The Persistent Debate: Natural law vs Legal Positivism
Authored By: Carla Anthony University of South Africa Among the most enduring and pivotal debates in the history of legal […]
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The Hague Convention on the Civil Aspects of International Child Abduction in SouthAfrica: A Constitutional and Doctrinal Analysis
Authored By: Ntando Madonsela North West University Abstract: This article critically analyses the implementation and constitutional dimensions of the Hague
International Sports’ Regulation of Female Bodies with Emphasis on Women of Colour in Olympic Competitions.
Authored By: Ayanda Mabusela Eduvos ABSTRACT The growing presence of women in sports, particularly at the Olympics, is enhancing diversity
Can artificial intelligence be a discriminatory employee? Rethinking equality law in the age of algorithms
Authored By: Anne-Sophie Barbe University of Law ABSTRACT Artificial intelligence (AI) has become increasingly integrated into employment processes, from CV
Labour Rights Private Sector Compliance and the Grameenphone Dispute in Bangladesh
Authored By: Momota Rakshit Anglia Ruskin Introduction The steady rise of the private sector has been a vital aspect of
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FIFA’s Disciplinary Decision Against FAM
Authored By: Christy Teh Xing Ti Multimedia University Abstract In late September 2025, sports enthusiasts, especially football fans in Malaysia,
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Mens Rea and Actus Reus in Criminal Liability
Authored By: Sobia Neelofar University of Kashmir, Kashmir Law College Introduction Criminal law operates on the fundamental idea that a
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The Expanding Horizon of Article 21
Authored By: Ramanjeet kaur Lloyd School of Law Introduction Article 21 of the Indian constitution guarantee the fundamental right to
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Examining the data protection legal frameworks in South Africa: With emphasis on POPIA and cross-border data transfers
Authored By: Zanele Tshem Cape Peninsula University of Technology Introduction The Protection of Personal Information Act 4 of 2013 (“POPIA”)
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Investigating Directorate: Serious Economic Offences and Others v Hyundai Motor Distributors (Pty) Ltd and Others [2000] ZACC 12
Authored By: Zanele Tshem Cape Peninsula University of Technology Case Details – Case Title & Citation: Investigating Directorate: Serious Economic
Strengthening Corporate Accountability Through Data Governance: Protecting Consumer Rights in Nigeria’s Digital Economy
Authored By: Moniyeoluwa Sola-Oyewole Bowen University Abstract Nigeria’s transition from the Nigeria Data Protection Regulation (NDPR) to the Nigeria Data
The Role of Negligence in Delictual Liability: A South African Perspective
Authored By: Zanele Tshem Cape Peninsula University of Technology Negligence is a fundamental concept of the law of delict and
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