Vishaka & Ors. V. State of Rajasthan & Ors. (1997)
Authored By: Shirika Rawat KES SHRI’ JAYANTILAL H PATEL LAW COLLEGE Case Name: Vishaka & Ors. V. State of Rajasthan […]
Vishaka & Ors. V. State of Rajasthan & Ors. (1997) Read More »
Tukaram and another v. State of Maharashtra (1978) case
Authored By: Rongala Jahnavi Gitam Deemed to be University Introduction Rape is amongst the most despicable crimes in India. Generally,
Tukaram and another v. State of Maharashtra (1978) case Read More »
McDermott v McDermott [2008]: An Analysis of the key points in the case and their Significance in the Shaping of the Proprietary Estoppel Doctrine in Northern Ireland
Authored By: Eva Kelly Queen’s University Belfast Introduction: McDermott v McDermott [2008] was a significant case decided by the High
BEFORE THE AFRICAN COMMISSION ON HUMAN AND PEOPLES’ RIGHTS
Authored By: Rahmatulah B.O. Lanlokun University of The Gambia Summary of Facts: Representing Woineshet Zebene Negash, Equality Now and Ethiopian
BEFORE THE AFRICAN COMMISSION ON HUMAN AND PEOPLES’ RIGHTS Read More »
SUNNY ANG v PUBLIC PROSECUTOR [1966] 2 MLJ 195
Authored By: MUNJID BIN MUHAMMAD INTERNATIONAL ISLAMIC UNIVERSITY OF MALAYSIA Case Title & Citation SUNNY ANG v PUBLIC PROSECUTOR [1966]
SUNNY ANG v PUBLIC PROSECUTOR [1966] 2 MLJ 195 Read More »
Association for Democratic Reforms v. Union of India
Authored By: Yogita Anil Bengude MMM’S SHANKARRAO CHAVAN LAW COLLEGE PUNE Case Name: Association for Democratic Reforms v. Union of
Association for Democratic Reforms v. Union of India Read More »
THE NIGERIAN ARMY (2017) ALL FEDERAL WEEKLY LAW REPORT (Pt. 869) 813
Authored By: Giwa Bukola Onyeka FACTS OF THE CASE The Appellant, a corporal in the Nigeria army was arraigned before
THE NIGERIAN ARMY (2017) ALL FEDERAL WEEKLY LAW REPORT (Pt. 869) 813 Read More »
R v Cheshire 1991
Authored By: Mitali Khandekar Middlesex University FACTS On 9 December 1987, the appellant, David William Cheshire, shot Trevor Jeffrey, the
State of Tamil Nadu v. Governor of Tamil Nadu (2025)
Authored By: Soniya Talreja Indore Institute of Law Affiliated to DAVV university ( BALLB . Hons) 1. Case Title &
State of Tamil Nadu v. Governor of Tamil Nadu (2025) Read More »
The Prosecutor v. Thomas Lubanga Dyilo 2012
Authored By: Mpho Cynthia Raat University of Fort Hare Case Title & Citation Full Name of the Case: The Prosecutor
The Prosecutor v. Thomas Lubanga Dyilo 2012 Read More »
Union of India v K.A. Najeeb (2021) 3 SCC 713
Authored By: Chinki Gera Geeta Institute of Law Union of India v K.A. Najeeb (2021) 3 SCC 713 Court: Supreme
Union of India v K.A. Najeeb (2021) 3 SCC 713 Read More »
Donoghue v Stevenson [1932] AC 562 (House of Lords)
Authored By: Manahil Ghafoor Middlesex University Case Title & Citation Donoghue v Stevenson [1932] AC 562 (House of Lords) Court
Donoghue v Stevenson [1932] AC 562 (House of Lords) Read More »