Authored By: Ofentse Lisbeth Molokoane University of South Africa Abstract Child marriage is a setback that needs urgent attention. Bennet […]
Ukuthwala: A Fundemental right problem in South Africa Read More »
Authored By: MICHELLE ANNE OTIENO MICHELLE ANNE OTIENO Abstract The right to health is universally recognised under instruments such as
THE RIGHT TO HEALTH AND EMERGENCY TREATMENT: AN ANALYSIS OF THE ALEX MADAGA CASE Read More »
Authored By: Samriddha Ray St.Xavier’s University,Kolkata Abstract The proliferation of Artificial Intelligence (AI) has transformed sectors such as healthcare, banking,
Authored By: Chukwudebelu Kosiso Esther Abstract This article explores the concept of geographical indication (GI) within the framework of intellectual
Authored By: Dina Girmay Addis Ababa University Introduction Child labour, particularly in its most exploitive form, deprives children of their
Assessing Ethiopia’s Child Labour Framework Against International Legal Standards Read More »
Authored By: Sanjana Mahesh De Montfort University Dubai Introduction Smart contracts or self-executing agreements encoded on blockchain platforms are increasingly
Smart Contracts and Legal Enforceability under English Law Read More »
Authored By: Afrah Jinnah Middlesex University Dubai Human rights are fundamental principles that protect individuals’ freedoms and dignity, forming the
Authored By: Sanan Khan Jadoon Bahria University Islamabad Abstract This article discusses the definition and evolution of the notion of
RULE OF LAW AND “THE KING CAN DO NO WRONG” Read More »
Authored By: Aqeelah Laloo University of the Western Cape ABSTRACT The Islamic Law of Succession is derived from the Holy
Authored By: Gurveen Bains University of Leicester Abstract The gig economy in Ontario has expanded rapidly, providing flexible work but
Ontario’s Digital Platform Workers’ Rights Act: A Game Changer for the Gig Economy Read More »
Authored By: James Dunne Maynooth University Adverse possession (AP) law seeks to protect land interests for those who factually occupy
Arguments that are used to justify the doctrine of adverse possession. Read More »
Authored By: Tsion Taddele Hagos Addis Ababa University Abstract The Ethiopian civil code defines lease under the civil code, Article
Lease system in Ethiopia: A brief Analysis and Reform Proposal Read More »
