Authored By: Iness Farrah
Faculty of Juridical, Political and Social Sciences of Tunis
Abstract
A fundamental tenet of international law, state sovereignty gives states the sole right to govern their own internal affairs and forbids outside intervention. Enshrined in the UN Charter, this idea is essential to preserving global peace and order. However, changing international norms and global realities are posing a growing threat to the absolute character of sovereignty. The fundamental tenets of state sovereignty—territorial integrity, political independence, and non-intervention—as well as their acknowledged exceptions are examined in this article. It examines the conflicts that exist between new ideas like international criminal justice, humanitarian intervention, and sovereignty. The essay examines how these exclusions, which are frequently defended by the necessity to uphold international peace and security or redress human rights abuses, may jeopardize state sovereignty and be vulnerable to political manipulation. The function of international organizations in handling these challenging circumstances is also covered. In the end, the paper makes the case for a sophisticated interpretation of state sovereignty that acknowledges its limitations while maintaining its essential significance.
- Introduction
The shockwaves caused by the 2022 invasion of Ukraine and the resulting decisions of the International Court of Justice ordering provisional measures, as well as UN resolutions reiterating the prohibition on the use of force—have placed state sovereignty back at the heart of the international legal order. Beyond this conflict, recent disputes before the ICJ and recurring debates in the Security Council (whether concerning cross-border operations, sanctions regimes, or territorial claims) illustrate the ongoing tension between state independence and the demands of collective security, human rights, and international cooperation. Historically, the term “sovereignty” appeared in the 13th century, while “sovereign” spread from the 12th century, derived from superus (superior). Conceptually, sovereignty gradually established itself from the 16th century onwards as a central legal category, first thought of as an absolute, supreme and indivisible power – according to the canonical formulation of Jean Bodin – then “domesticated” over the centuries, notably from the second half of the 19th century and, decisively, with the Charter of the United Nations which established sovereign equality, the prohibition of force (Article 2 §4) and non-State Sovereignty Today: Core Principles and Narrow Exceptions
intervention as structuring principles. As Professor Laghmani has shown, the evolution of the concept transformed a Leviathan-like power into a right to independence articulated with a logic of equality and agreement, profoundly modifying its relationship to international law. This initial absolutization was also discussed by Charles Rousseau, for whom an “absolute” authority is untenable in a system of states interacting and limiting each other: absolute internally, sovereignty can only be “relative” externally. In the present context – marked by inter-state wars, cross-border interventions justified by self-defense, operations authorized (or blocked) by the Council, and claims of interference based on the protection of populations – the question is not whether sovereignty subsists, but how it is reconciled with its own cardinal principles and their narrow exceptions. The legislative and jurisprudential background, from the UN Charter to contemporary ICJ decisions, shows a sovereignty that is both a pillar of the international order and parameterized by strictly regulated exceptional regimes.
This article argues that state sovereignty remains the cornerstone of the international legal order, structured by three fundamental principles—the equality of states, the prohibition of the use of force, and non-intervention—whose scope, applications, and exceptions today define the delicate balance between state autonomy and collective governance.
- The sovereign equality of states
2.1. Principle
Regardless of their differences (economic, social, political, etc.), all states have the same rights and responsibilities within the international community, according to the fundamental tenet of international law: the concept of sovereign equality of states. This idea is stated in the United Nations Charter’s Article 2 “The Organization is founded on the principle of the sovereign equality of all its members” and reaffirmed by General Assembly Resolution 26/25 “All States enjoy sovereign equality… notwithstanding differences of an economic, social, political, or other nature”, is inspired by the philosophical concept of “natural equality among human beings, extended to nations”. According to the concept of equality before the law, all states are held to the same standards and get equal treatment under international law. The Universal Declaration of Human Rights affirms that “all are equal before the law and are entitled without discrimination to equal protection of the law”. However, imbalances brought up by political, military, and economic differences across states raise doubts about how well this principle is applied. In order to distort international relations and support the continuation of an unequal international order, powerful governments with significant resources and State Sovereignty Today: Core Principles and Narrow Exceptions influence might put pressure on smaller states. The necessity to address these structural inequalities is demonstrated by the demand for a new international economic order.
2.2. Exception
These disparities are strengthened by specific exceptions to the sovereign equality principle, which is a cornerstone of how international institutions operate. The Security Council’s veto authority enables the five permanent members—China, the United States, France, the United Kingdom, and Russia—to thwart any resolution, even one that has the backing of the majority of other members. This privilege provides certain states undue control over the Council’s decisions and is blatantly against the idea of sovereign equality. It was historically justified by the role these powers played in the founding of the UN. The undemocratic aspect of this scenario and its propensity to paralyze in the face of global crises are points of criticism.
Vote weighting in international financial institutions: At the World Bank and IMF, member nations’ financial contributions determine how much weight each vote has. For instance, Votes are distributed at the IMF according to countries’ quotas, which are established by their relative economic size. This system maintains global economic inequality by giving wealthy nations disproportionate influence at the expense of poorer nations. Since these institutions’ choices don’t always represent the will of all member states, this calls into doubt their legitimacy and representativeness. This unfair treatment, which strengthens the inequalities in the international system, cannot be justified by the claim that large financial contributors have more interests to safeguard.
