Authored By: Henna Alwiya Khan University Of Nottingham Abstract: This legal article focuses on the doctrine of qualified immunity in […]
Police Accountability in the United States: Qualified Immunity under Scrutiny Read More »
Authored By: Madueke Nneoma Obafemi Awolowo University Introduction The African concept of Human Rights is distinct from the perception of
AFRICAN CONCEPT OF HUMAN RIGHTS Read More »
Authored By: Diksha Kashyap Asian Law College, Sector 125, Noida Abstract India’s laws on cybersecurity have grown and changed over
Authored By: Zanele Liandie Sithole University of South Africa Abstract This article examines why child abuse within families remains neglected
Beyond the Headlines: Understanding the Legal Gaps in Combating Child Abuse at Home Read More »
Authored By: Anakho Pulumani University of Johannesburg Abstract This article examines the implementation and impact of South Africa’s Protection of
Authored By: Piyush Kumar South Asian University ABSTRACT This term paper examines the intricate nexus between international trade law and
Authored By: Edward Kiweewa Law Development Centre – Uganda ABSTRACT This article critically examines the evolution of African feminism, placing
THE WOUND BENEATH THE WIG: MISANDRY, FEMINISM, AND THE AFRICAN GENDER CRISIS Read More »
Authored By: Yadan Tilahun Haramaya University Abstract Nowadays, the military battlefield has been changing from physical to virtual. It has
Cyber Warfare and International Humanitarian Law: Challenges and the Way Forward Read More »
Authored By: Jessie Okhuosi Caleb University ABSTRACT Medical negligence remains a pressing concern in the Nigeria’s healthcare system, with profound
MEDICAL NEGLIGENCE IN NIGERIA Read More »
Authored By: Keneiloe Kompi National University of Lesotho Abstract The Insolvency Act of 2022 introduced corporate rescue into Lesotho’s insolvency
Authored By: Ezejide Elizabeth Nkiruka OBAFEMI AWOLOWO UNIVERSITY Abstract This article explores the conflicts of laws that occur in the
Internal Conflicts of Law in Nigeria’s Plural Legal System Read More »
Authored By: Linathi Kondo University of FortHare Abstract Due to profoundly ingrained patriarchal and sexist beliefs, gender-based violence (GBV) is
Gender-Base Violence and the Constitution: Are Current Laws Enough? Read More »
