Authored By: SOPULU DIVINE CHINWENDU Graduate, Redeemer’s University ABSTRACT Banks are institutions with a significant impact on a country’s economic […]
EXAMINATION OF THE LAWS ON BANKING CRIMES IN NIGERIA Read More »
Authored By: Mahitab Mohamed Mohsen Beni Suef University (BSU) First, we cannot deny the importance of technology in our daily
The Roles of Artificial Intelligence in the Legal Field Read More »
Authored By: Husnain Qamar University of London Abstract For many people in England and Wales, the first step in a
Authored By: Said Mohamed ElSaid Eltantawy Police Academy ABSTRACT The rapid expansion of cross-border e-commerce has exposed significant legal gaps
Consumer Protection in Cross-Border E-Commerce: Legal Gaps and Economic Implications Read More »
Authored By: Priscilla Ruth Wilhemena Louwskitt University of the Western Cape ABSTRACT This paper examines the effectiveness of South Africa’s
An Evaluation of the Effectiveness of South Africa’s Criminal Justice System Read More »
Authored By: Lesego Solane Yvonne Mokobi Eduvos Abstract The evolution of warfare from physical battlefields to cyberspace has created a
Beyond Cyber Espionage: Framing State-Led Theft as a War Crime in the Digital Age Read More »
Authored By: Reabetswe Potsane Eduvos ABSTRACT. The abolition of the death penalty in South Africa was grounded in the Constitutional
RECONSIDERING THE DEATH PENALTY: CRULE INHUMANE AND DEGRADING Read More »
Authored By: Azwinndini Abigail Kutama University of Fort Hare ABTRACT This article provides a comprehensive analysis of the South African
Authored By: Nandini Sharma National Law Institute University, Bhopal (NLIU) Abstract The Sustainable Harnessing and Advancement of Nuclear Energy
Recalibrating Nuclear risk: An Analytical Study of India’s SHANTI Act 2025 Read More »
Authored By: Nandini Sharma National Law Institute University, Bhopal (NLIU) Sundarrajan v. Union of India (2013) 6 SCC 620 Supreme
Authored By: Ompha Ndou Introduction The doctrine of separation of powers is globally recognized as the foundational pillar of constitutional
Authored By: Nimzing Ponsel Andrew Near East University Abstract This paper examines the ownership of photographs under Nigerian law, explaining
