Strict liability in South African Law: Repressing Its Role In a Transforming Legal Landscape.
Authored By: Ditebogo Molosi University of Johannesburg( National Diploma in Law) ABSTRACT Strict liability in South African law occupies a […]
Evaluating the Key Changes Introduced by Waqf Amendment Bill, 2024
Authored By: Khadeeja Sadiq Aligarh Muslim University Abstract: The Waqf (Amendment) Bill, 2024, marks a significant legislative attempt to reform
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Navigating Sovereignty’s Edge: Corporate Nationality and the Extraterritorial Grasp of U.S. Secondary Sanctions
Authored By: Shayantan Das University Law College, Gauhati University Abstract This article delves into the intricate legal fiction of “corporate
The Great Tug of War: Transparency vs Privacy
Authored By: Shwana Rayees Aligarh Muslim University Abstract The foundation of democratic government, particularly in the digital age, is the
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Reconciling Justice and Efficiency: The Ascendancy of Alternative Dispute Resolution in the Global Legal Landscape
Authored By: Namutosi Immaculate Uganda Christian University, Mukono, Uganda Abstract Contemporary legal systems worldwide are grappling with crippling backlogs, exorbitant
AI and Law: A Companionship or An Adversary
Authored By: Rownak Morshed Earth House Alternative School Introduction: It is no secret that AI is revolutionizing the world by
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The Intersection of Mental Health and Criminal Liability in South Africa: A Critical Examination
Published On: 16th November 2025 Authored By: Thubelihle Liah Mthiyane University of KwaZulu-Natal The intersection of mental health and criminal
Alternative Dispute Resolution: Enhancing or Hindering Access to Justice in the UK
Authored By: Shadin Nagmeldin Suliman Abdalla Middlesex University Abstract Critics have long criticized the courts in the English legal system
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Digital Privacy and Surveillance in South Africa: Balancing Security and Fundamental Rights
Authored By: Obakeng Tlapu University of South Africa ABSTRACT Cybersecurity has become a pressing concern for sovereign states, driven by
Decriminalisation of Corporate Offences Under Indian Law
Authored By: Lavanya Gupta Gurugram University Abstract To achieve sustainable success in reforms, it is essential to have ongoing monitoring
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How Indian Natural Products Exporters Can Master IFRS and SASB Compliance
Authored By: HARI TEJASREE DANDU MAHATMA GANDHI LAW COLLEGE Abstract The regulatory landscape for Indian exporters has shifted dramatically. What
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The Urgency of Patent Law Reform in South Africa: Should South Africa Replace Its Patent Depository System with Substantive Search and Examination
Authored By: Faith Duve University of Fort Hare Abstract South Africa’s patent system currently operates under a non-examining depository framework