Authored By: Priscilla Ruth Wilhemena Louwskitt University of the Western Cape ABSTRACT This paper examines the effectiveness of South Africa’s […]
An Evaluation of the Effectiveness of South Africa’s Criminal Justice System Read More »
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract The evolution of warfare from physical battlefields to cyberspace has created a
Beyond Cyber Espionage: Framing State-Led Theft as a War Crime in the Digital Age Read More »
Authored By: Reabetswe Potsane Eduvos ABSTRACT. The abolition of the death penalty in South Africa was grounded in the Constitutional
RECONSIDERING THE DEATH PENALTY: CRULE INHUMANE AND DEGRADING Read More »
Authored By: Azwinndini Abigail Kutama University of Fort Hare ABTRACT This article provides a comprehensive analysis of the South African
Authored By: Nandini Sharma National Law Institute University, Bhopal (NLIU) Abstract The Sustainable Harnessing and Advancement of Nuclear Energy
Recalibrating Nuclear risk: An Analytical Study of India’s SHANTI Act 2025 Read More »
Authored By: Nandini Sharma National Law Institute University, Bhopal (NLIU) Sundarrajan v. Union of India (2013) 6 SCC 620 Supreme
Authored By: Ompha Ndou Introduction The doctrine of separation of powers is globally recognized as the foundational pillar of constitutional
Authored By: Nimzing Ponsel Andrew Near East University Abstract This paper examines the ownership of photographs under Nigerian law, explaining
Authored By: Rashmika Shrivastav Prof. Rajendra Singh (Rajju Bhaiya) University, Prayagraj ABSTRACT Digital technology has expanded access to education, employment,
PROTECTION OF WOMEN FROM DIGITAL GENDER-BASED VIOLENCE Read More »
Authored By: Mbah Justina Chinaza Nasarawa state University keffi, Nasarawa state. ABSTRACT Intellectual Property (IP) serves as a crucial driver
AN OUTLOOK ON THE LEGAL FRAMEWORK OF INTELLECTUAL PROPERTY INNIGERIA Read More »
Authored By: Makuachukwu Blessing Ewelukwa University of Nigeria, Nsukka Abstract: This article investigates the historical development, current legal framework, and
Authored By: Felicia Jepleting Kenyatta University INTRODUCTION In Kenya, the youth continue to be an influential force for social change.
LEGAL ALIGNMENT OF LAW ENFORCEMENT ACTIONS DURING PUBLIC ASSEMBLIES Read More »
