Legal Challenges Surrounding CLAT 2025
Authored By: Kalp Lodha VIPS (Tentative- Counselling Process Underway) Case Summary: Legal Challenges Surrounding CLAT 2025 Case Title: Siddhi Sandeep […]
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Dr. Mohiuddin Farooque v. Bangladesh & Others
Authored By: Farija Akther Shanto-Mariam University of Creative Technology Case Name: Dr. Mohiuddin Farooque v. Bangladesh & Others Court: Supreme
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Donoghue v Stevenson
Authored By: Rasika Umesh Mankapure Swansea University , United Kingdom Case Name: Donoghue v Stevenson Court: House of Lords (now
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Hamdard National Foundation (India) and Another v. Sadar Laboratories Pvt Ltd.
Authored By: Kashish Khurana Delhi Metropolitan Education (Affiliated to Guru Gobind Singh Indraprastha University) CASE DETAILS Case Title: Hamdard National
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R v G and Another
Authored By: Anushri Dissanayake Middlesex University – Dubai Case Name: R v G and Another Court: House of Lords Date:
Pallabh Bhowmick v. State Bank of India
Authored By: Tanmay Chaudhary Kle Law College Case Name: Pallabh Bhowmick v. State Bank of India CITATION- 2025 Live Law
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Miranda v. Arizona
Authored By: Shashank Kumar Chanakya National Law University Case Name: Miranda v. ArizonaCourt: United States Supreme CourtDate: June 13, 1966Citation:
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US Patent and Trademark Office v. Booking.com B. V.
Authored By: Mariem baklouti University of Carthage, Tunisia Case Name: US Patent and Trademark Office v. Booking.com B. V. Court:
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Nirbhaya Delhi Gang Rape Case
Authored By: Alisha Barnwal M.S Ramaiah University of Applied Sciences. Nirbhaya Delhi Gang Rape Case Case Name: Mukesh & Anr.
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Donoghue v Stevenson [1932] AC 562
Authored By: Sara Karim Middlesex University Case Citation and Court Donoghue v Stevenson [1932] AC 562, House of Lords Background
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LLYOD V. GRACE SMITH & CO.(1912)
Authored By: ANIK RAY Vivekananda Institute Of Professional Studies, New Delhi Case Name: LLYOD V. GRACE SMITH & CO.(1912) CITATION
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Photo Production Ltd v Securicor Transport Ltd [1980] AC 827
Authored By: Hania zainab Middlesex university Dubai Introduction: This is a civil case concerning a commercial contract dispute. Specifically, it
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