Authored By: Amahle Msomi University of Zululand Abstract: The South African Constitution, in particular sections 26 and 27, which guarantee […]
Authored By: BRITNEY VUSHA AMUGUNE Kenyatta University School of Law Parklands Campus I. Introduction By the close of COP30 in
Authored By: NWACHUKWU ESTHER ONYINYECHI UNIVERSITY OF NIGERIA NSUKKA, ENUGU CAMPUS. This Article is an overview of the phenomenon of
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Authored By: Prisha Dhimmer Bharti Vidyapeeth, New Law College, Pune Abstract The intersection of the Right to Freedom of Speech
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Authored By: Nowrin Jahan Borna Gopalganj Science and Technology University Abstract: Climate change is displacing millions worldwide, yet international law
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Authored By: Snehita Paidi GITAM Deemed to be University Introduction: Traditionally, the family has been regarded as the foundation of
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Authored By:Tsoseletso Confidence Mokgoatsane University of South Africa Abstract. Crime rate in South Africa is increasing rapidly and this is
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Authored By: Divya Choudhary Manipal University Jaipur ABSTRACT Indian criminal law continues to recognise a marital rape exception based on
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Authored By: S. Sowjanya Sai Vel Tech School of Law ABSTRACT “Justice Cannot Wait in a Warming World.” Environmental justice
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Authored By: Sweta Manipal University Jaipur Abstract The continued denial of marriage, family, and adoption rights to LGBTQIA+ persons in
Authored By: Nomfundo Mtungwa Abstract Brazil faces a severe gap between its progressive child protection laws and reality. The Child
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Authored By: Krishna Priya VR Government Law College,Thiruvananthapuram, Kerala INTRODUCTION As we know that a crime has four stages. They
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