Authored By: Oseni Kehinde Kuburat Obafemi Awolowo University, Ile-Ife, Osun State, Nigeria. Abstract Sexual and reproductive health rights (SRHR) represent […]
Authored By: Anika Afrin Tisha University of Rajshahi Abstract: Women in South Asia represent a significant portion of the population,
Authored By: Oratile Khumo Lekalakala University of South Africa Introduction The Cybercrimes Act 19 of 2020 was implemented to protect
Authored By: Mansha Desh Bhagat Bniversity The parties to the three suits and their inter-se relationships: [CS (COMM) 423/2016] KONINKLIJKE
Authored By: Mansha Desh Bhagat University Abstract- The twenty-first century is no longer a struggle between states, but rather between
Authored By: Thomas Sheku Marah Nusa Putra University Abstract: This article investigates the importance of the judicial system in Sierra
Authored By: Thomas Sheku Marah Nusa Putra University Case Title & Citation Prosecutor v Charles Ghankay Taylor Case No SCSL-03-01-T
Prosecutor v Charles Ghankay Taylor Read More »
Authored By: Nolwazi Mdhluli University of South Africa Abstract As Artificial Intelligence (AI) transforms the financial sector rapidly, South Africa
Regulating Artificial Intelligence in South Africa: A Financial Sector Perspective Read More »
Authored By: Slondile Mqadi University of Fort Hare ABSTRACT In the context of the constitutional value of Ubuntu, this piece
Authored By: Boitumelo Makhubu University of Fort Hare In South Africa, traditional marriages—known as customary marriages—are legally recognized.1 But many
Authored By: MONSHI BHUYAN University Law College, Gauhati University INTRODUCTION RES SUBJUDICE is the main fundamental doctrine in the
RES SUB JUDICE AND ITS APPLICATION Read More »
Authored By: Shirika Rawat KES SHRI’ JAYANTILAL H PATEL LAW COLLEGE Abstract Abortion and reproductive rights remain one of the
