A.K. Gopalan v. State of Madras
Authored By: Madhumala Kumari Asian Law College/Chaudhary Charan Singh Case Details Case Name: A.K. Gopalan v. State of Madras (with
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Freedom from Climate Change: How India’s Constitution Came to Protect a New Right
Authored By: Gagan Singh Thakur LCIT INTRODUCTION When the Supreme Court of India decided M.K. Ranjitsinh v. Union of India
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Carlill v. Carbolic Smoke Ball Co
Authored By: Praise Komolafe University of Ilorin, Ilorin, Kwara State Case Citation and Basic Information Carlill v. Carbolic Smoke Ball
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MARITAL RAPE IN INDIA: LAW, CONSENT AND THE MENTAL HEALTH OF SURVIVORS
Authored By: Vishwajeet Bhardwaj University of Mumbai List of Abbreviations Abbreviation Full Form AC Law Reports, Appeal Cases (UK) AIR
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HIRST v. THE UNITED KINGDOM (No. 2) [2005] ECHR 681
Authored By: Lo Xiang Yi Brickfields Asia College 1. Introduction It took an axe killer to expose one of the
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Okpabi and Others v Royal Dutch Shell Plc and Another
Authored By: Anne Twanemaziba Douglas CASE NAME: Okpabi and Others v Royal Dutch Shell Plc and Another PARTIES: Appellant(s) HRH
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Shehla Zia v WAPDA
Authored By: Hafiz Abdul Rehman Malik Alkaram International Institute Bhera Case Citation and Basic Information Case Name: Shehla Zia v
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S v Makwanyane and Another
Authored By: Fiona Ngobeni University of South Africa 1. Case Citation and Basic Information Full Case Name: S v Makwanyane
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State of Punjab & Ors. v. Davinder Singh & Ors.
Authored By: Akanksha Aaditya Hardenia Adv R.R.Law College Case Citation and Basic Information Case Name: State of Punjab & Ors.
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Grameenphone Ltd v Chairman First Labour Court Dhaka and Others
Authored By: Zarin Ahsan Premier University 1. Case Citation Case: Grameenphone Ltd v Chairman, First Labour Court, Dhaka and Others
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Kantaru Rajeevaru v. Indian Young Lawyers Association & Ors
Authored By: Anshika Sharma Chaudhary Charan Singh University Campus, Meerut, Uttar Pradesh Case Name: Kantaru Rajeevaru v. Indian Young Lawyers
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