JANHIT ABHIYAN V. UNION OF INDIA
Authored By: Suparna Das Sister Nivedita University Case Title & Citation Case Title: Janhit Abhiyan v. Union of India Citation: […]
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DCIT v PEPSI foods ltd.
Authored By: Mouboni Banerjee Jogesh Chandra Chaudhuri Law College (University of Calcutta) Case note Court: The Supreme Court of India
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Abolishment of the Death Penalty in South Africa: Landmark Case Shante Rademeyer
Authored By: Shante Rademeyer IIE Varsity College Case Title and Citation: S v Makwanyane and Another 1995. (CCT3/94) [1995] ZACC
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ALL INDIA JUDGES ASSOCIATION & OTHERS V. UNION OF INDIA & OTHERS, 2025 INSC 735.
Authored By: Divyanshi Shukla Himachal Pradesh National Law University CASE TITLE: ALL INDIA JUDGES ASSOCIATION & OTHERS V. UNION OF
ALL INDIA JUDGES ASSOCIATION & OTHERS V. UNION OF INDIA & OTHERS, 2025 INSC 735. Read More »
S v Makwanyane and Another (CCT 3/94)
Authored By: Buhle Grace Ngati University of South Africa (UNISA) Case Name: S v Makwanyane and Another (CCT 3/94) Court:
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X v Z (Parental Order: Adult) [2022] EWFC 26
Authored By: Hayley Smyth The Open University Case Name: X v Z (Parental Order: Adult) [2022] FC 26 Court: Family
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Matrimony.Com Limited vs Google LlC&Others
Authored By: Monalisha Patro SOA National Institute of Law, Bhubaneswar PARTIES NAME – Complainant – A. Matrimony.com Limited Consumer Unity
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India – Patent Protection for Pharmaceuticals and Agricultural Chemical Products
Authored By: Ahana Pant Amity University, Rajasthan Dispute: United States vs India Forum: World Trade Organisation (WTO) Dispute Settlement Body
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Yashika Sahu v. State of Rajasthan (2020) 3 SCC 67 | Decided on 19 February 2020
Authored By: Shreyas Rastogi ICFAI UNIVERSITY DEHRADUN Abstract The Supreme Court’s judgment in Yashika Sahu v. State of Rajasthan is
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Salomon v Salomon & Co Ltd [1897]
Authored By: Maryam Samira Khan SOAS, University Of London Case Title & Citation Salomon v Salomon & Co Ltd [1897]
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Statutory Interpretation and Capital Allowances in Petroleum Taxation: A Case Comment on Shell Petroleum Development Company of Nigeria Ltd v Federal Inland Revenue Service (2016) LPELR-40072(CA)
Authored By: Oladosu Praise Rereloluwa University of Lagos Introduction The taxation of petroleum operations in Nigeria forms the backbone of
Vishaka and others V. State of Rajasthan and others
Authored By: Aryan Raj National Forensic Sciences University Delhi CASE BRIEF : Vishaka and others V. State of Rajasthan and
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