Authored By: LUV KUMAR Amity University, Patna Abstract Capital punishment, also referred to as the death penalty, remains a contentious […]
Penalty in India: Retribution, Deterrence, or Redundancy Read More »
Authored By: Eunice Dyep Bulus Philomath University Abuja ABSTRACT This article conducts a comparative legal analysis of Nigeria’s Freedom of
Authored By: Sekoati David Tiiba This article revisits the long-standing question: is international law really law? It discusses how jurists
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Authored By: Meer Joheb University of Asia Pacific Abstract In today’s world, the rise of the Internet of Things (IoT)
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Authored By: Shagufta Chowdhury Adrita East West University Abstract Death penalty is justified as deterrent to crime and considered as
DEATH PENALTY SHOULD BE ABOLISHED Read More »
Authored By: Liya Ayele Assefa Addis Ababa University Abstract This article examines the provision of psychological healthcare to prisoners within
Are Prisoners in Ethiopia Getting the Proper Psychological Healthcare Read More »
Authored By: Botlenyana Thabile Ntseo University of South Africa Introduction In South African law, when someone suffers financial loss because
Authored By: Vuyokazi Jako Cape Peninsula University of Technology Arranged marriages, a practice with deep cultural and historical roots in
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Abstract This article focuses on the transformation of socio-economic rights in South
The enforcement of socio-economic rights in South Africa. Read More »
Authored By: Mihlali Nguzo Cape Peninsula University of Technology Everyday children face unseen battles. Children are experiencing lot of challenges
THE IMPACT OF SOUTH AFRICAN LAW IN ENSURING BEST INTEREST AND WELL BEING OF A CHILD Read More »
Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune Abstract Dig ital e vid enc e is a d
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College Custodial death means death that has occurred while
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