Authored By: Grace Akhihiero University of Benin INTRODUCTION This case came on appeal before the Supreme Court of Nigeria. The […]
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Authored By: Yasmin Nabili Middlesex University Dubai Case Summary: Paul and another v Royal Wolverhampton NHS Trust Court: UK Supreme
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Authored By: Taniya Yadav The NorthCap University INTRODUCTION Anuradha Bhasin v. Union of India is a landmark moment in Indian
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Authored By: Sayali Talegaonkar Citation : Civil Appeal Nos. 440-441 of 2020, Supreme Court of India, decided on 26 March
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Authored By: Rania Khan SOAS University of London Case Name: Regina v Dudley and Stephens (1884) Court: Queen’s Bench Division
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Authored By: Ogunji Sylvia Babcock University COURT: The Supreme Court of Nigeria DATE: 2000 CITATION: (2000) 7 SC (pt. 1)
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Authored By: Zainab Khan Atal Bihari Vajpayee School of Legal Studies. Navtej Singh Johar v Union of India (2018) 10
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Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University CASE SUMMARY: Central Catholic High School Hazing & sexual assault case (Texas,2025)
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Authored By: Sneha Kumari Amity Law School, Amity University Patna INTRODUCTION The Aruna Shanbaug case is a landmark legal case
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Authored By: RANDLE ELDAD AYOMIKUN UNIVERSITY OF LAGOS(UNILAG) Case Summary: Donoghue v Stevenson [1932] AC 562 (UKHL) INTRODUCTION The Donoghue
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Authored By: Shivani Singh AMITY UNIVERSITY PATNA CASE: Shreya singhal v. Union of India [AIR 2015 SC1523] Introduction The case
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