A Graveyard for Human Rights: The Systematic Persecution of Afghan Women Under Taliban Rule.
Authored By: Zuzile Mntambo University of Fort Hare Introduction In July 2025, the International Criminal Court (ICC) issued arrest warrants
ANALYSING THE FOUNDATION PILLAR OF PRIVATE INTERNATIONAL LAW: BRUSSELS CONVENTION ON JURISDICTION
Authored By: Pothuri Sravan Venkata Ram Kumar VIT-AP University Introduction In the analysis of numerous cases of commercial law, it
Corporate Sustainability: The Legalisation of ESG in the European Union
Authored By: Aditi Anil University of Amsterdam Introduction In recent years, environmental and social risks have increasingly been reframed as
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ARTIFICIAL INTELLIGENCE IN THE INDIAN LEGAL SYSTEM: THE FUTURE OF LEGAL PRACTICE OR A REGULATORY CHALLENGE
Authored By: Akshita Dubey NMIMS Kirit P. Mehta School of Law I. INTRODUCTION Until recently, discussions surrounding artificial intelligence in
The consequences of non-compliance with POPIA and disclosure of patient information, confidentiality, privacy, and dignity within the South African Constitution.
Authored By: Lesedi Mapunya Eduvos Midrand Campus INTRODUCTION Information relating to a person’s health and health care is generally considered
GENDER-BASED VIOLENCE AND THE EFFECTIVENESS OF SOUTH AFRICAN LAW: A CRITICAL LEGAL ANALYSIS
Authored By: Raliphaswa Fhulufhelo Thendo I. Introduction Gender-based violence is any conduct or menace of violence, without limitation to forced
LIABILITY IN THE AGE OF AUTONOMOUS AI: NAVIGATING THE SHIFT FROM HUMAN ERROR TO MACHINE FAULT
Authored By: SANNAVI PANDEY Mumbai University ABSTRACT This article examines the profound legal challenges posed by the transition from human-operated
AI-GENERATED FICTITIOUS JUDICIAL AUTHORITIES: RETHINKING PROCEDURAL SAFEGUARDS TO PRESERVE JUDICIAL INTEGRITY
Authored By: Aditi Bajaj Chandigarh University INTRODUCTION The growing incorporation of generative artificial intelligence into legal research has fundamentally transformed
The Tort of Private Nuisance in the UK: An ‘Unfinished Architecture’
Authored By: Izn Zahra Denning Law School – University of London Program Introduction: The controversial legal principles that have been
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Narcotic Drugs and Psychotropic Substances Act, 1985: Procedural, Pitfalls and Legal Ramifications
Authored By: Adv Abru Iqbal Jammu and Kashmir University India’s legal and regulatory landscape has been undergoing rapid changes, particularly
Protection and Preconception? A Critical Analysis of Women Oriented Law and Need Procedural Safeguards
Authored By: Diksha Kumari Career College of Law INTRODUCTION The experience of suffering is universal and does not adhere to
The Tort of Intimate Partner Violence in Canada: Is it Enough?
Authored By: Harry Morrow University of Sussex Introduction Intimate partner violence is a grey area in civil law. It is
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