New Laws within International Football
Authored By: Natalia Monika Loboda University of law The International Football Association Board (IFAB), the autonomous entity governing the Laws […]
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CHILD ABDUCTION IN SOUTH AFRICA AND INTERNATIONAL LAW: A LEGAL PERSPECTIVE
Authored By: Gugulethu Zamashenge Nyembe University of Johannesburg Abstract The issue of child abduction is a legal and social challenge
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The Prosecutor’s in Shaping Sentencing Outcomes: Strategy Minimums and Constitutional Constraints
Authored By: Joseph Thabo Maluleke University of Free State Abstract In South Africa’s criminal justice system, prosecutors hold considerable influence
Bail as a Rule and Jail as an Exception: A Constitutional Myth orJudicial Reality
Authored By: Lathika Sri P Government Law College Coimbatore Abstract The principle that “bail is the rule and jail is
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Development of Plea Bargaining in South Africa: Addressing Systemic Issues for Ajustice System That is Fairer for Everyone.
Authored By: Nontobeko Msibi University of South Africa This article examines the evolution of plea bargaining in South Africa, exploring
The Judicial Balancing of National Security and Personal Liberty: A Comparative Legal Analysis
Authored By: Moumita Banerjee George School of Law, Konnagar, West Bengal, India I. Abstract:- This article explores the perpetual tension
Data Protection and Data Privacy in the UK
Authored By: Anam Aziz The University of Law In everyday life, people share personal information more than ever before. This
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MUSIC REFORMS IN KENYA CHALLENGES AND RECOMMENDATIONS
Authored By: Andrew Musyoki Kyuli The Catholic University of Eastern Africa ABSTRACT Music remains one of the crucial sectors in
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MARITAL RAPE IN INDIA: WHY THE LAW STILL FAILS MARRIED WOMEN
Authored By: Shah Um E Habiba Chembur Karnataka College of Law / University of Mumbai ABSTRACT Despite India replacing its
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The Effectiveness of South Africa’s Protection of Personal Information Act (POPIA)in the Digital Age: Enforcement Challenges and Compliance Realities
Authored By: BANELE NKABINDE University Of Limpopo & University Of Johannesburg Introduction The digital economy has transformed personal information into
Justice Delayed Is Justice Denied: A Critical Analysis of Judicial Delay in India
Authored By: Arya jain LNCT UNIVERSITY ABSTRACT ‘Justice delayed is justice denied’ is a legal maxim that has been controversial
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Beyond the Black Box: Reframing Director Liability for Algorithmic Failuresunder the Companies Act 2013
Authored By: Tuhiena Malik Faculty of Law, University of Delhi Abstract As Indian companies move from digital transformation to AI-first