- The non-use of force
3.1. Principle
A pillar of the modern international law system, the concept of non-use of force seeks to forbid the use of armed force in interstate interactions. The United Nations Charter upheld this idea in its article 2(4) of which stipulates that “Members of the Organization shall refrain in their international relations from the threat or use of force against the territorial integrity or political independence of any State, or in any other manner inconsistent with the Purposes of the United Nations.”, which was first established by the Kellogg-Briand Pact, which prohibits “resort to war for the settlement of international disputes.” By promoting the amicable resolution of conflicts, this fundamental principle seeks to maintain global peace and security.
State Sovereignty Today: Core Principles and Narrow Exceptions
But as the reality of international relations shows, this concept is frequently broken, underscoring the boundaries of its use and the continued use of force as a tool of foreign policy. Some rulings in international law, including those concerning armed conflicts in the Democratic Republic of the Congo and the construction of the wall in Palestine, show how difficult it is to implement this idea in geopolitical situations that are at odds.
Aggression, defined as “the use by a State of armed force against the sovereignty, territorial integrity, or political independence of another State, or in any other manner inconsistent with the Charter of the United Nations”, is the most serious violation of the principle of non-use of force. Aggression is seen as a “supreme crime”. That includes other transgressions like war crimes and crimes against humanity. It poses a serious threat to world peace and directly erodes state sovereignty.
The US invasion of Iraq in 2003, which is frequently used as an example of aggression, serves as an illustration of the destabilizing effects of such acts on the global scene. The idea of a “just war” founded on religious grounds originated from the historical perception that fighting was a valid way to resolve conflicts. By adopting Article 8 of the Rome Statute, the Kampala Conference (2010) made a significant distinction between the “crime of aggression” (individual) and the “act of aggression” (state), enabling the prosecution of those who plan and carry out acts of hostility.
3.2. Exception
Self-defense is a basic exception to the non-use of force norm recognized by international law. According to Article 51 of the United Nations Charter, “Nothing in the present Charter shall impair the inherent right of individual or collective self-defense if a Member of the United Nations is the object of an armed attack.” Strict requirements must be met in order to exercise self-defense: there must be an armed attack, the response must be necessary and proportionate, the attack must be imminent, and there must be no alternative defense. The International Court of Justice, in the Nicaragua case, established that “the exercise of the right of collective self-defense first presupposes that an attack has taken place.” Similarly, in the Congo case, the Court reaffirmed that “self-defense is only available in cases of armed aggression and not to protect perceived security interests”.
The idea of preventive war, which has historically been used to defend military actions without evidence of aggression, is incompatible with the UN Charter. According to modern State Sovereignty Today: Core Principles and Narrow Exceptions international law, only “anticipatory self-defense”, when confronted with an immediate threat, is permitted. There is still disagreement and interpretation surrounding the use of self-defense, such as in the case of the US operation in Afghanistan following the September 11, 2001 attacks. Self-defense has also been used by some parties to defend military involvement in Syria and Ukraine, underscoring the difficulty of implementing this idea in crisis settings.
- The non- intervention
4.1. Principle
Fundamental to international law, the principle of non-intervention upholds each State’s claim to sovereignty and independence, enabling it to conduct its internal and foreign affairs free from outside action. The United Nations Charter, “Nothing in the present Charter shall authorize the United Nations to intervene in matters which are essentially within the domestic jurisdiction of any State”, reaffirms this principle, which is rooted in international custom. Jules Basdevant defines intervention as “the action of a State which seeks to interfere in the external or internal affairs of one or more other States in order to assert its views or interests”. The General Assembly, in its Resolution 2131 (XX) of 1965, specified that it refers to “the use of economic, political, or other measures to compel another State to subordinate the exercise of its sovereign rights or to obtain from it any advantage whatsoever.” This definition was expanded by Resolution 2625 (XXV) of 1970: “No State or group of States has the right to intervene, directly or indirectly, for any reason whatsoever, in the internal or external affairs of another State… Not only armed intervention, but any other form of interference or threat directed against the personality of a State or against its political, economic, and cultural elements, is contrary to international law.”
In crucial domains like defense, foreign policy, national security, and domestic policy, the principle of non-intervention safeguards state sovereignty. Every state has the right to control its institutions, laws, and policies as well as to handle its foreign affairs independently of outside intervention. The ICJ, in its Advisory Opinion on the Status of Western Sahara, states that “No rule of international law requires that the State have a specific structure.” The ICJ, in the Nicaragua case, recalls that “The internal political orientations of a State fall within its exclusive competence insofar as they do not violate international law. Every State has the fundamental right to choose and implement as it sees fit its political, economic and social system.” The African Court, emphasizes that the ratification of international treaties implies a partial cession of sovereignty, but does not justify interference in internal affairs: “It cannot State Sovereignty Today: Core Principles and Narrow Exceptions therefore invoke its sovereignty and the principle of non-intervention in its internal affairs to exclude the jurisdiction of the Court.”
