Authored By: Ojaswini Verma Savitribai Phule Pune University Abstract Artificial intelligence (AI) and data-driven technologies have become integral to corporate […]
Authored By: Devanshu Singh Chandel Bundelkhand University Jhansi INTRODUCTION The debate around reservation in India has always been intense, emotional,
Authored By: Pooja Walwe MMSCLC, SPPU HART-DEVLIN DEBATE The Wolfenden Report was a 1957 British government report that recommended decriminalizing
Authored By: Jeremiah Nelson Ekemini Lead City University CASE TITLE AND CITATION Okonjo – Iwehinla v. Fawehinmi & Ors LPELR
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Authored By: Shahrin Alam Daffodil International University Case Name: Kudrat-E-Elahi Panir Vs Bangladesh (1992) Citation:44 DLR (AD) 319 Court Name
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Authored By: Esther Cletus Obafemi Awolowo University INTRODUCTION Smith V Selwyn [1914] 3 KB 98 is a landmark decision of
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Authored By: Noxolo Hazel Mzileni University of Johannesburg Case Title and Citation S v Makwanyane and Another 1995 (3) SA
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Authored By: Oyena Fatyi North West University Case Name: Sithole and Another v Sithole and Another 2021 (6) BCLR 597
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Authored By: Ayoaloko UnlimitedGod Eniola Leadcity University Ibadan Case Title & Citation Donoghue v. Stevenson (1932) AC 562 House of
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Authored By: Ditebogo Molosi University of Johannesburg( National Diploma in Law) Official Case Title S v Molemo “Jub Jub” Maarohanye
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Authored By: Khadeeja Sadiq Aligarh Muslim University BACKGROUND: The case of Rangaswami v. Registrar of Trade Unions arose when Rangaswami,
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Authored By: Shayantan Das University Law College, Gauhati University Case Title & Citation: Case Concerning the Barcelona Traction, Light and
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