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
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Authored By: S’khulile Cebekhulu University of Zululand Abstract: This article provides a critical analysis of the Supreme Court of Appeal’s
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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
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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
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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
Authored By: Jolaoluwa Rejoice kemikome University of Benin 1.Brief introduction of the case Case & citation: Mojekwu v Mojekwu (
Mojekwu v Mojekwu (1997) 7 NWLR ( pt.512) 283 Read More »
Authored By: Walter Gabriel Matthew Rivers State University CASE TITLE & CITATION Carlill v. Carbolic Smoke Ball Company1. Key Citations
CARLILL V. CARBOLIC SMOKE BALL COMPANY [1893] 1 Q.B. 256 (C.A.) Read More »
