Authored By: Tekleweini Okubamichael Mehari College of Arts and Social Sciences Tekleweini Okubamichael The world is divided into sovereign states, […]
Authored By: Chali Mpongwe Mporokoso Nkana water supply and sanitation Company and copperbelt university Abstract Zambia public institutions have in
Authored By: Sibabalwe Ngubentombi University of Free State Abstract The procedural protections and restorative justice options available to juvenile offenders
The best Interests Principle in Practice: Intermediaries Media Anonymity and Diversions. Read More »
Authored By: Shatha Adel Abu Rayyash Law college/mutah uni bachelor’s/al-ahliyya Amman uni/ Abstract: In light of the remarkable developments in
Striking a Balance Between Artificial Intelligence Innovations and Copyright Read More »
Authored By: Terrence Tanaka Masango Eduvos Abstract Abstract South Africa’s constitution provides a structure that creates a legal environment that
Analysis of Testate and Intestate Succession of Religious Marriages in South Africa Read More »
Authored By: SOPULU DIVINE CHINWENDU Graduate, Redeemer’s University ABSTRACT Banks are institutions with a significant impact on a country’s economic
EXAMINATION OF THE LAWS ON BANKING CRIMES IN NIGERIA Read More »
Authored By: Mahitab Mohamed Mohsen Beni Suef University (BSU) First, we cannot deny the importance of technology in our daily
The Roles of Artificial Intelligence in the Legal Field Read More »
Authored By: Husnain Qamar University of London Abstract For many people in England and Wales, the first step in a
Authored By: Said Mohamed ElSaid Eltantawy Police Academy ABSTRACT The rapid expansion of cross-border e-commerce has exposed significant legal gaps
Consumer Protection in Cross-Border E-Commerce: Legal Gaps and Economic Implications Read More »
Authored By: Priscilla Ruth Wilhemena Louwskitt University of the Western Cape ABSTRACT This paper examines the effectiveness of South Africa’s
An Evaluation of the Effectiveness of South Africa’s Criminal Justice System Read More »
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract The evolution of warfare from physical battlefields to cyberspace has created a
Beyond Cyber Espionage: Framing State-Led Theft as a War Crime in the Digital Age Read More »
Authored By: Reabetswe Potsane Eduvos ABSTRACT. The abolition of the death penalty in South Africa was grounded in the Constitutional
RECONSIDERING THE DEATH PENALTY: CRULE INHUMANE AND DEGRADING Read More »
