The Wagon Mound Case (No.1) (1961) AC 388
Authored By: Adham Amr Taha Badawi Mohamed The British University in Egypt Introduction: Before we delve into this case law […]
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SALMON V. SALMON & Co. Ltd. [1897] AC 22, [1896] UKHL
Authored By: Tripti pal Asian Law College CASE TITLE & CITATION: SALMON V. SALMON & Co. Ltd. [1897] AC 22,
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CEDAW/C/91/D/169/2021- K.J. v. Switzerland
Authored By: Adey Getaneh Negash Case Full Name: Communication No. 169/2021, K.J. v. Switzerland Official Citation: CEDAW/C/91/D/169/2021, Views adopted on
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Maneka Gandhi v. Union of India
Authored By: Kirti Gitarattan International Business School (GGSIPU) Case Title & Citation Case Title: Maneka Gandhi v. Union of IndiaCitation:
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Mahlangu and Another v Minister of Labour and Others [2020] ZACC 24 Date of the judgement: 19 November 2020
Authored By: Cecilia Kganakga University of Johannesburg CASE LAW : Mahlangu and Another v Minister of Labour and Others [2020]
V. Surendra Mohan v. Union of India (2019)
Authored By: Ritu Sharma Geeta Institute Of Law,Samalkha Case Note: V. Surendra Mohan v. Union of India (2019) Citation: 446.Surendra
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Bangladesh Italian Marble Works Ltd v Government of Bangladesh [2006] 59 DLR (AD) 129
Authored By: Anika Afrin Tisha University of Rajshahi Case Title & Citation: Bangladesh Italian Marble Works Ltd v Government of
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Fourie v Van der Spuy and De Jongh Inc. and Others (65609/2019) [2019] ZAGPPHC 449; 2020 (1) SA 560 (GP) (30 August 2019)
Authored By: Oratile Khumo Lekalakala University of South Africa Case title and Citation: Fourie v Van der Spuy and De
Makate v Vodacom (Pty) Ltd (CCT52/15) [2016] ZACC 13, (26 April 2016) Official citation: Makate v Vodacom (Pty) Ltd [2016] ZACC 13
Authored By: Nolwazi Mdhluli University of South Africa Coram: Mogoeng CJ, Moseneke DCJ, Cameron J, Jafta J, Khampepe J, Madlanga
Mbungela v Mkabi 2019 (4) SA 77 (SCA)
Authored By: Slondile Mqadi University of Fort Hare Case Note: Mbungela v Mkabi 2019 (4) SA 77 (SCA) Case Note:
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Boitumelo Makhubu
Authored By: Boitumelo Makhubu University of Fort Hare 1.1 INTRODUCTION In the intricate tapestry of legal jurisprudence, two landmark cases—Bangindawo
ANURADHA BHASIN VS. UNION OF INDIA
Authored By: MONSHI BHUYAN University Law College, Gauhati University Case Name: ANURADHA BHASIN VS. UNION OF INDIA Citation: AIR 2020
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