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The Madlanga Commission: Addressing Criminal Infiltration of the Criminal Justice System in South Africa
Authored By: Molebogeng Sambo North West University At a media…
Faceless Harm: Can Crimen Injuria Reach Non-Sexual Deepfakes Under South African Law?
Authored By: Zulaikha Khan STADIO Higher Education Introduction A case…
WHEN CLIMATE HARM ENGAGES STATE RESPONSIBILITY
Authored By: Wade Harris Deakin University I IntroductionOn 23 July…
Contempt or Criticism? Redefining the Limits of Judicial Accountability in the Digital Age
Authored By: Roshan Gupta Shri Swami Dayal Bhatnagar Law College,…
Powering Accountability: Load Shedding and the Limits of Consumer Redress under South African Law
Authored By: Tsakile jubilee makondo Unisa Introduction By 2023, South…
Rectifying Wrongful Convictions: Relative Lessons from the Birmingham Six and Kirk Bloodsworth
Authored By: Thato Seoka University of South Africa IntroductionAfter the…
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