Foss V. Harbottle
Authored By: Azaa Junaid Faculty of Law, Aligarh Muslim University Case Title: Foss V. Harbottle Citation: [1843] 67 ER 189, […]
An Analysis of Key 2024 Judgments Involving the Crown Prosecution Service
Authored By: Mohaman Ahmad BPP I. Introduction and Executive Summary This report provides a comprehensive summary and analysis of legal
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All India Judges Association Ors. v. Union of India & Ors.
Authored By: Kartikey Kesharwani Law College Dehradun faculty of Uttaranchal University CASE TITLE & CITATION Title: All India Judges Association
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Keshavananda Bharati v. State of Kerala (1973)
Authored By: Rishabh Jain Law Centre 2, Faculty of Law, University of Delhi Introduction The Keshavananda Bharati v. State of
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Indian Young Lawyers Association v. State of KeralaCitation: (2019) 11 SCC 1 (the review judgment is 2020, but the main judgment is 2018)
Authored By: Manya Jaiswal City Law College Name of the Case: Indian Young Lawyers Association v. State of KeralaCitation: (2019)
State of Tamil Nadu v. Governor of Tamil Nadu, 2025 INSC 481
Authored By: Taranbir Singh Nancy College of Law, Samana. Affiliated with Punjabi University, Patiala. Case Title & Citation State of
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Carlill v Carbolic Smoke Ball Company (1893)
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The State vs. Ludwe Mshumpa
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CONCRETE-ENCASED HIGH SCHOOL GIRL MURDER CASE or JOSHIKOSEI CONCRETE-ZUME SATSUJIN JIKEN IN JAPANESE.
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RG Kar Medical College Rape and Murder Case
Authored By: Sarabjit Thakur Sister Nivedita University Introduction: On 9 August 2024, a 31-year-old woman postgraduate trainee doctor at R.G.
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ESABUNOR & ANOR v. FAWEYA & ORS (2019) LPELR-46961(SC)
Authored By: Tobechukwu Uzo-Nwokorie Babcock University ESABUNOR & ANOR v. FAWEYA & ORS (2019) LPELR-46961(SC) Delivered by the Supreme Court
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Dr. Mohiuddin Farooque and Another vs. Bangladesh and Others
Authored By: MOST. RADIA TASNIA Daffodil International University 1. Case Title & Citation Full Name of the Case: Dr. Mohiuddin
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