Bride abduction and kidnapping in Ethiopia
Authored By: Efrata Mathewos Addis Ababa University Abduction marriage or in its Amharic name ጠላፋ is a commonly practiced action […]
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Cyber Law and Online Defamation: What You Need to Know
Authored By: Pritam Chandra Ashutosh Narayan School of Law/Gopal Narayan Singh University Abstract: Defamation—defined as making false statements that damage
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Untangling Fair Use for Generative AI: Lessons from 2023–2025 Case Law
Authored By: Esan Oluwafeyikemi Kenechukwu Babcock University ABSTRACT With the coming of generative Artificial Intelligence technologies, there has been a
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The Subterranean Nexus: The Synergy of Geophysics and Law
Authored By: Owusu Danielle Seiwaa University of Ghana ABSTRACT This article explores the vibrant intersection between geophysics and law, focusing
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Evolution of Criminal Justice in Bangladesh
Authored By: Md. Al Nahian Bin Ratan Green University of Bangladesh Abstract Bangladesh’s criminal justice system has mainly been evaluated from
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DIGITAL PRIVACY, DIGITAL FOOTPRINTS AND THE RIGHT TO BE FORGOTTEN: NAVIGATING THE DIGITAL AGE
Authored By: Deborah Zewdie Tadesse Addis Ababa University Nowadays, every text sent, every single photo or video posted is leaving
Ukuthwala: A Fundemental right problem in South Africa
Authored By: Ofentse Lisbeth Molokoane University of South Africa Abstract Child marriage is a setback that needs urgent attention. Bennet
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THE RIGHT TO HEALTH AND EMERGENCY TREATMENT: AN ANALYSIS OF THE ALEX MADAGA CASE
Authored By: MICHELLE ANNE OTIENO MICHELLE ANNE OTIENO Abstract The right to health is universally recognised under instruments such as
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Artificial Intelligence and Data Privacy in India: Emerging Challenges and Legal Perspectives
Authored By: Samriddha Ray St.Xavier’s University,Kolkata Abstract The proliferation of Artificial Intelligence (AI) has transformed sectors such as healthcare, banking,
REVIVING NIGERIA’S TEXTILE INDUSTRY THROUGH GEOGRAPHICAL INDICATION PROTECTION: LEGAL FOUNDATIONS, CHALLENGES AND FUTURE PROSPECTS
Authored By: Chukwudebelu Kosiso Esther Abstract This article explores the concept of geographical indication (GI) within the framework of intellectual
Assessing Ethiopia’s Child Labour Framework Against International Legal Standards
Authored By: Dina Girmay Addis Ababa University Introduction Child labour, particularly in its most exploitive form, deprives children of their
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Smart Contracts and Legal Enforceability under English Law
Authored By: Sanjana Mahesh De Montfort University Dubai Introduction Smart contracts or self-executing agreements encoded on blockchain platforms are increasingly
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