Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Mahir khan (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with […]
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Sobia Neelofar (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Jabalin Su Kan Ya (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
Kingdom of Atlantira v. Republic of Novaris – Hypothetical Judgment by Manas Pratim Talukdar (IJWC 2025)
Published as part of the International Judgment Writing Competition 2025 (IJWC 2025), organized by Record Of Law in collaboration with
EIASOV (PVT) LIMITED v ARENEL (PVT) LIMITED
Authored By: KUDZAI SENGURAI University of the Witwatersrand / Coghlan, Welsh and Guest (Intern) Case Name: ELIASOV, N.O., v ARENEL
EIASOV (PVT) LIMITED v ARENEL (PVT) LIMITED Read More »
Fawehinmi v Abacha (2000) 6 NWLR (Pt 660) 228
Authored By: Anazor-Chukwuka Adaobi Favour Nnamdi Azikiwe University Awka, Anambra State, Nigeria Case Title and Citation Case Title: Fawehinmi v
Fawehinmi v Abacha (2000) 6 NWLR (Pt 660) 228 Read More »
Salomon v. Salomon & Co. Ltd. [1897] AC 22
Authored By: Abdulhameed Sumayyah Adenike Fountain University, Osogbo, Osun State, Nigeria. Case Title & Citation Salomon v. Salomon & Co.
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Vishaka v. State of Rajasthan (1997)
Authored By: Sangeeta Rayat Bahra University Introduction The Supreme Court’s judgment in Vishaka v. State of Rajasthan (AIR 1997 SC
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Miller v Prime Minister; Cherry v Advocate General for Scotland [2019] UKSC 41
Authored By: Maira Batool Shah University of Greenwich Case Title and Citation R (Miller) v The Prime Minister; Cherry v
Miller v Prime Minister; Cherry v Advocate General for Scotland [2019] UKSC 41 Read More »
THE BUILDING BRIDGES INITIATIVE (BBI) CONSTITUTIONAL APPEAL
Authored By: Eshirera Kimberly Riara University Case Title & Citation David Ndii & Others v Attorney General & Others [2021]
THE BUILDING BRIDGES INITIATIVE (BBI) CONSTITUTIONAL APPEAL Read More »
Maneka Gandhi v Union of India (1978): A Landmark Judgment on Personal Liberty and Due Process
Authored By: Nainika Shivaram MKPM RV Institute of Legal Studies Introduction Maneka Gandhi v Union of India (1978) is generally
The Enrica Lexie Incident (Italy v. India)
Authored By: Sahanadevi. S. Dongaragavi B. V. Bellad Law College, Belgavi, Karnataka Case Name and citation: The Enrica Lexie Incident
The Enrica Lexie Incident (Italy v. India) Read More »