Authored By: Vuntshwa Shilenge University of South Africa INTRODUCTION Approximately 64 murder cases, 75 attempted murders, 435 cases of assault […]
FISTS OF EMOTIONS TOWARDS THE SOUTH AFRICAN CRIMINAL JUSTICE SYSTEM Read More »
Authored By: Khushi MAULANA AZAD NATIONAL URDU UNIVERSITY Abstract The doctrine of absolute liability is one of the most important
Evolution and Judicial Interpretation of the Doctrine of Absolute Liability in India Read More »
Authored By: Fahmida Hoque BRAC University Introduction South Asian prison codes are still based on nineteenth-century colonial rules, focused primarily
Human Rights and Prison Condition Reformation in South Asia Read More »
Authored By: Asiphe Mqamane University of South Africa Introduction Substance addiction is a significant socio-legal issue in South Africa, closely
Authored By: Tumelo Nathal Makamedi University of Mpumalanga Introduction South Africa aims to be a continental AI leader by leveraging
Balancing Innovation and Safeguards: The State of AI Regulation in South Africa Read More »
Authored By: Suhaila El Adham Cairo University – Faculty of Law Introduction In armed conflict, the law draws a clear
Authored By: Precious Khumalo UNISA In this article we will be expanding Property Law which forms a fundamental part of
Authored By: Amkhitha Mlamleli University of Fort Hare Introduction The democratisation of South Africa in 1994 inaugurated a profound transformation
CRITICAL ANALYSES OF SOUTH AFRICA LEGAL/LLB CURRICULUM POST 1994 Read More »
Authored By: Debotrayee Palui Sister Nivedita University Introduction The Indian constitution is the world’s largest and longest written constitution. It
Authored By: Sidra Ali Shri Ram College of Law INTRODUCTION: The issue of making marital rape a criminal offense is
MARITAL RAPE EXCEPTION: A CRITICAL LEGAL ANALYSIS Read More »
Authored By: Ifraim Ahmed The University of Asia Pacific Abstract Child domestic work remains a persistent issue in Bangladesh despite
Protecting the Vulnerable: Legal Safeguards for Child Domestic Workers in Bangladesh Read More »
Authored By: Namya Garg Symbiosis Law School, Hyderabad Introduction The criminal law is the foundation of any legal system as
IPC to BNS: A Critical Evaluation of Indian New Criminal Law Framework Read More »
