Vanashakti v. Union of India
Authored By: Alima Azmiya KLE Law College, Bengaluru Case Citation and Basic Information Case Name: Vanashakti v. Union of India
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The Basic Structure Doctrine: Kesavananda Bharati v. State of Kerala (1973)
Authored By: Sefali Jaiswal Mahatma Gandhi Kashi Vidyapeeth, Varanasi Introduction The Indian Constitution, adopted in 1950, is celebrated as one
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Defences to Defamation: Development of Law 2014 – 2026
Authored By: Tan Guan You Abstract This article provides a comprehensive analysis of the evolution of defamation law in Malaysia
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The State v T Makwanyane and M Mchunu.
Authored By: Siyabonga Miya University of Johannesburg 1. Case Citation and Basic Information Case name: The State v T Makwanyane
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INDIAN YOUNG LAWYERS ASSOCIATION V. STATE OF KERALA
Authored By: Unnimaya Pavithran Amity University Dubai Case Name: Indian Young Lawyers Association vs The State of Kerala Citation: Writ
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Belize v Honduras: Guatemala Intervening
Authored By: Aruna S Bishop Cotton Women’s Christian Law College Case Details Belize v. Honduras (Sovereignty over the Sapodilla Cayes/Cayos
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State of Maharashtra v. Mayer Hans George, AIR 1965 S.C. 722 1 ; 1965 SCR (1) 123 2 ; (1965) 1Cri LJ 641.
Authored By: Aman Gupta Shri Ramswaroop Memorial University Case citation and basic information State of Maharashtra v. Mayer Hans George,
Land Tenure Security in Nigeria: A Legal Examination of Executive Oversight and the Validity of Property Transfers
Authored By: Praise Komolafe University of IIorin, IIorin, Kwara State Introduction Nigeria has consistently ranked low globally for registering property
Maneka Gandhi vs Union of India
Authored By: Chabungbam Danny Singh LMS LAW COLLEGE, DHANAMANJURI UNIVERSITY 1. Case Citation and Basic Information Full Case Name: Maneka
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Troxel v. Granville, 530 U.S. 57 (2000)
Authored By: Chyanne Coleman Westmoreland County Community College Case Name: Troxel v. Granville Citation: 530 U.S. 57 (2000) Court: Supreme
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Md. Serajul Islam v. The Director General of Food
Authored By: Jamiul Muhammad Prachurja American International University – (AIUB) 1. Case Citation and Basic Information Full Case Name: Md.
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Justice K.S. Puttaswamy (Retired) v. Union of India and Ors, 2017 2
Authored By: Areesha Aafreen Integral University, Lucknow Name of the Case: Justice K.S.Puttaswamy (Retired) v. Union of India and Ors,
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