Authored By: Nompilo Happyness Ngcobo University of South Africa INTRODUCTION Artificial Intelligence commonly known as AI, refers to computer systems […]
Authored By: Angellah Kemunto Ogise University of Nairobi Case Title and Citation Federation of Women Lawyers (Fida – Kenya) &
Authored By: Angellah Kemunto Ogise University of Nairobi Abstract Kenya’s National Artificial Intelligence Strategy for 2025–2030 aims to establish the
ARTIFICIAL INTELLIGENCE AND PRIVACY: KENYA’S TRANSITIONING LEGAL LANDSCAPE Read More »
Authored By: Xola Zoleka University of KwaZulu-Natal Introduction In February 2026, authorities conducted a labour inspection operation in Clayville, Ekurhuleni,
Shadows and Vigilantes: South Africa’s Battle Over Undocumented Migration Read More »
Authored By: Junaid Ramzan University Of Kashmir Abstract One of the most revolutionary technologies of the twenty-first century is artificial
Authored By: André Magued Louis Mikhaïl El Nemr Ain Shams University in Cooperation with Jean Moulin Lyon 3 1. Introduction
Personal Status Law in Egypt: its Application to Non-Muslims Read More »
Authored By: Mebrahtu Fitsum Adigrat University I. Introduction In the year 2023, a broad-based landscape study assessing thirty-two Ethiopian institutions
Autonomous Systems Governance in Ethiopia: Transitioning to a Risk-Based Legal Framework Read More »
Authored By: Ishika Agrawal Lloyd Law College Abstract This paper examines a growing problem in Indian criminal procedure: instances where
Authored By: Gladness Destiny Mdlovu The University of the Western Cape 1. Introduction The law is often called upon to
SHOULD SOUTH AFRICAN LAW RECOGNISE THE RIGHT TO DIE Read More »
Authored By: Faith Nyambura Muchinji DAYSTAR UNIVERSITY Introduction An African proverb teaches that if you educate a girl, you educate
THE CRIME HOMICIDE CANNOT HOLD: Doctrinal Reform To Criminalize Femicide In Kenya Read More »
Authored By: Inako Sikhulume University of Fort Hare Abstract: “Constitutional democracy is widely seen as the highest form of ordered
THE CONSTITUTION: A SHIELD OR WEAPON Read More »
Authored By: Sumaila Shamshad Brainware University, Kolkata ABSTRACT: The increasing complexity of crimes has led to growing reliance on forensic
