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
Authored By: Thato Seoka University of South Africa Introduction A ruling was made in a New York court on February
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Authored By: Tsakile jubilee makondo Unisa I. INTRODUCTION South Africa has long been the principal destination for cross-border migration within
Authored By: Sinethemba Lwazi Nothando Mkhize University of South Africa Introduction The way we live and work is being drastically
Authored By: Ludovica Corsello Trinity College Dublin I. Introduction In May 2026, a federal judge in California held a fairness
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Authored By: Reyyan Mansoor Middlesex University Dubai Introduction Judicial review refers to the legal challenge by which a judge reviews
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Authored By: Bronwyn van Neel Case Name: Alexkor Ltd v Richtersveld Community and Others Court: Constitutional Court of South Africa
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Authored By: Bronwyn van Neel Introduction: Is South Africa’s environmental laws merely for procedural or to protect our ecosystems? We
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Authored By: Fatima Amir Government College University Lahore Introduction Imagine seeing a video of yourself doing something you never actually
The Misuse of Deepfake Technology: Addressing the Legal Gap in Pakistani Law Read More »
Authored By: Zainab Faheem Khan Institute of Law – University of Sindh Introduction Pakistani law has always been comfortable moving
Authored By: Luphumlo Mandla University of the Free State Introduction The “reasonable person” test, traditionally known as the diligens paterfamilias
