Authored By: Refilwe Moraba University of South Africa Case Citation and Basic Information Full case name: S v Makwanyane and […]
The Constitutional Abolition of the Death Penalty in South Africa: S v Makwanyane Read More »
Authored By: VAISHNAVI R NAIR GOVT. LAW COLLEGE THIRUVANANTHAPURAM Case Name: Navtej Singh Johar v. Union of India Citation: (2018)
NAVTEJ SINGH JOHAR V. UNION OF INDIA (2018) Read More »
Authored By: Lerato Ndlovu University of South Africa Introduction The case of S v Masiya (2007) is a landmark case
S v Masiya 2007 (2) SACR 435 (CC) Read More »
Authored By: Sangmitra Sharma KLE Law College Case Citation and Basic Information Case Name: Donoghue v. StevensonCitation: [1932] AC 562
Donoghue v. Stevenson (1932) Read More »
Authored By: Vikas Singh Kcc Institute of Legal and Higher Education Case Citation and Basic Information Sai Reddy v. S.
Re-opening of Partition – S. Sai Reddy v. S. Narayana Reddy (1991) Read More »
Authored By: Muhammad Ayaz Abro Shaheed Zulfiqar Ali Bhutto University of Law Karachi Case Name: DARSHAN MASIH VERSUS THE STATE
DARSHAN MASIH VERSUS THE STATE Read More »
Authored By: SREE SAI RAM R Veltech School of Law 1.Case title & Citation Bangalore water – supply and sewerage
Bangalore Water – supply and Sewerage Board vs. R. Rajappa & Others (1978) Read More »
Authored By: Aphumelele Siyandiba University of Johannesburg Case Name: S v Makwanyane Case No.: CCT/3/94 Delivered: 6 June 1995 Citation:
Authored By: Namhla Gwayana University of South Africa Introduction S V Makwanyane is a landmark case in South African constitutional
Authored By: Anushka Sah Central University Of South Bihar, Gaya CASE TITLE AND CITATION Full Case Name: M.C. Mehta v.
M.C. Mehta v. Union of India (1987) 1 SCC 395 (Oleum Gas Leak Case) Read More »
Authored By: Nompilo Ngcobo Introduction Heard in February 1995 and decided on 6 June 1995, S v Makwanyane and Others,
Authored By: Shekinah Pavadai Emeris Ruimsig Formally Known as Monash University Case Name: Minister of Justice and Correctional Services and
Minister of Justice and Correctional Services and Others v Ntuli Read More »
