Authored By: Taylor Arm City St George’s University of London Consideration was defined in Currie v Misa by Lush J […]
Should the Law Reform the Doctrine of Consideration in Modern Commercial Contracts Read More »
Authored By: PRAJWAL G Seshadripuram Law College, Bengaluru, Karnataka State Law University. We the people and Constitution The heart of
Authored By: Ojaswini Verma Savitribai Phule Pune University Introduction Independent Directors (IDs) have become crucial pillars of India’s corporate governance
Authored By: Devanshu Singh Chandel Bundelkhand University Jhansi The condition of undertrial prisoners in India is one of the clearest
Authored By: Pooja Walwe MMSCLC, SPPU The mischief rule is a principle used by judges when they need to interpret
THE MISCHIEF RULE OF STATUTORY INTERPRETATION Read More »
Authored By: Sbongakonke University of Zululand CASE SUMMARY: MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04)
MINISTER OF HOME AFFAIRS AND ANOTHER v FOURIE AND ANOTHER (CCT 60/04) [2005] Read More »
Authored By: Marvelous Idisi University of Abuja CASE TITLE: NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). NAME OF COURT: THE
NWABUEZE OKAFOR v. NIGERIA BREWERIES PLC (2025). Read More »
Authored By: Minentle Beswa University of Zululand Full Name of the Case: economic freedom fighter v speaker of national assembly
Authored By: Noluthando Shoba University of Zululand Full Title: Soobramoney v Minister of Health, KwaZulu-Natal Citation: (CCT32/97) [1997] ZACC 17;
Soobramoney v Minister of Health KwaZulu-Natal Read More »
Authored By: Olwethu Princess Nxumalo University of Fort Hare Case Title and Citation ➢ Full name: State v Makwanyane and
S v Makwanyane and Another 1995 (3) SA 391 (CC) Read More »
Authored By: S’khulile Cebekhulu University of Zululand Court Name: Constitutional Court of South Africa Honorable Judges: ➢ Maya CJ ➢
Democratic Alliance v Minister of Home Affairs and Another (CCT 184/23) [2025]ZACC 8 Read More »
Authored By: Julia Skripnichenko Case Title & Citation Donoghue v Stevenson [1932] AC 562 Court Name & Bench The court
Donoghue v Stevenson [1932] AC 562 Read More »
