A Constitutional Paradox: Protecting Children Against Assault Rape and Kidnappingin South Africa
Authored By: Zahraa Subjee University of Witwatersrand Introduction The South African Constitution has frequently been regarded as among the most […]
Recognising Nature as a Legal Person: Rethinking Environmental Protection in India
Authored By: Jyotsana Bharti Law Center 2, Faculty of Law, University of Delhi Introduction Environmental conflicts in India increasingly reveal
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Digital Surveillance and the Right to Privacy: A Comparative Study of India and Nigeria Under International Human Rights Law
Authored By: Kehinde Esther Ifeoluwa Lagos State University Introduction The rapid growth of digital technology has transformed the relationship between
Strengthening Human Rights Law in the Digital Domain
Authored By: Gareth Moyo University Of Johannesburg Introduction We no longer use the internet; we live in it. The rapid
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SOCIAL MEDIA REGULATION IN NIGERIA: BALANCING FREEDOM AND RESPONSIBILITY
Authored By: Ngozi Augustina Okeibuno Igbinedion University, Okada, Edo State, Nigeria Introduction Social media has become an essential part
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Breaking the Chains of Patriarchy: A Constitutional Critique of Gender-Based Surname Registration in South Africa
Authored By: Aviwe Masophi University of Fort Hare Introduction On September 11, 2025, the Constitutional Court of South Africa issued
The Doctrine of Judicial Review: Guardian of the Constitution
Authored By: Vikas Singh Kcc Institute of Legal and Higher Education Introductions The Doctrine of Judicial Review is one of
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Data Protection and Privacy in India: A Critical Analysis of the Digital Personal Data Protection Act 2023
Authored By: Adarsh Saji Parul Institute of law Parul University ABSTRACT The growth of digital technologies has changed radically the
SILENT OR SILENCED? : THE MARITAL RAPE EXCEPTION IN UGANDAN LAW
Authored By: Mbonye Martina Keeza Makerere University INTRODUCTION More than 640million (26%) women aged 15 and older have experienced intimate
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PATIENTS’ RIGHTS AND HEALTHCARE POVIDERS’ RIGHTS: BALANCING INTERESTS IN NIGERIA’S HEALTHCARE SECTOR
Authored By: Awopeju Temiloluwa University of Ibadan Introduction According to the Code of Medical Ethics in Nigeria, healthcare professionals are
Domestic Violence Act and Practical Enforcement Issues in India
Authored By: Puspaak Ray Puspaak Ray 1. Introduction Domestic violence remains one of the most prevalent yet inadequately reported forms
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POLICE BRUTALITY IN NIGERIA: A LEGAL ANALYSIS OF DEHUMANIZATION AND A NEED FOR TRANSFORMATION
Authored By: Itunuoluwa Akande Anchor University, Lagos Introduction Many suspects held in police custody have been given gifts of fractured