Authored By: Dholakiya Maheshvari University Law College and Department of Studies in Law, Bangalore University Case Citation and Basic Information […]
The State of Uttar Pradesh v. Anurudh & Anr. Read More »
Authored By: Muskan Maharshi Dayanand University Introduction This case lies at the intersection of constitutional law, medical jurisprudence, and end-of-life
Authored By: Talari Raghavendrudu Sri Krishnadevaraya University, Ananthapur CASE DETAILS: CASE CITATION: HARISH RANA V. UNION OF INDIA (2026 INSC
HARISH RANA V. UNION OF INDIA (2026 INSC 222).(SC) 244 Read More »
Authored By: Ayoyisa Lithe-Tha Ntambo IIE VARSITY COLLEGE, SANDTON Case Name: JORDAAN AND OTHERS v MINISTER OF HOME AFFAIRS AND
JORDAAN AND OTHERS v MINISTER OF HOME AFFAIRS AND OTHERS [2025] ZACC 19. Read More »
Authored By: Zahraa Subjee University of Witwatersrand CASE CITATION AND INFORMATION Full Case Name: Masiya v Director of Public Prosecutions,
Authored By: Jyotsana Bharti Law Center 2, Faculty of Law, University of Delhi Case Citation and Basic Information (2026) 1
Imran Pratapgadhi v. State of Gujarat and Another Read More »
Authored By: Gareth Moyo University Of Johannesburg 1. Case Citation Full Case Name: The State v T Makwanyane and M
The State v T Makwanyane and M Mchunu Read More »
Authored By: Kehinde Esther Ifeoluwa Lagos State University 1. Case Citation and Basic Information Case Name: Lakanmi & Anor v.
Lakanmi & Anor v. Attorney-General (Western State) & Ors Read More »
Authored By:Ngozi Augustina Okeibuno Igbinedion University, Okada, Edo State, Nigeria Case Citation and Basic Information Full case name: R. Mogaji
A.R. Mogaji & Ors v. Madam Rabiatu Odofin & Ors Read More »
Authored By: Aviwe Masophi University of Fort Hare Case Citation and Basic Information Full Case Name: Mutsila v Municipal Gratuity
Mutsila v Municipal Gratuity Fund and Others Read More »
Authored By: Adarsh Saji Parul Institute of law Parul University 1.Case Citation and Basic Information Case Name: M.C. Mehta v.
M.C. Mehta v. Union of India Read More »
Authored By: Mbonye Martina Keeza Makerere University Introduction This case addresses the legal validity of a mortgage executed over disputed
