Authored By: Motshegetsi Zawadi Kekana University of South Africa Case title & Citation Bhe and others v Magistrate, Khayelitsha and […]
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Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) INTRODUCTION India is
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Authored By : Tripurari Renuka K V Ranga Reddy Law College ABSTRACT Cryptocurrencies have emerged as one of the most
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Authored By: Zipporah Wanjiru Kagoya University of Nairobi, Faculty of Law 1.0 INTRODUCTION 1.1 Definition A startup is a new
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Authored By: Angel Onwubuya Nottingham Trent University Case Title: Ratcliff v McConnell and Harper Adams College [1998] Case Citation: [1998]
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Authored By: Thato Malebana University of Johannesburg Case name and citation: Masiya v Director of Publications Pretoria (2007) ZACC 9
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Authored By: Ntando Madonsela North West University CASE SUMMARY: Minister of Home Affairs and Another v Fourie and Another; Lesbian
Authored By: SOORAJ KR Government Law College Thrissur INTRODUCTION The case of X v. Principal Secretary, Health and Family Welfare
Authored By: Sa’adatu Temitope Bello CASE TITLE OLAYINKA BRAIMOH & Anor. v. AHMED USMAN ODODO & Ors (SUPREME COURT, 2024)
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Authored By: Kanchan Ahirwar Sage University Bhopal Case Title & Citation ALLEGED RAPE AND MURDER INCIDENT OF A TRAINEE DOCTOR
Authored By: LUV KUMAR Amity University, Patna Case Title & Citation Justice K.S. Puttaswamy (Retd.) & Anr. v. Union of
Justice K.S. Puttaswamy (Retd.) & Anr. v. Union of India & Ors. (2017), Read More »
Authored By: Eunice Dyep Bulus Philomath University Abuja This case was initially heard at the Federal High Court, Awka, Anambra
EBO & ANOR v. OKEKE & ORS (2019) LCN/13449 (CA): Read More »
