Shayara Bano v. Union of India and Others
Authored By: Vidyavardhaka Law College, Mysore Vidyavardhaka Law College, Mysore Case Citation and Basic Information Full Case Name: Shayara Bano […]
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CARMICHELE v. MINISTER OF SAFETY AND SECURITY AND MINISTER OF JUSTICE AND CONSTITUTIONAL DEVELOPMENT CASE ANALYSIS.
Authored By: Lemukani Pearl Nkuna CARMICHELE v. MINISTER OF SAFETY AND SECURITY AND MINISTER OF JUSTICE AND CONSTITUTIONAL DEVELOPMENT CASE
M.C. Mehta v. Union of India (Oleum Gas Leak Case)
Authored By: Sahana A Karnataka State Law University Case Citation and Basic Information Case Name: M.C. Mehta v. Union of
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Brown v Board of Education of Topeka
Authored By: Maria Fejzulla Salford University The decision in Brown v Board of Education of Topeka remains one of the
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C and Others v Department of Health and Social Development, Gauteng and Others
Authored By: Hunadi Sonia-Rose Legoabe Regenesys Business School Case Number: (CCT 55/11) [2012] ZACC 1; 2012 (2) SA 208 (CC);
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R v Dudley and Stephens
Authored By: Undine Kupla University of Salford Case Name: R v Dudley and Stephens Citation: (1884) 14 QBD 273 (DC) Court: Queen’s Bench
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Francis Karioko Muruatetu & Another v Republic
Authored By: Morgan Okoth University of Nairobi 1.0 Case Citation and Basic Information Case Name: Francis Karioko Muruatetu & another
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Women’s Legal Centre Trust v President of the Republic of South Africa– Case Summary.
Authored By: Khaliphani R Ndlovu University of Johannesburg I.CASE CITATION AND BASIC INFORMATION Citation: 2022 (5) SA 323 (CC) Court:
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R v Dudley and Stephens (1884)
Authored By: Zayna Hudda Middlesex University Introduction R v Dudley and Stephens (1884)[1] is one of the most significant cases
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DEEPFAKES AND FINANCIAL FRAUD: EVALUATING THE EFFICACY OF THE IT RULES AMENDMENT 2026
Authored By: NIKITA DEWANGAN Seth Ratanchand Surana Law College Durg, C.G. Introduction- In THIS 2026, Just imagine you’re scrolling through
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WHO OWNS THE OIL WELLS? RESOLVING THE AKWA IBOM-CROSS RIVER OIL WELLS DISPUTE
Authored By: Celestine-Ebeku Godswill Okonowoka The University of Nigeria Nsukka INTRODUCTION In the aftermath of the ceding of the Bakassi
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DEVELOPMENT VS. ENVIRONMENTAL PROTECTION: A LEGAL PERSPECTIVE
Authored By: Rajshavi Sonker Babasaheb Bhimrao Ambedkar Central University INTRODUCTION “In the race for economic growth, the environment often becomes
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