Authored By: Akanksha Dubey Amity University, Lucknow Abstract The appeal was filed by five people in Supreme Court against the […]
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Authored By: Shanmayie Natchiyar M Symbiosis Law School, Nagpur Author: Shanmayie Natchiyar M College: Symbiosis Law School, Nagpur Court name:
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Authored By: Vaishnavi Bhatnagar Amity University, Lucknow Case Title: Amar Nath Sehgal v. Union of India Citation: 117 (2005) DLT
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Authored By: Anshul Kumar Manik ISDC, University of Allahabad Case Title & Citation Case Title: Kesavananda Bharati Sripadagalvaru and Others
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Authored By: Shreya Ranjan S.S. Khanna Girls’ Degree College, Prayagraj Case name: Kesavan Nair v State of Kerala[1] Bench: K.
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Authored By: Lesedi Queen Malatji University of the Western Cape Case Title & Citation Full Case Name: Masoga & Another
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Authored By: Rashi Agarwal Manipal University Jaipur To The Point : The case of MC Mehta vs Union of India(
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