Panama Refining CO. v. Ryan
Authored By: Shagufta Chowdhury Adrita East West University Case Name: Panama Refining Co. v. Ryan 293 U.S. 388 (1935) Summary […]
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Amanuel Adise v. Public Prosecutor of the Southern Nations, Nationalities and Peoples’ Regional Government
Authored By: Henok Yisma Addis Ababa University Amanuel Adise v. Public Prosecutor of the Southern Nations, Nationalities and Peoples’ Regional
USS Graphics (Pty) Ltd and Others v Urban Print Factory (Pty) Ltd and Others (2023)
Authored By: Botlenyana Thabile Ntseo University of South Africa Case Name: USS Graphics (Pty) Ltd and Others v Urban Print
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VUYOKAZI JAKO (INTERN) SOUTH AFRICA
Authored By: Vuyokazi Jako Cape Peninsula University of Technology INTRODUCTION The case of S v Makwanyane and Another is a landmark 1995
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Government of the Republic of South Africa and Others v Irene Grootboom and Others (2000)
Authored By: SIFISO MDATYULWA UNIVERSITY OF FORT HARE Case Title & Citation Full Name: Government of the Republic of South
S v Baloyi and Others (CCT29/99) [1999] ZACC 19; 2000 (1) BCLR 86 (CC); 2000 (2) SA 425(CC); 2000 (1) SACR 81 (CC)
Authored By: Carla Anthony University of South Africa Case Title and Citations: S v Baloyi and Others (CCT29/99) [1999] ZACC
Nhlapo v Zimu (2016/8478) [2017] ZAGPJHC 236 (1 September 2017)
Authored By: Mihlali Nguzo Cape Peninsula University of Technology CASE TITLE AND CITATION: Nhlapo v Zimu (2016/8478) [2017] ZAGPJHC 236
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BODIES AT RISK: A LEGAL INQUIRY INTO THE HEALTH RIGHTS OF SEX WORKERS
Authored By :Krati Agrawal LLOYD LAW COLLEGE Abstract With an estimated 3 million individuals engaged in sex work, generating $8
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Synthetic Reality: Deep Fake threat in the AI-driven World.
Authored By: Rajdeep Dutta University of Calcutta Abstract: The rapid expansion of artificial intelligence has enabled the creation of hyper-realistic
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Aruna Ram Chandra Shanbaug V. Union of India and Others (20 11 )
Authored By: Bhavika Bhalgat MMM’s Shankarrao Chavan Law College Pune 1. Content Structure Assessment Strengths: Clear organizational structure with distinct
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NAVTEJ SINGH JOHAR
Authored By: Hitaishi Subhash Sawant KES. Shri. Jayantilal H. Patel Law College CASE NAME NAVTEJ SINGH JOHAR CITATION AIR
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FEDERAL REPUBLIC OF NIGERIA V. CHARLES AKAEZE (2024)
Authored By: Ambali Dorcas Toluwanimi McPherson University 1.0. CASE TITLE AND CITATION Federal Republic of Nigeria v. Charles Akaeze (2024)
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