Maritime Piracy and Security: A Legal Analysis of the UK and International Legal Frameworks
Authored By: Ashna Dhaliwal University of Greenwich Maritime piracy has long been a destabilising force in international trade, maritime security, […]
POLICE POWERS OF STOP, SEARCH, AND ARREST IN NIGERIA: A CONSTITUTIONAL AND HUMAN RIGHTS PERSPECTIVE.
Authored By: Henry Nwobiarandu Tehillah Rivers State University ABSTRACT This article critically examines the constitutional and human rights dimensions of
The Authorless Era: Challenges for Intellectual Property Law in the Age of AI
Authored By: Ntombifuthi Precious Tlapu University of South Africa Abstract Artificial intelligence (AI) is changing how creative works are made
The Authorless Era: Challenges for Intellectual Property Law in the Age of AI Read More »
UNRAVELING CATTLE RUSTLING IN KENYA: A CASE STUDY OF NORTHERN KENYA
Authored By: Nasinya Nairuko Letiyion ABSRTACT This article examines why cattle rustling continues to be a major challenge in remote
UNRAVELING CATTLE RUSTLING IN KENYA: A CASE STUDY OF NORTHERN KENYA Read More »
AUTHORITY, ACCOUNTABILITY AND FAIRNESS: LESSONS FROM MAKATE V VODACOM
Authored By: Phindulo Wanga Radzuma ABSTRACT The concept of authority is crucial in corporate law, especially when it comes to
AUTHORITY, ACCOUNTABILITY AND FAIRNESS: LESSONS FROM MAKATE V VODACOM Read More »
Ethnicity, Nationalism, Multiculturalism and Democracy: Redefining and Contextualizing the right to self-determination in the Gaza Conflict
Authored By: Bokang Seisane National University of Lesotho Abstract This article discusses the Israel-Palestine conflict from the interconnected perspectives of
THE CONTRIBUTION OF THE JUDICIARY TO THE ACHIEVEMENT OF EQUALITY IN SOUTH AFRICA
Authored By: Miyelani Forget Shivambu University of Fort Hare Abstract This article examines the transformative role of the judiciary in
THE CONTRIBUTION OF THE JUDICIARY TO THE ACHIEVEMENT OF EQUALITY IN SOUTH AFRICA Read More »
Tax System of India
Authored By: Manshi Raj Usha Martin University Ranchi Jharkhand Abstract : The tax regime in India plays a pivotal role
Tax System of India Read More »
The progressive realisation of human rights of foreign nationals in South Africa
Authored By: Neliswa Luthando Ntshangase University of Fort Hare Abstract This article seeks to demonstrate the importance of the role
The progressive realisation of human rights of foreign nationals in South Africa Read More »
Lawyers Professional Misconduct: Bangladesh Perspective
Authored By: Mostafa Reza Akil Premier University ABSTRACT This research examines professional misconduct among lawyers in Bangladesh, analyzing how advocates
Lawyers Professional Misconduct: Bangladesh Perspective Read More »
The Basic Education Laws Amendment Act 32 of 2024: Transforming South African Education for Future Generations – A Legal Analysis
Authored By: Lungaka Zizonke Ngewu EDUVOS Abstract The Basic Education Laws Amendment Act 32 of 2024 (BELA Act) represents one
CONCEPT OF INTELLECTUAL PROPERTY
Authored By: Damibola Opemipo University of Ibadan According to the World Intellectual Property Organization, Intellectual property (IP) refers to creations
CONCEPT OF INTELLECTUAL PROPERTY Read More »