GILFORD MOTOR COMPANY, LIMITED v. HORNE
Authored By: HARSHVARDHAN SOA National Institute Of Law Bhubaneswar CASE DETAILS : [1]CITATION:- 1933 G. 1418 COURT:- Court of Appeal […]
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WOMEN’S RIGHTS AND LEGAL PROTECTION IN INDIA: A CRITICAL ANALYSIS OF LAW, IMPLEMENTATION AND REFORM
Authored By : Rafiah Mairaj Llyod Law College Abstract India has built an extensive legal framework to safeguard women’s rights
Impact of the New Criminal Laws (BNS, BNSS, BSA) on Everyday Policing in India
Authored by : Sabha Yousuf Bhat Vitasta School of Law & Humanities Introduction: The Indian Criminal Justice System has always
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Carmichele v Minister of Safety and Security and Minister of Justice and Constitutional Development 2001 (4) SA 938 (CC)
Authored By: Lumka Ama Acheaw Case Title & Citation Carmichele v Minister of Safety and Security and Minister of Justice
Nigerian Copyright Commission & Ors (NCC) v Musical Copyright Society of Nigeria (MCSN) LTD/GTE
Authored By: Justina Oluwatimilehin Babade University of Abuja CASE TITLE & CITATION Nigerian Copyright Commission & Ors (NCC) v Musical
Jimoh Ishola (Alias Ejigbadero) v. The State (1978).
Authored By: Sobowale Anuoluwapo Kehinde Federal University Oye-Ekiti (FUOYE). Jimoh Ishola (Alias Ejigbadero) v. The State (1978). (1978) 9-10 S.C.
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Data Protection Act, 2023: Is India’s new privacy regime measure effective?
Authored By: Anuska Maity Shri Shikshayatan College, Kolkata INTRODUCTION : The digital ecosystem is expanding rapidly as we know and
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Selvi & Ors vs State Of Karnataka & Anr (2010)
Authored By: Leya Mahesh St. Joseph’s College of Law Selvi & Ors vs State Of Karnataka & Anr (2010) AIR
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New Patriotic Party v Attorney-General [1993-94] 2 GLR 35
Authored By: SYDNEY EFFAH ACHEAMPONG GHANA SCHOOL OF LAW Case Title and Citation New Patriotic Party v Attorney-General [1993-94] 2
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The Uniform and the Whip: India’s Unbroken Cycle of Police Brutality
Authored By :Vishal Vashishtha Dr. Bhimrao Ambedkar University Agra Abstract This paper examines the persistent and systemic issue of police
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Bhe and others v Magistrate Khayelitsha and others (2004) ZACC 17; 2005(1) SA 580 (CC).
Authored By: Motshegetsi Zawadi Kekana University of South Africa Case title & Citation Bhe and others v Magistrate, Khayelitsha and
Bhe and others v Magistrate Khayelitsha and others (2004) ZACC 17; 2005(1) SA 580 (CC). Read More »
DIVYA PHARMACY CASE
Authored By: MOVEEKA K Government Law College, Coimbatore (Affiliated to Tamil Nadu Dr. Ambedkar Law University ) INTRODUCTION India is
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