Trial Lawyers Association
Authored By: Harry Morrow University of Sussex Introduction This case is a Supreme Court decision relating to the criteria for […]
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JUSTICE K.S. PUTTASWAMY (RETD.) V. UNION OF INDIA (2017)
Authored By: Princy Guru Gobind Singh Indraprastha University Case Citation and Basic Information Justice K.S. Puttaswamy (Retd.) v. Union of
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Military and Paramilitary Activities in and against Nicaragua (Nicaragua v United States of America)
Authored By: Ilya Konfetov University of Leicester Case name: Military and Paramilitary Activities in and against Nicaragua (Nicaragua v United
Regina Respondent v R. Appellant
Authored By: Maya Skerritt University of the West of England (UWE), Bristol The Case of R v R [1991] I.
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Vishaka & Ors. V. State of Rajasthan & Ors.
Authored By: Charmy Jain Marwadi University Case Name: Vishaka & Ors. v. State of Rajasthan & Ors. Citation: AIR 1997
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M’Alister (or Donoghue) (Pauper) v Stevenson
Authored By: Saleena Shahid University of Westminster Case citation and basic information: Full case name: M’Alister (or Donoghue) (Pauper) v
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State of Missouri v. Marcellus Williams
Authored By: Donavan Lowers New York University State of Missouri v. Marcellus Williams: Case Summary Case Citation and Basic Information
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Kesavananda Bharati v State of Kerala
Authored By: Mbali Prudence Kekana University of South Africa Case Citation and Basic Information Case Name: Kesavananda Bharati v State
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Minister of Home Affairs v Fourie 2005
Authored By: Aphiwe Nxumalo North-west University Case citation and Basic Information Case Name: Minister of Home Affairs and Another v
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S v Makwanyane and Another 1995
Authored By: Mathapelo University of South Africa Case Name: S v Makwanyane and Another (1995) S v Makwanyane and Another
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Ex Parte President of the Republic of South Africa: In re Constitutionality of the Liquor Bill
Authored By: Shaheeda Dangor University of Witwatersrand Case Citation and Basic Information Ex Parte President of the Republic of South
S.R. Bommai v. Union of India
Authored By: HARMAN KAUR AMRITSAR LAW COLLEGE Case Details Case Name: S.R. Bommai v. Union of India Citation: AIR 1994
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