Mohd. Ahmed Khan v. Shah Bano Begum and Ors
Authored By: SWIKRUT SWAROOP SAHU SOA National Institute of Law Case Name: Mohd. Ahmed Khan v. Shah Bano Begum and […]
Mohd. Ahmed Khan v. Shah Bano Begum and Ors Read More »
Mahlangu and Another v Minister of Labour and Others (CCT306119) (2020).
Authored By: Mulalo Forgiveness Mufamadi University of South Africa Case Name: Mahlangu v Another v minister of labour and others
Mahlangu and Another v Minister of Labour and Others (CCT306119) (2020). Read More »
Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India and Ors.
Authored By: Susrita Pal University of Mumbai,Thane Sub-Campus Case Title: Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India
Justice K.S. Puttaswamy (Retd.) and Anr. v. Union of India and Ors. Read More »
Urgenda Foundation v State of the Netherlands
Authored By: Mizba Ahmed NEF Law College Abstract The decision in Urgenda Foundation v State of the Netherlands marked a
Urgenda Foundation v State of the Netherlands Read More »
NAVTEJ SINGH JOHAR V. UNION OF INDIA AIR (2018)
Authored By: Shivam Chaurasiya Guru Ghasidas vishwavidyalaya bilaspur chattisgarh INTRODUCTION : In the Puttaswamy judgment, the Supreme Court recognised the
NAVTEJ SINGH JOHAR V. UNION OF INDIA AIR (2018) Read More »
Bhe and Others v Magistrate Khayelitsha and Others
Authored By: Keatlaretse Mahlatse Mahuma Eduvos Private Institution Case Citation and Basic Information Case Name: Bhe and Others v Magistrate,
Bhe and Others v Magistrate Khayelitsha and Others Read More »
S v Makwanyane and Another 1995 (3) SA 391 (CC)
Authored By: Kgotlello University of the Western Cape Introduction One of the biggest shifts in South African law came through
S v Makwanyane and Another 1995 (3) SA 391 (CC) Read More »
SMT. S. VANITHA V/S. THE DEPUTY COMMISSIONER BENGLURU URBAN DISTRICT AND ORS.
Authored By: Rizul Sharma Maharaja Agrasen Institute of Management Studies CASE: SMT. S. VANITHA V/S. THE DEPUTY COMMISSIONER BENGLURU URBAN
SMT. S. VANITHA V/S. THE DEPUTY COMMISSIONER BENGLURU URBAN DISTRICT AND ORS. Read More »
Sumit vs. State of Uttar Pradesh & Another [2026]
Authored By: Fiza Siddhik Sayyed New Law College Ahmednagar Case Title and Citation Sumit vs. State of Uttar Pradesh &
Sumit vs. State of Uttar Pradesh & Another [2026] Read More »
Merck KGaA v. Integra Lifesciences I Ltd.
Authored By: Mahalakahmi School of Excellence in Law CASE CITATION AND BASIC INFORMATION Case Name: Merck KGaA v. Integra Lifesciences
Merck KGaA v. Integra Lifesciences I Ltd. Read More »
WHEN DOING NOTHING IS A CRIME: CAN SILENCE BECOME PARTICIPATION IN RAPE
Authored By: Brandon Mxolisi Sifuba University of Fort Hare Introduction The Constitutional Court (CC) in Tshabalala v The State; Ntuli
WHEN DOING NOTHING IS A CRIME: CAN SILENCE BECOME PARTICIPATION IN RAPE Read More »
John Rylands and Jehu Horrocks v Thomas Fletcher (Commonly cited as Rylands v Fletcher)
Authored By: Jasmine Guru Nanak Dev University Case Citation and Basic Information Full Case Name: John Rylands and Jehu Horrocks
John Rylands and Jehu Horrocks v Thomas Fletcher (Commonly cited as Rylands v Fletcher) Read More »