Authored By: Kumkum Mahzabin London College of Legal Studies (South) Case Summary: K.P. Tamilmaran v. State by Deputy Superintendent of […]
K.P. Tamilmaran v. State by Deputy Superintendent of Police & Connected Appeals (2025) Read More »
Authored By: Swaroop Rajpurohit Law College Degradun, Uttaranchal University Case Title & Citation Case Title: Chirag Sen & Ors.
Chirag Sen & Ors. V. State of Karnataka & Ors. (2025) Read More »
Authored By: Nahot Girma Addis Ababa University THE CASE NAME AND CITATION: Ayele Debela vs. Ethiopian Revenue and Customs AuthorityCriminal
Authored By: Heba Jawed South Asian University Citation: 2025 INSC 486 (15 April 2025) Case Title & Citation Case Name:
Varshatai v. The State of Maharashtra Read More »
Authored By: Sindisiwe Mkhono University of Fort Hare REPUBLIC OF SOUTH AFRICA IN THE HIGH COURT OF SOUTH AFRICA GAUTENG
Authored By: Nneoma Williams UNISA Case Title and Citation S v Makwanyane and Another (CCT3/94) [1995] ZACC 3; 1995 (3)
S v Makwanyane and Another (1995) ZACC 31 Read More »
Authored By: Piyush Kumar Lloyd School of Law CS(COMM) 881/2024 CANNOT CLAIM LIFETIME MONOPOLY: DELHI HIGH COURT REFUSES INTERIM INJUCTION
KABUSHIKI KAISHA TOYOTA JIDOSHOKKI V. LMW LIMITED Read More »
Authored By: Yadlapalli Yagnyashree College of Law For Women ,AMS Facts of the Case: In May 1992, women were inducted
The Secretary, Ministry of Defence v. Babita Puniya & Anr.,(2020) 7 SCC 469. Read More »
Authored By: Vanshika Vaishalik Galgotias University CASE TITLE: Shalini Dharmani v. State of Himachal Pradesh & Ors COURT: Supreme Court
Shalini Dharmani v. State of Himachal Pradesh & Ors Read More »
Authored By: Drishti Shukla Indore Institute of Law Salomon v. A. Salomon & Co. Ltd. (1897)[1]Citation: [1897] AC 22 (House
Salomon v. A. Salomon & Co. Ltd. (1897)[1] Read More »
Authored By: Meheek Patri Soa National Institute Of Law Court Name & Bench & Date of Judgement: The judgment was
Authored By: Anushka Singh Amity University Lucknow campus Case Title: X v. Principal Secretary, Health and Family Welfare Department, Govt.
X v. Principal Secretary, Health and Family Welfare Department, Govt. of NCT of Delhi Read More »
