Climate Changes and Marginalized Communities
Authored By: Vishnu Vardhan G SASTRA DEEMED TO BE UNIVERSITY Abstract Climate change is a critical global issue affecting marginalized […]
Climate Changes and Marginalized Communities Read More »
UNDERSTANDING THE SEPARABILITY PRINCIPLE ITS SCOPE PRACTICALUSE AND KEY CONCERNS.
Authored By: BIYINZIKA JAEL KAKULIRA Disputes are bound to happen in business and arbitration is one way that has been
UNDERSTANDING THE SEPARABILITY PRINCIPLE ITS SCOPE PRACTICALUSE AND KEY CONCERNS. Read More »
Sign Language as official language in South Africa
Authored By: Mbalenhle University of South Africa INTRODUCTION On 19 July 2023, South African Sign Language (“SASL”) was formally recognised
Sign Language as official language in South Africa Read More »
Presumption of Innocence Through Liberty: Why Custodial Detention Before Conviction Must Remain Exceptional
Authored By: Shaurya Pratap Shishodia Law College Dehradun, Uttaranchal University Overview The principle that “bail is a matter of right
AI IN THE HIRING AND HR DECISIONS: DISCRIMINATION RISKS UNDERTHE EQUALITY ACT 2010
Authored By: Lamisha Hasan ABSTRACT Artificial intelligence (AI) is heavily used in recruitment and HR decision making; however, it exhibits
AI IN THE HIRING AND HR DECISIONS: DISCRIMINATION RISKS UNDERTHE EQUALITY ACT 2010 Read More »
THE RISE OF DIGITAL IMMIGRATION SYSTEMS: LEGAL CHALLENGES AND OPPORTUNITIES
Authored By: Nitya Ramachandran Government Law College, Coimbatore ABSTRACT In the last ten years, states and international organisations have made
THE RISE OF DIGITAL IMMIGRATION SYSTEMS: LEGAL CHALLENGES AND OPPORTUNITIES Read More »
Diplomacy Legality and Executive Power: A Legal Analysis of the 2025 Johannesburg G20 Presidency and the United States South Africa Dispute
Authored By: Winkie K Molefe University of South Africa ABSTRACT The 2025 Johannesburg G20 Presidency marked a turning point: for
The ICC Arrest Warrant for Vladimir Putin and South Africa’s Legal Obligations
Authored By: Nolwazi Qhawekazi Mtolo University of Fort Hare Abstract South Africa’s response to the ICC’s 2023 arrest warrant for
The ICC Arrest Warrant for Vladimir Putin and South Africa’s Legal Obligations Read More »
Supremacy of the Constitution of the Federal Republic of Nigeria 1999.
Authored By: Sobowale Anuoluwapo Kehinde Federal University Oye-Ekiti (FUOYE). Abstract. This Article focuses on The Supremacy of the Constitution of
Supremacy of the Constitution of the Federal Republic of Nigeria 1999. Read More »
The Role of UN Security Council Veto: Should Veto be Reformed
Authored By: Diptesh Chakma Bangladesh University of Professionals Abstract: Though global peace cannot be achieved entirely, the main purpose of
The Role of UN Security Council Veto: Should Veto be Reformed Read More »
BALANCING THE RIGHTS OF PATIENTS TO HEALTH CARE VERSUSTHE RIGHT TO STRIKE BY PUBLIC CARE WORKERS.
Authored By: Lithalethu Mehlwana University of Fort Hare ABSTRACT The tension between the right of patients to access timely and
BLEEDING THROUGH THE CRISIS: CLIMATE CHANGE AS A DRIVER OFPERIOD POVERTY IN UNDERPRIVILEGED COMMUNITIES
Authored By: Amorei Coetzee University of Western Cape ABSTRACT: Period poverty, defined as inadequate access to menstrual hygiene products, water,