Authored By: P.Nimisha Kl University INTRODUCTION : The ruling in Justice K.S. Puttaswamy (Retd.) v. Union of India (2017) addresses […]
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Authored By: Hardi Durugkar Indore Institute Of Law Case Title and citation: Bilkis Yakub Rasool Bano v. State of Gujarat
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Authored By: Susmita Chatterjee Kolkata Police Law Institute Case Name: State of Punjab vs Davinder Singh (2024) Citations: 2024 INSC
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Authored By: Adeena Hafsah Mirza Denning Law School (Affiliate Centre of the University of London) Case Title and Citation R
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Authored By: S.M. Sanjidul Islam Niloy Stamford University Bangladesh Case Nme: Maneka Gandhi v. Union of India (1978) Abstract This
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Authored By: Kirti Upadhyaya National Forensic Sciences University, Gandhinagar Case Name:State of Maharashtra v. Madhukar Narayan Mardikar Citation: AIR 1991
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Authored By: Pragati Gupta Lucknow University Bench: Justice Kuldip Singh and Justice A. S. Anand Case no: writ petition (Crl.)
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Authored By: Saqib Qayyum University of London Case name: Marbury v Madison (1803) Citation: 5 U.S. (1 Cranch) 137; 2
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Authored By: M. Kavya Sri Kl University CASE TITLE: Shreya Singhal v. Union of India CITATION: (2015) 5 SCC 1
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Authored By: Yusuf Hamza Islamic University of Madinah Case Title & Citation Maryam Sanda v The State (Unreported, High Court
Authored By: Shraddha Jain NMIMS School of Law Case Title and Citation Montgomery v. Lanarkshire Health Board (2015) [2015] UKSC
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Authored By: Soliana Dagnew Addis Ababa University Introduction The relationship between employers and employees in Ethiopia has historically beenshaped by
