Authored By: Vishnu Vardhan G SASTRA DEEMED UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law liability has […]
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW LIABILITY Read More »
Authored By: BIYINZIKA JAEL KAKULIRA Legal Issue: Whether stabilization clause in international investment agreements can be imposed in a way
Authored By: Mbalenhle University of South Africa Introduction In South Africa, Alternative Dispute Resolution (ADR) mechanisms such as mediation, arbitration,
Authored By: Shaurya Pratap Shishodia Law College Dehradun, Uttaranchal University Abstract This article attempts to examine the origins and the
The Sentencing Discount: An Empirical Study of Plea Bargain Outcomes Read More »
Authored By: Lamisha Hasan ABSTRACT The intertwined existence of religious heterogeneity and state law has been a unique feature of
THE INTERSECTION OF RELIGION AND FAMILY LAW IN THE UK: THE SHARIA COUNCILS DEBATE Read More »
Authored By: Nitya Ramachandran Government Law College, Coimbatore ABSTRACT This article examines the evolution of Public Interest Litigation (PIL) in
PUBLIC INTEREST LITIGATION AND LOCUS STANDI IN INDIA Read More »
Authored By: Winkie K Molefe University of South Africa ABSTARCT The rise of Artificial Intelligence (AI) in South African healthcare
Authored By: Afrin Akhtar Amex Law College Under University of Burdwan Abstract The Supreme Court of India has rolled out
Supreme Court Introduces AI-Enabled E-Filing System: A New Era for Digital Justice Read More »
Authored By: Nolwazi Qhawekazi Mtolo University of Fort Hare Abstract The 1996 Constitution of the Republic of South Africa1has emerged
The Influence of South Africa’s Constitution on Human Rights Jurisprudence in Africa Read More »
Authored By: Diptesh Chakma Bangladesh University of Professionals Abstract: The unique biodiversity and ecological balance of the Chittagong Hill Tracks
Authored By: Lithalethu Mehlwana University of Fort Hare Abstract Consent is essential for sexual autonomy, dignity, and bodily integrity as
Authored By: Amorei Coetzee University of Western Cape ABSTRACT: This article critically examines the legality of publicly naming alleged perpetrators
PUBLIC NAMING ON SOCIAL MEDIA: THE LEGALITY OF THIS ALTERNATIVE JUSTICE IN SOUTH AFRICA Read More »
