Mens Rea and Actus Reus in Criminal Liability
Authored By: Sobia Neelofar University of Kashmir, Kashmir Law College Introduction Criminal law operates on the fundamental idea that a […]
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The Expanding Horizon of Article 21
Authored By: Ramanjeet kaur Lloyd School of Law Introduction Article 21 of the Indian constitution guarantee the fundamental right to
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Examining the data protection legal frameworks in South Africa: With emphasis on POPIA and cross-border data transfers
Authored By: Zanele Tshem Cape Peninsula University of Technology Introduction The Protection of Personal Information Act 4 of 2013 (“POPIA”)
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Investigating Directorate: Serious Economic Offences and Others v Hyundai Motor Distributors (Pty) Ltd and Others [2000] ZACC 12
Authored By: Zanele Tshem Cape Peninsula University of Technology Case Details – Case Title & Citation: Investigating Directorate: Serious Economic
Strengthening Corporate Accountability Through Data Governance: Protecting Consumer Rights in Nigeria’s Digital Economy
Authored By: Moniyeoluwa Sola-Oyewole Bowen University Abstract Nigeria’s transition from the Nigeria Data Protection Regulation (NDPR) to the Nigeria Data
The Role of Negligence in Delictual Liability: A South African Perspective
Authored By: Zanele Tshem Cape Peninsula University of Technology Negligence is a fundamental concept of the law of delict and
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Masiya v Director of Public Prosecutions Pretoria
Authored By: Ompha Ndou Introduction and Constitutional Context The landmark decision of Masiya v Director of Public Prosecutions Pretoria and
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MARCEL NNAKWE APPELLANT AND THE STATE RESPONDENT SC. 254/2007
Authored By: Nimzing Ponsel Andrew Near East University CASE NAME MARCEL NNAKWE APPELLANT AND THE STATE RESPONDENT 254/2007 CASE CITATION
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BISWAJYOTI CHATTERJEE V. STATE OF WEST BENGAL (2025)
Authored By: Rashmika Shrivastav Prof. Rajendra Singh (Rajju Bhaiya) University, Prayagraj BACKGROUND This appeal arose from the refusal of the
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UKEJE v UKEJE (2014)(2014) 11 NWLR ( pt. 1418) 384
Authored By: Mbah Justina Chinaza University keffi CASE NAME: UKEJE v UKEJE (2014) (2014) 11 NWLR ( pt. 1418) 384
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PASTOR (MRS) ABIMBOLA PATRICIA YAKUBU V FINANCIAL REPORTING COUNCIL OF NIGERIA & ORS 1 .
Authored By: Makuachukwu Blessing Ewelukwa University of Nigeria, Nsukka CASE NAME: PASTOR (MRS) ABIMBOLA PATRICIA YAKUBU V FINANCIAL REPORTING COUNCIL
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Takata South Africa (Pty) Ltd v Competition Commission of South Africa and Others(252/CAC/Feb24) [2025] ZACAC 1.
Authored By: Azukiwe Notshulwana University of Fort Hare Case Title and Citation Takata South Africa (Pty) Ltd v Competition Commission