IMPACT OF SOCIAL MEDIA ON RIGHT TO FREE SPEECH
Authored By: Ekta Gupta Amity University Lucknow Campus, Uttar Pradesh ABSTRACT Every individual in society is guaranteed with right to […]
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The Case for Legal Recognition and Protectionunder International Law
Authored By: Oyinkansola Adeyemo Bowen University Introduction When a farmer in Niger abandons his cracked, barren land because the desert
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Deepfakes and Digital Harm: Confronting Technology-Facilitated Gender-Based Violence in the Age of AI.
Authored By: Hewan Solomon Addis Ababa University Abstract Technology-facilitated gender-based violence (TFGBV) represents a disturbing expansion of traditional gender-based violence
CYBERCRIME IN NIGERIA: UNDERSTANDING CRIMINAL LIABILITY IN THE DIGITAL SPACE
Authored By: Adio, Favour Ayomide Lagos State University, Ojo INTRODUCTION This study shall examine the various cybercrimes as found in
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The Exploration of the Lack of Legal Enforcement with Regards to Eviction of Illegalforeigners in South Africa.
Authored By: Bokang Mofokeng Introduction: Over the last ten years, the South African borders have experienced a steady and increasing
THE GROWJING ROLE OF ALTERNATIVE DISPUTE RESOLUTION IN MODERNLEGAL SYSTEMS
Authored By: Anire Faith Arodovweroghene Obafemi Awolowo University ABSTRACT Nigeria’s legal system is struggling with severe backlogs, high costs, lengthy
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Rhino Conservation in South Africa: Battling Poaching and Protecting a Legacy
Authored By: Nontokozo Xesibe University of Fort Hare Rhinos are among the most iconic species in Africa, representing both the
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Securing the Digital Frontier: A Critical Analysis of Legislative Gaps in Ethiopia’s Cyber Security Regime
Authored By: Betelhem Tikue Hailu Abstract Ethiopia‟s “Digital Ethiopia 2025” agenda is accelerating digital transformation, but cyber security law and
Drone Strikes and the Erosion of International Law: Sovereignty Accountability and Ethics
Authored By: Ashna Dhaliwal University of Greenwich Introduction Drone warfare has redefined the contemporary battlefield, enabling states to project lethal
AN OVERVIEW OF DATA PRIVACY AND PROTECTION IN NIGERIA
Authored By: Henry Nwobiarandu Tehillah Rivers State University INTRODUCTION In the digital age, personal data has become a valuable asset,
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Beyond the Screen: Is South African Law Failing Its Youth Against Cyberbullying
Authored By: Ntombifuthi Precious Tlapu University of South Africa Abstract This article examines the legal framework addressing cyberbullying involving minors
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UNVEILING THE ISSUE OF FEMICIDE – A CASE STUDY OF KENYA
Authored By: Nasinya Nairuko Letiyion INTRODUCTION [1]Femicide is defined as an intentional killing with a gender-related motivation. It is different
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