VELAMMAL v. THE STATE OF TAMIL NADU
Authored By: Bhavesh tyagi Chaudhary Charan Singh University CASE SUMMARY: VELAMMAL v. THE STATE OF TAMIL NADU Citation: [Year and […]
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Joined Cases C-241/91 And C-242/91 P, Radio Telefís Éireann (RTE) and Independent Television Publications Ltd (ITP) V Commission of European Communities, ECLI:EU:C:1995:98; [1995] ECR I-743
Authored By: Luyando Chizongo University of Lusaka PARTIES Appellants: Radio Telefis Eireann (RTE) and Independent Television Publications Ltd (ITP) Respondent:
The Republic of the Philippines v. The People’s Republic of China, PCA Case No. 2013-19 (South China Sea Arbitration, Award of July 12, 2016)
Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Court Name and Bench: Court: Permanent Court of Arbitration (PCA),
Application of the Convention on the Prevention and Punishment of the Crime of Genocide in the Gaza Strip (South Africa v. Israel)
Authored By:Mahmuda Zaman Tanha University of Asia Pacific Case Summary : South Africa v. Israel (ICJ, 2023–Present) Basis: Under Article
OQ V LAND HESSEN (SCHUFA HOLDING)
Authored By: Majoyeogbe Boluwatife Ebenezer Obafemi Awolowo University CASE NAME: OQ V LAND HESSEN (SCHUFA HOLDING) CITATION: C-634/21 COURT: COURT
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R. v. Lavallee, [1990] 1 S.C.R. 852
Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Case Title & Citation: R v Lavallee, [1990] 1
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Lillu @ Rajesh & Anr. v. State of Haryana (2013) 14 SCC 643
Authored By: Harpreet Kaur IMS Law College CASE TITLE & CITATION Lillu @ Rajesh & Anr. v. State of Haryana
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Basdev v. State of Pepsu AIR 1956 SC 488
Authored By: Arzoo Panjab University, Chandigarh Basdev v. State of Pepsu AIR 1956 SC 488 Case Name: Basdev vs. State
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Navtej Singh Johar & Others v. Union of India (2018)
Authored By: Rudraksh Sharma Amity University, Noida Case Title & Citation Navtej Singh Johar & Others v. Union of India
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LAXMINARAYAN & ANR. V. SUMITRA BAI
Authored By: Prisha Verma New Law College, Pune CASE: LAXMINARAYAN & ANR. V. SUMITRA BAI[1] DATE OF JUDGEMENT – 29th
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Hanafi bin Mat Hassan v Public Prosecutor [2006] 4 MLJ 134
Authored By: Ivry Choo Jing Ying Multimedia University Melaka Campus CASE TITLE & CITATION Hanafi bin Mat Hassan v Public
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Justice K.S. Puttaswamy v. Union of India (2017)
Authored By: Naukhaiz Aftab Sankalp Institute of Law Case Title & Citation The case is called Justice K.S. Puttaswamy (Retd.)
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