Authored By: Boitumelo Makhubu University of Fort Hare In South Africa, traditional marriages—known as customary marriages—are legally recognized.1 But many […]
Authored By: MONSHI BHUYAN University Law College, Gauhati University INTRODUCTION RES SUBJUDICE is the main fundamental doctrine in the
RES SUB JUDICE AND ITS APPLICATION Read More »
Authored By: Shirika Rawat KES SHRI’ JAYANTILAL H PATEL LAW COLLEGE Abstract Abortion and reproductive rights remain one of the
Authored By: Rongala Jahnavi Gitam Deemed to Be University Abstract International Humanitarian Law (IHL) faces unprecedented challenges with the integration
Authored By: Eva Kelly Queen’s University Belfast Abstract: This article analyses how the ‘public benefit’ test, found in section 3
Authored By: Rahmatulah B.O. Lanlokun University of The Gambia Abstract: Acknowledging the diverse nature of human rights is highly essential
Examining Women’s Rights Through The Lens Of Cultural Relativism Read More »
Authored By: MUNJID BIN MUHAMMAD INTERNATIONAL ISLAMIC UNIVERSITY MALAYSIA Abstract The enactment of the Abolition of Mandatory Death Penalty Act
Authored By: Yogita Anil Bengude MMM’S SHANKARRAO CHAVAN LAW COLLEGE PUNE Abstract This article examines the practice of appointing retired
Authored By: Giwa Bukola Onyeka Abstract: This article focuses on persons of unsound mind in Nigeria vulnerable to sexual abuse,
Authored By: Mitali Khandekar Middlesex University The law of self-defence walks a razor-thin line between justification and criminality, between the
Reasonableness on Trial: The Challenges of Self-Defence in UK Criminal Law Read More »
Authored By: Soniya Talreja Indore Institute of Law Affiliated to DAVV university ( BALLB . Hons) Abstract The recognition of
Authored By: Amuyeoluwa Goodwill Adejumo Kwara State University, Malete, Kwara State. Abstract This article critically examines the operation of plea
Plea Bargaining in Nigeria: A Tool for Justice or a Shieldfor thePowerful Read More »
