ENFORCING THE RIGHT TO CHILD MAINTENANCE: SYSTEMIC FAILURES AND DIGITAL REFORM IN SOUTH AFRICA
Authored By: Promise Noxolo Mthiyane University of South Africa INTRODUCTION In South Africa, over 1.2 million children are owed maintenance,
Should South Africa Raise the Minimum Age of Marriage to 18? A Critical Analysis of the Marriage Bill
Authored By: Regomoditswe Phala University of Pretoria Introduction Ironically, while the acknowledgement of Customary law is Constitutionally valid, certain aspects
The Legal Framework Govening Cyberbullying in South Africa
Authored By: Lyn Maluleke Tshwane University Of Technology Cyberbullying in South Africa: Is the Law keeping up with online Abuse?
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Gender-Based Violence in South Africa: Is the Criminal Justice System Providing Effective Protection for Victims?
Authored By: Musalafu Masindi Shalot Record of Law internship Introduction Gender-based violence (GBV) is still one of the main human
Pacta Sunt Severanda and Constitutional Fairness: Balancing contractual certanity and public policy in South African contract law.
Authored By: Sibongile Tshabalala Introduction The principle of pacta sunt servanda, which states that freely entered into agreements must be
Combating Drug-Related Money Laundering: Is the Current Legal Framework Effective in the United Kingdom?
Authored By: Ayah Ghaith Middlesex University Introduction Drug trafficking, along with many other crimes, is motivated by the financial gains
Right to Education Through PIL: Enforcement Gaps Post Article 21A
Authored By: Kadambari Prakash Salve ILS Law College, Pune Introduction Education is a weapon for the development of oneself and
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Reform Without Reach: Indonesia’s Four-Decade Lesson for Nigeria’s 2025 Tax Reform Acts
Authored By: Adedoyin Yusuff Olatunji Universitas Islam Indonesia Introduction A group of four laws, the Nigeria Tax Act, the Nigeria
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The Gatekeeper’s Dilemma: Balancing Attorney-Client Privilege with AML Enforcement Scrutiny under FATF Standards
Authored By: Sthandiwe Bhengu North-west University INTRODUCTION The legal profession is now on the front lines of regulatory surveillance rather
The Husband’s Exemption and the Silent Statute: Marital Rape and India’s Unfinished Reform
Authored By: Debangshi Paswan University of Calcutta Introduction In India, the act of non-consensual sex is considered Rape, unless the
Bail in Gender-Based Violence Cases: Does South African Law Protect Victims?
Authored By: Lindelwa Lerato Mlaba University of South Africa South Africa continues to become one of the most countries that
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Distinguishing Delict from Crime in South African Law: Purpose, Parties and Remedies
Authored By: Mandisa Nokuphiwa University of South Africa When a person is assaulted in South Africa, the same physical act
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