THE REGULATORY GAP IN THE EMPLOYMENT EQUITY ACT: ALGORITHM HIRING AND INDIRECT DISCRIMINATION IN SOUTH AFRICA
Authored By: Chantel Nombili Ncube University of South Africa Introduction Over the years, the growth of automated systems and artificial
THE SENZO MEYIWA TRIAL: Media Broadcasting, Fair Trial Rights, and Public Accountability in South African Criminal Law
Authored By: Promise Noxolo Mthiyane University of South Africa Introduction On 26 October 2014, Bafana Bafana captain and Orlando Pirates
SHOULD THE NASCITURUS FICTION BE EXTENDED TO DELICTUAL CLAIMS IN SOUTH AFRICAN LAW? A CRITICAL ANALYSIS OF PRENATAL INJURY CLAIMS
Authored By: Regomoditswe Phala University of Pretoria INTRODUCTION The legal status of an unborn child has for long presented complex
A Critical Analysis of South Africa’s Legal Frameworkin Combating Gender-Based Violence.
Authored By: Lyn Maluleke Tshwane University Of Technology INTRODUCTION In South Africa Gender-based violence (GBV) remains as one of the
A Critical Analysis of South Africa’s Legal Frameworkin Combating Gender-Based Violence. Read More »
THE EFFECTIVENESS OF SOUTH AFRICA’S GENDER-BASED VIOLENCE LAWS: PROGRESS, CHALLENGES AND THE WAY FORWARD
Authored By: Musalafu Masindi Shalot Introduction Gender-based violence (GBV) is still a major constitutional, social, and criminal justice issue in
International Parental Child Abduction Under the Hague Convention: Balancing Custody Rights and the Best Interests of the Child
Authored By: Sibongile Tshabalala Introduction Global mobility, transnational families, and the increase in cross-border custody disputes have resulted in an
Monetary Compensation for Living Organ Donation: Are the Current Laws Justified it in the United Kingdom
Authored By: Ayah Ghaith Middlesex University Introduction In the past decade, more than 12,000 people died in the United Kingdom
Analysis of Basic Structure Doctrine
Authored By: Kadambari Prakash Salve ILS Law College, Pune Introduction The Indian Constitution gives Parliament the power to amend the
Analysis of Basic Structure Doctrine Read More »
EXCISE TAX LAW: INDONESIA AND NIGERIA AS CASE STUDIES; A Comparative Legal Analysis of Excise Tax Frameworks, Rate Structures, Public Health Objectives, and Enforcement Mechanisms
Authored By: Adedoyin Yusuff Olatunji Universitas Islam Indonesia ABSTRACT This paper presents a comparative legal analysis of excise tax law
Criminalising False Accusations In South Africa: Balancing Accountability And Access To Justice.
Authored By: Sthandiwe Bhengu North-West University INTRODUCTION In a republic known for its “scourge of gender-based violence,” the South African
Constitutional Rollback: How the 2026 Amendment Undoes NALSA’s Promise of Self-Determination
Authored By: Debangshi Paswan University of Calcutta Introduction A right recognised by the Supreme Court in 2014 did not survive
Artificial Intelligence and South African Law: Addressing the Legal Opportunities and Regulatory Challenges of AI
Authored By: Lindelwa Lerato Mlaba University of South Africa Introduction As artificial intelligence has become deeply embedded in society, exerting