Francis Karioko Muruatetu & Another v Republic
Authored By: Morgan Okoth University of Nairobi 1.0 Case Citation and Basic Information Case Name: Francis Karioko Muruatetu & another […]
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Women’s Legal Centre Trust v President of the Republic of South Africa– Case Summary.
Authored By: Khaliphani R Ndlovu University of Johannesburg I.CASE CITATION AND BASIC INFORMATION Citation: 2022 (5) SA 323 (CC) Court:
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DEEPFAKES AND FINANCIAL FRAUD: EVALUATING THEEFFICACY OF THE IT RULES AMENDMENT 2026
Authored By: NIKITA DEWANGAN Seth Ratanchand Surana Law College Durg, C.G. Introduction- In THIS 2026, Just imagine you’re scrolling through
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DEVELOPMENT VS. ENVIRONMENTAL PROTECTION: A LEGAL PERSPECTIVE
Authored By: Rajshavi Sonker Babasaheb Bhimrao Ambedkar Central University INTRODUCTION “In the race for economic growth, the environment often becomes
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THE ENFORCEABILITY OF ARBITRATION CLAUSES INNIGERIA: Challenges and Judicial Attitudes.
Authored By: Ohwo Frances Aghogho Afe Babalola University Arbitration has emerged as a preferred mechanism for resolving commercial disputes due
THE ENFORCEABILITY OF ARBITRATION CLAUSES INNIGERIA: Challenges and Judicial Attitudes. Read More »
THE UNITED KINGDOM AND THEEUROPEAN CONVENTION ON HUMAN RIGHTS
Authored By: Menzi Mucavel Swansea University I. Introduction The European Convention on Human Rights, opened for signature in 1950 and
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Mandatory Reporting of Child Abuse in South Africa: A Critical Analysis of Legal Gaps, Enforcement Failures, and the Need for Reform
Authored By: Neo Maleka University of South Africa INTRODUCTION Child abuse continues to be a widespread but seldom reported human
ACCESS TO JUSTICE FOR RURAL WOMEN IN INDIA
Authored By: Eshika Komal Ramaiah Institute of Legal Studies INTRODUCTION: Rural Indian women face systematic barriers in asserting legal rights,
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Bail vs Public Safety: Striking a Constitutional Balance in South African Criminal Law
Authored By: Nontokozo Introduction The question of whether bail adequately balances individual liberty and public safety remains one of the
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Sexual Harassment at the Workplace in India: Bridging the Gap Between Law and Implementation
Authored By: Aaditya Raj Aaryan SKJ LAW COLLEGE Introduction Recently, there has been increasing attention being paid to workplace sexual
DE JURE PROTECTION, DE FACTO NEGLECT Deconstructing the Failure of Kenya’s GBV Legal Framework
Authored By: Sonia Wanjoro Mwangi Mount Kenya University Introduction Kenyan courts have increasingly acknowledged that failure to respond to violence
TH ENFORCEMENT OF INTELLECTUAL PROPERTY RIGHTS IN NIGERIA: PROBLEMS AND SOLUTIONS
Authored By: Iruayenama Gladys Ibifaka Rivers State University INTRODUCTION Intellectual Property (IP) rights are central to modern economic development, innovation,
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