Data Protection and Privacy in India: A Critical Analysis of the Digital Personal Data Protection Act 2023
Authored By: Adarsh Saji Parul Institute of law Parul University ABSTRACT The growth of digital technologies has changed radically the […]
Authored By: Adarsh Saji Parul Institute of law Parul University ABSTRACT The growth of digital technologies has changed radically the […]
Authored By: Mbonye Martina Keeza Makerere University INTRODUCTION More than 640million (26%) women aged 15 and older have experienced intimate
SILENT OR SILENCED? THE MARITAL RAPE EXCEPTION IN UGANDAN LAW Read More »
Authored By: Awopeju Temiloluwa University of Ibadan Introduction According to the Code of Medical Ethics in Nigeria, healthcare professionals are
Authored By: Puspaak Ray Puspaak Ray 1. Introduction Domestic violence remains one of the most prevalent yet inadequately reported forms
Domestic Violence Act and Practical Enforcement Issues in India Read More »
Authored By: Itunuoluwa Akande Anchor University, Lagos Introduction Many suspects held in police custody have been given gifts of fractured
Authored By: Nompilo Happyness Ngcobo University of South Africa INTRODUCTION Artificial Intelligence commonly known as AI, refers to computer systems
Authored By: Angellah Kemunto Ogise University of Nairobi Case Title and Citation Federation of Women Lawyers (Fida – Kenya) &
Authored By: Angellah Kemunto Ogise University of Nairobi Abstract Kenya’s National Artificial Intelligence Strategy for 2025–2030 aims to establish the
ARTIFICIAL INTELLIGENCE AND PRIVACY: KENYA’S TRANSITIONING LEGAL LANDSCAPE Read More »
Authored By: Xola Zoleka University of KwaZulu-Natal Introduction In February 2026, authorities conducted a labour inspection operation in Clayville, Ekurhuleni,
Shadows and Vigilantes: South Africa’s Battle Over Undocumented Migration Read More »
Authored By: Junaid Ramzan University Of Kashmir Abstract One of the most revolutionary technologies of the twenty-first century is artificial
Authored By: André Magued Louis Mikhaïl El Nemr Ain Shams University in Cooperation with Jean Moulin Lyon 3 1. Introduction
Personal Status Law in Egypt: its Application to Non-Muslims Read More »
Authored By: Mebrahtu Fitsum Adigrat University I. Introduction In the year 2023, a broad-based landscape study assessing thirty-two Ethiopian institutions
Autonomous Systems Governance in Ethiopia: Transitioning to a Risk-Based Legal Framework Read More »