S v Makwanyane and Another
Authored By: Ntokozo Amahle Sikhakhane EDUVOS Case Title & Citation Full Title: S v Makwanyane and Another Citation: (CCT 3/94) […]
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Ongwen case, Prosecutor (on the application of Victims) v Ongwen (Dominic), Decision on the confirmation of charges against Dominic Ongwen
Authored By: Muluken Adimasu Case Title & Citation Name of the Case: Ongwen case, Prosecutor (on the application of Victims)
Justice K.S. Puttaswamy (Retd.) and Another v. Union of India and Others
Authored By: Prerna Shivaji Kekan New Law College, Pune Case Title, Citation & Court Title: Justice K.S. Puttaswamy (Retd.) and
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Tehras Fisehay Vs Zenebech Berihun, Federal Supreme Court of Ethiopia Cassation Division, File no. 43821 (January 13, 2010) Cassation decision Vol. 9
Authored By: Abel Tulu Addis Ababa University Case Title Tehras Fisehay Vs Zenebech Berihun, Federal Supreme Court of Ethiopia Cassation
CADILA PHARMACEUTICALS Ltd. 2001 PTC 300 (SC) AIR 2001 SC 1952 = 2001 (5) SCC 73
Authored By: VARSHINI V S GOVERNMENT LAW COLLEGE, COIMBATORE (TNDALU) INTRODUCTION: The case of Cadila Healthcare Ltd. vs Cadila Pharmaceuticals
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Navtej Singh Johar v. Union of India (2018)
Authored By: Pratyaksh Sharma Christ Deemed to be University, Delhi Ncr Introduction At the core of the Supreme Court proceedings
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VELAMMAL v. THE STATE OF TAMIL NADU
Authored By: Bhavesh tyagi Chaudhary Charan Singh University CASE SUMMARY: VELAMMAL v. THE STATE OF TAMIL NADU Citation: [Year and
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Joined Cases C-241/91 And C-242/91 P, Radio Telefís Éireann (RTE) and Independent Television Publications Ltd (ITP) V Commission of European Communities, ECLI:EU:C:1995:98; [1995] ECR I-743
Authored By: Luyando Chizongo University of Lusaka PARTIES Appellants: Radio Telefis Eireann (RTE) and Independent Television Publications Ltd (ITP) Respondent:
The Republic of the Philippines v. The People’s Republic of China, PCA Case No. 2013-19 (South China Sea Arbitration, Award of July 12, 2016)
Authored By: Shubham Sil Bharati Vidyapeeth New Law College Pune Court Name and Bench: Court: Permanent Court of Arbitration (PCA),
Application of the Convention on the Prevention and Punishment of the Crime of Genocide in the Gaza Strip (South Africa v. Israel)
Authored By:Mahmuda Zaman Tanha University of Asia Pacific Case Summary : South Africa v. Israel (ICJ, 2023–Present) Basis: Under Article
OQ V LAND HESSEN (SCHUFA HOLDING)
Authored By: Majoyeogbe Boluwatife Ebenezer Obafemi Awolowo University CASE NAME: OQ V LAND HESSEN (SCHUFA HOLDING) CITATION: C-634/21 COURT: COURT
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R. v. Lavallee, [1990] 1 S.C.R. 852
Authored By: Georgina Lyberopoulos Wilfrid Laurier University & University of Sussex Case Title & Citation: R v Lavallee, [1990] 1
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