Road Accident Fund v Mtati 2005 (6) SA 215 (SCA)
Authored By: Sinethemba Lwazi Nothando Mkhize University of South Africa Introduction The Supreme Court of Appeal’s seminal ruling in Road
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Brown et al. v. Netflix, Inc. et al., No. 19 Civ. 1507 (ER), 2020 U.S. Dist. LEXIS 92739 (S.D.N.Y. May 27, 2020) (Ramos, J.).
Authored By: Ludovica Corsello Trinity College Dublin Case Citation and Basic Information Brown et al. v. Netflix, Inc. et al.,
Dr. Chandran A/L Gnanappah V Gan See Joe (suing as the administrator of the estate of Gan Hong Wee, the deceased) & Anor and another appeal
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Unni Krishnan, J.P. and Ors. Vs. State of Andhra Pradesh and Ors.
Authored By: Ponnarasi Karmegam Government Law College, Tiruchirappalli. Affiliated to Tamil Nadu Dr. Ambedkar Law University. Introduction: Unni Krishnan v
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NOORFADILLA BT AHMAD SAIKIN v CHAYED BIN BASIRUN & ORS [2012] 1 MLJ 832
Authored By: SYIFA’ FAUZIAH BINTI FAUZI INTERNATIONAL ISLAMIC UNIVERSITY MALAYSIA 1. Introduction Noorfadilla bt Ahmad Saikin v Chayed bin Basirun
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Sri Hartamas Development Sdn Bhd v MBf Finance Bhd
Authored By: Lim Xiang Yee Multimedia University Malacca 1. Introduction Company law does not always depend on a single unusual
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Ahmad Faizal bin Mohamad Ali & Ors v Jay Shree LC Doshi.
Authored By: HARSHAA A/P SELVA KUMAR UNIVERSITI KEBANGSAAN MALAYSIA (UKM) 1.0 Case Citation & Basic Information Case Name: Ahmad Faizal
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Learning Resources, Inc. v. Trump (Docket No. 24-1287) and Trump v. V.O.S. Selections, Inc. (Docket No. 25-250)
Authored By: Rajeshwari Mohan Lakhwani Beyond Borders International Executive Power, the Separation of Powers, and Economic EmergenciesLearning Resources, Inc. v.
Power, Sovereignty and the Rule of Law: A Critical Examination of Military and Paramilitary Activities in and against Nicaragua (Nicaragua v. United States of America, 1986) and Its Enduring Legacy in International Law
Authored By: Priyal Singh ICFAI University, Jharkhand Abstract The decision of the International Court of Justice in Military and Paramilitary
The Prosecutor v. Germain Katanga and Mathieu Ngudjolo Chui
Authored By: TAN GUAN YOU Case Name: The Prosecutor v. Germain Katanga and Mathieu Ngudjolo Chui Year of Decision: 2009
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Siow Ching Yee v Columbia Asia Sdn Bhd
Authored By: CHEOK JIA JIE UNIVERSITY KEBANGSAAN MALAYSIA Introduction Can a private hospital still rely on the “independent contractor” defence
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The Case of Donoghue v Stevenson [1932] AC 562
Authored By: Sabina Ajjour Middlesex University Dubai Introduction The case of Donoghue v Stevenson [1932] AC 562 may seem as
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