Authored By: Kefas Deborah Kaura Nasarawa State University Keffi Nasarawa State ABSTRACT The increasing deployment of artificial intelligence (AI) systems […]
Authored By: Umme Aiman Zafar The University of Punjab Abstract: The significance of natural justice on human rights principle like
Juvenile Justice System in Pakistan and International Standards Read More »
Authored By: Gareth Mthokozisi Moyo University of Johannesburg Abstract This essay considers whether, and on what basis, a specified right
Authored By: Lindokuhle Hlongwane University of South Africa Abstract This study focuses on the impact of climate change in underdeveloped
Authored By: Tekleweini Okubamichael Mehari College of Arts and Social Sciences Tekleweini Okubamichael The world is divided into sovereign states,
Authored By: Chali Mpongwe Mporokoso Nkana water supply and sanitation Company and copperbelt university Abstract Zambia public institutions have in
Authored By: Sibabalwe Ngubentombi University of Free State Abstract The procedural protections and restorative justice options available to juvenile offenders
The best Interests Principle in Practice: Intermediaries Media Anonymity and Diversions. Read More »
Authored By: Shatha Adel Abu Rayyash Law college/mutah uni bachelor’s/al-ahliyya Amman uni/ Abstract: In light of the remarkable developments in
Striking a Balance Between Artificial Intelligence Innovations and Copyright Read More »
Authored By: Terrence Tanaka Masango Eduvos Abstract Abstract South Africa’s constitution provides a structure that creates a legal environment that
Analysis of Testate and Intestate Succession of Religious Marriages in South Africa Read More »
Authored By: SOPULU DIVINE CHINWENDU Graduate, Redeemer’s University ABSTRACT Banks are institutions with a significant impact on a country’s economic
EXAMINATION OF THE LAWS ON BANKING CRIMES IN NIGERIA Read More »
Authored By: Mahitab Mohamed Mohsen Beni Suef University (BSU) First, we cannot deny the importance of technology in our daily
The Roles of Artificial Intelligence in the Legal Field Read More »
Authored By: Husnain Qamar University of London Abstract For many people in England and Wales, the first step in a
