Diplomatic Immunity in a Human Rights Age: The Vienna Convention 1961 and the Case for Reform
Authored By: Arshiya Alji Middlesex University Dubai INTRODUCTION In August 2019, a nineteen-year-old motorcyclist named Harry Dunn was killed near […]
Liberty in the Age of Surveillance: Reimagining the Right to Privacy in India After the Puttaswamy Judgement
Authored By: Sayani Kundu Durgapur Institute of Legal Studies ABSTRACT When the Supreme Court of India declared privacy a constitutionally
CHILD PROTECTION LEGISLATION IN SOUTH AFRICA: CHALLENGES AND LEGAL DEVELOPMENTS.
Authored By: Nobuhle Malinga Tshwane University of Technology (TUT) INTRODUCTION. In South Africa, a comprehensive legal structure has been developed
CHILD PROTECTION LEGISLATION IN SOUTH AFRICA: CHALLENGES AND LEGAL DEVELOPMENTS. Read More »
When the Driver Disappears: Tort Liability for Autonomous Systems in South Africa and India
Authored By: Amogelang Malebana Emeris Private University Introduction On March 18, 2018, an autonomous Uber test vehicle struck and killed
MATERIAL BREACH OF CONTRACT: Legal Consequences and Remedies
Authored By: Obei Adam Dalil University of Medical Sciences and Technology I. Introduction Contracts constitute the foundation of commercial and
MATERIAL BREACH OF CONTRACT: Legal Consequences and Remedies Read More »
The Universal Legal Gap For Climate-Displaced Persons
Authored By: Fatima Hammad Hashmi Introduction Refugee law defines a refugee as someone with a well-founded fear of being persecuted
The Universal Legal Gap For Climate-Displaced Persons Read More »
Consumer Consent in the Age of Dark Patterns
Authored By: Aditya Tiwari Post Graduate College of Law, Osmania University Hyderabad. Introduction In the age of advancing technology and
Consumer Consent in the Age of Dark Patterns Read More »
The Law Exists But the Children Remain Exploited
Authored By: Mahnoor Fatima Muslim Youth University Islamabad Introduction In 2024, the International Labour Organization (ILO) and UNICEF jointly reported
The Law Exists But the Children Remain Exploited Read More »
AI Governance in the DIFC: Emerging Compliance Risks for Businesses and Regulatory Role of DIFC Regulation 10
Authored By: Hanaan Kasargod Middlesex University Dubai Introduction Recent years have seen a rapid increase in AI adoption across various
Cryptocurrency Regulation in South Africa: Existing Challenges & Possible Solutions
Authored By: Taona Chiteme Eduvos This article will explore the nature of cryptocurrencies as a decentralised medium of exchange, and
Cryptocurrency Regulation in South Africa: Existing Challenges & Possible Solutions Read More »
AN EXAMINATION OF THE CHALLENGES AFFECTING THE APPLICATION OF THE TRADITIONAL PRINCIPLE OF CERTAINTY OF SUBJECT MATTER TO DIGITAL ASSETS AND CRYPTOCURRENCIES HELD IN TRUST IN NIGERIA
Authored By: OLUWANIFEMI Adelaja Modupeoluwa KOLADAISI University Ibadan ABSTRACT This research seeks to examine the challenges affecting the application of
Professional Misconduct vs. Moral Turpitude: Ethical and Legal Dimensions
Authored By: Anjana B Bharata Mata School of Legal Studies, Ernakulam I. Introduction “Professional ethics cannot be reduced to rules
Professional Misconduct vs. Moral Turpitude: Ethical and Legal Dimensions Read More »