Authored By: Deborah Zewdie Tadesse Addis Ababa University Abstract This paper explores the emerging threat of AI-generated crimes in Ethiopia, […]
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Authored By: MICHELLE ANNE OTIENO MOUNT KENYA UNIVERSITY, PARKLANDS LAW CAMPUS Abstract Laws are not all created equal. Some laws
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Authored By: Samriddha Ray St.Xavier’s University, Kolkata Abstract The doctrine of separation of powers, attributed to Montesquieu, has been foundational
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Authored By: Tshegofatso Nkwala IIE Varsity College Abstract The National Prosecuting Authority (NPA) of South Africa is facing increasing criticism
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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
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Authored By: Sanjana Mahesh De Montfort University Dubai Introduction Generative Artificial Intelligence (GenAI) systems, exemplified by tools such as ChatGPT,
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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
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Authored By: Aqeelah Laloo University of the Western Cape ABSTRACT The 2:1 rule is derived from the Holy Qur’an[1], in
