‘MAKO MOHALE v THATO MOHALE and Others (2016)
Authored By: MORAPELO LEBOHANG RAMOLEKO Official citation: CIV/A/08/2016 Court Name and Bench: High Court of Lesotho Coram: J. T. M. […]
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Cultural Relativism and the Limitations of International Human Rights Treaties within Lesotho’s Dual Legal System
Authored By: MORAPELO LEBOHANG RAMOLEKO Abstract This article examines the position and limitations of international human rights treaties within Lesotho’s
The Distinctive Features and Jurisdictional Nuances of the African Human Rights Systems: A Comparative Analysis with European and Inter American Frameworks.
Authored By: MORAPELO LEBOHANG RAMOLEKO Abstract The African human rights system offers a distinct framework compared to European and Inter-American
The Persistent Debate: Natural law vs Legal Positivism
Authored By: Carla Anthony University of South Africa Among the most enduring and pivotal debates in the history of legal
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International Sports’ Regulation of Female Bodies with Emphasis on Women of Colour in Olympic Competitions.
Authored By: Ayanda Mabusela Eduvos ABSTRACT The growing presence of women in sports, particularly at the Olympics, is enhancing diversity
Can artificial intelligence be a discriminatory employee? Rethinking equality law in the age of algorithms
Authored By: Anne-Sophie Barbe University of Law ABSTRACT Artificial intelligence (AI) has become increasingly integrated into employment processes, from CV
Labour Rights Private Sector Compliance and the Grameenphone Dispute in Bangladesh
Authored By: Momota Rakshit Anglia Ruskin Introduction The steady rise of the private sector has been a vital aspect of
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FIFA’s Disciplinary Decision Against FAM
Authored By: Christy Teh Xing Ti Multimedia University Abstract In late September 2025, sports enthusiasts, especially football fans in Malaysia,
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Mens Rea and Actus Reus in Criminal Liability
Authored By: Sobia Neelofar University of Kashmir, Kashmir Law College Introduction Criminal law operates on the fundamental idea that a
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![S v Makwanyane and Another (CCT3/94) [1995] ZACC 3; 1995 (6) BCLR 665; 1995 (3) SA 391; [1996] 2 CHRLD 164; 1995 (2) SACR 1 (6 June 1995)](https://recordoflaw.in/wp-content/uploads/2026/01/Yellow-Modern-Podcast-Youtube-Thumbnail-1-1-1-scaled.png)
Maneka Gandhi v. Union of India AIR 1978 SC 597
Authored By :Sabha Yousuf Bhat Vitasta School of Law & Humanities Court: Supreme Court of India (Constitution Bench) Bench: Seven-Judge
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The State, Central Bureau of Investigation v. A. Satish Kumar & Ors. (2025)
Authored By:Tripurari Renuka K V Ranga Reddy Law College COURT NAME AND BENCH COURT: Supreme Court of India BENCH: Division
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KESAVANANDA BHARATI SRIPADAGALVARU V. STATE OF KERALA & ANR. (1973)
Authored By: Krati Agrawal LLOYD LAW COLLEGE AIR 1973 SC 1461 (1973) 4 SCC 225 Supreme Court of India This
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