Authored By: Tsakane Ayanda Madiseng University of the Witwatersrand INTRODUCTION AND CONTEXT In November 2025; gender-based violence (GBV) and femicide […]
THE IMPLICATIONS OF DECLARING GENDER-BASED VIOLENCE A NATIONAL DISASTER IN SOUTH AFRICA Read More »
Authored By: Abdul Waaseh Khan Denning Law School (Affiliate Centre of the University of London) ABSTRACT Pakistan’s Prevention of Electronic
Authored By: Nikita Agarwal Bharati Vidyapeeth Deemed University Delhi Abstract Mergers and Acquisitions (M&A) in India are governed by a
Indian Legal Framework for Mergers and Acquisitions Read More »
Authored By: Khadija Bilal Pakistan College of Law Introduction Legal research has always been a foundational component of legal practice,
Authored By: Ananya Ghose Shyambazar Law College, University of Calcutta Abstract: Artificial intelligence is reshaping corporate decision making at scale,
Who Watches the Algorithms? AI ESG and the New Rules for Boards Read More »
Authored By: Md. Salmun Alam East West University 1. Abstract: As the world has progressed, the voices of the critics
Holy Criminals: A Jurisprudential Study of Crime Disguised as Religious Devotion Read More »
Authored By: Lavanya Prakash Bharati Vidyapeeth, New Law College, Pune Maharashtra Abstract Street children constitute one of the most marginalised
Street Children and Vulnerability to Crime in India: A Legal Perspective Read More »
Authored By: Satyaki Trivedi St Xavier’s University Abstract Social media has emerged as a powerful force reshaping democratic participation and
Impact of Social Media on Democratic Processes and Constitutional Rights in India Read More »
Authored By: Satyaki Trivedi St Xavier’s University UNIFORM CIVIL CODE: REWRITING THE GRAMMAR OF PERSONAL LAWS IN INDIA The Uniform
UNIFORM CIVIL CODE: REWRITING THE GRAMMAR OF PERSONAL LAWS IN INDIA Read More »
Authored By: MIDRACH ANGEL MUKOOZA NKUMBA UNIVERSITY Introduction A contract is an agreement enforceable by law. For the contract to
MISTAKE AS A LIMIT TO CONTRACTUAL CONSENT Read More »
Authored By: Naman Srivastava Manipal University Jaipur Abstract Insurance contracts play a pivotal role in risk management and economic stability.
Authored By: Sisanda Hlatshwayo Boston City Campus Self-Defence and the South African Law: The Constitutionality of Survival Abstract South Africa
Self-Defence and the South African Law: The Constitutionality of Survival Read More »
