Authored By: Himanshi Shishodia BDS School of Law Abstract Judicial review and separation of powers form the bedrock of India’s […]
The Power of Judicial Review : One Constitution Three Branches Read More »
Authored By: Sofia Lamri Middlesex University Dubai Introduction: The police play a key role in the criminal justice system (CJS),
The Criminal Justice System, the Role of the Police and Miscarriages of Justice Read More »
Authored By: Vesna Likar King’s College London Medical negligence in Anglo-Welsh law spans civil and criminal domains. Civil claims focus
Authored By: Nina Angela Fernando Middlesex University Dubai The death penalty remains one of the most divisive and sensitive issues
Capital Punishment: Legal and Ethical Considerations in the United Kingdom Read More »
Authored By: Siphelele Nyovane University of Fort Hare INTRODUCTION The Constitution of the Republic of South Africa, 1996, provides a
Authored By: Urishita Gadhok I. Introduction In an increasingly interconnected global economy, corporate insolvencies rarely remain confined within national borders.
Cross-Border Insolvency: Analysing India’s Shift Towards Global Insolvency Norms Read More »
Authored By: Nitu Kumari IIMT COLLEGE OF LAW, GREATER NOIDA Introduction India’s constitutional framework is a tapestry of linguistic pluralism,
The Linguistic Cold War: State‑Level Legal Battles over Language Rights in India Read More »
Authored By: Ntokozo Amahle Sikhakhane Eduvos Abstract The rapid advancement of Artificial Intelligence (AI) is transforming the intellectual property (IP)
Authored By: Prerna Shivaji Kekan New Law College, Pune Introduction For more than 160 years, the Indian Penal Code, 1860
Authored By: Abel Tulu Addis Ababa University Introduction In this essay, I attempted to examine what constitutes gender-based violence, how
Gender-Based Violence And The Legal Framework In Ethiopia Read More »
Authored By: Bhavesh Tyagi Chaudhary Charan Singh University Abstract Law and society are intrinsically linked, and this interdependence becomes particularly
SOCIOLOGY AND CRIME PREVENTION: A JURISPRUDENTIAL ANALYSIS Read More »
Authored By: Luyando Chizongo University of Lusaka ABSTRACT Zambia has invested in modern intellectual property (IP) architecture over the past
Unclogging the pipelines: Bureaucratic processes verses IP Enforcement in Zambia Read More »
