Felthouse v Bindley
Authored By: Arham Asif Middlesex university Dubai Case Name: Felthouse v Bindley (1862)1 Citation: [1862] EWHC CP J35 Court: Court […]
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S v Chretien 1981 (1) SA 1097 (A)
Authored By: Mihlali Mpahla University of Fort Hare Facts and background: The case of S v Chretien involved the accused,
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Mukesh and anr vs State for NCT of Delhi and Ors (2017) AIR SC 2161
Authored By: A.R.Muhammed Raquib SRM Institute of Science and Technology, SRM School of Law Name of the case – Mukesh
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Justice K.S. Puttaswamy (Retd.) v Union of India (2017) 10 SCC 1; (2017) 7 MLJ 267
Authored By: Nihal Vinod Choure Queen Mary University of London Case Summary: Justice K.S. Puttaswamy (Retd.) v Union of India
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Anuradha Bhasin v. Union Of India (2020)
Authored By: Anshul BPS Mahila Vishwavidyalay,Sonipat(Haryana) Case Name: Anuradha Bhasin v. Union Of India (2020) Citation: AIR 2020 SUPREME COURT
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S.R. BOMMAI VS UNION OF INDIA (ON 11THMARCH ,1994 )
Authored By: SHINEY JENNIFER.S Bharat Institution CASE TITLE R. BOMMAI VS UNION OF INDIA (ON 11THMARCH ,1994 ) CASE CITATION
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Association for Democratic Reforms & Anr. V. Union of India & Ors. (2024). 2024 INSC 113.
Authored By: GOKUL. B Vellore Institute of Technology, School of Law. CASE TITLE & CITATION Association for Democratic Reforms &
Google LLC & Anr vs Competition Commission Of India & Ors
Authored By: Sunaina Lal Law Faculty, Delhi University Citation: Competition Appeal (AT) No.01 of 2023 Court: National Company Law Tribunal
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Shreya Singhal v. Union of India, (2015) 5 S.C.C. 1 (India)
Authored By: Marysowjanya Bandi INDIRAPRIYADARSINI LAW COLLEGE ANDRAKESARY UNIVERSITY Case title Shreya Singhal v. Union of India, (2015) 5 S.C.C.
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STRAY DOGS IN COURT: BALANCING LIFE AND LAW
Authored By: Geetesh Sinha Abstract This article examines the Aug 11,2025 Supreme Court order directing all stray dogs in the
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CASE SUMMARY: Yahoo! Inc. v. Akash Arora & Anr
Published On: 15th September 2025 Authored By: Aditi Gahlot Dr. B.R. Ambedkar National Law University, Sonipat Citation: 1999 IIAD Delhi
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Maneka Gandhi v. Union of India (1978)
Authored By: PARAG PARIJAT NATH Siksha ‘O’ Anusandhan National Institute of Law Case Title & Citation Full name of the
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