Authored By: Lesedi Queen Malatji University of the Western Cape Abstract In South Africa, children remain among the most vulnerable […]
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Authored By: Sanjana Mahesh De Montfort University Dubai Introduction Donoghue v Stevenson [1932] AC 562 is one of the most
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Authored By: Sanan Khan Jadoon Bahria University Islamabad Case Title & Citation: Mst. Mumtaz Bibi Vs. Qasim and Others 2021
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Authored By: Aqeelah Laloo University of the Western Cape Title and Citation Hyperchemicals International (Pty) Ltd and Another v Maybaker
Authored By: Gurveen Bains University of Leicester Official citation: [1986] 1 S.C.R. 103 Court: Supreme Court of Canada Judges: Dickson,
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Authored By: James Dunne Maynooth University Case Title & Citation TRUMP, PRESIDENT OF THE UNITED STATES, ET AL. v. CASA,
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Authored By: Tsion Taddele Hagos Addis Ababa University International court of justice (ICJ) Official citation: International Court of Justice, ‘Corfu
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Authored By: Amaechi Kamsiyochukwu Eileen Ngoma Afebabalola University Case Title & Citation Carlill v Carbolic Smoke Ball Company. Carlill v
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Authored By: Emma Lewis University of South Wales Case Name: R (Pretty) v Director of Public Prosecutions Court: House of Lords (UK);
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Authored By: Inaya Ahmed Khan SOAS University of London Case Title and Citation: Durrant v Chief Constable of Avon and
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Authored By: Azeemah Lubnaa Jaulim The University of Sheffield Case Title & Citation Re A (Children) (Conjoined Twins: Medical Treatment)
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Authored By: Amandeep Kaur Basra University of Birmingham Introduction The Miller[1] case led to fundamental criticisms of England and Wales’s
