Maneka Gandhi v. Union of India: A Landmark in the Evolution of Indian Constitutional Law
Authored By: Aakanksha Pandey I.P.E.M LAW ACADEMY Maneka Gandhi v. Union of India: A Landmark in the Evolution of Indian […]
Pinki v. State of Uttar Pradesh and Another
Authored By: ANTAVYA SINGH Amity university lucknow campus CHILD TRAFFICKING AND PROTECTION OF RIGHTS OF CHILDREN Case Title: Pinki v.
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Republic v. Christian Baledi Kadima alias Erick Kambaye Katalayi
Authored By: Loreen Chebet Kenya School of Law Republic v. Christian Baledi Kadima alias Erick Kambaye Katalayi High Court at
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Indian Young Lawyers Association v. State of Kerala (2018)
Authored By: Roohina Wani Kashmir law college Case Name: Indian Young Lawyers Association v. State of Kerala (2018) Citation: (2018)
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Talpis v Italy
Authored By: Ashitha Murugesan Middlesex University Dubai Case Name: Talpis v Italy Court: European Court of Human Rights (ECtHR) Date:
Mennesson v. France
Authored By: Sapnarao Sharma University of Aberdeen Case Name: Mennesson v France[1] Court: European Court of Human Rights Date of
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NOVARTIS AG V. UNION OF INDIA, (2013) 6 SCC 1.
Authored By: MADHAV MALHOTRA SYMBIOSIS LAW SCHOOL, NOIDA Case Title And Citation Novartis AG v. Union of India & Others
NOVARTIS AG V. UNION OF INDIA, (2013) 6 SCC 1. Read More »
Lennard’s Carrying Co. Ltd v. Asiatic Petroleum Co. Ltd (1915) A.C. 705
Authored By: Opeyemi Tunde-Ayinuola Obafemi Awolowo University Introduction The case of Lennard’s Carrying Co. Ltd v. Asiatic Petroleum Co. Ltd[1]
Lennard’s Carrying Co. Ltd v. Asiatic Petroleum Co. Ltd (1915) A.C. 705 Read More »
DEC OIL & GAS LIMITED v SHELL NIGERIA LIMITED
Authored By: Mmesomachukwu Cynthia Ndubueze-Nduka University of Benin, Nigeria. Case: DEC OIL & GAS LIMITED v SHELL NIGERIA LIMITED Decided
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Maneka Gandhi vs Union Of India on 25 January, 1978 AIR 597, 1978 SCR (2) 621
Authored By: Aashna Malik Maharaja Surajmal Institute Introduction The Maneka Gandhi v. Union of India case (1978 AIR 597; 1978
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R v Dudley and Stephens (1884)
Authored By: Khayra Rashid Middlesex University Dubai Case Name: R v Dudley and Stephens Court: Divisional Court (Queen’s Bench Division) Date:
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ERAMUS OSAWE &ORS v. REGISTRAR OF TRADE UNIONS (1985)NWLR (Pt.4)756.
Authored By: Nwachukwu Favour Chiamaka Enugu State University of Science and Technology, Nigeria. Case: ERAMUS OSAWE &ORS v. REGISTRAR OF
ERAMUS OSAWE &ORS v. REGISTRAR OF TRADE UNIONS (1985)NWLR (Pt.4)756. Read More »