FAAF v RFM & 2 OTHERS
Authored By: LYNCY TONIQUE OYUGA Daystar University Case Title: FAAF v RFM & 2 OTHERS Citation: [2025] KESC 45 (KLR) […]
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Navtej Singh Johar v. Union of India Writ Petition (Criminal) No. 76 Of2016
Authored By: Charul Rathore Indore Institute of Law Case Citation and Basic Information Case Name: Navtej Singh Johar v. Union
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BASDEV V. STATE OF PESPU
Authored By: Disha Gupta Gitarattan International Business School Case title: – BASDEV V. STATE OF PESPU Case no. Criminal Appeal
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Mabo v Queensland (No.2) [1992] HCA 23
Authored By: Anshita nanda QMUL Mabo v Queensland (No 2) [1992] HCA 23 remains one of the most transformative decisions
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Gian Kaur v. State of Punjab (1996) 2 SCC 648
Authored By: Meet Agarwal Bennett University Introduction: – “God asks no man whether he will accept life. That is not
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MOLOBA V DUBE and others (08/3077) [2008] ZAGPHC 434
Authored By: Nokwanda Nkumane University of Fort Hare Case Name: MOLOBA V DUBE and others (08/3077) [2008] ZAGPHC 434 IN
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JRM v VVC and Others (25007/2022) [2024]
Authored By: Andiswa Xaba University of the Western Cape Case Details VVC v JRM, Ministers of Justice and Constitutional Development
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Kabushiki Kaisha Toyota Jidoshokki v. LMW Limited
Authored By: Yaditya Sandala Dharmashastra National Law University Case Name: Kabushiki Kaisha Toyota Jidoshokki v. LMW Limited Court: Delhi High
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Novartis AG v. Union of India and Others
Authored By: Abhishek Kumar National Law University, Delhi Case Citation and Basic Information Case Name: Novartis AG v. Union of
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The Constitutional Abolition of the Death Penalty in South Africa: S v Makwanyane
Authored By: Refilwe Moraba University of South Africa Case Citation and Basic Information Full case name: S v Makwanyane and
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NAVTEJ SINGH JOHAR V. UNION OF INDIA (2018)
Authored By: VAISHNAVI R NAIR GOVT. LAW COLLEGE THIRUVANANTHAPURAM Case Name: Navtej Singh Johar v. Union of India Citation: (2018)
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S v Masiya 2007 (2) SACR 435 (CC)
Authored By: Lerato Ndlovu University of South Africa Introduction The case of S v Masiya (2007) is a landmark case
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