Authored By: Caroline Atuhaire Abstract In light of the Artificial Intelligence Act, Regulation (EU) 2024/1689, and the updated Product Liability […]
Authored By: Daniel Adewale Tella University of Law Abstract This article critically examines the judiciary’s growing use of artificial intelligence
Authored By: Samantha Koh Zi En Abstract Custody disputes represent one of the most complex areas of family-law adjudication, requiring
Authored By: Amorei Coetzee University of Western Cape ABSTRACT: This article critically examines the legality of publicly naming alleged perpetrators
PUBLIC NAMING ON SOCIAL MEDIA: THE LEGALITY OF THIS ALTERNATIVE JUSTICE IN SOUTH AFRICA Read More »
Authored By: Shivang Verma Nehru Gram Bharati (Deemed University) Prayagraj Abstract This research examines restorative justice as a transformative alternative
RESTORATIVE JUSTICE AS AN ALTERNATIVE TO RETRIBUTIVE PUNISHMENT Read More »
Authored By: Lebo Naffisa Sekgobela Universi of South Africa Introduction Dispute resolution is an important part of any law system
Authored By: Laxita Raju Hawelikar ILS Law College Pune Abstract The advent of artificial intelligence has revolutionized surveillance capabilities, creating
Authored By: Semusi Datta Brainware University, Barasat , West Bengal ABSTRACT Hindu marriage is a sacred bond unlike Muslim marriages
HINDU WOMEN’S LIFE AND MARRIAGES—BEFORE AND AFTER HINDU MARRIAGE ACT 1955 Read More »
Authored By: Chukwuemeka Anointing Godwin University of Nigeria, Nsukka Introduction For commerce to thrive and be sustained, there must be
The Price of Trust: Re-evaluating Consumer Protection in the 21st Century Read More »
Authored By: Zinhle Shayi University of South Africa Abstract The article’s core issue is the moral and legal permissibility of
Authored By: Latta Hussein Abdalla Latta Hussein Abdalla Abstract This article examines the tension between constitutional rights and authoritarian practices in Kenya,
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Case Name: Navtej Singh Johar v. Union of
NAVTEJ SINGH JOHAR V. UNION OF INDIA, AIR 2018 SC 4321 Read More »
