Authored By: Justina Oluwatimilehin Babade University of Abuja When citizens sue their government for the failure to provide clean water, […]
Authored By: Sobowale Anuoluwapo Kehinde Federal University Oye-Ekiti (FUOYE). Abstract. With the rising risks associated with digital footprints, many individuals
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Authored By: Leya Mahesh St. Joseph’s College of Law ABSTRACT The criminal court system in India is facing previously unheard-of
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Abstract The authorites who mete punishment out in many justice systems
Authored By: Motshegetsi Zawadi Kekana University of South Africa ABSTRACT Gender-based violence continues to be one of the most urgent
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) Abstract This paper
Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law INTRODUCTION In Kenya, land remains a central factor of
Authored By: Angel Onwubuya Nottingham Trent University Abstract Having recently attended an event hosted by Clifford Chance, a leading global
Authored By: Thato Malebana University of Johannesburg ABSTRACT This article critically examines the gender bias inherent in Section 6 of
Authored By: Ntando Madonsela North West University Abstract: This article critically analyses Section 54 of the Cybercrimes Act 19 of
Authored By: SOORAJ KR Government Law College Thrissur ABSTRACT The Supreme Court’s decision in Supriyo v. Union of India[1] marked
Authored By: LUV KUMAR Amity University, Patna Abstract Capital punishment, also referred to as the death penalty, remains a contentious
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