Digital Arrests in India: When Fear Becomes a Tool of Crime and Law Struggles to Catch Up
Authored By: Minisha padhi Hidayatullah National Law University Abstract A new type of cybercrime is being reported in India that […]
Justice K.S. Puttaswamy (Retd.) v. Union of India (2017)
Authored By: Dipika Sharma Bundelakhand University Case Title and Citation Justice K.S. Puttaswamy (Retd.) v. Union of India (2017) Citation
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Abduction and Forced Marriage Self-Defense Case
Authored By: Birhan Asmare Adane Bahirdar University Case Title & Citation Case Title: Abduction and Forced Marriage Self-Defense Case Citation:
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Abdul Latif Mirza v Government of Bangladesh (1979) 31 DLR (AD) 1979
Authored By: Faria Kamal Oishy International Islamic University Chattogram Case title and case citation Abdul Latif Mirza v Government of
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Miranda v Arizona 384 US 436 (1966)
Authored By: Mekdelawit Tewodros Case title Miranda v Arizona 384 US 436 (1966) Court: United States Supreme Court Bench: Full
Miranda v Arizona 384 US 436 (1966) Read More »
S v Makwanyane and Another (CCT 3/94)[1995] ZACC 3
Authored By: Lusanda Alicia Mpisi University of Zululand Case Name: S v Makwanyane and Another (CCT 3/94)[1995] ZACC 3 Facts
S v Makwanyane and Another (CCT 3/94)[1995] ZACC 3 Read More »
Donoghue v Stevenson (1932)
Authored By: Richard Praise Ayebabomo Imo State University Donoghue v Stevenson is a landmark decision in the law of torts,
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In Re: Stray Dog Menace and Public safety in Urban Areas (Suo Motu Proceedings)
Authored By: SHARMILA DEVI R GOVERNMENT LAW COLLEGE, RAMANATHAPURAM AFFILIATED WITH TAMILNADU DR AMBEDKAR LAW UNIVERSITY Case Title: In Re:
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Lily Thomas v. union of India & Ors.
Authored By: Prerna Sharma Guru gobind singh indraprastha university ggsipu – university school of law and legal studies- uslls 1.CASE
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INDIRA NEHRU GANDHI VS. RAJ NARAIN
Authored By: Emani Bhavitha KLEF College of Law CASE NAME: INDIRA NEHRU GANDHI VS. RAJ NARAIN Equivalent Citation – AIR
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DONOGHUE V. STEVENSON [1932] AC 562
Authored By: A V Cherishma KL University Case Name: Donoghue V. Stevenson [1932] Ac 562 Court: HOUSE OF LORDS
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The Validity of the Notification Released by State of West Bengal Exempting the Slaughter of Healthy Cows on Bakr-Id.
Authored By: Uma Rani Dharmashastra National Law University Jabalpur Case Name: The Validity of the notification released by state of