4.2. Exception
Notwithstanding its significance, the non-intervention principle is fraught with difficulties and varying interpretations. Interventionist ideologies that question the boundaries of state sovereignty include democratic interference and humanitarian interference. The Final Act of the Vienna Conference on Human Rights (1993) emphasizes the interdependence between democracy, development, and human rights, but insists on the promotion of democracy without conditionality: “The promotion and protection of human rights and fundamental freedoms, at the national and international levels, should be universal and carried out without the imposition of any conditions.” The question of democratic legitimacy as a norm of international law remains debated. The right of peoples to self-determination may imply a right to democracy, but cannot legitimize external interference. A difficult conundrum arises when humanitarian assistance is used to shield populations from grave human rights abuses. It is valid whether it is sought by the State or approved by the Security Council. It is unlawful to impose it without consent. On the other hand, if humanitarian relief is unbiased and neutral, it is both morally and legally required. The Security Council, authorized an intervention to restore democracy: “Acting under Chapter VII of the Charter of the United Nations, authorizes Member States to establish a multinational force… to facilitate… the prompt return of the legitimately elected President.” These examples illustrate the tension between state sovereignty and the protection of human rights, and the difficulty of reconciling these two imperatives of international law.
- Conclusion
Sovereignty is no longer an absolute, but a legal framework articulating state autonomy and common obligations. Structured by three principles—equality of states, prohibition of force, non-intervention—it now operates through the prism of strict exceptions. The contemporary challenge is twofold: preventing the instrumentalization of these exceptions and strengthening institutional mechanisms to ensure predictability and impartiality. Far from disappearing, sovereignty is transforming to remain the foundation of a rules-based international order.
State Sovereignty Today: Core Principles and Narrow Exceptions
Bibliography
U.N. Charter art. 2.
G.A. Res. 2625 (XXV), U.N. GAOR, 25th Sess., Supp. No. 28, U.N. Doc. A/8028 (Oct. 24, 1970). EMMERICH DE VATTEL, THE LAW OF NATIONS (1758).
U.N. Charter art. 2, ¶ 4.
Treaty Providing for the Renunciation of War as an Instrument of National Policy (Kellogg-Briand Pact), Aug. 27, 1928, 46 Stat. 2343, 94 L.N.T.S. 57.
Armed Activities on the Territory of the Congo (Dem. Rep. Congo v. Uganda), Judgment, 2005 I.C.J. 168 (Dec. 19).
Legal Consequences of the Construction of a Wall in the Occupied Palestinian Territory, Advisory Opinion, 2004 I.C.J. 136 (July 9).
G.A. Res. 3314 (XXIX), U.N. GAOR, 29th Sess., Supp. No. 31, U.N. Doc. A/9631 (Dec. 14, 1974).
Military and Paramilitary Activities in and against Nicaragua (Nicar. v. U.S.), Merits, Judgment, 1986 I.C.J. 14 (June 27).
QUOC DINH, P. DAILLIER & A. PELLET, PUBLIC INTERNATIONAL LAW (LGDJ, 2009).
Rome Statute of the International Criminal Court art. 8, July 17, 1998, 2187 U.N.T.S. 90 (entered into force July 1, 2002), as amended by the Kampala Conference, June 11, 2010.
Rome Statute of the International Criminal Court art. 8, July 17, 1998, 2187 U.N.T.S. 90 (entered into force July 1, 2002), as amended by the Kampala Conference, June 11, 2010.
U.N. Charter art. 51.
Military and Paramilitary Activities in and against Nicaragua (Nicaragua v. United States of America), (1986) I.C.J. Rep. 14.
Armed Activities on the Territory of the Congo (Democratic Republic of the Congo v. Uganda), (2005) I.C.J. Rep. 168.
QUOC DINH, P. DAILLIER & A. PELLET, DROIT INTERNATIONAL PUBLIC (LGDJ, 2009). U.N. Charter art. 2, ¶ 7.
BASDEVANT, DROIT INTERNATIONAL PUBLIC (1960).
G.A. Res. 2131 (XX), U.N. GAOR, 20th Sess., Supp. No. 14, U.N. Doc. A/6014 (Dec. 21, 1965). G.A. Res. 2625 (XXV), U.N. GAOR, 25th Sess., Supp. No. 28, U.N. Doc. A/8028 (Oct. 24, 1970). Western Sahara, Advisory Opinion, (1975) I.C.J. Rep. 12.
Military and Paramilitary Activities in and against Nicaragua (Nicaragua v. United States of America), (1986) I.C.J. Rep. 14, 62.
Belguith v. Tunisia, App. No. 007/2015, Judgment, ACHPR (2022).
Final Act of the World Conference on Human Rights, June 25, 1993, U.N. Doc. A/CONF.157/24 (Part I). S.C. Res. 940, U.N. Doc. S/RES/940 (July 31, 1994).