Authored By: Sbongakonke University of Zululand CASE SUMMARY: MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04) […]
MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04) [2005] Read More »
Authored By: Marvelous Idisi University of Abuja CASE TITLE: NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). NAME OF COURT: THE
NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). Read More »
Authored By: Minentle Beswa University of Zululand Full Name of the Case: economic freedom fighter v speaker of national assembly
Authored By: Noluthando Shoba University of Zululand Full Title: Soobramoney v Minister of Health, KwaZulu-Natal Citation: (CCT32/97) [1997] ZACC 17;
Soobramoney v Minister of Health KwaZulu-Natal Read More »
Authored By: Olwethu Princess Nxumalo University of Fort Hare Case Title and Citation ➢ Full name: State v Makwanyane and
S v Makwanyane and Another 1995 (3) SA 391 (CC) Read More »
Authored By: S’khulile Cebekhulu University of Zululand Court Name: Constitutional Court of South Africa Honorable Judges: ➢ Maya CJ ➢
Democratic Alliance v Minister of Home Affairs and Another (CCT 184/23) [2025]ZACC 8 Read More »
Authored By: Julia Skripnichenko Case Title & Citation Donoghue v Stevenson [1932] AC 562 Court Name & Bench The court
Donoghue v Stevenson [1932] AC 562 Read More »
Authored By: Riya Choudhary Titel:- The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity. Case Name:- Shayara bono
The Judicial Abolition of Instant Triple Talaq: Upholding Equality and Dignity. Read More »
Authored By: Vishal Vashishtha Dr. Bhimrao Ambedkar University Agra Case Name : Shayara Bano v. Union of India & Ors.
Shayara Bano v. Union of India & Ors. Read More »
Authored By: Adv. Chandrashekhar Verma Rajdhani Law College, Jaipur Affiliated to Dr. Bhimrao Ambedkar Law University, Jaipur Case Title and
Kesavananda Bharati Sripadagalavaru and Others v. State of Keralaand Others Read More »
Authored By: Anuska Maity Shri Shikshayatan College, Kolkata Case Title & Citation Kesavananda Bharati v. State of Kerala, (1973) 4 SCC
Kesavananda Bharati v. State of Kerala (1973) 4 SCC 225 Read More »
Authored By: EUVIE MORAA OCHUKU Court: High Court at Nairobi (Milimani) Judgment date: 6th November 2025 Synergy Industrial Credit Limited……Appellants
