Authored By: Lithalethu Mehlwana University of Fort Hare Abstract Consent is essential for sexual autonomy, dignity, and bodily integrity as […]
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: Khushmandeep Kaur NIMS University, Jaipur ABSTRACT Gender-deficient democracy stems from various obstacles and limitations that hinder women’s participation
RESERVING EQUALITY: AN ANALYSIS OF THE WOMEN RESERVATION BILL 2023 Read More »
Authored By: Lesego Solane Yvonne Mokobi EDUVOS Abstract Social media and technology have changed the way international crimes are investigated
Authored By: Prisheela Thavanthran National University of Malaysia (UKM) ABSTRACT This article examines the developer’s liability for latent defects in
Authored By: Swati Singh Abhinav Education Society’s Law College, Pune Introduction Begin by placing the subject in a current, real-world
Authored By: Mutahira Javed University of the Punjab Abstract Legal literacy stands as one of the most critical yet overlooked
Authored By: Khadija Munir De Montfort University Abstract Corporation activity has become a dominant factor in global economic activity and
Corporation Liability for Environmental Harm Read More »
Authored By: Mpho Mkhonto University of South Africa Abstract The state of uprising in corruption has led to a drastic
Exposing Greed: Whistleblowing and the Fight to Save Economies from Collapse Read More »
Authored By: Solin Rasouli The University Of Law Abstract In England and Wales, lay magistrates, also referred to as Justices
The Role of Lay Magistrates in the Criminal Justice System: A Critical Analysis Read More »
Authored By: Aditi Singh IILM University, Greater Noida Introduction In todays changing world , law plays a important role in
Importance of Legal Awareness in Youth Read More »
Authored By: Vishnu Vardhan .G SASTRA DEEMED TO BE UNIVERSITY ABSTRACT The intersection of cybersecurity, data governance, and corporate law
CYBERSECURITY DATA GOVERNANCE & CORPORATE LAW Read More »
