Authored By: Anshul Kumar Manik ISDC, University of Allahabad Case Title & Citation Case Title: Kesavananda Bharati Sripadagalvaru and Others […]
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Authored By: Shreya Ranjan S.S. Khanna Girls’ Degree College, Prayagraj Case name: Kesavan Nair v State of Kerala[1] Bench: K.
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Authored By: Lesedi Queen Malatji University of the Western Cape Case Title & Citation Full Case Name: Masoga & Another
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Authored By: Rashi Agarwal Manipal University Jaipur To The Point : The case of MC Mehta vs Union of India(
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Authored By: Vibha Rana Galgotias University Case Title & Citation Case Title: Prosecutor v. Jean-Paul Akayesu Citation: ICTR-96-4-T, Judgment, 2
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Authored By: Siddharth Pariani Symbiosis Law School, Pune Case Title & Citation Title: Marubeni Corporation & Doğuş İnşaat ve Ticaret
Authored By: Harshita Dubey Babu Banarsi Das University Court: Supreme Court of India (Nine-Judge Constitutional Bench) Citation: (2017) 10 SCC
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Authored By: Abhinav Jaju Lloyd Law College, Greater Noida Appellant: Kasturi Lal Ralia Ram Jain Respondent: The State of Uttar
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Authored By: FARINDE Ayomide Abidemi ABSTRACT. Medical negligence remains a pressing challenge in Nigeria, worsened by the realities of an
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Authored By: Israt Sultana Erin Introduction The internet is now a part of children’s everyday life in Bangladesh. Children use
Authored By: Ritika Gaidhani INTRODUCTION Gender equality refers to the state in which individuals of all genders have equal rights,
Authored By: Charushila Pranavi A/P Sukumaran ABSTRACT The establishment of artificial intelligence (AI) in creative fields such as literature, music,
