S v Makwanyane and Another
Authored By: Athanas Malesela Mathete University of South Africa (UNISA) I. Case Citation and Basic Information Name: S v Makwanyane
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Coquerel v. Clément-Bayard
Authored By: Sindy CHES Jean Moulin Lyon 3 University (Université Jean Moulin Lyon 3) Case Citation and Basic Information Case
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Head of Department, Mpumalanga Department of Education v Hoërskool Ermelo 2010 (2) SA 415 (CC)
Authored By: Prudence Radebe-Mfene University of South Africa CONSTITUTIONAL COURT OF SOUTH AFRICA Case CCT 40/09 In the matter between:
Economic Freedom Fighters and Another v Speaker of the National Assembly and Others
Authored By: DANNY NKADIMENG University of South Africa Case Citation and Basic Information. Economic Freedom Fighters and Another v Speaker
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Association for Democratic Reforms & Anr. v. Union of India & Ors.
Authored By: Muskan Pandey University of Allahabad I. Case Citation and Basic Information Case Name: Association for Democratic Reforms &
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Minister of Justice and Correctional Services v. Estate Stransham-Ford, 2016 ZASCA197, Supreme Court of Appeal of South Africa (5 Judge Bench) Decided on 6 December2016.
Authored By: Fina Reginaldo Mannambane University of Johannesburg I. Introduction Minister of Justice and Correctional Services v Estate Stransham-Ford involved
Bhe and Others v Magistrate, Khayelitsha and Others (2004)
Authored By: Chulumanco Nkwebe University of South Africa 1.Case Citation and Basic Information Bhe and Others v Magistrate, Khayelitsha and
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C.N. and V. v France (Application No 67724/09)
Authored By: PRISCILLE MABWA MBONGO 1. Case Citation and Basic Information C.N. and V. v France (Application No 67724/09) was
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Minister of Home Affairs and Another v Fourie and Another (2005)
Authored By: Innocentia Tankiso Mogale University of South Africa Alumni Case Citation and Basic Information Case name: Minister of Home
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National Council of Society for Prevention of Cruelty to Animals v Daybreak Foods (Pty) Ltd and Another (2023/066073) [2025] ZAGPJHC 490 (23 May 2025)
Authored By: Lwandile Dlamini University of the Witwatersrand, Johannesburg I Introduction This case concerns an urgent application brought by the
Petropolus v Dias
Authored By: Mandisa University of South Africa Case citation and basic information Case Name: Petropolus v Dias Citation: Petropolus v
Multichoice v National Prosecuting Authority (The Pistorius Broadcast Ruling): A Critical Case Summary
Authored By: Promise Noxolo Mthiyane University of South Africa I. Case Citation and Basic Information Full Case Name: Multichoice (Pty)