POLICE BRUTALITY IN NIGERIA: A LEGAL ANALYSIS OF DEHUMANIZATION AND A NEED FOR TRANSFORMATION
Authored By: Itunuoluwa Akande Anchor University, Lagos Introduction Many suspects held in police custody have been given gifts of fractured […]
ARTIFICIAL INTELLIGENCE AND THE SOUTH AFRICAN LEGAL SYSTEM: Balancing Innovation Ethics and Constitutional Rights.
Authored By: Nompilo Happyness Ngcobo University of South Africa INTRODUCTION Artificial Intelligence commonly known as AI, refers to computer systems
FEDERATION OF WOMEN LAWYERS (FIDA – KENYA) & 3 OTHERS V ATTORNEY GENERAL & 2 OTHERS; [2019] KEHC 6928 (KLR)
Authored By: Angellah Kemunto Ogise University of Nairobi Case Title and Citation Federation of Women Lawyers (Fida – Kenya) &
ARTIFICIAL INTELLIGENCE AND PRIVACY: KENYA’S TRANSITIONING LEGAL LANDSCAPE
Authored By: Angellah Kemunto Ogise University of Nairobi Abstract Kenya’s National Artificial Intelligence Strategy for 2025–2030 aims to establish the
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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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Artificial Intelligence Regulation in India: Accountability Data Security and Legal Obstacles.
Authored By: Junaid Ramzan University Of Kashmir Abstract One of the most revolutionary technologies of the twenty-first century is artificial
Personal Status Law in Egypt: its Application to Non-Muslims
Authored By: André Magued Louis Mikhaïl El Nemr Ain Shams University in Cooperation with Jean Moulin Lyon 3 1. Introduction
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Autonomous Systems Governance in Ethiopia: Transitioning to a Risk-Based Legal Framework
Authored By: Mebrahtu Fitsum Adigrat University I. Introduction In the year 2023, a broad-based landscape study assessing thirty-two Ethiopian institutions
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Judicial Obstinacy in POCSO Bail Litigation: When Bail Is Refused Because the Verdict Is Perceived as Pre-Decided
Authored By: Ishika Agrawal Lloyd Law College Abstract This paper examines a growing problem in Indian criminal procedure: instances where
SHOULD SOUTH AFRICAN LAW RECOGNISE THE RIGHT TO DIE
Authored By: Gladness Destiny Mdlovu The University of the Western Cape 1. Introduction The law is often called upon to
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THE CRIME HOMICIDE CANNOT HOLD: Doctrinal Reform To Criminalize Femicide In Kenya
Authored By: Faith Nyambura Muchinji DAYSTAR UNIVERSITY Introduction An African proverb teaches that if you educate a girl, you educate
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THE CONSTITUTION: A SHIELD OR WEAPON
Authored By: Inako Sikhulume University of Fort Hare Abstract: “Constitutional democracy is widely seen as the highest form of ordered
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