Women and Property Rights in Kenya: ACase Study of Gender Inequality in Property Ownership
Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law INTRODUCTION In Kenya, land remains a central factor of […]
Trade, Power, and Precedent: The Trump Tariffs, Geopolitical Risk,and the Evolving Framework of International Trade Law
Authored By: Angel Onwubuya Nottingham Trent University Abstract Having recently attended an event hosted by Clifford Chance, a leading global
Gender discrimination in Guardianship laws in India according to the Hindu Minority and Guardianship Act, 1956
Authored By: Thato Malebana University of Johannesburg ABSTRACT This article critically examines the gender bias inherent in Section 6 of
Balancing Privacy and Law Enforcement in South Africa: A Critical Analysis of Section 54 of the Cybercrimes Act 19 of 2020
Authored By: Ntando Madonsela North West University Abstract: This article critically analyses Section 54 of the Cybercrimes Act 19 of
RECOGNIZING SAME-SEX UNIONS IN INDIA: THE CONSTITUTIONAL AFTER MATH OF SUPRIYO V. UNION OF INDIA
Authored By: SOORAJ KR Government Law College Thrissur ABSTRACT The Supreme Court’s decision in Supriyo v. Union of India[1] marked
Penalty in India: Retribution, Deterrence, or Redundancy
Authored By: LUV KUMAR Amity University, Patna Abstract Capital punishment, also referred to as the death penalty, remains a contentious
Penalty in India: Retribution, Deterrence, or Redundancy Read More »
A COMPARATIVE ANALYSIS OF NIGERIA’S FREEDOM OF INFORMATION ACT (FOIA) AND INDIA’S RIGHT TO INFORMATION ACT (RTI): CHALLENGES, IMPLEMENTATION, AND LESSONS FOR REFORM
Authored By: Eunice Dyep Bulus Philomath University Abuja ABSTRACT This article conducts a comparative legal analysis of Nigeria’s Freedom of
Is International Law Really Law Revisiting the Debate in the 21st Century
Authored By: Sekoati David Tiiba This article revisits the long-standing question: is international law really law? It discusses how jurists
Is International Law Really Law Revisiting the Debate in the 21st Century Read More »
Cybersecurity in the Era of IoT: Legal Challenges and Accountability Gaps
Authored By: Meer Joheb University of Asia Pacific Abstract In today’s world, the rise of the Internet of Things (IoT)
Cybersecurity in the Era of IoT: Legal Challenges and Accountability Gaps Read More »
DEATH PENALTY SHOULD BE ABOLISHED
Authored By: Shagufta Chowdhury Adrita East West University Abstract Death penalty is justified as deterrent to crime and considered as
DEATH PENALTY SHOULD BE ABOLISHED Read More »
Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare
Authored By: Liya Ayele Assefa Addis Ababa University Abstract This article examines the provision of psychological healthcare to prisoners within
Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare Read More »
Subjective and Objective Approaches to Patrimonial Loss: A Critical Analysis of Rudman v Road Accident Fund (2003 (2) SA 234 (SCA)).
Authored By: Botlenyana Thabile Ntseo University of South Africa Introduction In South African law, when someone suffers financial loss because