Authored By: Sa’adatu Temitope Bello INTRODUCTION Equity can be defined as a particular set of remedies and procedures involved with […]
A SIMPLE GUIDE TO UNDERSTANDING THE MAXIMS OF EQUITY Read More »
Authored By: Kanchan Ahirwar Sage University Bhopal CONSTITUTIONAL AMENDMENT The term “Constitutional Amendment” refers to making changes in the existing
Doctrine of Basic Structure: Safeguarding the Spirit of the Constitution Read More »
Authored By: LUV KUMAR Amity University Patna Abstract This article explores the evolving landscape of reservations and affirmative action in
Authored By: Eunice Dyep Bulus Philomath University Abuja ABSTRACT Artificial Intelligence (AI) is reshaping industries across the globe, and the
ARTIFICIAL INTELLIGENCE AND LAW: THE IMPACT OF CHATGPT ON DATA PRIVACY AND PROTECTION Read More »
Authored By: Sekoati David Tiiba Abstract The Insolvency Act reintroduces the “advantage to creditors” requirement as a precondition for liquidation
Authored By: Meer Joheb University of Asia Pacific Introduction Artificial Intelligence (AI) has changed the world in many ways. It
BANGLADESH’S DIGITAL CRISIS: WHY WE NEED NEW LAWS FOR AI MISUSE ON SOCIAL MEDIA Read More »
Authored By: Shagufta Chowdhury Adrita East West University Introduction The Israel–Palestine conflict remains one of the most complex and emotional
Authored By: Henok Yisma Henok Yisma Everyday life is being affected by climate change. Massive storms, protracted droughts, and unplanned
Human Rights and Climate Change: As an Honest Conversation Read More »
Authored By: Liya Ayele Assefa Addis Ababa University Maintaining confidentiality constitutes a fundamental ethical obligation across the legal professions of
Authored By: Botlenyana Thabile Ntseo Botlenyana Thabile Ntseo Introduction The right to fair labour practices is an important human right
The Right to Fair Labour Practices in South Africa Read More »
Authored By: Vuyokazi Jako Cape Peninsula University of Technology 1 Introduction Gender-Based Violence (GBV) remains a devastating crisis in South Africa,
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Abstract This article focuses on the interpretation of non-derogable rights under the
THE INTERPRETATION OF NON-DEROGABLE RIGHTS IN SOUTH Read More »
