Witness Protection in India
Published On: 5th March 2026 Authored By: Jahnavi Mehrotra Chanakya National Law University (CNLU), Patna Abstract The witness protection issue […]
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Justice K. S. Puttaswamy (Retd.) and Anr. vs Union Of India And Ors.
Authored By: Naina Kumari Introduction The judgment delivered in K.S. Puttaswamy v Union of India (2017) is one of the
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International Human Rights Law and the Protection of the Right to Life: A Critical Legal Analysis
Authored By: Naina Kumari Abstract The right to life is the most fundamental human right recognised under international human rights
Barkhuizen v Napier
Authored By: Mbali Mchunu Varsity College 1) Case title and citation 1.1) Full case name: Barkhuizen v Napier (CCT72/05) [2007]
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Mrs Shailja Krishna v Satori Global Limited & Others (2025)
Authored By: Tanmay Sherekar Vishwakarma University Case Title & Citation Case Title: Mrs Shailja Krishna v Satori Global Limited &
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Minister of Justice and Correctional Services and Others v Ntuli ZACC 7
Authored By: Siphesihle Tokwe University of Fort Hare Case Name: Minister of Justice and Correctional Services and Others v Ntuli
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Mohori Bibee v. Dharmodas Ghose (1903)
Authored By: Somya Agarwal Nirma University Law Case Title & Citation Full name of the case- Mohori Bibee v. Dharmodas
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Maria Sharapova v. International Tennis Federation (ITF)
Authored By: Shrimayi Iyer Nmims’s Kirit. P. Mehta school of law, Mumbai Case Title & Citation Maria Sharapova v. International
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R [ on the application of Miller] v The Prime Minister Cherry and others V Advocate General forScotland [2019] UKSC 41
Authored By: Zanib Sheraz University of London Case Name and Citation R [ on the application of Miller] v The
Hussainara Khatoon v. the State of Bihar ( 1979)
Authored By: Yashsvi Singh Lloyd School of Law Case Title & Citation Hussainara Khatoon v. the State of Bihar (
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THALER V PERLMUTTER
Authored By: Asokere Deborah Lagos State University- Graduate Case Title and Citation Thaler v Perlmutter, No. 1:22-cv-01564 (D.D.C. Aug. 18,
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African Commission on Human and Peoples’ Rights v Kenya
Authored By: Asive Zamantlele Mathenga University Of Fort Hare CASE SUMMARY 1 Case Title and Citation African Commission on Human
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