THE CASE FOR ABOLITION: A CRITICAL EXAMINATION OF THE DEATH PENALTY AND HUMAN RIGHTS IN NIGERIA
Authored By:Signs Tenidolaoluwa ARIYO Obafemi Awolowo University, Osun State, Nigeria ABSTRACT Nigeria retains the death penalty as a form of […]
Nuclear Colonialism Epistemic Injustice and Remedial Duties: Jaduguda and Chagai in South Asia
Authored By: Zainab Rehman University of Punjab Abstract The nuclear fuel cycle in South Asia functions through a spatial paradigm
Legal Rights of Women in India.
Authored By: Priya Bharati GOPAL NARAYAN SINGH UNIVERSITY Abstract When we are talking about the legal rights of women in
Legal Rights of Women in India. Read More »
From Courtrooms to Newsfeeds: Trial by Media in the Era of Algorithms
Authored By: Vardhan Rajendra Majgaonkar Shahaji Law College, Kolhapur INTRODUCTION In today’s digital age, the concept of “trial by media”
From Courtrooms to Newsfeeds: Trial by Media in the Era of Algorithms Read More »
WHO OWNS THE MACHINE’S MIND? AI-GENERATED INNOVATIONS AND THE CRISIS OF PATENT LAW
Authored By: Revati Hukke NC Law College, Nanded, Maharashtra I. INTRODUCTION Abstract The rapid advancement of artificial intelligence has disrupted
WHO OWNS THE MACHINE’S MIND? AI-GENERATED INNOVATIONS AND THE CRISIS OF PATENT LAW Read More »
The Ghost of Exparte Matovu In Uganda
Authored By: Kandaruku jesse Uganda Christian University Introduction In uganda, there existed a theory that has, for over half a
The Ghost of Exparte Matovu In Uganda Read More »
The Evolving Doctrine of State Official Immunity: A Critical Analysis of Ratione Personae and Ratione Materiae
Authored By: Mercy Angeline Nandi The University of Nairobi Introduction The principle of state immunity has long served as a
Behind Malaysia Agreement 1963(MA63): Sarawak’s Ongoing Challenges
Authored By: Chiu Hui Hui Multimedia University Introduction Sarawak is the largest state in Malaysia, almost equal in size to
Behind Malaysia Agreement 1963(MA63): Sarawak’s Ongoing Challenges Read More »
Nigeria’s Surrogacy Gap: Securing the Rights of Parents Surrogates and Children.
Authored By: Nwobi Uzoma Jennifer Afe Babalola University Ado-Ekiti Abstract This article examines the legal vacuum surrounding surrogacy in Nigeria,
Nigeria’s Surrogacy Gap: Securing the Rights of Parents Surrogates and Children. Read More »
Do Judicial Commissions Promote Accountability? A Critical Analysis of the Madlanga Commission in South Africa
Authored By: Katlego Phakedi Eduvos Abstract Judicial commissions of inquiry are used in South Africa as tools to investigate allegations
A Study of Data Protection Regulations Regarding the Scope of Application and Extraterritoriality
Authored By: Lesedi Wada Lentswe University of Botswana ABSTRACT Data Protection is a new and increasingly important field as every
FISTS OF EMOTIONS TOWARDS THE SOUTH AFRICAN CRIMINAL JUSTICE SYSTEM
Authored By: Vuntshwa Shilenge University of South Africa INTRODUCTION Approximately 64 murder cases, 75 attempted murders, 435 cases of assault
FISTS OF EMOTIONS TOWARDS THE SOUTH AFRICAN CRIMINAL JUSTICE SYSTEM Read More »