Anuradha Bhasin v. Union of India & Ors. (2020)
Authored By: Manual Martin Kannur University School of Legal Studies Manjeshwar Campus Case Title & Citation Anuradha Bhasin v. Union […]
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Attorney General of the Federation v. Attorney General of Abia State & Ors (2024) LPELR-62576(SC).
Authored By: Abdulazeez Mariam Anuoluwapo Obafemi Awolowo University, Osun State. Case Title & Citation Attorney General of the Federation v.
KIMBERLEY PRISCA MUJUMI1828627
Authored By: Kimberley Prisca Mujumi University of Witwatersrand Introduction The Court’s judgement in Sustaining the Wild Coast NPC v Minister
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George Peter Mwanza & Melvin Beene v Attorney General (2019)
Authored By: Elizabeth Uyumba Cavendish University Zambia Case Title & Citation Full name: George Peter Mwanza and Melvin Beene v
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S v Makwanyane and Another [1995] ZACC 3; 1995 (3) SA 391 (CC); 1995 (6) BCLR 665 (CC)
Authored By: Ayanda Nelisiwe Thebehali University of South Africa Case Title and Citation : S v Makwanyane and Another [1995]
S v Makwanyane and Another [1995] ZACC 3; 1995 (3) SA 391 (CC); 1995 (6) BCLR 665 (CC) Read More »
ARON SALOMON (PAUPER) APPELLANT; AND A. SALOMON AND COMPANY, LIMITED RESPONDENTS.
Authored By: LUBUTO MOONDE University of Zambia LORD HALSBURY L.C., LORD WATSON., LORD HERSCHELL., LORD MACNAGHTEN., LORD MORRIS., LORD DAVEY.
ARON SALOMON (PAUPER) APPELLANT; AND A. SALOMON AND COMPANY, LIMITED RESPONDENTS. Read More »
Mohd. Ahmed Khan v. Shah Bano Begum 1985 2 SCC 556 India
Authored By: Bhoomi Panjwani Amity University Gwalior Madhya Pradesh Mohd. Ahmed Khan v. Shah Bano Begum 1985 2 SCC 556
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Mrs Almaz Leshe v. Mr Bekele Belachew, Federal Supreme Court Cassation Bench, File No. 102662, 15 Yekatit 2008 E.C (23 February 2016).
Authored By: REDIET RETA YIGEZU Hawassa University Ethiopia CASE SUMMARY Mrs Almaz Leshe v. Mr Bekele Belachew, Federal Supreme Court
Kesavananda Bharati v. State of Kerala AIR 1973 SC 1461
Authored By: Ansh Chanana Lloyd Law College Introduction The judgment in Kesavananda Bharati v. State of Kerala is widely regarded
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PROPERTY OWNER ASSOCIATION VS STATE OF MAHARASTRA
Authored By: Akash Deep Bharati Vidyapeeth University, New Law College, Pune, Maharashtra Case Name: PROPERTY OWNER ASSOCIATION VS STATE OF
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Edward Nathan Sonnenberg Inc v Hawarden [2024] ZASCA 90
Authored By: Tselane Johannah Moatshe University of South Africa Case Title & Citation The full case name is Edward Nathan
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Mogale and Others v Speaker of the National Assembly and Others (CCT 73/22) [2023] ZACC 14; 2023 (9) BCLR 1099 (CC); 2023 (6) SA 58 (CC) (30 May 2023), Constitutional Court of South Africa.
Authored By: Lindokuhle Hlongwane University of South Africa INTRODUCTION Mogale and Others v Speaker of the National Assembly and Others