increasingly reveal
Recognising Nature as a Legal Person: Rethinking Environmental Protection in India Read More »
Authored By: Kehinde Esther Ifeoluwa Lagos State University Introduction The rapid growth of digital technology has transformed the relationship between
Authored By: Gareth Moyo University Of Johannesburg Introduction We no longer use the internet; we live in it. The rapid
Strengthening Human Rights Law in the Digital Domain Read More »
Authored By: Ngozi Augustina Okeibuno Igbinedion University, Okada, Edo State, Nigeria Introduction Social media has become an essential part
SOCIAL MEDIA REGULATION IN NIGERIA: BALANCING FREEDOM AND RESPONSIBILITY Read More »
Authored By: Aviwe Masophi University of Fort Hare Introduction On September 11, 2025, the Constitutional Court of South Africa issued
Authored By: Vikas Singh Kcc Institute of Legal and Higher Education Introductions The Doctrine of Judicial Review is one of
The Doctrine of Judicial Review: Guardian of the Constitution Read More »
Authored By: Adarsh Saji Parul Institute of law Parul University ABSTRACT The growth of digital technologies has changed radically the
Authored By: Mbonye Martina Keeza Makerere University INTRODUCTION More than 640million (26%) women aged 15 and older have experienced intimate
SILENT OR SILENCED? THE MARITAL RAPE EXCEPTION IN UGANDAN LAW Read More »
