Between Custom and Constitution: The Legal Landscape of Arranged Marriages in South Africa
Authored By: Vuyokazi Jako Cape Peninsula University of Technology Arranged marriages, a practice with deep cultural and historical roots in […]
The enforcement of socio-economic rights in South Africa.
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Abstract This article focuses on the transformation of socio-economic rights in South
The enforcement of socio-economic rights in South Africa. Read More »
THE IMPACT OF SOUTH AFRICAN LAW IN ENSURING BEST INTEREST AND WELL BEING OF A CHILD
Authored By: Mihlali Nguzo Cape Peninsula University of Technology Everyday children face unseen battles. Children are experiencing lot of challenges
THE IMPACT OF SOUTH AFRICAN LAW IN ENSURING BEST INTEREST AND WELL BEING OF A CHILD Read More »
Digital Evidence in the Age of Artificial Intelligence: Legal Challenges and Opportunities
Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune Abstract Dig ital e vid enc e is a d
CUSTODIAL DEATH: THE MISUSE OF POWER AND VIOLATION OF FUNDAMENTAL RIGHTS
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Custodial death means death that has occurred while
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THE ROLE OF CUSTOMARY LAW AND HUMAN RIGHTS IN NIGERIA: A CLASH OF LEGAL VALUES AND A HARMONIZATION QUEST
Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0.ABSTRACT A significant component of Nigeria’s legal system and cultural legacy is customary
LEGAL FRAMEWORKS FOR SPACE MINING: CHARTING THE FINAL FRONTIER
Authored By: Lakshita University Institute of Legal Studies, Panjab University, Chandigarh INTRODUCTION Space mining—once the realm of science fiction—is rapidly
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Decolonisation of International Law: The Unfinished Revolution of the Global Justice in the 21st Century.
Authored By: Shalom Manamela Noida International University Abstract International law, which was once portrayed as a universal framework of justice,
FASHION LAW AND CULTURAL APPROPRIATION: A LEGAL PERSPECTIVE
Authored By: Neha University Institute of Legal Studies, Panjab University, Chandigarh. ABSTRACT The global fashion industry has long drawn inspiration
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REGULATION OF ONLINE CONTENT: SAFEGUARDING CHILDREN AND YOUNG ADULTS IN THE DIGITAL AGE.
Authored By: Ngo-Herbert Ruby Rivers State University Abstract Over the past century, there has been remarkable advancements in technology- including
REGULATION OF ONLINE CONTENT: SAFEGUARDING CHILDREN AND YOUNG ADULTS IN THE DIGITAL AGE. Read More »
SHAPING THE FUTURE OF E-GAMING IN INDIA: UNDERSTANDING THE ONLINE GAMING ACT, 2025
Authored By: Vangavolu.Sai Sruthi KLUniversity,Vaddeswaram ABSTRACT The Promotion and Regulation of Online Gaming Act, 2025 represents a transformative step in
SHAPING THE FUTURE OF E-GAMING IN INDIA: UNDERSTANDING THE ONLINE GAMING ACT, 2025 Read More »
Bridging the Gaps: Toward a Unified International Framework for Deepfake Regulation under IP and Human Rights Law.
Authored By: Akhilesh Kakade High Court of Bombay ABSTRACT The present paper is a critical analysis of the patchwork regulation