Authored By: Hafiz Abdul Rehman Malik Alkaram International Institute Bhera Introduction The First Information Report (FIR) constitutes the foundation of
False FIR and Misuse of Criminal Law in Pakistan Read More »
Authored By: Hafiz Abdul Rehman Malik Alkaram International Institute Bhera Case Citation and Basic Information Case Name: Shehla Zia v
Shehla Zia v WAPDA Read More »
Authored By: Fiona Ngobeni University of South Africa 1. Case Citation and Basic Information Full Case Name: S v Makwanyane
S v Makwanyane and Another Read More »
Authored By: Akanksha Aaditya Hardenia Adv R.R.Law College Case Citation and Basic Information Case Name: State of Punjab & Ors.
State of Punjab & Ors. v. Davinder Singh & Ors. Read More »
Authored By: Zarin Ahsan Premier University 1. Case Citation Case: Grameenphone Ltd v Chairman, First Labour Court, Dhaka and Others
Grameenphone Ltd v Chairman First Labour Court Dhaka and Others Read More »
Authored By: Anshika Sharma Chaudhary Charan Singh University Campus, Meerut, Uttar Pradesh Case Name: Kantaru Rajeevaru v. Indian Young Lawyers
Kantaru Rajeevaru v. Indian Young Lawyers Association & Ors Read More »
Authored By: Jayita Gupta ICSS Law College Case Citation and Basic Information Case Name: Justice K.S.Puttaswamy(Retd) And Anr. vs Union
Justice K.S.Puttaswamy(Retd) And Anr. vs Union Of India And Ors. 2017 Read More »
Authored By: RITI DAV University BASIC INFORMATION AND CASE CITATION Romesh Thappar v. state of madras Citations: 1950 AIR 124,
Romesh Thappar v. State of Madras Read More »
Authored By: Tanya Madziva BPP University Montgomery1 is the landmark decision of the UK Supreme Court, delivered in the joint
Authored By: Fiona Xiluva Ngobeni University of South Africa 1. Case Citation and Basic Information Full Case Name: S v
S v Makwanyane and Another Read More »
Authored By: Aafaq Ahmad University of Bedfordshire Case Citation and Basic Information Case: Prest v Petrodel Resources Ltd and Others[1]
Prest v Petronel Resources Ltd [2013] UKSC 34 Read More »
