Authored By: Wendy Sehlaga University of Johannesburg Abstract This article will look into transformative constitutionalism in South Africa mainly focusing […]
Authored By: Rajanya Samanta Graphic Era Hill University Dehradun Abstract Recognizing a person’s gender identity is not just a technical
Authored By: Dev Sanskriti BPSMV ABSTRACT. This article examines the absence of uniformity in the legal age of marriage for
WHY IS THERE NO UNIFORMITY IN THE AGE OF MARRIAGE FOR BOTH THE BRIDE AND GROOM Read More »
Authored By: Jillian Ashli Flores Makalintal De Montfort University, Dubai Abstract The recognition of medical conditions in UK criminal law
Authored By: Betelhem Tikue Abstract This article examines the complex legal regime governing foreign access to land in Ethiopia, where
Authored By: Devyani Suryawanshi Manikchand Pahade Law College Aurangabad Abstract In India, freedom of speech is a fundamental right, but
Authored By: Nur-E-Jannat Siddiquee American International University Bangladesh (AIUB) Abstract The World Trade Organization faces an unprecedented legitimacy crisis that
WTO Reform and the Future of Global Trade: Can Multilateralism Survive the Crisis Read More »
Authored By: RIHAASH T Saveetha School Of Law, SIMATS ABSTRACT The fast growth of technology has caused issues for courts
Authored By: Yamkela Boqo University of South Africa Abstract Fraud continues to jeopardize South Africa’s economic development, public trust, and institutional
Fraud Prevention in South Africa: Are Current Legal Frameworks Fit for Purpose Read More »
Authored By: Giridhar Panuganti GSKM Law College, Rajamahendravaram Introduction: Machines Judging Merit Artificial Intelligence (AI) is now part of the
When Lines of Code Decide Your Fate: Legal and Ethical Risks of Algorithmic Promot Read More »
Authored By: Pragya Paromita Mitra Sister Nivedita University Introduction Marriage has been a cornerstone of societies across the globe for
Homosexual Marriage in India: A Definitive Overview Read More »
Authored By: Swaraj Ruke Government Law College, Mumbai Abstract: This article tries to analyse the legal debate over worker classification
The Gig Economy and India’s Evolving Labour Law: A Legal Quagmire Read More »
