Authored By: Shahzanan Fakih Lebanese University Abstract This article examines the emerging concept of smart arbitration and its growing relevance […]
Smart Arbitration: Redefining Dispute Resolution in the Digital Era Read More »
Authored By: Sbongakonke University of Zululand Abstract The Group of Twenty (G20) summit marked a pivotal moment in global governance
THE G20 SUMMIT AND THEEVOLUTON OF INTERNATIONAL LAW: THE RISE OF SOFT LAW Read More »
Authored By: Minentle Beswa University of Zululand ABSTRACT The phenomenon of ukuthwala, a customary practice often defended as cultural tradition,
Ukuthwala and the struggle for women’s rights in South Africa Read More »
Authored By: Thejashwini S The Central Law College, Salem ABSTRACT The phenomenon of hostile witnesses has become one of the
TURNING TIDES IN TESTIMONY: THE LEGAL DYNAMICS OF HOSTILE WITNESSES IN INDIA Read More »
Authored By: S’khulile Cebekhulu University of Zululand Abstract: This article provides a critical analysis of the Supreme Court of Appeal’s
The Contested Practise of Ukuthwala: A Critical Analysis of S v Jezile Read More »
Authored By: Tshegofatso Mitchell Mkoki University of South Africa Abstract The South African common law Turquand rule protects persons from
Authored By: Julia Skripnichenko Abstract Russia has consistently framed its attacks on Ukraine as a ‘special military operation’ formally declared
From Military Operation to War Crimes: Civilian Targeting in Ukraine Read More »
Authored By: Reema basheer Middlesex University Dubai ABSTRACT This article examines algorithmic bias in artificial intelligence (AI)-driven decision-making through a
Authored By: EUVIE MORAA OCHUKU “The law must be stable, but it must not stand still.” – Roscoe Pound. Law
Authored By: Maheshwari Mahananda National Law University, Odisha Abstract Artificial Intelligence (AI) now plays a significant role in India’s criminal
Can Artificial Intelligence Trigger Article 20(3) Read More »
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Authored By: MOHD ARFATH PENDEKANTI LAW COLLEGE Court & Bench The case was heard and decided by the Supreme Court
People’s Union for Civil Liberties (PUCL) v. State of Maharashtra 2014 (10) Read More »
Authored By: Ositadinma Amarachukwu Leoniemaria University of Nigeria, Nsukka. INTRODUCTION. The case of Dr Imoro Kubor v Hon. Seriake Henry
