RECOGNIZING SAME-SEX UNIONS IN INDIA: THE CONSTITUTIONAL AFTER MATH OF SUPRIYO V. UNION OF INDIA
Authored By: SOORAJ KR Government Law College Thrissur ABSTRACT The Supreme Court’s decision in Supriyo v. Union of India[1] marked […]
Penalty in India: Retribution, Deterrence, or Redundancy
Authored By: LUV KUMAR Amity University, Patna Abstract Capital punishment, also referred to as the death penalty, remains a contentious
Penalty in India: Retribution, Deterrence, or Redundancy Read More »
A COMPARATIVE ANALYSIS OF NIGERIA’S FREEDOM OF INFORMATION ACT (FOIA) AND INDIA’S RIGHT TO INFORMATION ACT (RTI): CHALLENGES, IMPLEMENTATION, AND LESSONS FOR REFORM
Authored By: Eunice Dyep Bulus Philomath University Abuja ABSTRACT This article conducts a comparative legal analysis of Nigeria’s Freedom of
Is International Law Really Law Revisiting the Debate in the 21st Century
Authored By: Sekoati David Tiiba This article revisits the long-standing question: is international law really law? It discusses how jurists
Is International Law Really Law Revisiting the Debate in the 21st Century Read More »
Cybersecurity in the Era of IoT: Legal Challenges and Accountability Gaps
Authored By: Meer Joheb University of Asia Pacific Abstract In today’s world, the rise of the Internet of Things (IoT)
Cybersecurity in the Era of IoT: Legal Challenges and Accountability Gaps Read More »
DEATH PENALTY SHOULD BE ABOLISHED
Authored By: Shagufta Chowdhury Adrita East West University Abstract Death penalty is justified as deterrent to crime and considered as
DEATH PENALTY SHOULD BE ABOLISHED Read More »
Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare
Authored By: Liya Ayele Assefa Addis Ababa University Abstract This article examines the provision of psychological healthcare to prisoners within
Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare Read More »
Subjective and Objective Approaches to Patrimonial Loss: A Critical Analysis of Rudman v Road Accident Fund (2003 (2) SA 234 (SCA)).
Authored By: Botlenyana Thabile Ntseo University of South Africa Introduction In South African law, when someone suffers financial loss because
Between Custom and Constitution: The Legal Landscape of Arranged Marriages in South Africa
Authored By: Vuyokazi Jako Cape Peninsula University of Technology Arranged marriages, a practice with deep cultural and historical roots in
The enforcement of socio-economic rights in South Africa.
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Abstract This article focuses on the transformation of socio-economic rights in South
The enforcement of socio-economic rights in South Africa. Read More »
THE IMPACT OF SOUTH AFRICAN LAW IN ENSURING BEST INTEREST AND WELL BEING OF A CHILD
Authored By: Mihlali Nguzo Cape Peninsula University of Technology Everyday children face unseen battles. Children are experiencing lot of challenges
THE IMPACT OF SOUTH AFRICAN LAW IN ENSURING BEST INTEREST AND WELL BEING OF A CHILD Read More »
Digital Evidence in the Age of Artificial Intelligence: Legal Challenges and Opportunities
Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune Abstract Dig ital e vid enc e is a d