Aviation Safety Consumer Rights and Regulatory Accountability: The IndiGo Airlines Crisis Revisited
Authored By: Simarpreet Kaur Abstract The December 2025 operational crisis of IndiGo Airlines marked one of the most disruptive episodes […]
Immigration Control Legal Certainty and Protection of Legal Migrants in the UK: Tensions Between Restrictive Policy Reform and Established Legal Principles.
Authored By: MD Tajul Islam The University of law Abstract A recent immigration changes in the United Kingdom reflect a
Why Legal Aid in Nigeria Fails the Poor: Bridging the Gap Between Law And Reality.
Authored By: Balogun Ismail Akorede Law Graduate, Al-Hikmah University | Legal Research Intern, Record of Law Abstract Despite the enactment
Why Legal Aid in Nigeria Fails the Poor: Bridging the Gap Between Law And Reality. Read More »
The implications of Declaring Gender Based Violence a ‘National disaster’ for the South African Legal system.
Authored By: Alusani Audrey Mbedzi Abstract This article dives into the systemic and legal implications experienced as a result of
Socio-Economic Rights under the South African Constitution: State Responsibilities and the Function of Available Resources.
Authored By: Amahle Msomi University of Zululand Abstract: The South African Constitution, in particular sections 26 and 27, which guarantee
WHEN CLIMATE COMMITMENTS FAIL: THE LEGALACCOUNTABILITY GAP BETWEEN NDCS AND HUMANITARIAN CRISES
Authored By: BRITNEY VUSHA AMUGUNE Kenyatta University School of Law Parklands Campus I. Introduction By the close of COP30 in
The Legal Battle Over “Surprise” Medical Billing ( No Surprises Act Implementation )
Authored By: NWACHUKWU ESTHER ONYINYECHI UNIVERSITY OF NIGERIA NSUKKA, ENUGU CAMPUS. This Article is an overview of the phenomenon of
The Legal Battle Over “Surprise” Medical Billing ( No Surprises Act Implementation ) Read More »
Freedom of Speech V. Hate Speech- Striking a Constitutional balance in India
Authored By: Prisha Dhimmer Bharti Vidyapeeth, New Law College, Pune Abstract The intersection of the Right to Freedom of Speech
Freedom of Speech V. Hate Speech- Striking a Constitutional balance in India Read More »
International Legal Responses to Climate Refugees: Bridging Normative Gaps
Authored By: Nowrin Jahan Borna Gopalganj Science and Technology University Abstract: Climate change is displacing millions worldwide, yet international law
International Legal Responses to Climate Refugees: Bridging Normative Gaps Read More »
The Role of Family Courts in Resolving Disputes
Authored By: Snehita Paidi GITAM Deemed to be University Introduction: Traditionally, the family has been regarded as the foundation of
The Role of Family Courts in Resolving Disputes Read More »
Breaking the Law but Receiving More Mercy: Are Offenders Protected More Than Victims
Authored By:Tsoseletso Confidence Mokgoatsane University of South Africa Abstract. Crime rate in South Africa is increasing rapidly and this is
Breaking the Law but Receiving More Mercy: Are Offenders Protected More Than Victims Read More »
IMPLIED CONSENT IN MARRIAGE: A DOCTRINAL ANALYSIS OF THE MARITAL RAPE EXCEPTION
Authored By: Divya Choudhary Manipal University Jaipur ABSTRACT Indian criminal law continues to recognise a marital rape exception based on
IMPLIED CONSENT IN MARRIAGE: A DOCTRINAL ANALYSIS OF THE MARITAL RAPE EXCEPTION Read More »