FREEDOM OF EXPRESSION AND INTERNET ACCESS IN ETHIOPIA: EXAMINING THE LEGALITY OF INTERNET SHUTDOWNS
Authored By: Muluken Adimasu Abstract Freedom of expression is a fundamental human right recognized by international, regional, and national legal
Balancing Privacy and Security: Data Protection Laws in Nigeria in the Age of Cybercrime
Authored By: Deborah Silas Abstract The digital economy thrives on data, but with opportunity comes danger. In Nigeria, personal information
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HOW WILL I PERSUADE THE COUNTRY: THE FALLING STATUTE AND THE CONSTITUTIONAL BETRAYAL OF VULNERABLE GROUPS
Authored By: Kwanele Msibi University of the Western Cape INTRODUCTION South Africa’s legal framework is rich with statutes aimed at
THE PHILOSOPHICAL FOUNDATIONS OF LAW: GOVERNING THE MANY BY THE FEW
Authored By: Oluwapelumi Blessing Agunloye Ekiti State University, Ado-Ekiti. ABSTRACT: In the pursuit of order and stability, democratic societies rely
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The Supreme Court of India: Guardian of the Constitution and Protector of Fundamental Rights
Authored By: Sarabjit Thakur Sister Nivedita University The Supreme Court is the highest court in a nation, and it’s the
A REVIEW OF UBOM V. GLOBALCOM (NIG.) LTD: EXPLORING LEGALAVENUES FOR THE PROTECTION OF IMAGE RIGHTS IN NIGERIA
Authored By: Tobechukwu Uzo-Nwokorie Babcock University ABSTRACT The recognition and protection of image rights is still an unsettled area of
The Evolving Digital Frontier: Freedom of Expression and Security in Post-July 2025 Bangladesh
Authored By: MOST RADIA TASNIA Daffodil International University Abstract The digital governance landscape in Bangladesh has undergone a significant transformation
JUVENILE JUSTICE – Justice to Whom?
Published On: 24th November 2025 Author: Bharat Bhushan & Co-author: Neha Saini Maharshi Dayanand University Centre for Professional and Allied
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E-Waste Management: Legal Challenges and Environmental Impact in India
Authored By: Shivanshi Verma Amity University Lucknow Introduction First of all we have to discuss about what is an E-waste
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Article 9 and the Westernisation of the European Court Of Human Rights
Authored By: Sophia Haley University of Manchester This article will examine the issues arising under Article 9[1] of the European
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Autonomous Weapons under International Humanitarian Law: Legality, Accountability, and the Pathways to Regulation
Authored By: Shumail Tariq Kiani Fatima Jinnah Women University Abstract The rapid development of autonomous weapons systems (AWS), capable of
Geographical Indication- Protection of the Identity
Authored By: Faiqua Arshad Sri Krishna Jubilee Law College Products need a designation to protect itself, its uniqueness and give
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