R V. WHITE
Authored By: Ganiyu Zainab Olamide Lagos State University I. Introduction R v. White [1910] 2 KB 124 is a landmark […]
The Right to Privacy and the Challenge of Surveillance Capitalism
Authored By: Ganiyu Zainab Olamide Lagos State University Abstract The digital age presents an existential crisis for the fundamental right
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ISSUE OF MANDATORY E-FILING IN MADRAS HIGH COURT
Authored By: M Ramya Dr. Ambedkar Global Law Institute ISSUE OF MANDATORY E-FILING IN MADRAS HIGH COURT INTRODUCTION The E-filing
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The Regulatory Framework Governing Stokvels in South Africa
Authored By: Sibabalwe Ngubentombi University of Free State Introduction In South Africa, although stokvels may be overlooked, they generate approximately
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Re-Examining Access to Justice and Fair Procedures in Ethiopia in Light of International Human Rights Law
Authored By: Haftom Endrias Weldegergs Aksum University Abstract This article examines the right of access to justice and fair procedures
THE LEGAL CONCEPT OF CONSENT IN SOUTH AFRICAN LAW: A CRITICALANALYSIS OF ITS ROLE IN CRIMINAL AND CONSTITUTIONAL JURISPRUDENCE.
Authored By: LUYOLO MNYAMANA UNIVERSITY OF FORTHARE Abstract Consent is a fundamental concept in South African law, especially in Criminal
Evaluating the WIPO-INTERPOL War on Global Intellectual Property Crimes
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract Intellectual Property (IP) crime has gone through a profound transformation from localised
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WHEN THE GAVEL FALLS WRONGLY: THE TRAGEDY OF WRONGFUL IMPRISONMENT
Authored By: Akanni Aisha Oluwadara University Of Lagos The cornerstone of any just society is a legal system designed to
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The Accountability Gap in Lethal Autonomous Weapon Systemsunder International Humanitarian Law
Authored By: Natasha Abigail Dhliwayo University of Zimbabwe Abstract Artificial intelligence (AI) is increasingly reshaping, the conduct of contemporary armed
POLICE CUSTODIAL BRUTALITY IN INDIA: CHALLENGES TO RULE OF LAWAND THE NEED FOR STRUCTURAL REFORMS
Authored By: V.ISWARIYALAKSHMI Government Law College Ramanathapuram ( Tamilnadu Dr. Ambedkar Law University) ABSTRACT In June 2025, a temple security
CHILD CUSTODY AND THE BEST INTEREST OF THE CHILD IN THE NIGERIAN LEGAL SYSTEM.
Authored By: Oluwayemisi Jaiyesimi University of Ibadan Abstract. Child custody is one of the most critical, sensitive, and delicate subject
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The Effectiveness of Honour Killing Laws in Pakistan: Challenges and Amendments
Authored By: Zoya Asif University of London (Graduated) Introduction: In this article, the preference of researching the socio-legal issue of
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