Post-Retirement Appointments of Judges in India: Implications for Judicial Independence and Public Trust
Authored By: Yogita Anil Bengude MMM’S SHANKARRAO CHAVAN LAW COLLEGE PUNE Abstract This article examines the practice of appointing retired […]
THE LEGAL PROTECTION OF PERSONS WITH UNSOUND MIND (MENTAL ILLNESS) AGAINST SEXUAL ABUSE IN NIGERIA: GAPS AND ENFORCEMENT.
Authored By: Giwa Bukola Onyeka Abstract: This article focuses on persons of unsound mind in Nigeria vulnerable to sexual abuse,
Reasonableness on Trial: The Challenges of Self-Defence in UK Criminal Law
Authored By: Mitali Khandekar Middlesex University The law of self-defence walks a razor-thin line between justification and criminality, between the
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Emerging Privacy Jurisprudence in India: From Bail Conditions to Data Protection Enforcement under the DPDP Act
Authored By: Soniya Talreja Indore Institute of Law Affiliated to DAVV university ( BALLB . Hons) Abstract The recognition of
Plea Bargaining in Nigeria: A Tool for Justice or a Shieldfor thePowerful
Authored By: Amuyeoluwa Goodwill Adejumo Kwara State University, Malete, Kwara State. Abstract This article critically examines the operation of plea
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Gender Justice through Customary International Law: Progress, Gaps, and the Road Ahead
Authored By: Mpho Cynthia Raat University of Fort Hare Abstract This article examines the intersection of customary international law (CIL)
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Digital Evidence and the Bhartiya Sakshya Adhiniyam: Moving Towards a New Evidentiary Paradigm
Authored By: Chinki Gera Geeta Institute of Law Abstract The advancement of digital technology is having a dramatic effect on
Weaponizing the Law: Sanctions, Sovereignty, and Global Inequality
Authored By: Manahil Ghafoor Middlesex University Abstract: The goal of international sanctions, which are allowed by the UN Charter1, is
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The Gaza Crisis: Humanitarian Law, War Crimes, and Global Accountability
Authored By: Zunaira Ahmed Jogesh Chandra Chaudhuri Law College ABSTRACT The Gaza emergency has turned into one of the most critical humanitarian and legal issues of the 21st century. Rooted in the long-standing
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Criminalisation of Marital Rape in India: A Legal and Social Perspective
Authored By: Girraj Sharma Jaipur National University Introduction Rape is considered one of the most heinous crimes in society. Rape
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FROM SILENCE TO CODIFICATION: A COMPARATIVE STUDY OF LEGAL RESPONSES TO FEMICIDE IN KENYA VS CROATIA
Authored By: Wanjiku Gachara Kenya School of Law ABSTRACT This article explores the urgent and deeply personal issue of femicide
Lease vs Licence in Real Estate Law: Key Differences Explained
Authored By: Tejas Jindal Christ University Lavasa Introduction In real estate law, the concepts of lease and licence are often
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