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
CHILD CUSTODY AND THE BEST INTEREST OF THE CHILD IN THE NIGERIAN LEGAL SYSTEM. Read More »
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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Challenges of Unilateral Variation of an Employment Contract by Anemployer.
Authored By: Tapiwa Moon Great Zimbabwe University Abstract Indigenisation is articulated in the Indigenisation and Empowerment Act as a deliberate
Challenges of Unilateral Variation of an Employment Contract by Anemployer. Read More »
CHILD LABOUR AMONG MARGINALISED CASTES IN INDIA: A LEGAL AND SOCIAL ENQUIRY
Authored By: Ishita Brijesh Kumar Anand Lloyd Law College ABSTRACT: – Child labour continues to be a pressing social and
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SELF DEFENCE IN NIGERIAN LAW: CASE STUDY OF SUNDAY JACKSON
Authored By: Rabome Favour Okpoudhu Edwin Clark University Abstract Self-defence plays a crucial role in criminal law, but in Nigeria,
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South African Banking Law: Bank’s Liability for Unauthorised EFTs
Authored By: Tsiane Lekekela Eduvos Abstract The world is evolving through the advancements of technology and South Africa is forced
South African Banking Law: Bank’s Liability for Unauthorised EFTs Read More »