Film Certification vs. Film Censorship: An Analysis of the Role of the CBFC in Modern India
Authored By: SREE SAI RAM R Veltech School of Law INTRODUCTION CBFC stands for Central Board of Film Certification which […]
Authored By: SREE SAI RAM R Veltech School of Law INTRODUCTION CBFC stands for Central Board of Film Certification which […]
Authored By: Aphumelele Siyandiba University of Johannesburg Introduction In South Africa, there is a variety of legal systems governing human
Domicile as a foundational element in the South African Legal System Read More »
Authored By: Anushka Sah Central University Of South Bihar, Gaya INTRODUCTION The concept of privacy has undergone a transformation in
RIGHT TO PRIVACY IN THE DIGITAL ERA Read More »
Authored By: Nompilo Ngcobo INTRODUCTION: AI arrives in the Legal Arena Artificial Intelligence is no longer a futuristic concept confined
BEYOND THE BENCH: How AI is Testing South African Law Inside and Outside Court Read More »
Authored By: Shekinah Pavadai Emeris Ruimsig formally known as Monash University Introduction On 25 January 2022, India’s Parliament enacted the
Surrogacy and Parental Rights: A Critical Review of the Surrogacy (Regulation) Act, 2021 Read More »
Authored By: FRANKLIN HIGENYI CAVENDISH UNIVERSITY UGANDA Introduction The intensification of oil and gas extraction across Africa has fundamentally reconfigured
Authored By: Xola Zoleka University of KwaZulu-Natal Introduction The root cause of South Africa’s land question lies in the systematic
Authored By: Rimika Rajput National Law University,Delhi I. Introduction In 2009, Kingfisher Airlines mortgaged its trademark portfolio as collateral to
Pledging the Intangible: Intellectual Property as Collateral Read More »
Authored By: Oyedepo Oluwatimilehin Samuel Lagos State University Introduction Since independence on 1st October,1960; Nigeria is at its peak of
Freedom of speech; the social mediastory in Nigeria. Read More »
Authored By: Malehlohonolo Msibi Regenesys Business School Introduction The rapid integration of artificial intelligence into consumer and industrial products is
Authored By: Oparah Miriam Oluwakemi University of Port Harcourt ABSTRACT This article examines the failure of Nigerian law to criminalise
SPOUSAL RAPE IS RAPE: THE CASE FOR FULL CRIMINALISATION IN NIGERIA Read More »
Authored By: Khanide Seti University of South Africa I. Introduction The Fourth Industrial Revolution has transitioned from a futuristic concept