Authored By: Mokhabela Moeti Abstract This paper critically examines the South African Constitution’s unfulfilled promises of equality and protection for […]
Authored By: Mokhabela Moeti Abstract This article explores key issues related to justice in South Africa, with a focus on
THE EPISTEMOLOGY OF JUSTICE IN SOUTH AFRICA: WAR AGAINST WOMEN AND CHILDREN Read More »
Authored By: Yuvica gupta GNLU GANDHINAGAR ‘Artificial Intelligence’ is the second most common phrase we hear today, besides headlines about
IMPACT OF AI IN THE FIELD OF IP AND IT’S GOVERNANCE Read More »
Authored By: Nompumelelo Vania Mabuza University of Johannesburg I. Introduction The Constitution is one of the most important tools for
Authored By: Dhruv singh National law school of India university, bangalore Introduction On 19 September 1959, a session court situated
REVISITING TRIAL BY JURY IN INDIA: REFORM, REVIVAL, OR REDUNDANCY Read More »
Authored By: Johanna Esther N National University of Advanced Legal Studies, Kochi Introduction: When corporate wrongdoing causes mass harm, punishment
CORPORATE CRIME WITHOUT CORPORATE CONSEQUENCES? RETHINKING CRIMINAL LIABILITY IN INDIA Read More »
Authored By: Andile Princess Mpofu Unisa Abstract I am not only passionate about aviation law but also learning to fly
Authored By: Nabihat Ahuoiza Sadiq Middlesex University Mauritius Introduction In a world increasingly marked by armed conflict, mass displacement, and
Human Rights on the Brink: The Enforcement Crisis of International Human Rights Law Read More »
Authored By: Sienna Louise Warren Aston University Owens v Owens[1] exposed widespread criticism of the fault based divorce system in
Authored By: Rohit Yadav GNLU GANDHINAGAR INTRODUCTION In India death penalty still in practice but it is widely used only
Death Penalty in India: Fair or Not Read More »
Authored By: Lamia Eid The Hague University of Applied Sciences I. Introduction Ransomware is a form of cybercrime that encrypts
Prosecuting Ransomware Criminals in The Netherlands Read More »
Authored By: Ashley Voon Xuan Yu Brickfields Asia College Introduction Human enhancement through gene editing has always been a controversial
Gene Editing Against the Courtroom: The Ethics and Regulation of Gene Making Read More »
