Mukesh & Anr v State (Nct of Delhi)
Authored By: Unnati Singh Bharti Vidyapeeth New Law College Pune CASE SUMMARY Mukesh & Anr v State (Nct of Delhi) […]
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THE ASSOCIATION FOR DEMOCRATIC REFORMS V. UNION OF INDIA
Authored By: Satyaki Trivedi St Xavier’s University CASE TITLE & CITATION:- Association for Democratic Reforms & Ors V. Union of
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THE REPUBLIC OF UGANDA IN THE HIGH COURT OF UGANDA HOLDEN AT KAMPALA CRIMINAL SESSION CASE NO. 0312 OF 2013
Authored By: MIDRACH ANGEL MUKOOZA NKUMBA UNIVERSITY BRIEF FACTS On 10th of January 2013 around 09:00pm the accused had come
Maneka Gandhi v. Union of India
Authored By: Naman Srivastava Manipal University Jaipur Case Title and Citation Maneka Gandhi v. Union of India Maneka Gandhi v
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The National Coalition for Gay and Lesbian Equality and Others v Minister of Home Affairs and Others (1999)
Authored By: Sisanda Hlatshwayo Boston City Campus Case Title & Citation Full name of the case: The National Coalition for
Pioneer Urban Land & Infrastructure Ltd. v. Union of India
Authored By: Sahithi Reddy Koralla Dr. B. R. Ambedkar Law College 1. Introduction It is a landmark decision of the
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Steinhoff International Holdings NV Litigation: Corporate Governance Misrepresentation and Shareholder Protection
Authored By: Bafundi Masina Eduvos Introduction The collapse of Steinhoff International Holdings NV represents one of the most significant corporate
INTERNET AND MOBILE ASSOCIATION OF INDIA V. RESERVE BANK OF INDIA
Authored By: Uppala Tejaswini Alliance University, Bangalore CASE: INTERNET AND MOBILE ASSOCIATION OF INDIA V. RESERVE BANK OF INDIA(2020) 10
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Assam Industrial Development Corporation Ltd. vs Gillapukri Tea Company Limited & Ors.
Authored By: ADITI PATEL SVKM Narsee Monjee Institute of Managment, Bengaluru Facts of the Case Acquiring Land for Plastic Park
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URMILA DIXIT V. SUNIL SHARAN DIXIT & ANR. (2025)
Authored By: Princess Chopra Institute of Legal Studies and Research, GLA University, Mathura CITATION: 2025 INSC 20 Civil Appeal No.
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Democratic Republic of the Congo v Belgium Arrest Warrant of 11 April 2000
Authored By: Dennis Okile Kenyatta University Parklands Introduction This case, known as the Arrest Warrant case, is one of the
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ARNESH KUMAR V. STATE OF BIHAR: RE-EXAMINING THE LAW OF ARREST AND PERSONAL LIBERTY IN INDIA
Authored By: Pushkar Singh Gujarat National Law University, Gandhinagar CASE NAME: ARNESH KUMAR V. STATE OF BIHAR: RE-EXAMINING THE LAW