Authored By: Samriddha Ray St.Xavier’s University, Kolkata Abstract The doctrine of separation of powers, attributed to Montesquieu, has been foundational […]
Doctrine of Separation of Powers in India: A Myth or Reality Read More »
Authored By: Tshegofatso Nkwala IIE Varsity College Abstract The National Prosecuting Authority (NPA) of South Africa is facing increasing criticism
The National Prosecuting Authority in South Africa is Under Siege. Read More »
Authored By: Chukwudebelu Kosiso Esther Abstract This article explores the intriguing legal and jurisprudential questions raised by the unusual case
Authored By: Dina Girmay Addis Ababa University Abstract As domestic violence remains a widespread global occurrence, which impact millions of
Authored By: Cheru Yalelet Bahir Dar university school of law, Ethiopia Abstract A fundamental tenet of International Humanitarian Law (IHL)
Authored By: Samarpita Pandey M.S.Ramaiah College Of Law, Bengaluru ABSTRACT: – This paper examines the urgent need for electoral
Electoral reforms of India: needs, issues and challenges Read More »
Authored By: Sanjana Mahesh De Montfort University Dubai Introduction Generative Artificial Intelligence (GenAI) systems, exemplified by tools such as ChatGPT,
Can the Law Keep Up with AI? A Legal Look at Generative Technology in the UK Read More »
Authored By: Afrah Jinnah Middlesex University Dubai Introduction The Criminal Cases Review Commission (CCRC) is an important protection in the
Authored By: Sanan Khan Jadoon Bahria University Islamabad Abstract This article discusses that how the International Law plays its role
INTERNATIONAL LAW AND INDO-PAK ARMED CONFLICT MAY 2025 Read More »
Authored By: Aqeelah Laloo University of the Western Cape ABSTRACT The 2:1 rule is derived from the Holy Qur’an[1], in
Authored By: James Dunne Maynooth University Abstract: The EU Commission has proposed a new world trade system in response to
Strengthening the WTO: Preservation through Reform Read More »
Authored By: Tsion Taddele Hagos Addis Ababa University Abstract This article explores the dynamic relationship between culture and law in
