EQUALITY IN INHERITANCE: HOW SOUTH AFRICAN LAW HAS CONFRONTED AND REFORMED MALE PRIMOGENITURE.
Authored By: Motshegetsi Zawadi Kekana University of South Africa Introduction This rule of male primogeniture occurs when the male heir […]
PRINCIPLES OF NATURAL JUSTICE: A COMPREHENSIVE ANALYSIS WITH REFERENCE TO JUDICIAL PRECEDENTS
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) INTRODUCTION Natural justice
SILENT VICTIMS: MEN AND GENDER-BASED VIOLENCE IN KENYA
Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law 1.0 Introduction Gender-Based Violence (GBV) is a critical societal
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Owning the Narrative: Taylor Swift’s Strategic Use of Copyright and Trademark Law
Authored By: Angel Onwubuya Nottingham Trent University Abstract This article examines Taylor Swift’s strategic use of copyright and trademark law
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Ensuring Justice Beyond Comprehension: Language Barriers in Indian Courts.
Authored By: Thato Malebana University of Johannesburg ABSTRACT The death penalty in India remains one of the most contentious issues
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The Hague Convention on the Civil Aspects of International Child Abduction in South Africa: 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
BALANCING DEVELOPMENT AND ECOLOGY: CLIMATE JUSTICE AND LEGAL PROTECTIONS IN INDIA
Authored By: SOORAJ KR Government Law College Thrissur ABSTRACT Environmental protection is increasingly recognized as integral to the fundamental right
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A SIMPLE GUIDE TO UNDERSTANDING THE MAXIMS OF EQUITY
Authored By: Sa’adatu Temitope Bello INTRODUCTION Equity can be defined as a particular set of remedies and procedures involved with
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Doctrine of Basic Structure: Safeguarding the Spirit of the Constitution
Authored By: Kanchan Ahirwar Sage University Bhopal CONSTITUTIONAL AMENDMENT The term “Constitutional Amendment” refers to making changes in the existing
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Reservations Affirmative Action and Social Justice in India: Evolving Jurisprudence and Policy Challenges
Authored By: LUV KUMAR Amity University Patna Abstract This article explores the evolving landscape of reservations and affirmative action in
ARTIFICIAL INTELLIGENCE AND LAW: THE IMPACT OF CHATGPT ON DATA PRIVACY AND PROTECTION
Authored By: Eunice Dyep Bulus Philomath University Abuja ABSTRACT Artificial Intelligence (AI) is reshaping industries across the globe, and the
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A Constitutional Analysis of the Advantage to Creditors Requirement under Lesotho’s Insolvency Act No.9 of 2022: A Violation of the Right to Equality
Authored By: Sekoati David Tiiba Abstract The Insolvency Act reintroduces the “advantage to creditors” requirement as a precondition for liquidation