Authored By: Gugulethu Zamashenge Nyembe University of Johannesburg Abstract The issue of child abduction is a legal and social challenge […]
CHILD ABDUCTION IN SOUTH AFRICA AND INTERNATIONAL LAW: A LEGAL PERSPECTIVE Read More »
Authored By: Joseph Thabo Maluleke University of Free State Abstract In South Africa’s criminal justice system, prosecutors hold considerable influence
Authored By: Lathika Sri P Government Law College Coimbatore Abstract The principle that “bail is the rule and jail is
Bail as a Rule and Jail as an Exception: A Constitutional Myth orJudicial Reality Read More »
Authored By: Nontobeko Msibi University of South Africa This article examines the evolution of plea bargaining in South Africa, exploring
Authored By: Moumita Banerjee George School of Law, Konnagar, West Bengal, India I. Abstract:- This article explores the perpetual tension
Authored By: Anam Aziz The University of Law In everyday life, people share personal information more than ever before. This
Data Protection and Data Privacy in the UK Read More »
Authored By: Andrew Musyoki Kyuli The Catholic University of Eastern Africa ABSTRACT Music remains one of the crucial sectors in
MUSIC REFORMS IN KENYA CHALLENGES AND RECOMMENDATIONS Read More »
Authored By: Shah Um E Habiba Chembur Karnataka College of Law / University of Mumbai ABSTRACT Despite India replacing its
MARITAL RAPE IN INDIA: WHY THE LAW STILL FAILS MARRIED WOMEN Read More »
Authored By: BANELE NKABINDE University Of Limpopo & University Of Johannesburg Introduction The digital economy has transformed personal information into
Authored By: Arya jain LNCT UNIVERSITY ABSTRACT ‘Justice delayed is justice denied’ is a legal maxim that has been controversial
Justice Delayed Is Justice Denied: A Critical Analysis of Judicial Delay in India Read More »
Authored By: Tuhiena Malik Faculty of Law, University of Delhi Abstract As Indian companies move from digital transformation to AI-first
Authored By: Daisy Wagaba Uganda Christian University ABSTRACT The landscape of modern litigation is undergoing a seismic shift. Courts are
THE SHADOW DOCKET: BALANCING EFFICIENCY AND PUBLIC INTEREST INCOMPULSORY ADR Read More »
