Navtej Singh Johar v. Union of India (2018)
Authored By: Zainab Khan Atal Bihari Vajpayee School of Legal Studies. Navtej Singh Johar v Union of India (2018) 10 […]
Navtej Singh Johar v. Union of India (2018) Read More »
Authored By: Zainab Khan Atal Bihari Vajpayee School of Legal Studies. Navtej Singh Johar v Union of India (2018) 10 […]
Navtej Singh Johar v. Union of India (2018) Read More »
Authored By: Mahlet Tsehaye Tekalgn Addis Ababa University CASE SUMMARY: Central Catholic High School Hazing & sexual assault case (Texas,2025)
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Authored By: Sneha Kumari Amity Law School, Amity University Patna INTRODUCTION The Aruna Shanbaug case is a landmark legal case
Aruna Ramchandra Shanbaug v Union of India 2011 4 SCC 454 Read More »
Authored By: RANDLE ELDAD AYOMIKUN UNIVERSITY OF LAGOS(UNILAG) Case Summary: Donoghue v Stevenson [1932] AC 562 (UKHL) INTRODUCTION The Donoghue
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Authored By: Shivani Singh AMITY UNIVERSITY PATNA CASE: Shreya singhal v. Union of India [AIR 2015 SC1523] Introduction The case
Shreya singhal v. Union of India [AIR 2015 SC1523] Read More »
Authored By: Mishaal Amjad Pakistan College of Law Case Summary: Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52 Citation
Mexfield Housing Co-Operative Ltd v Berrisford [2011] UKSC 52 Read More »
Authored By: Vibha Tiwari Atal Bihari Vajpayee School of Legal Studies, CSJMU Case Summary: Sarla Mudgal v. Union of India
Sarla Mudgal v. Union of India (1995) Read More »
Authored By: Ayushi Shreya Bennett University S.R. Bommai v. Union of India, AIR 1994 SC 1918 Case Title and Citation
S.R. Bommai v. Union of India, AIR 1994 SC 1918 Read More »
Authored By: Hajar Dhulqarnain Law Graduate ABSTRACT False rape allegations have life-changing implications not only for the accused but also
Authored By: Mudita Tiwari National Law University, Nagpur ABSTRACT In the recent times world has seen an exponential growth in
IS ARTIFICIAL INTELLIGENCE REALLY A CATALYST IN FORENSIC SCIENCE Read More »
Authored By: Enujiugha Vanessea Afe Babalola University Abstract This article examines the integration of technology into Nigeria’s legal system, analyzing
Authored By: Soohemba Agatha Aker Nigerian Law School ABSTRACT There is no disputing the importance of international law in fostering