Navtej Singh Johar & Others v. Union of India
Authored By: DEBDIP BANERJEE SOA National Institute of Law Case Citation and Basic Information Particulars Details Case Name Navtej Singh […]
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BACHAN SINGH Vs STATE OF PUNJAB
Authored By: Aradhya pal University of Lucknow CASE NAME: BACHAN SINGH Vs STATE OF PUNJAB Court: Supreme Court of India
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The Owners of the M.V. Lupex v. Nigerian Overseas Chartering & Shipping Ltd, SC.21/2000, (2003) 15 NWLR (Pt. 844) 469, Supreme Court of Nigeria (Coram: Kutigi, JSC and other Justices of the Supreme Court), decided 2003
Authored By: Oladega Aliat Omoteniola Babcock University CASE CITATION: The Owners of the M.V. Lupex v. Nigerian Overseas Chartering &
Bhatia International vs Bulk Trading S.A. & Anr [2002] 2 S.C.R. 411
Authored By: Simran Campus Law Centre, University of Delhi Name of the Case: Bhatia International vs Bulk Trading S.A. &
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Mohd. Ahmed Khan v. Shah Bano Begum & Ors.
Authored By: Nayan Chandaliya Acropolis Institute of Law CASE NAME: Mohd. Ahmed Khan v. Shah Bano Begum & Ors. AIR
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His Holiness Kesavananda Bharati Sripadagalvaru & Ors. v. State of Kerala & Anr.
Authored By: Shivam Kumar Shivajirao S Jondhle Institute of law and Research, Asangaon ( Thane, Maharashtra) Case Citation and Basic
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Noor Saba Khatoon v. Mohd. Quasim AIR 1997 SC 3280; (1997) 6 SCC 233 Supreme Court of India (Division Bench comprising Justice A.S. Anand and Justice K. Venkataswami) decided on 29 July 1997.
Authored By: Zakiya Quantum University, Roorkee Case Citation Noor Saba Khatoon v. Mohd. Quasim, AIR 1997 SC 3280; (1997) 6
Gujarat Co-operative Milk Marketing Federation Ltd. and ANR. v Terre Primitive and ORS
Authored By: Poulomi Pramanik Sarsuna Law College, Bankura University Case title: Gujarat Co-operative Milk Marketing Federation Ltd. and ANR. v
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Supriyo v. Union of India
Authored By: Vaishnavi Vikas Karape ILS Law College Pune 1. Case Citation and Basic Information Case Name: Supriyo v. Union
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A.G v Kabaziguruka
Authored By: Nsimire Elizabeth Cecilia Uganda Christain University-Mukono ATTORNEY GENERAL APPELLANT/CROSS RESPONDENT VERSUS HON. MICHAEL.A.KABAZIGURUKA…….RESPONDENT/CROSS APPELLANT Constitutional Appeal 2 of
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Dr. Badiul Alam Majumdar & Others v. Abdul Mannan Khan & Others
Authored By: Joy Majumder Gopalganj Science and Technology University 1. Case Citation and Basic Information Full Case Name: Dr. Badiul
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Harish Rana vs. Union of India
Authored By: Angel Reeba S Mar Gregorios College of Law Harish Rana v. Union of India: The Supreme Court’s Landmark
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