Cyber Crime Laws in Pakistan: Challenges and Comparative Analysis with International Legal Frameworks
Authored By: Muhammad Ayaz Abro Shaheed Zulfiqar Ali Bhutto University of Law Karachi Introduction The rapid advancement of digital technology […]
LEGAL REGULATION OF MEDICAL ADVICE BY INFLUENCERS ON SOCIAL MEDIA PLATFORMS
Authored By: SREE SAI RAM R Veltech School of Law ABSTRACT The way people get health information has changed a
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The Triumph and Abolition of Transformative Constitutionalism: An Analysis of the Legal Position in South Africa
Authored By: Aphumelele Siyandiba University of Johannesburg Introduction Modern-day South Africa is rooted in decolonizing the law of Apartheid in
Witness Protection in South Africa: Evaluating the Adequacy of Support in Criminal Proceedings
Authored By: Namhla Gwayana University of South Africa Introduction Witness Protection is of significance in the criminal justice process. However,
ANIMAL PROTECTION: PREVENTION FROM CRUELTY
Authored By: Anushka Sah Central University Of South Bihar, Gaya INTRODUCTION Humans are the biggest monster in this planet. We
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ARTIFICIAL INTELLIGENCE AND THE SOUTH AFRICAN LEGAL SYSTEM: Balancing Innovation Ethics and Constitutional Rights.
Authored By: Nompilo Ngcobo INTRODUCTION Artificial Intelligence commonly known as AI, refers to computer systems that mimic human intelligence by
The Constitutional Right to Basic Education in South Africa: Evaluating the State’s Positive Obligations and the Justiciability of Socio-Economic Rights
Authored By: Shekinah Pavadai Emeris Ruimsig formally known as Monash University Introduction In 2020 during Covid 19 , a mud
Gender Migration and Law: Legal Protection of Male Ugandan Migrant Workers under Uganda’s Labour Externalisation Policy – A Case Study of Qatar
Authored By: FRANKLIN HIGENYI CAVENDISH UNIVERSITY UGANDA Abstract External labour migration has become an important economic strategy for Uganda as
Shadows and Vigilantes: South Africa’s Battle Over Undocumented Migration
Authored By: Xola Zoleka University of KwaZulu-Natal Introduction In February 2026, authorities conducted a labour inspection operation in Clayville, Ekurhuleni,
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Virtual Property Real Liability: Intellectual Property in Metaverse
Authored By: Rimika Rajput National Law University,Delhi I. Introduction The swift development of digital technologies has radically altered the design
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His Holiness Kesavananda Bharati Sripadagalvaru & Ors. V. State of Kerala & Anr.
Authored By: Anju Sah Dr Rohini Kanta Barua Law College Name of the Case: His Holiness Kesavananda Bharati Sripadagalvaru &
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Mifumi (U) Ltd & Anor v Attorney General & Anor
Authored By: Kisa Anita. Uganda Christian University Case Name: Mifumi (U) Ltd & Anor v Attorney General & Anor Constitutional
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