The Role of the Judiciary in Upholding Human Rights in Sierra Leone: Challenges and Prospects
Authored By: Thomas Sheku Marah Nusa Putra University Abstract: This article investigates the importance of the judicial system in Sierra […]
Prosecutor v Charles Ghankay Taylor
Authored By: Thomas Sheku Marah Nusa Putra University Case Title & Citation Prosecutor v Charles Ghankay Taylor Case No SCSL-03-01-T
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Regulating Artificial Intelligence in South Africa: A Financial Sector Perspective
Authored By: Nolwazi Mdhluli University of South Africa Abstract As Artificial Intelligence (AI) transforms the financial sector rapidly, South Africa
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Enforcement of Refugee Rights in South Africa Through Public Interest Litigation in the Spirit of Ubuntu
Authored By: Slondile Mqadi University of Fort Hare ABSTRACT In the context of the constitutional value of Ubuntu, this piece
Recognizing Customary Marriages in South Africa: A Case for Mandatory Registration to Protect Inheritance Rights
Authored By: Boitumelo Makhubu University of Fort Hare In South Africa, traditional marriages—known as customary marriages—are legally recognized.1 But many
RES SUB JUDICE AND ITS APPLICATION
Authored By: MONSHI BHUYAN University Law College, Gauhati University INTRODUCTION RES SUBJUDICE is the main fundamental doctrine in the
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ACCESSIBILITY TO ABORTION AND REPRODUCTIVE RIGHTS: A HUMAN RIGHTS ALONG WITH GENDER JUSTICE PERCEPTION
Authored By: Shirika Rawat KES SHRI’ JAYANTILAL H PATEL LAW COLLEGE Abstract Abortion and reproductive rights remain one of the
AI in Armed Conflict: Application of International Humanitarian Law to Autonomous Weapons
Authored By: Rongala Jahnavi Gitam Deemed to Be University Abstract International Humanitarian Law (IHL) faces unprecedented challenges with the integration
An Analysis of Public benefit in Charitable Trusts in Northern Ireland: Strengths, Weaknesses, and potential Reforms
Authored By: Eva Kelly Queen’s University Belfast Abstract: This article analyses how the ‘public benefit’ test, found in section 3
Examining Women’s Rights Through The Lens Of Cultural Relativism
Authored By: Rahmatulah B.O. Lanlokun University of The Gambia Abstract: Acknowledging the diverse nature of human rights is highly essential
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From Mandatory to Discretionary: Malaysian Judicial Approaches after the abolition of Mandatory Death Penalty Act 2023
Authored By: MUNJID BIN MUHAMMAD INTERNATIONAL ISLAMIC UNIVERSITY MALAYSIA Abstract The enactment of the Abolition of Mandatory Death Penalty Act
Post-Retirement Appointments of Judges in India: Implications for Judicial Independence and Public Trust
Authored By: Yogita Anil Bengude MMM’S SHANKARRAO CHAVAN LAW COLLEGE PUNE Abstract This article examines the practice of appointing retired