Authored By: Simran Pejatta University of Warwick I. Introduction In recent years, the Competition and Markets Authority (CMA) has confronted
When Prices Think for Themselves: Rethinking Coordination in UK Competition Law Read More »
Authored By: Ennie University of South Africa Introduction On June 30,2026 many protesting groups in South Africa held a nationwide
The June 30 Anti-Foreign Protests in South Africa: Legal Analysis and The Constitution. Read More »
Authored By: Soliyana Yirgalem Abera Soliyana Yirgalem Abera Introduction After Salomon v A Salomon & Co Ltd established the doctrine
Piercing the Corporate Veil: Limits of Judicial Intervention in English Company Law Read More »
Authored By: Sunjida Sharmin Bangladesh University of Professionals(BUP) Introduction In the digital era, balancing free speech with national security has
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Authored By: Promise Regenesys Education ABSTRACT This article analyzes the friction between South African Succession laws and decentralized cryptocurrency architecture,arguing
Authored By: Yugeen Singh Campus Law Centre, Faculty of Law, University of Delhi Introduction Punishment is a word we come
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Authored By: Alicia-Khalia Nembhard Arden University Introduction. Legal rights are fundamentally dependent upon certainty. Rights that lack clear identification cannot
Authored By: Amahle Mfana University of Johannesburg Introduction One of the most revolutionary technologies of the twenty-first century, artificial intelligence
Authored By: Molebogeng Sambo North West University INTRODUCTION One of the most contentious areas of South Africa’s post-apartheid constitutional system
The March and March Movement: Protests Against Undocumented Migrants In South Africa Read More »
Authored By: Zulaikha Khan STADIO Higher Education Introduction A 2017 decision by a CCMA commissioner brought to light an unusual
Authored By: Wade Harris Deakin University Abstract: This article examined Australia’s environment law framework, with a distinct focus on how
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Authored By: Roshan Gupta Shri Swami Dayal Bhatnagar Law College, Chaudhary Charan Singh University Abstract Electoral speech is very important
