Authored By: Malwande Kuhlekonke Kimberly Sithebe Varsity College Abstract Corporate legal liability is undergoing a paradigm shift. The outdated “identification […]
Authored By: Joycelyn Appau-Asumeng Presbyterian University Ghana ABSTRACT The Role of Judicial Review as a Constitutional Safeguard in Ghana: Striking
JUDICIAL REVIEW IN GHANA: BALANCING LEGISLATIVE POWER WITH CONSTITUTIONAL SUPREMACY Read More »
Published On: 31st October 2025 Authored By: Rudraksh Sharma Amity University, Noida “Adultery After Joseph Shine: Decriminalised but Still Grounds for Divorce?”
Adultery After Joseph Shine: Decriminalised but Still Grounds for Divorce? Read More »
Authored By: Ekta Gupta Amity University Lucknow Campus, Uttar Pradesh ABSTRACT In Live in relationship, couples choose to live together
Authored By: Oyinkansola Adeyemo Bowen University INTRODUCTION The family law is the law that protects the social and legal status
Authored By: Hewan Solomon Addis Ababa University Abstract Artificial intelligence (AI) is reshaping human society on a previously unimaginable scale,
Balancing AI Power and Human Dignity: Law and Governance Read More »
Authored By: Adio, Favour Ayomide Lagos State University, Ojo Introduction The digital era has transformed how personal information is collected,
Authored By: Bokang Mofokeng Abstract: On average in the South African property owner (landlord) has to wait a period of
Authored By: Anire Faith Arodovweroghene Obafemi Awolowo University ABSTRACT As one of the three arms of government and the lawmaking
Authored By: Betelhem Tikue Hailu Abstract This article examines the complex legal regime governing foreign access to land in Ethiopia,
Authored By: Ashna Dhaliwal University of Greenwich Maritime piracy has long been a destabilising force in international trade, maritime security,
Authored By: Henry Nwobiarandu Tehillah Rivers State University ABSTRACT This article critically examines the constitutional and human rights dimensions of
