Maneka Gandhi v. Union of India (AIR 1978 SC 597)
Authored By: Sobia Neelofar University of Kashmir, Kashmir Law College Case Summary: Maneka Gandhi v. Union of India (AIR 1978 […]
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STATE OF PUNJAB V. DEVINDER SINGH
Authored By: Ramanjeet Kaur Lloyd School of Law Case Name: – STATE OF PUNJAB V. DEVINDER SINGH Citation: – 2024
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The Digital Revolution of Jurisprudence: Cyber Law New Frontiers and the Challenge of Governance
Authored By: Ompha Ndou Introduction: The Internet’s Irreversible Shift on the Rule of Law The emergence of globally connected borderless
ANALYSING CONTEMPT OF COURT IN KENYA: ADVOCATES’ETHICS AND RESPONSIBILITY
Authored By: Felicia Jepleting Kenyatta University ABSTRACT The Judiciary is vested with authority which is derived from the supreme law
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Selective Enforcement and Obedience of the Law Undermines Human Rights and the Rule of Law in Nigeria
Authored By: Nimzing Ponsel Andrew Near East University Abstract In Nigeria, the very institutions designed to enforce the law frequently
PROTECTION OF WOMEN FROM DIGITAL GENDER-BASED VIOLENCE
Authored By: Rashmika Shrivastav Prof. Rajendra Singh (Rajju Bhaiya) University, Prayagraj ABSTRACT Digital technology has expanded access to education, employment,
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THE LEGAL RESPONSE TO DOMESTIC VIOLENCE IN NIGERIA
Authored By: Mbah Justina Chinaza University Keffi ABSTRACT Domestic violence in Nigeria remains a prevalent issue which is also affecting
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THE MARRIAGE OR THE CHILD AT GUNPOINT? RE-IMAGINING MARITALDISPUTE RESOLUTION THROUGH MEDIATION
Authored By: Makuachukwu Blessing Ewelukwa University of Nigeria, Nsukka ABSTRACT Marital disputes remain a relevant subject of social issue in
Good Faith in the South African Law of Contract
Authored By: Azukiwe Notshulwana University of Fort Hare Abstract Good faith holds a lasting but debated role in South African
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From Ethics to Enforcement: A Legal Professional’s Guide to High-Risk Systems and AI Governance Under the EU Framework.
Authored By: Caroline Atuhaire Abstract In light of the Artificial Intelligence Act, Regulation (EU) 2024/1689, and the updated Product Liability
Artificial Intelligence and Criminal Adjudication: Bridging the Legal Vacuum of Accountability and Fairness
Authored By: Daniel Adewale Tella University of Law Abstract This article critically examines the judiciary’s growing use of artificial intelligence
Custody Disputes Across Multiple Jurisdictions: Comparative Judicial Conceptionsof the Best Interests of the Child
Authored By: Samantha Koh Zi En Abstract Custody disputes represent one of the most complex areas of family-law adjudication, requiring