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Authored By: Muhammad Ayaz Abro Shaheed Zulfiqar Ali Bhutto University of Law Karachi Case Name: DARSHAN MASIH VERSUS THE STATE […]
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Bangalore Water – supply and Sewerage Board vs. R. Rajappa & Others (1978)
Authored By: SREE SAI RAM R Veltech School of Law 1.Case title & Citation Bangalore water – supply and sewerage
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S v Makwanyane
Authored By: Aphumelele Siyandiba University of Johannesburg Case Name: S v Makwanyane Case No.: CCT/3/94 Delivered: 6 June 1995 Citation:
S v Makwanyane
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M.C. Mehta v. Union of India (1987) 1 SCC 395 (Oleum Gas Leak Case)
Authored By: Anushka Sah Central University Of South Bihar, Gaya CASE TITLE AND CITATION Full Case Name: M.C. Mehta v.
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S vs Makwanyane and Others 1995 (3) SA 391 (CC); 1995 (6) BCLR 665 (CC); 1995 (2) SACR 1 (CC); [1995] ZACC 3
Authored By: Nompilo Ngcobo Introduction Heard in February 1995 and decided on 6 June 1995, S v Makwanyane and Others,
Minister of Justice and Correctional Services and Others v Ntuli
Authored By: Shekinah Pavadai Emeris Ruimsig Formally Known as Monash University Case Name: Minister of Justice and Correctional Services and
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Uganda v Uwera Nsenga (Criminal Session Case No. 0312 of 2013) [2014] UGHCCRD 43 (22 September 2014)
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Jordaan and Others v Minister of Home Affairs and Another (CCT 296/24) [2025] ZACC 19; 2025 (11) BCLR 1249 (CC); 2025 (6) SA 323 (CC), Constitutional Court of South Africa decided 11 September 2025.
Authored By: Xola Zoleka University of KwaZulu-Natal Case Name: Jordaan and Others v Minister of Home Affairs and Another (CCT
Nandhini Deluxe v. Karnataka Cooperative Milk Producers Federation Ltd.
Authored By: Rimika Rajput National Law University,Delhi 1. Case Citation and Basic Information Nandhini Deluxe v. Karnataka Cooperative Milk Producers
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Vodafone International Holdings B.V. v. Union of India
Authored By: Shreya S Nair Kristu Jayanti college of Law CASE NAME: Vodafone International Holdings B.V. v. Union of India
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FEDERAL REPUBLIC OF NIGERIA V CHARLES AKAEZE
Authored By: Nwakile Onyinyechi Frances Nigerian Law School INTRODUCTION The case of FRN v AKAEZE[1] is a landmark recent Supreme
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