Sign Here, Lose Your Privacy: Rethinking Visitor Logbooks under Kenya’s Data Protection Act
AUTHORED BY: RENEE TIKOLO Abstract Imagine you walk into an office block in Nairobi’s central business district: at security you […]
Governor’s Discretion and Constitutional Morality: An Analysis of State of Tamil Nadu vs. Governor of Tamil Nadu (2025)
Authored By: Priyanshu Singh Amity University, Noida Abstract The 2025 Supreme Court judgment in State of Tamil Nadu vs. Governor
The United Kingdom’s exit from the European Union
Authored By: Mohammed Ayaan Khan Middlesex University Dubai The United Kingdom’s exit from the European Union has presented significant issues
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Right to A Healthy Environment: The Roles of The Judiciary in environmental protection
Authored By: SALAUDEEN, Hikmat Oloruntola University of Abuja Abstract In recent times, the right to a clean and healthy
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ESG (Environmental, Social, and Governance) Compliance in India: A Critical Analysis
Authored By: Aditi Abhinav Dass Bhagat Phool Singh Mahila Vishwavidyalaya Abstract Environmental, Social, and Governance (ESG) factors have become pivotal
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LIBERALIZATION OF FOREIGN PARTICIPATION IN NIGERIAN BUSINESSES: AN EXAMINATION OF THE IMPACT OF COMPANIES AND ALLIED MATTERS ACT (CAMA) 2020 AND OTHER LEGISLATIONS
Authored By: PRECIOUS INIOLUWA ADEDOKUN GRADUATE-OBAFEMI AWOLOWO UNIVERSITY, ILE-IFE, OSUN STATE, NIGERIA Abstract Foreign participation in Nigerian businesses is crucial
FROM IPC TO BNS: THE TRANSFORMATION OF INDIAN CRIMINAL LAW
Authored By: Sradha Ramachandran Calicut University Abstract The Indian penal code (IPC), drafted in 1860 during colonial rule, has served
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Cyber Bullying in India – Legal Protection and Challenges for Victims
Authored By: Navneet Kumar Trinity Institute of Innovations In Professional Studies Gr. Noida Affiliated to GGSIPU Delhi Abstract The rapid
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Collateral Attack: Nature and Its Legal Framework
Authored By: Muhammad Daniyal Qureshi University of London A collateral attack is a challenge to the validity of a court
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MARRIAGE, GENDER INEQUALITY AND NIGERIA: PATRIARCHY AND ITS EXISTENCE IN SECTION 26 OF THE CONSTITUTION OF THE FEDERAL REPUBLIC OF NIGERIA.
Authored By: Gold Mmasinachi Nwanganga University of Abuja, Nigeria This article interrogates the patriarchal underpinnings of Section 26 of the
Arbitration in the ESG Era: The Future of Corporate Accountability in Nigeria and Beyond
Authored By: Ololade Adelaja Freelance Introduction Environmental, Social and Governance considerations have taken central stage in global commerce. Investors, regulators
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WHO CAN PLACE A CAVEAT ON A PIECE OF PROPERTY
Authored By: KUDZAI SENGURAI University of the Witwatersrand / Coghlan, Welsh and Guest (intern) INTRODUCTION The writing of this article
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