Corporate Governance in Resource-Driven Emerging Economies: A Comparative Study of Papua New Guinea and India
Authored By: SILLAH TEMAI MARME Parul Institute of Law, Parul University Introduction Natural resource wealth is often celebrated as a […]
HEALTHCARE ACCESS FOR ASYLUM SEEKERS IN IRELAND
Authored By: Dorottya Viktoria Várkonyi Technological University of the Shannon Does Irelands legal framework provide asylum seekers with meaningful access
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THE LEGAL CHALLENGES OF COHABITATION WITHOUT MARRIAGE IN SOUTH AFRICA: RIGHTS, REMEDIES, AND REFORM
Authored By: Azwinndini Kutama University of Fort Hare Abstract This article examines the legal challenges facing cohabiting couples in South
The Animal Welfare Act 2006 and Animal Protection: Progress, Challenges and the Need for Reform
Authored By: Iffah Mariam UNIVERSITY OF GREATER MANCHESTER – RAK Introduction Locked in a cage, deprived of food, or left
THE DIGITAL PANOPTICON: RECONCILING THE BILL OF RIGHTS WITH THE 21 st CENTURY
Authored By: GABRIEL NGONIDZASHE ZIMUNYA UNIVERSITY OF FORT HARE INTRODUCTION Countless automated transactions, fueled by invisible code, process human behaviour
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A Codified Constitution: An Essential Task, or an Unnecessary Undertaking?
Authored By: Myles Sager University of Hull Introduction. Should the constitution be codified? This contentious issue is greatly debated within
A Codified Constitution: An Essential Task, or an Unnecessary Undertaking? Read More »
UAE’s Approach to Trademark Protection and Anti-Counterfeiting of Luxury Goods: Strengths, Challenges, and Future Prospects
Authored By: Anushka Ashwin University of Greater Manchester, RAK Campus INTRODUCTION The protection of luxury brands has become a growing
Entity Email Compromise: Allocating Loss for Fraudulent Bank Transfer under Commercial Law and Delictual law
Authored By: Kabelo Monareng University of South Africa A client who follows payment instructions exactly as they appear in an
The Judicial Evolution of End-of-Life Protocols in India: From Common Cause to the Reality of Harish Rana
Authored By: Khushi Tandon Bharati Vidyapeeth, New Law College, Pune What was once impossible has been achieved by science and
BEYOND THE WRONGDOER: The Legality of Refusing Funeral and Life Insurance Benefits to Innocent Beneficiaries in South African Law.
Authored By: MANELISI DLAMINI North West University Introduction The recent 2025 refusal by Icebolethu Group to honor a funeral policy
Regulating Identity: A Critical Analysis of the Transgender Persons (Protection of Rights) Amendment Act, 2026
Authored By: Jai Singh Bisht S.S. Jain Subodh Law College, Jaipur I. Introduction The relationship between individual autonomy and state
Human Cloning and Human Dignity: Reassessing India’s Legal Framework for Genetic Innovation
Authored By: Aqsa Choudhry Lloyd Law College Abstract Human cloning was once confined to theoretical speculation within medical science. Advances